Oriental Insurance Company Ltd vs Aiti Borah And 3 Ors
2022 Latest Caselaw 3612 Gua

                                                               Page No.# 1/3

GAHC010179672022




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

                          Case No. : MACApp./640/2022

         ORIENTAL INSURANCE COMPANY LTD.
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI- 781007 REPRESENTED BY
         THE DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI,
         GUWAHATI- 781005.



         VERSUS

         AITI BORAH AND 3 ORS
         W/O BHUBA BORAH,
         VILL.- BAMUN PUKHURI BORAH GAON,
         P.O.- BAMUNPUKHURI,
         P.S.- TEOK,
         DIST.- JORHAT, ASSAM, PIN- 785683.

         2:JUNALI BORAH
          D/O BHUBA BORAH

         VILL.- BAMUN PUKHURI BORAH GAON

         P.O.- BAMUNPUKHURI

         P.S.- TEOK

         DIST.- JORHAT
         ASSAM
         PIN- 785683.

         3:PRASANNA NATH
          S/O LATE MALBHOG NATH

         VILL.- HAFALUTING TELIAL GAON
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            P.O. AND P.S.- GAURISAGAR

            DIST.- SIVASAGAR
            ASSAM
            PIN- 785664.

            4:JITUMONI NATH
             S/O LATE PRASANNA NATH

            VILL.- HAFALUTING TELIAL GAON

            P.O. AND P.S.- GAURISAGAR

            DIST.- SIVASAGAR
            ASSAM
            PIN- 785664

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 16.09.2022 Heard Ms. R.D. Mozumdar, learned counsel for the appellant.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 04.06.2022, passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case No. 433/2018.

The appeal is admitted.

Call for the LCR.

Issue notice to the respondents.

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The appellant shall take steps for service of notice upon the respondents in both ways by registered post with A/D as well as by usual process, returnable within 4 weeks.

Steps be taken within three days from today.

List the matter after four weeks.

JUDGE

Comparing Assistant