Shriram General Insurance Co Ltd vs Pratap Basfor And 4 Ors
2023 Latest Caselaw 3550 Gua

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GAHC010061532023




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

                         Case No. : MACApp./135/2023

         SHRIRAM GENERAL INSURANCE CO LTD
         0500-E/8 RIICO INDUSTRIAL AREA, SITAPUR, JAIPUR, RAJASTHAN 302022
         AND HAVING A BRANCH OFFICE AT B.R ARCADE, 3RD FLOOR, 21
         JANAPATH, ULUBARI, GUWAHATI 780507


         VERSUS


         PRATAP BASFOR AND 4 ORS
         S/O LATE DAULAT BASFOR,
         RESIDENT OF UNIVERSITY CAMPUS, B.B COLONY, PS JALUKBARI,
         GUWAHATI, DIST KAMRUP M ASSAM 781013


         2:SRI BIKRAM BASFOR
          S/O SRI PRATAP BASFOR
         RESIDENT OF UNIVERSITY CAMPUS
          B.B COLONY
          PS JALUKBARI
          GUWAHATI
          DIST KAMRUP M ASSAM 781013


         3:SRI TULSI BASFOR
          S/O SRI PRATAP BASFOR
         RESIDENT OF UNIVERSITY CAMPUS
          B.B COLONY
          PS JALUKBARI
          GUWAHATI
          DIST KAMRUP M ASSAM 781013


         4:SRI AJAY BASFOR
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            S/O SRI PRATAP BASFOR
            RESIDENT OF UNIVERSITY CAMPUS
            B.B COLONY
            PS JALUKBARI
            GUWAHATI
            DIST KAMRUP M ASSAM 781013


            5:SRI NARAYAN BASFOR
             S/O SRI PRATAP BASFOR
            RESIDENT OF VILLAGE KUARIGAON
             PS AZARA
            DIST KAMRUP ASSAM 78101


Advocate for the Petitioner   : MR. R GOSWAMI


Advocate for the Respondent : MR A N IQBAL




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 01-09-2023

Heard Mr. R Goswami, learned counsel for the appellant. This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and Award dated 20.12.2022, passed by the learned Member, MACT No. 3, Kamrup(M), in MAC Case No. 404/2017.

Appeal is admitted.

Issue notice, returnable in 4 (four) weeks.

Appellant 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.

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List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant