Moniram Koch vs Dilip Nath And 2 Ors
2022 Latest Caselaw 3562 Gua

                                                                      Page No.# 1/2

GAHC010075622022




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

                            Case No. : MACApp./700/2022

           MONIRAM KOCH
           S/O LATE BILASH KOCH, RESIDENT OF VILLAGE NAHARBARI,
           KOCHGAON, PO DHEKIAJULI, PS DHEKIAJULI, DIST SONITPUR, ASSAM



           VERSUS

           DILIP NATH AND 2 ORS.
           S/O LATE MOHAN CH. NATH. RESIDENT OF VILLAGE AND PO JAHAMARI,
           PS THELAMARI, DIST SONITPUR ASSAM

           2:SRI AJIT KR. NATH
            S/O S. CH. NATH
           VILLAGE KATANIGAON, PS THELAMARI
            DIST SONITPUR ASSAM

           3:THE NATIONAL INSURANCE COMPANY LIMITED
           TEZPUR BRANCH, PS TEZPUR, DIST SONITPUR, ASSA

Advocate for the Petitioner : A N HUSSAIN
Advocate for the Respondent : MR. R GOSWAMI


                                  BEFORE
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                      ORDER

Date : -14.9.2022

Heard Mr. S. Banik, learned counsel for the appellant and Ms. P.Borthakur, learned counsel for the respondent No.3 who Page No.# 2/2

submits that this appeal is filed against the judgment and order dated 28.5.2019 passed by learned Tribunal, Sonitpur, Tezpur dismissing the MAC Appl. No. 4/2017(D). The ground for appeal amongst other grounds is that the accident was due to the offending vehicle.

In view of the above appeal is admitted. Issue notice upon the respondent Nos. 1 and 2 through registered post with A/D as well as usual process. No formal notice is required to be issued on respondent No.3. However extra copies be served on the said respondents. Notice is made returnable after four weeks. List after four weeks.

In the meantime, LCR be called for.

JUDGE

Comparing Assistant