Page No.# 1/3 vs The Cholamandalam M S General ...
2023 Latest Caselaw 248 Gua

                                                         Page No.# 1/3

GAHC010239792022




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

                          Case No. : MACApp./819/2022

         RUNU DUTTA AND 2 ORS.
         W/O LATE RANJIT KR. DUTTA,
         R/O UDAYAN PATH,
         P.O.- NIKAMUL, PORUWA,
         P.S.- TEZPUR,
         IN THE DISTRICT OF SONITPUR, ASSAM.

         2: NISHANTA DUTTA
          S/O LATE RANJIT KR. DUTTA

         R/O UDAYAN PATH

         P.O.- NIKAMUL
          PORUWA

         P.S.- TEZPUR

         IN THE DISTRICT OF SONITPUR
          ASSAM.

         3: MONASHREE PORNA DUTTA
          D/O LATE RANJIT KR. DUTTA

         ALL ARE LEGAL HEIRS OF LATE RANJIT DUTTA

         R/O UDAYAN PATH

         P.O.- NIKAMUL
          PORUWA

         P.S.- TEZPUR

         IN THE DISTRICT OF SONITPUR
          ASSAM
                                                                    Page No.# 2/3


            VERSUS

            THE CHOLAMANDALAM M S GENERAL INSURANCE CO. LTD. AND 3 ORS.
            ASTHA PLAZA, 2ND FLOOR, BORA SERVICE, S B DEORA COLLEGE,
            ULUBARI, GUWAHATI- 78100, IN THE DISTRICT OF KAMRUP(M), ASSAM.

            2:HIMA DEVI
             C/O RABINDRA NATH

            VILL.- PITHA KHUWA

            P.O. AND P.S.- TEZPUR
             IN THE DISTRICT OF SONITPUR
            ASSAM.

            3:RAVINDRA NATH
             S/O GANGA KANTA NATH

            VILL.- PITHA KHUWA

            P.O. AND P.S.- TEZPUR
             IN THE DISTRICT OF SONITPUR
            ASSAM.

            4:UNITED INDIA INSURANCE CO. LTD.
             NEAR POLICE STATION M.C.ROAD
             SONITPUR
            ASSAM

Advocate for the Petitioner   : MR. P BORAH

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 23.01.2023 Heard Mr. P. Bora, learned counsel for the appellants.

This appeal under Section 173 of the Motor Vehicle Act, 1988 has been filed by appellants/ claimants against the judgment and award dated Page No.# 3/3

18.08.2022, passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur, Tezpur in MAC (I) Case No. 138/2019.

Admit the appeal.

Call for the LCR.

Issue notice to the respondents.

The appellants shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process, returnable within 4 weeks.

Steps be taken within 7 days.

List the matter accordingly after 4 weeks.

JUDGE

Comparing Assistant