National Insurance Company vs Prafulla Dutta And 2 Ors E
2023 Latest Caselaw 1540 Gua

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GAHC010183292022




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

                           Case No. : MACApp./123/2023

         NATIONAL INSURANCE COMPANY
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
         STREET, KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, G.S.
         ROAD, GUWAHATI- 781005 REPRESENTED BY THE CHIEF REGIONAL
         MANAGER, GUWAHATI REGIONAL OFFICE.



         VERSUS

         PRAFULLA DUTTA AND 2 ORS E
         S/O NIRMAL DUTTA, VILL.- BISHNUPUR KONCH, P.O.- JAMUGURI
         PANCHALI, P.S.- DHEMAJI, DIST.- DHEMAJI, ASSAM, PIN- 787057.

         2:BUBUL KR. KONWAR
          S/O HEM NATH KONWAR

         R/O WARD NO. 12 K.B. ROAD

         P.S.- NORTH LAKHIMPUR

         DIST.- LAKHIMPUR
         ASSAM
         PIN- 787001.

         3:RANJAN RAJKHOWA
          S/O LATE ROKESWAR RAJKHOWA

         VILL.- TENGAPARA AHOM GAON

         P.S.- DHEMAJI

         DIST.- DHEMAJI
         ASSAM
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             PIN- 787057

Advocate for the Petitioner    : MR T KALITA

Advocate for the Respondent :




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : 19-04-2023

Heard Mr. T. Kalita, learned counsel for the appellant. This appeal has been filed under section 173 of the Motor Vehicle Act, 1988 (as amended upto date) against the judgment & order dated 08.10.2021 passed by the learned Member, Motor Accident Claim Tribunal, Dhemaji, in MAC Case No. 25/2018.

Issue notice to the respondent returnable within 4(four) weeks. The learned counsel for the appellant shall take steps for service of notice on the respondent by registered post with AD within a period of 7 days from today.

List it after 4(four) weeks.

The LCR be called for.

JUDGE

Comparing Assistant