Oriental Insurance Co. Ltd vs Tankeswar Saikia And 3 Ors. (C)
2023 Latest Caselaw 1599 Gua

                                                                   Page No.# 1/2

GAHC010253522019




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

                          Case No. : MACApp./143/2023

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



         VERSUS

         TANKESWAR SAIKIA AND 3 ORS. (C)
         S/O LATE BIBHURAM SAIKIA, R/O MORIKALONG, N.H.-36, P.S.-SADAR,
         DIST-NAGAON, ASSAM

         2:MD. MAINUDDIN AHMED
          S/O ABDUL RASHID
          R/O S.S. ROAD
          DHING ROAD
          HAIBARGAON
          P.S.-SADAR
          DIST-NAGAON
         ASSAM (OWNER OF TATA SUMO BEING NO. AS-02/A-8657)

         3:TRIDEEP KR. HAZARIKA
          S/O LATE H.C. HAZARIKA
          R/O SAPTAGIRI PATH
          HATIGAON
          GUWAHATI-781005
         ASSAM (OWNER OF MARUTI WAGON R BEING NO. AS-01/T-3022)

         4:NATIONAL INSURANCE CO. LTD.
         WITH MARUTI INSURANCE
          P/NO. 8257744 VALID UPTO 05.9.05
          C/O BIMAL AUTO AGENCY
          GUWAHATI
                                                                                           Page No.# 2/2

              ASSAM
              (INSURER OF MARUTI WAGON R BEING NO. AS-01/T-3022

Advocate for the Petitioner     : MR S DUTTA

Advocate for the Respondent :




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                               ORDER

Date : --21.04.2023 Heard Mr. S. Dutta, learned senior counsel assisted by Mr. Sidhant Dutta, learned counsel for the appellant.

This appeal has been file under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 05.02.2014 passed by the learned Member, Motor Accident Claims Tribunal, Nagaon in MAC Case No. 253/2005 and order dated 18.06.2019 passed by the learned Member, Motor Accident Claims Tribunal, Nagaon in Misc. Case No. 3/2014 arising out of MAC Case No. 253/2005 in partially modifying the judgment and award dated 05.02.2014.

Issue notice to the respondents returnable within 4 weeks. The learned counsel for the appellant shall take steps for service of notice upon the respondent Nos. 1,2,3 & 4 by registered A/D post as well as usual process.

List accordingly.

JUDGE

Comparing Assistant