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The Oriental Insurance Co. Ltd vs Smti Shila Bhadra And Anr
2024 Latest Caselaw 27 Gua

Citation : 2024 Latest Caselaw 27 Gua
Judgement Date : 3 January, 2024

Gauhati High Court

The Oriental Insurance Co. Ltd vs Smti Shila Bhadra And Anr on 3 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                 Page No.# 1/2

GAHC010037632018




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

                                Case No. : MACApp./507/2018

            THE ORIENTAL INSURANCE CO. LTD
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, REPRESENTED
            BY ITS REGIONAL MANAGER, ULUBARI, GUWAHATI-7, DIST- KAMRUP,
            ASSAM



            VERSUS

            SMTI SHILA BHADRA AND ANR
            W/O LATE TUSHAR BHADRA, R/O DUMUKHLA, HOUSE NO. 89, WARD NO.
            6, P.S- BOKAJAN, PIN- 782441, DIST- KARBI ANGLONG, ASSAM

            2:MISS RIYA BHADRA
             D/O LATE TUSHAR BHADRA
             R/O DUMUKHLA
             HOUSE NO. 89
            WARD NO. 6
             P.S- BOKAJAN
             PIN- 782441
             DIST- KARBI ANGLONG
            ASSA

Advocate for the Petitioner   : MR. S K GOSWAMI

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

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 03.01. 2024 Heard Mr. S.K. Goswami, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 06.02.2015, passed by the learned Member, MACT No. 2, Kamrup (M), Guwahati in MACT Case No. 206/2012.

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

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