New India Assurance Co. Ltd vs Tuli Gohain And 2 Ors
2023 Latest Caselaw 1995 Gua

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GAHC010005472022




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

                           Case No. : MACApp./180/2023

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING, 87, MAHATMA GANDHI ROAD, FORT, MUMBAI, 400001 AND
         REGIONAL OFFICE AT GS ROAD, GUWAHATI 5, REPRESENTED BY THE
         CHIEF REGIONAL MANAGER.



         VERSUS

         TULI GOHAIN AND 2 ORS.
         M/O LATE LT. BHUBAN @ BHASKAR GOHAIN, RESIDENT OF VILLAGE
         LAIPULI DIMARUGURI, PS TINSUKIA, PO PANITOLA, DIST TINSUKIA,
         TEMPORARILY RESIDING AT SWARAL NAGAR, SARU MATARIA,
         GUWAHATI KAMRUP ASSAM.

         2:SHRI SHOURABH DUTTA
          S/O LATE AJIT DUTTA

         RESIDENT OF LAIPULI KAPTAN CHUK

         P.O LAIPULI
          PS TINSUKIA
          DIST TINSUKIA
         ASSAM


         3:SRI RANJAN GOGOI
          S/O LATE BOLIN GOGOI

         RESIDENT OF MERALI POTHAR
         PO CHABUA
         PS CHABUA
         DIST DIBRUGARH ASSA
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Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 15.5.2023

Heard Mr. S. Dutta, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 27.9.2021 passed by the learned Member, MACT, Kamrup (M) Guwahati in MAC Case No. 2188 / 2016.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable after six weeks.

Appellant to take steps for service of notice upon the respondents within a period of one week from today by way of registered post with A/D as well as by usual process .

JUDGE

Comparing Assistant