Shriram General Insurance Co. Ltd vs Smti Mainu Devi And 3 Ors
2023 Latest Caselaw 1420 Gua

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GAHC010029902019




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

                          Case No. : MACApp./168/2022

         SHRIRAM GENERAL INSURANCE CO. LTD
         1000-E/8, RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN-
         302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE, 3RD FLOOR, 21,
         JANAPATH, ULUBARI, GUWAHATI- 781007, REP. BY LEGAL OFFICER

         VERSUS

         SMTI MAINU DEVI AND 3 ORS
         W/O- LATE DIPAK KUMAR NATH, R/O- VILL.- JOHAMARI, P.S.
         THELAMARA, DIST.- SONITPUR, ASSAM, PIN- 784149.

         2:SRI DIPANKAR NATH
          S/O- LATE DIPAK KUMAR NATH

         R/O- VILL.- JOHAMARI
         P.S. THELAMARA
         DIST.- SONITPUR
         ASSAM
         PIN- 784149.

         3:SRI SUNAYAN SAIKIA
          S/O- SRI NRIPEN SAIKIA

         R/O- VILL.- RANGAMATI
         P.S. BIHAGURI
         P.O. RANGAMATI
         DIST.- SONITPUR
         ASSAM
         PIN- 784529. (OWNER OF THE TRUCK NO. AS-07/A-6863).

         4:SRI BIPIN CH. SARMAH
          S/O- LATE T. CH. SARMAH

         R/O- WARD NO. 1 RANGAPARA
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           P.O. AND P.S. RANGAPARA
           DIST.- SONITPUR
           ASSAM
           PIN- 784505. (DRIVER OF THE TRUCK NO. AS-07/A-6863)

Advocate for the Petitioner : MR. R GOSWAMI
Advocate for the Respondent : DR. U BARUAH


                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 04.04. 2023 Heard Mr. R. Goswami, 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 02.11.2018, passed by the learned Member, Motor Accident Claims Tribunal, No. 2, Kamrup (Metro), Guwahati in MAC Case No. 2552 of 2012.

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 accordingly after 6 weeks.

JUDGE

Comparing Assistant