National Insurance Company Ltd vs Helen Parmawii And 2 Ors. A
2022 Latest Caselaw 4401 Gua

                                                                 Page No.# 1/2

GAHC010022162021




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

                          Case No. : MACApp./775/2022

         NATIONAL INSURANCE COMPANY LTD.
         REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA 700071
         REPRESENTED BY THE MANAGER, GAUHATI REGIONAL OFFICE,
         BHANGAGARH, GUWAHATI, KAMRUP (M), ASSAM, PIN 781005



         VERSUS

         HELEN PARMAWII AND 2 ORS. A
         W/O SRI NEIHSANGA, R/O ELECTRIC VENG, KOLASIB, P.O. AND P.S.
         KOLASIB, DIST. KOLASIB, MIZORAM, PIN 796081 PRESENTLY RESIDING
         AT VILL. BHAGA BAZAR, P.O. BHAGA BAZAR, P.S. DHOLAI, DIST.
         CACHAR, ASSAM, PIN 788120

         2:NEIHSANGA

         S/O LATE MONBAHADUR CHETRI
         R/O ELECTRIC VENG
         KOLASIB
         P.O. AND P.S. KOLASIB
         DIST. KOLASIB
         MIZORAM
         PIN 796081
         PRESENTLY RESIDING AT VILL. BHAGA BAZAR
         P.O. BHAGA BAZAR
         P.S. DHOLAI
         DIST. CACHAR
         ASSAM
         PIN 788120

         3:ABCI COMPANY

          REPRESENTED BY THE MANAGER
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             ABCI COMPANY
             CLUB ROAD
             SILCHAR
             P.O. AND P.S. SILCHAR
             DIST. CACHAR
             ASSAM
             PIN 78800

Advocate for the Petitioner   : MS R D MAZUMDAR

Advocate for the Respondent :




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

Date : 11.11.2022

Heard Ms. RD Mazumder, learned counsel for the appellant.

By this appeal under Section 173 (1) of the MV Act, the appellant has prayed for setting aside Judgment /Award dated 27.06.2019 passed by the learned Member, MACT, Cachar at Silchar in MAC Case No.554/2012.

The appeal is admitted.

Call for the records.

Issue notice to the respondents.

Steps within 7 days by registered post with A/D.'

List after 4 (four) weeks.

JUDGE

Comparing Assistant