Page No.# 1/2 vs The Regional Manager And 2 Ors
2023 Latest Caselaw 3549 Gua

                                                                  Page No.# 1/2

GAHC010055802023




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

                         Case No. : MACApp./140/2023

         SAVITRI AND ANR.
         W/O LATE BHAGWATI PRASAD SAINI @ BHAGWATI SAINI @ BHAGWATI
         PRASAD,
         PERMANENT RESIDENTS OF WARD NO. 10,
         VILL.- PARIHARA, RATANGARH TEHSIL, DIST.- CHURU, RAJASTHAN, PIN-
         331505.

         2: VIKASH SAINY @ SAINI
          S/O LATE BHAGWATI PRASAD SAINI @ BHAGWATI SAINI @ BHAGWATI
         PRASAD
         PERMANENT RESIDENTS OF WARD NO. 10
         VILL.- PARIHARA
          RATANGARH TEHSIL
          DIST.- CHURU
          RAJASTHAN
          PIN- 331505

         VERSUS

         THE REGIONAL MANAGER AND 2 ORS.
         NATIONAL INSURANCE CO. LTD., G. S. ROAD, BHANGAGARH,
         GUWAHATI- 781005, DIST.- KAMRUP (M).

         2:SEWALI PHUKAN
         W/O RISHI RAJ PHUKAN
         C/O GOPAL BARPUJARI
          HOUSE NO. 9
          KUSHAL KONWAR ROAD
          BELTOLA
          P.O.- BASISTHA
          GUWAHATI- 781029
          DIST.- KAMRUP (M)
         ASSAM.
                                                                      Page No.# 2/2

            3:MUSTAB HUSSAIN
             S/O MUKIBUL HUSSAIN
            VILL.- GOMARIGURI
            P.S.- MERAPANI
             PIN- 785705
             DIST.- GOLAGHAT
            ASSAM

Advocate for the Petitioner   : MR. M MORE

Advocate for the Respondent :


                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 01-09-2023

Heard Mr. M More, learned counsel for the appellants. This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and Award dated 13.12.2022, passed by the learned Member, MACT No. 2, Kamrup (M), Guwahati in MAC Case No. 1882/2019.

Appeal is admitted.

Issue notice, returnable in 4 (four) weeks.

Appellants to take steps for service of notice upon the respondents by registered post with A/D as well as through usual process.

Call for the LCR.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant