New India Assurance Company Ltd vs Sri Utsab Bhuyan And 2 Ors
2024 Latest Caselaw 26 Gua

Gauhati High Court

New India Assurance Company Ltd vs Sri Utsab Bhuyan And 2 Ors on 3 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                     Page No.# 1/2

GAHC010108532018




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

                                Case No. : MACApp./653/2018

            NEW INDIA ASSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING
            87 MAHATMA GANDHI ROAD, MUMBAI AND ONE OF THE REGIONAL
            OFFICE AT G.S. ROAD, ABC, GUWAHATI.



            VERSUS

            SRI UTSAB BHUYAN AND 2 ORS
            S/O SRI HARICHARAN BHUYAN, R/O SAHPUR, P.S. BELSOR, DISTA.
            NALBARI (ASSAM), PIN - PRESENTLY RESIDING AT HENGRABARI,
            GUWAHATI-36

            2:SRI PANKAJ DUTTA
             S/O SRI NAGEN DUTTA
             R/O C/O HARMOHAN KALITA
             PANJABARI
             P.S. DISPUR
             GUWAHATI 781022
             DIST. KAMRUP
            ASSAM.

            3:SRI AJIT BARMAN
             S/O GOBINDA BARMAN
             R/O BARKUCHI
             P.S. AND DIST. NALBARI
            ASSAM

Advocate for the Petitioner   : MR. K K BHATRA

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


                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : -03.01. 2024 Heard Mr. KK Bhatra, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 12.01.2018, passed by the learned Member, MACT No. 3, Kamrup (M), Guwahati in MAC Case No. 258/2014.

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