Gauhati High Court

Page No.# 1/2 vs The Divisional Manager on 3 May, 2024

Page No.# 1/2

GAHC010077962022

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

Case No. : MACApp./179/2024

LALZOMAWI HRANGKHOL AND 2 ORS.
W/O LATE SHANGKUN HRANGKHOL PERMANENT RESIDENT OF
VILLAGE DITOKCHERA BAZAR, PO AND PS HARANGAJAO, DIST DIMA
HASAO, ASSAM 788818 PRESENTLY RESIDING AT VILLAGE
DURGACHERRA PUNJEE, PO DURGACHERRA, PS BORKHOLA, DIST
CACHAR, ASSAM 788817

2: ADYET HRANGKHOL
S/O LATE SHANGKUN HRANGKHOL
PERMANENT RESIDENT OF
VILLAGE DITOKCHERA BAZAR
PO AND PS HARANGAJAO
DIST DIMA HASAO
ASSAM 788818
PRESENTLY RESIDING AT VILLAGE DURGACHERRA PUNJEE
PO DURGACHERRA
PS BORKHOLA
DIST CACHAR
ASSAM 788817

3: SMTI RAFA HRANGKHOL
D/O LATE SHANGKUN HRANGKHOL
PERMANENT RESIDENT OF
VILLAGE DITOKCHERA BAZAR
PO AND PS HARANGAJAO
DIST DIMA HASAO
ASSAM 788818
PRESENTLY RESIDING AT VILLAGE DURGACHERRA PUNJEE
PO DURGACHERRA
PS BORKHOLA
DIST CACHAR
ASSAM 788817
TO BE REPRESENTED BY MOTHER AS WELL AS NATURAL GUARDIAN
PET. NO.
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VERSUS

THE DIVISIONAL MANAGER
THE HDFC ERGO GENERAL INSURANCE CO. LTD. MAYUR GARDEN,
GROUND FLOOR, OPP. RAJIV BHAWAN, ABC, GS ROAD, GUWAHATI ,
KAMRUP M ASSAM 781005

Advocate for the Petitioner : MS. S AHMED

Advocate for the Respondent :

BEFORE
HONOURABLE MR. JUSTICE K. SEMA

ORDER

Date : 03.05.2024

Heard Ms. J. Paul, learned counsel for the appellant.

The present appeal has been filed under section 173 of the M.V Act, 1988 against the judgment & order dated 05/09/2016 passed by the learned MACT Silchar, Cachar, Assam in MAC Case No. 295/2013.

Admit the appeal.

The learned counsel for the appellant shall take steps for service of notice upon the respondents by registered post with AD as well as by usual process within a period of 7 days from today.

Call for the LCR.

JUDGE

Comparing Assistant