Utpal Paul vs National Insurance Co. Ltd. And 3 ...
2022 Latest Caselaw 3819 Gua

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GAHC010193162022




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

                         Case No. : MACApp./715/2022

         UTPAL PAUL
         S/O SRI BRAJENDRA PAUL, R/O VILL. BONGAON, P.S. BASISTHA,
         GUWAHATI-29, DIST. KAMRUP M, ASSAM.



         VERSUS

         NATIONAL INSURANCE CO. LTD. and 3 ORS
         G.S. ROAD, BHANGAGARH BRANCH, GUWAHATI-5 INSURANCE OF THE
         MARUTI CAR BEARING REG. NO. AS-01-G-8901

         2:KANAK LAL DEKA

          W/O MANIK CH. DEKA
          R/O VILL. BELTOLA
          BAKRAPARA
          P.S. BASISTHA
          GUWAHATI
          DIST. KAMRUP
          ASSAM OWNER OF THE MARUTI CAR BEARING REG. NO. AS-01-G-8901

         3:UNITED INDIA INSURANCE CO. LTD.
          G.S. ROAD
          BHANGAGARH BRANCH
          GUWAHATI-5 INSURER OF THE SCOOTER BEARING REG. NO. AS-01-G-
         5196

         4:SYED SARFARAJ NEWAJ

          S/O S.U. AHMED
          R/O HATIGAON MIRJUN NAGAR
          GUWAHATI-6
          DIST. KAMRUP
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             ASSAM. OWNER OF THE SCOOTER VESPA BEARING REG. NO. AS-01-G-519

Advocate for the Petitioner   : MRS. R T DAS

Advocate for the Respondent : MR. S R MOLLAH (R-4)

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

26.09.2022

Heard learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and order dated 06.07.2012 passed by the learned MACT, Kamrup at Guwahati in MAC case No. 1475/2005.

Admit the appeal. Call for the records.

Issue notice, returnable after four weeks.

As Mr. Dutta, learned counsel accepts notice on behalf of respondent No. 1, Mr. J Das, learned counsel accepts notice on behalf of respondent No. 4 and Ms. P Borthakur, learned counsel accepts notice on behalf of respondent No. 3, no formal notice needs to be issued. However, extra copies be furnished to them.

JUDGE

Comparing Assistant