Page No.# 1/3 vs The Reliance General Insurance ...
2022 Latest Caselaw 3643 Gua

                                                                 Page No.# 1/3

GAHC010188532018




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

                         Case No. : MACApp./814/2018

         DEBOJIT KONWAR AND ANR
         S/O LATE SONESWAR KONWAR, R/O BOGORIJAN, PULIBOR, P.O.AND P.S.
         GOLAGHAT, DIST. GOLAGHAT, ASSAM.

         2: BHOBANI KONWAR
          S/O LATE SONESWAR KONWAR
          R/O BOGORIJENG
          PULIBOR
          P.O. AND P.S. GOLAGHAT
          DIST. GOLAGHAT
         ASSAM

         VERSUS

         THE RELIANCE GENERAL INSURANCE CO. LTD AND 2 ORS
         RELIANCE GENERAL INSURANCE CO. LTD. , ANIL PLAZA, 5TH FLOOR,
         BESIDES IDBI BANK, G.S. ROAD, GUWAHATI-5 (INSURER OF THE VEHICLE
         NO. AS-05-A-3741, 407 TRUCK)

         2:BINOD KUMAR AGARWALA
          S/O NAND LAL AGARWALA
         VILL. BOKIAL GAON
          PO. LETEKUJAN
          P.S. GOLAGHAT
          DIST. GOLAGHAT (OWNER OF VEHICLE NO. AS-05-A-3741
          407 TRUCK) PIN NO. 785613

         3:SRI NOGEN BORA
          S/O LATE BAPURAM BORA
         VILL. BOKIAL GAON
          P.O. LATEKUJAN
          P.S. GOLAGHAT
          DIST. GOLAGHAT
          (DRIVER OF VEHICLE NO. AS-05-A-3741
                                                              Page No.# 2/3

             407 TRUCK)
             PIN 78561

Advocate for the Petitioner   : MR. P SINGH

Advocate for the Respondent : MR G S BORO




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : -19.09.2022 Heard Ms. P. Baruah, learned counsel for the appellant and Mr. A. J. Saikia, learned counsel for the respondent No. 1.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 30.01.2018, passed by the learned Member, Motor Accident Claims Tribunal, Golaghat in MAC Case No. 65/2021.

The appeal is admitted.

Call for the LCR.

Issue notice to the respondent Nos. 2 and 3.

As the respondent No. 1 is represented by Mr. A.J. Saikia, learned counsel and he has accepted notice on behalf of respondent No. 1, no formal notice is required to be served upon the said respondent No. 1.

However, extra copy of the memo of appeal be furnished to the learned counsel for the respondent No. 1 during the course of the day.

Page No.# 3/3

The appellant shall take steps for service of notice upon the respondent Nos. 2 and 3 in both ways by registered post with A/D as well as by usual process, returnable within 4 weeks.

Steps be taken within 3 days from today.

List the matter after 4 weeks.

JUDGE

Comparing Assistant