The Oriental Insurance Co. Ltd vs Tutumani Chowdhury @ Tutumani ...
2023 Latest Caselaw 2702 Gua

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GAHC010129762023




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

                        Case No. : MACApp./260/2023

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, REP. BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI- 7, DIST.- KAMRUP, ASSAM.


         VERSUS

         TUTUMANI CHOWDHURY @ TUTUMANI CHOUDHURY AND 3 ORS.
         W/O LATE UDHAB CHOUDHURY,
         R/O PATHALIPARA,
         P.S.- NAGARBERA, DIST.- KAMRUP (R), ASSAM.

         2:CHANDADIP CHOUDHURY @ CHANDADIP CHOWDHURY
         W/O LATE UDHAB CHOUDHURY
          R/O PATHALIPARA
          P.S.- NAGARBERA
          DIST.- KAMRUP (R)
         ASSAM.
         MINOR
          REP. BY MOTHER
         THAT IS
          RESPONDENT NO. 1.

         3:NAREN CH. DAS
          S/O PRASANNA KR. DAS
         VILL.- GERUAGAON
          P.S.- RANJULI
          DIST.- GOALPARA
         ASSAM.

         4:NAREN CH. DAS
          S/O PRASANNA KR. DAS
          R/O HATIGAON
          HOUSE NO. 5
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              P.S.- HATIGAON
              DIST.- KAMRUP (M)
              ASSAM

Advocate for the Petitioner : MR. S K GOSWAMI
Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

17-07-2023 Heard Shri S. K. Goswami, learned counsel for the appellant/applicant, who has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and Award dated 29.03.2023, passed by the learned Member, Motor Accident Claims Tribunal at Barpeta, in MAC Case No. 07/2021.

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