Page No.# 1/2 vs Pramila Das And Anr
2023 Latest Caselaw 758 Gua

                                                         Page No.# 1/2

GAHC010234482022




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

                            Case No. : MACApp./11/2023

         BIREN DAS AND ANR.
         S/O LATE FALU DAS,
         R/O SINGRI, BONGALIGAON,
         P.S.- DHEKIAJULI,
         DIST.- SONITPUR, ASSAM, PIN- 784110.

         2: BIPUL DAS
          S/O BIREN DAS

         R/O SINGRI
         BONGALIGAON

         P.S.- DHEKIAJULI

         DIST.- SONITPUR
         ASSAM
         PIN- 784110

         VERSUS

         PRAMILA DAS AND ANR.
         W/O AMAR DAS,
         R/O SINGRI, BONGALIGAON,
         P.O.- SINGRI,
         P.S.- DHEKIAJULI,
         DIST.- SONITPUR, ASSAM, PIN- 784110.

         2:NATIONAL INSURANCE COMPANY LIMITED
         TO BE REP. BY ITS REGIONAL MANAGER
          G.S. ROAD
          OPPOSITE HUB
          GUWAHATI- 781005

         DIST.- KAMRUP (METRO)
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              ASSAM

Advocate for the Petitioner     : MS A BORAH

Advocate for the Respondent :




                                     BEFORE
                       HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                              ORDER

Date : --24.02.2023 Heard Mr. S.C. Biswas, learned counsel for the appellants. This is an appeal under Section 173 of the M.V. Act, 1988 against the impugned judgment and award dated 15.10.2022 passed by the learned Member MACT No. 3, Kamrup (M) at Guwahati in MAC Case No. 1434/2018.

After hearing the learned counsel for the appellants and on perusal of the contents of the appeal, the appeal is admitted for hearing.

Issue notice to the respondents returnable 4 weeks. Call for the LCR.

The appellants shall take steps for service of notice upon the respondents by registered A/D post as well as usual process within one week.

List after 4 weeks.

JUDGE

Comparing Assistant