New India Assurance Co. Ltd vs Rina Das And 4 Ors
2022 Latest Caselaw 1851 Gua

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GAHC010067762022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : MACApp./276/2022

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT M.G ROAD, FORT MUMBAI AND ONE
         OF THE REGIONAL OFFICES KNOWN AS NORTH EAST REGIONAL OFFICE
         AT LACHIT NAGAR, ULUBARI, GUWAHATI 7, ASSAM

         VERSUS

         RINA DAS AND 4 ORS.
         W/O SRI GOPAL DAS
         RESIDENT OF NAVARANG BYE LANE NO. 2, SASANPARA, EAST
         CHOWKIDINGEE, PO , PS AND DIST DIBRUGARH, ASSAM, 786003

         2:SRI BASANT SINGH
          S/O SRI BUTA SINGH
         RESIDENT OF SANT NAGAR VILLAGE
          JIWAN NAGAR
          PO SANT NAGAR
          DIST SIRSA
         TEHSIL RANIA
          HARYANA
          125075

         3:SRI RAM LAGAN JHA
          S/O BHAJEBHAN JHA
         RESIDENT OFCHANDANPATTI VILLAGE (SANGAPATTI VILLAGE) PO
         SAKRA
          DIST MUZAFFARPUR
          BIHAR
          843105

         4:SRI BITTU DAS
          S/O SRI GOPAL DAS
         RESIDENT OF NAVARANG BYE LANE NO. 2
          SASANPARA
          EAST CHOWKIDINGEE
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             PO PS AND DIST DIBRUGARH
             ASSAM
             786003

             5:THE BRANCH MANAGER
              NATIONAL INSURANCE CO. LTD. KHEMKA MARKET
              DIBRUGARH
             ASSAM 78600

Advocate for the Petitioner : MS R GANGAWAT
Advocate for the Respondent :
                                       BEFORE
                  HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                      ORDER

27-05-2022

Heard Mr. R.K. Bhatra, learned counsel representing the appellant. The appeal, under Section 173 of the Motor Vehicles Act, 1988, is preferred challenging the Judgment and Award dated 28-10-2021, passed by the learned Member, Motor Accident Claims Tribunal No. 1, Tinsukia, in MAC Case No. 36 of 2017.

The appeal is admitted for hearing. Issue notice.

Call for the LCR.

The appellant shall, within seven days from today, take steps for service of notice upon the respondents, by registered post with A/D Card as well as under usual process.

List this appeal in the second week after the ensuing summer vacation, after the service of notice is complete.

JUDGE

Comparing Assistant