Oriental Insurance Co. Ltd vs Durga Saha And Anr
2023 Latest Caselaw 20 Gua

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GAHC010256612022




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

                                Case No. : MACApp./874/2022

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



            VERSUS

            DURGA SAHA AND ANR.
            W/O LATE NARAYAN CH. SAHA,
            R/O NAZIRAJAN,
            P.S.- NAGAON,
            DIST.- NAGAON, ASSAM, PIN- 782001.

            2:MD. ABDUL AZIZ
             S/O LT. NURUL ISLAM

            VILL.- BENGENA ATI

            P.O.- CHOTA HAIBOR

            P.S.- NAGAON SADAR

            DIST.- NAGAON (ASSAM)
            PIN- 782003

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :




                                         BEFORE
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                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

02.01.2023

Heard Ms. M. Choudhury, learned counsel for the appellant/insurance company.

This appeal under Section 173 of the Motor Vehicles Act, 1988, has been preferred against the impugned Judgment and Award, dated 12.09.2022, passed by the learned Member, MACT, Nagaon in MAC Case No. 124/2019.

The appeal is admitted subject to deposit of 50% of the awarded amount before the Registry of this Court within a period of 6(six) weeks from today.

Issue notice. Steps be taken by registered post with A/D within 7(seven) days.

Call for the records.

List after 6 (six) weeks.

JUDGE

Comparing Assistant