Icici Lombard General Insurance ... vs Putuli Nath And 4 Ors
2023 Latest Caselaw 1227 Gua

                                                                 Page No.# 1/3

GAHC010009492023




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

                         Case No. : MACApp./108/2023

         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
         TOWERS, BANDRA KURLA COMPLEX, MUMBAI 400051 ITS ZONAL OFFIE
         AT APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA 700016 AND
         A BRANCH OFFICE AT KAMAKHYA TOWER, 3RD FLOOR, OFFICE NO. 305
         AND 306, G S ROAD, GUWAHATI 781005 ASSAM



         VERSUS

         PUTULI NATH AND 4 ORS .
         M/O SRI RAJIB KUMAR NATH
         RESIDENT OF VILLAGE MILAN NAGAR, VIP , PS AZARA, DIST KAMRUP
         ASSAM

         2:SRI BIMAL CHANDRA NATH
          F/O SRI RAJIB KUMAR NATH
         RESIDENT OF VILLAGE MILAN NAGAR
         VIP
          PS AZARA
          DIST KAMRUP ASSAM

         3:SRI JAGADISH NATH
          B/O SRI RAJIB KUMAR NATH
         RESIDENT OF VILLAGE MILAN NAGAR
         VIP
          PS AZARA
          DIST KAMRUP ASSAM

         4:SRI PRANJAL SAIKIA
          S/O SRI RABIN SAIKIA
         RESIDENT OF VILLAGE KUWARIGAON
          NEAR GUWAHATI AIRPORT GATE
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             BONGRA
             PS AZARA
             DIST KAMRUP
             ASSAM 781017

            5:SRI DIGANTA DAS

            S/O SRI SUREN DAS
            RESIDENT OF VILLAGE MADHYAM KHANDA
            NORTH GUWAHATI
            PS NORTH GUWAHATI
            DIST KAMRUP ASSAM 78103

Advocate for the Petitioner   : MS. P BORTHAKUR

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 27.03. 2023 Heard Mr. R. Goswami, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellant against the judgment and award dated 15.10.2022, passed by the learned Member, Motor Accident Claims Tribunal, Kamrup (M), Guwahati in MAC Case No. 1538/2015.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice to the respondents.

The appellant 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.

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Steps be taken within 7 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant