Page No.# 1/3 vs Sri Govinda Pangging And 2 Ors
2022 Latest Caselaw 3536 Gua

                                                               Page No.# 1/3

GAHC010188652018




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

                        Case No. : MACApp./818/2018

         SRIMATI NGURANG YAYA AND 3 ORS
         W/O LATE NGURANG JAMLAR
         RESIDENT OF VILL GUMTO, PO AND PS DOIMUKH, DIST PAPUMPARE,
         ARUNACHAL PRADESH

         2: MISS NGURANG NONO
          D/O LATE NGURANG JAMLAR
         RESIDENT OF VILL GUMTO
          PO AND PS DOIMUKH
          DIST PAPUMPARE
         ARUNACHAL PRADESH
         TO BE REPRESENTED BY SMTI. NGURANG YAYA

         3: SRI NGURANG TUMIN
          S/O LATE NGURANG JAMLAR
         RESIDENT OF VILL GUMTO
          PO AND PS DOIMUKH
          DIST PAPUMPARE
         ARUNACHAL PRADESH
         TO BE REPRESENTED BY SMTI. NGURANG YAYA

         4: SRI NGURANG TUNIA
          D/O LATE NGURANG JAMLAR
         RESIDENT OF VILL GUMTO
          PO AND PS DOIMUKH
          DIST PAPUMPARE
         ARUNACHAL PRADESH
         TO BE REPRESENTED BY SMTI. NGURANG YAY

         VERSUS

         SRI GOVINDA PANGGING AND 2 ORS
         S/O SRI M. N PANGGING
         R/O DEPTT. OF FORESTRY, NERIST
                                                                           Page No.# 2/3

            NIRJULI, DIST PAPUM BARE, ARUNACHAL PRADESH, OWNER OF THE
            VEHICE NO AR-01/C-2517

            2:SRI RASUP PANGING
             S/O SRI AMPUR PANGING

            R/O VILLAGE TRC COMPLEX
            G-EXTENSION NAHARLAGUN
            DIST PAPUM PARE
            ARUNACHAL PRADESH
            DRIVER OF THE VEHICLE NO. AR-01/C-2517

            3:ORIENTAL INSURANCE CO. LTD
             REPRESENTED BY THE CHIEF REGIONAL MANAGER
            REGIONAL OFFICE AT GS ROAD
             ULUBARI
             GUWAHATI
            DIST KAMRUP ASSAM
             INSURER OF THE VEHICLE NO. AR-01/C-2517
            POLICY NO. 322800/31/2014/959 VALID FROM 07.05.2013 UPTO 06.05.201

Advocate for the Petitioner   : MR. K K DUTTA

Advocate for the Respondent :

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

14.09.2022

Heard Mr. K.K. Dutta, the learned counsel for the appellants.

Appeal is admitted for hearing.

Call for the records.

Issue notice, returnable by 4 (four) weeks.

Steps for service of notice upon the respondent Nos. 1 to 3 by registered post with A/D as well as through usual process within 3 (three) Page No.# 3/3

days.

The learned counsel for the appellants submits that there is another appeal filed by the insurance company against the same judgment and award which is being registered as MAC App. No.510/2017.

Let the instant appeal be tagged with the said matter.

List accordingly.

JUDGE

Comparing Assistant