Kumari @ Kumary Doley vs Manager Doley And Anr
2022 Latest Caselaw 3613 Gua

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GAHC010103852022




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

                                Case No. : MACApp./641/2022

            KUMARI @ KUMARY DOLEY
            W/O LATE SAKDAL DOLEY,
            RESIDENT OF AMRA, PS BIHPURIA, DIST LAKHIMPUR, ASSAM.



            VERSUS

            MANAGER DOLEY AND ANR.
            S/O SRI AMAL DOLEY,
            RESIDENT OF NO. 2 KANKUR, PS BIHPURIA, DIST LAKHIMPUR, ASSAM
            784161

            2:NATIONAL INSURANCE CO. LTD.
             HAVING ITS REGISTERED OFFICE AT GS ROAD
             BHANGAGARH
             GUWAHATI 781005. REPRESENTED BY REGIONAL MANAGER

Advocate for the Petitioner   : MR D MONDAL

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 16/09/2022

Heard Mr. D. Mondal, learned counsel for the appellant.

This is an appeal filed under Section 173 of MV Act, 1988 against the Page No.# 2/2

judgment and order dated 28.02.2022 passed by the learned Member, MACT No.1, Kamrup(M) Guwahati in MAC Case No.614/2015.

The appeal is admitted.

Issue notice to the respondents. The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as usual process, returnable within 6 (six) weeks.

Call for the LCR.

List this matter after 6 (six) weeks.

JUDGE

Comparing Assistant