Oriental Insurance Co. Ltd vs Md Jounal Abidin And 2 Ors
2023 Latest Caselaw 1402 Gua

                                                                         Page No.# 1/2

GAHC010008452017




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

                                Case No. : MACApp./66/2018

            ORIENTAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A 25/27 ASAF ALI
            ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI-7,
            REPRESENTED BY THE REGIONAL MANAGER



            VERSUS

            MD JOUNAL ABIDIN and 2 ORS
            R/O VILL. SUNAPUR PART-II, P.O. SALCHAPRA, P.S. SILCHAR, DIST.
            CACHAR, ASSAM, PIN 788119

            2:SURAJIT CHOUDHURY
             R/O BADARPUR
             P.O. AND P.S. BADARPUR
             DIST. KARIMGANJ
            ASSAM
             PIN 788806 (OWNER OF THE VEHICLE)

            3:RATAN KUMAR DEY
             C/O SRI SURAJIT CHOUDHURY
             P.O. AND P.S. BADARPUR
             DIST. KARIMGANJ
            ASSAM
             PIN 788806 (DRIVER OF THE VEHICLE

Advocate for the Petitioner   : MR.S DUTTA

Advocate for the Respondent :




                                         BEFORE
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                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 03.04. 2023 Heard Mr. Sidhant Dutta, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 22.03.2017, passed by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar in MAC Case No. 1073 of 2007.

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 by usual process, returnable within 6 weeks.

Steps be taken within 7 days.

Call for the LCR.

List the matter after 6 weeks.

JUDGE

Comparing Assistant