Hdfc Ergo General Insurance Co. ... vs Momi Barman And 3 Ors
2023 Latest Caselaw 4416 Gua

                                                                     Page No.# 1/2

GAHC010226862023




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

                          Case No. : MACApp./386/2023

         HDFC ERGO GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT RAMON HOUSE,
         H.T. PAREKH MARG, 169, BACKBAY RECLAMATION, MUMBAI 400020 AND
         ITS GUWAHATI BRANCH OFFICE AT ADITYAM BUILDING, 6TH FLOOR,
         LACHIT NAGAR, GS ROAD, GUWAHATI, ASSAM, PIN- 781007.



         VERSUS

         MOMI BARMAN AND 3 ORS.
         S/O LATE JAGODISH SINGHA,
         VILL.- AMGURI, P.O. AND P.S.- AMGURI, DIST.- CHIRANG, BTAD, ASSAM,
         PIN- 783372.

         2:PRIYANKAN SINGHA
          S/O LATE JAGODISH SINGHA

         VILL.- AMGURI
         P.O. AND P.S.- AMGURI
         DIST.- CHIRANG
         BTAD
         ASSAM
         PIN- 783372.

         3:AMOTI BALA SINGHA
         W/O LATE MAHENDRA CH. SINGHA

         VILL.- AMGURI
         P.O. AND P.S.- AMGURI
         DIST.- CHIRANG
         BTAD
         ASSAM
         PIN- 783372.

         4:MD. ALI AKBAR
          S/O BILAT HUSSAIN
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            VILL.- NANGAL
            P.O.- JOYPUR
            P.S.- AMGURI
            DIST.- CHIRANG
            BTAD
            ASSAM
            PIN- 783372

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

Date : 17.10.2023 Heard Mr. R. Goswami, learned counsel for the appellant.

By filing this appeal under Section 173 of the Motor Vehicles Act, the appellant has assailed the judgment and award dated 04.07.2023, passed by the learned Member, MACT, Bongaigaon in MAC Case No.260/2019.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 4 (four) weeks.

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

List after 4 (four) weeks.

JUDGE

Comparing Assistant