Icici Lombard General Insurance ... vs Bandrana Chutia And 3 Ors
2023 Latest Caselaw 1678 Gua

                                                                Page No.# 1/3

GAHC010059532023




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

                          Case No. : MACApp./132/2023

         ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT SIDDHI VINAYAK GANAPATI
         MANDIR, ICICI LAMBARD HOUSE 414, P. BALU MARG, SVS ROAD,
         PRABHADEVI, MUMBAI- 400024 AND ITS BRANCH OFFICE AR 3RD FLOOR,
         KAMAKHYA TOWER, G.S. ROAD, CHRISTIAN BASTI, GUWAHATI- 781005,
         REP. BY THE LEGAL MANAGER.



         VERSUS

         BANDRANA CHUTIA AND 3 ORS.
         W/O LATE KESHAV @ KESHAB CHUTIA,
         VILL.- KEKURI MADHUPUR, P.S.- DHAKUAKHANA, DIST.- LAKHIMPUR,
         ASSAM, PIN- 787055.
         PRESENT RESIDENTS OF- C/O MONOWARA KHATUN,
         R/O KATAHBARI,
         P.S.- GARCHUK,
         DIST.- KAMRUP (M), ASSAM, PIN- 781035.

         2:PRITAM CHUTIA
          S/O LATE KESHAV @ KESHAB CHUTIA

         VILL.- KEKURI MADHUPUR
         P.S.- DHAKUAKHANA
         DIST.- LAKHIMPUR
         ASSAM
         PIN- 787055.
         PRESENT RESIDENTS OF- C/O MONOWARA KHATUN

         R/O KATAHBARI

         P.S.- GARCHUK
                                                                                           Page No.# 2/3

             DIST.- KAMRUP (M)
             ASSAM
             PIN- 781035.

             3:BABUL DOLEY
              S/O JAYANTA DOLEY

             VILL.- GAMCHUK

             P.O.- ACHERAKATA BALIJAN

             P.S.- LAKHIMPUR

             DIST.- LAKHIMPUR
             ASSAM
             PIN- 787052.

             4:BIRANATH PATIR
              S/O LATE MRTON PATIR

             VILL.- MAINAPARA

             P.O.- MAINAPARA

             P.S.- DHEMAJI

             DIST.- DHEMAJI
             ASSAM
             PIN- 787026

Advocate for the Petitioner     : MR T KALITA

Advocate for the Respondent : FOR CAVEATOR




                                    BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                               ORDER

Date : --28.04.2023 Heard Mr. T. Kalita, learned counsel for the appellant. Also heard Mr. K. Ali, learned counsel for the respondent Nos. 1 & 2.

This appeal under Section 173 of the M.V. Act, 1988 has been filed against the judgment and order dated 23.12.2022 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case No. 1579/2019.

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Appeal is admitted.

Issue notice to the respondent Nos. 3 & 4 by registered A/D post as well as usual process returnable within 4 weeks.

As the learned counsel has appeard on behalf of respondent Nos. 1 & 2, no formal notice need be issued. However, extra copies be furnished. The appellant shall take steps for service of notice upon respdonent Nos. 3 & 4 within 3 days from today.

Call for the LCR.

List after 4 weeks.

JUDGE

Comparing Assistant