The Oriental Insurance Co. Ltd vs Raj Nandan Ram And 6 Ors
2023 Latest Caselaw 4443 Gua

                                                                   Page No.# 1/3

GAHC010129692023




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

                           Case No. : MACApp./379/2023

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI- 7.



         VERSUS

         RAJ NANDAN RAM AND 6 ORS.
         S/O LATE CHOKORI RAM, R/O LEKHAPANI, P.S.- LEKHAPANI, DIST.-
         TINSUKIA, ASSAM, PIN-

         2:MINTA DEVI
         W/O RAJ NANDAN RAM

         R/O LEKHAPANI
         P.S.- LEKHAPANI
         DIST.- TINSUKIA
         ASSAM
         PIN-

         3:GUNJA KUMARI RAM
          D/O RAJ NANDAN RAM

         R/O LEKHAPANI
         P.S.- LEKHAPANI
         DIST.- TINSUKIA
         ASSAM
         PIN-

         4:SUDHA KUMARI RAM
          D/O RAJ NANDAN RAM

         R/O LEKHAPANI
                                                                     Page No.# 2/3

             P.S.- LEKHAPANI
             DIST.- TINSUKIA
             ASSAM
             PIN-

            5:BHOLA KUMAR RAM
             S/O RAJ NANDAN RAM

            R/O LEKHAPANI
            P.S.- LEKHAPANI
            DIST.- TINSUKIA
            ASSAM
            PIN-

            6:M/S GREEN WOOD RESORT PVT. LTD.
             MADHAB NAGAR
             NEAR SIRD KHANAPARA
             GUWAHATI
             KAMRUP (M)
            ASSAM.

            7:JOGEN CHANDRA THAPPA
             S/O BHAKTA BH. THAPPA

            R/O CHANDMARI SIVSAGAR
            P.O.- HAZARAPAR
            DIST.- SONITPUR
            ASSAM
            PIN- 784001

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent : MR A KAKOTI (R-3)




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 18.10.2023 Heard Mr. S.K. Goswami, learned counsel for the appellant and Mr. A. Kakoti, learned counsel for the respondents no. 1 to 5.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is against Page No.# 3/3

the judgment and award dated 15.12.2022 passed by the learned Member, MACT, Margherita in MAC Case No. 20/2018.

This appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 6(six) weeks.

The appellant shall take steps within 2 days for service of notice on the respondent nos. 6 and 7 by registered post with A/D as well as by usual process.

Issue notice returnable in 6(six) weeks.

JUDGE

Comparing Assistant