Oriental Insurance Company Ltd vs Thalmo Sengyung And 2 Ors
2023 Latest Caselaw 2700 Gua

                                                              Page No.# 1/2

GAHC010148382023




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

                        Case No. : MACApp./266/2023

         ORIENTAL INSURANCE COMPANY LTD.
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, 781007, REPRESENTED BY THE DEPUTY MANAGER, GAUHATI
         REGIONAL OFFICE, ULUBARI, GUWAHATI 781005



         VERSUS

         THALMO SENGYUNG AND 2 ORS.
         W/O LATE JOGEN SENGYUNG @ JOGEN,
         RESIDENT OF WASHUBIL, PO WASHUBIL, PS DIYUNGMUKH, DIST DIMA
         HASAO, ASSAM, 788832
         PRESENT ADDRESS VILLAGE GUTGUTI PUNJI, PO AND PS RAMNATHPUR,
         DIST HAILAKANDI, ASSAM 788162

         2:SANDENI SENGYUNG
          D/O LATE JOGEN SENGYUNG
         RESIDENT OF WASHUBIL
          PO WASHUBIL
          PS DIYUNGMUKH
          DIST DIMA HASAO
         ASSAM
          788832
         PRESENT ADDRESS VILLAGE GUTGUTI PUNJI
          PO AND PS RAMNATHPUR
          DIST HAILAKANDI
         ASSAM 788162

         3:JOHN KENNEDY
          S/O LAL SANHIN
         C/O K. MEDHI
         HOUSE NO. 110
         WARD NO. 37 GUWAHATI PO SILPUKHURI
                                                                           Page No.# 2/2

              PS CHANDMARI
              DIST KAMRUP M ASSAM 78100

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

17-07-2023 Heard R. D. Mozumdar, learned counsel for the appellant/applicant, who has preferred this appeal under Section 173 of the Motor Vehicle Act, 1988 against the Judgment and Award dated 27.03.2023, passed by the learned Member, Motor Accident Claims Tribunal at Hailakandi, in MAC Case No. 16/2017.

Admit.

Call for the records.

Let steps be taken for service of notice upon the respondents by usual process as well as by registered post with A/D.

List after 6 (six) weeks alongwith the service report.

JUDGE

Comparing Assistant