Oriental Insurance Co. Ltd vs Sri Budhi Bahadur Thapa 7 2 Ors
2023 Latest Caselaw 1763 Gua

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GAHC010139532015




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

                                Case No. : MACApp./151/2023

            ORIENTAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
            ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI-7,
            REPRESENTED BY THE REGIONAL MANAGER.


            VERSUS

            SRI BUDHI BAHADUR THAPA 7 2 ORS
            S/O LATE CHANDRA BAHADUR THAPA, R/O KHANAPARA, GUWAHATI,
            DIST. KAMRUP, ASSAM, PIN 781022

            2:BIPLAB MUKHERJEE
             S/O AMUBYA MUKERJEE
             R/O BAGRIBARI
             DIST. DHUBRI
            ASSAM
             PIN 78334

Advocate for the Petitioner   : MR.S DUTTA

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 3.5.2023

Heard learned counsel for the appellant.

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This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and order dated 12.06.2014 passed by the learned Member, MACT No.2, Kamrup, Guwahati in MAC Case No. 206 / 2010.

Appeal is admitted for hearing.

Call for the LCR.

Issue notice returnable after six weeks

The appellant shall take steps on the respondents by way of registered post with A/D as well as by usual process within a period of five days from today.

JUDGE

Comparing Assistant