National Insurance Company ... vs Kalpana Das And 4 Ors
2023 Latest Caselaw 4352 Gua

                                                                Page No.# 1/3

GAHC010230502023




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

                         Case No. : MACApp./389/2023

         NATIONAL INSURANCE COMPANY LIMITED
         A COMPANY REGISTERED AND INCORPORATED UNDER THE INDIA
         COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AND HEAD
         OFFICE AT 3, MIDDLETON STREET, KOLKATA AND ONE OF ITS REGIONAL
         OFFICE AT G.S. ROAD, BHANGAGARH, GUWAHATI, REPRESENTED BY
         THE REGIONAL MANAGER, GUWAHATI (ASSAM).



         VERSUS

         KALPANA DAS AND 4 ORS.
         W/O LATE MILANTA KR. DAS,
         VILL.- BEKAJAN, GAYANBARIGAON, UNDER PS BARHALA, IN THE
         DISTRICT OF JORHAT, ASSAM, PIN- 785631.

         2:MEGHNA DAS
          S/O LATE MILANTA KR. DAS

         VILL.- BEKAJAN
          GAYANBARIGAON
          UNDER PS BARHALA
          IN THE DISTRICT OF JORHAT
          ASSAM
          PIN- 785631.
         (BEING MINOR
          REP. BY HER MOTHER
          THE RESPONDENT NO. 1).

         3:ARNADA DAS
         W/O SRI BAHADUR DAS

         VILL.- BEKAJAN
         GAYANBARIGAON
                                                                       Page No.# 2/3

             UNDER PS BARHALA
             IN THE DISTRICT OF JORHAT
             ASSAM
             PIN- 785631.

            4:MD. RANTU ALI
             S/O NURUDDIN ALI

            R/O BHASKAR NAGAR
            ZOO-ROAD
            P.S.- GEETA NAGAR
            DIST.- KAMRUP (M)
            ASSAM
            PIN- 781021.

            5:MD. RUBUL ALI
             S/O TAJNUR ALI

            VILL.- BAGRIHATI
            P.S. AND DIST.- NALBARI
            ASSAM

Advocate for the Petitioner   : MRS. S ROY

Advocate for the Respondent : FOR CAVEATOR




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                             ORDER

16.10.2023

Heard Ms. S. Roy, learned counsel for the appellant and Mr. M. Ahmed, learned counsel for the respondent nos.1, 2 and 3/ caveators.

This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment and award dated 05.08.2023 passed by the learned Member, MACT No.2, Kamrup (Metro) in MAC Case No.2288/2018. Appeal is admitted for hearing.

Page No.# 3/3

Call for the records.

Issue notice on the respondents returnable after 4(four) weeks.

The appellant shall take steps within 2(two) days for service of notice on the respondents by registered post with A/D.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant