National Insurance Company Limited vs Sri Unmekh Gogoi @ Bishal Gogoi And Anr
2024 Latest Caselaw 25 Gua

Gauhati High Court

National Insurance Company Limited vs Sri Unmekh Gogoi @ Bishal Gogoi And Anr on 3 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                         Page No.# 1/2

GAHC010093422019




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

                                Case No. : MACApp./467/2022

            NATIONAL INSURANCE COMPANY LIMITED
            HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET, KOLKATA AND
            ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI REGIONAL
            OFFICE, G.S. ROAD, BHANGAGARH, GUWAHATI-5.



            VERSUS

            SRI UNMEKH GOGOI @ BISHAL GOGOI AND ANR
            S/O- SRI RATUL GOGOI, R/O- TITABOR, P.S. TITABOR, DIST.- JORHAT,
            ASSAM.

            2:SRI RATUL GOGOI
             S/O- LATE DIMBESWAR GOGOI
             R/O- HATIGAON
             K K BHATTA PATH
             H/NO. 48
             GUWAHATI
             DIST.- KAMRUP(M)
            ASSAM
             PIN- 781038

Advocate for the Petitioner   : MR. R K BHATRA

Advocate for the Respondent :
                                                                    Page No.# 2/2

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 03.01. 2024 Heard Mr. R.K. Batra, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 04.01.2019, passed by the learned Member, MACT, Kamrup (M), Guwahati in MAC Case No. 2479/2015.

Appeal is admitted for hearing.

Issue notice to the respondents.

The notices be served upon the respondents by registered post with A/D as well as usual process, returnable within 4 weeks.

Steps be taken within three days.

Call for the LCR.

List the matter after 4 weeks.

JUDGE

Comparing Assistant