Page No.# 1/3 vs National Insurance Co. Ltd. And 4 ...
2023 Latest Caselaw 1114 Gua

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GAHC010052862023




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

                        Case No. : MACApp./94/2023

         LILA ORANG @ URANG AND 3 ORS
         W/O DILIP URANG @ ORANG, RESIDENT OF VILLAGE BAGHMARI, PO
         KUTHURI PS JAKHALABANDHA, DIST NAGAON, ASSAM

         2: DILIP URANG @ ORANG
          S/O LATE MOTILAL URANG @ ORANG

         RESIDENT OF VILLAGE BAGHMARI
         PO KUTHURI PS JAKHALABANDHA
         DIST NAGAON
         ASSAM

         3: MONJILA URANG @ ORANG
          D/O LATE MOTILAL URANG @ ORANG
          RESIDENT OF VILLAGE BAGHMARI
          PO KUTHURI PS JAKHALABANDHA
          DIST NAGAON
         ASSAM
         TO BE REP. BY PET. NO. 1

         4: SUBHA URANG @ ORANG
          S/O LATE MOTILAL URANG @ ORANG
          RESIDENT OF VILLAGE BAGHMARI
          PO KUTHURI PS JAKHALABANDHA
          DIST NAGAON
         ASSAM
         TO BE REP. BY PET. NO.

         VERSUS

         NATIONAL INSURANCE CO. LTD. AND 4 ORS
         GS ROAD, BHANGAGARH, GUWAHATI 781005

         2:AJOYA KUMAR MAHANTY
                                                                      Page No.# 2/3


             S/O RAM HARI MAHANTY

            C/O ASSAM BENGA PARIBAHAN
            (OPP. FOREST GATE ) GUWAHATI 781034
            DIST KAMRUP M ASSAM

            3:MADHAV SARMAH
             S/O SALIGRAM SARMAH

            VILLAGE HOLI CAMP
            PO SAIKHOWAGHAT
            DIST TINSUKIA ASSAM 786154

            4:THE ORIENTAL INSURANCE CO. LTD.
             GS ROAD
             ULUBARI
             GUWAHATI 781007

            5:MR. AJAY ORANG
            VILLAGE BAGHMARI

            PO KUTHURI
            PS JAKHALABANDHA
            782136
            DIST NAGAON
            ASSA

Advocate for the Petitioner   : MR. A R AGARWALA

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 20.03. 2023 Heard Mr. A.R. Agarwala, learned counsel for the appellants.

This appeal under Section 173 of the Motor Vehicle Act, 1988 has been filed by the appellants against the judgment and award dated 18.08.2022, passed by the learned Member, MACT No. 2, Kamrup (Metro), Guwahati in MAC Page No.# 3/3

Case No. 2646/2017.

The appeal is admitted.

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 usual process, returnable within 4 weeks.

Steps be taken within 7 days.

List the matter accordingly.

JUDGE

Comparing Assistant