The Oriental Insurance Co Ltd vs Manju Saikia @ Manjula Deka And 3 Ors
2024 Latest Caselaw 8208 Gua

Gauhati High Court

The Oriental Insurance Co Ltd vs Manju Saikia @ Manjula Deka And 3 Ors on 8 November, 2024

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GAHC010230452024




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

                          Case No. : MACApp./577/2024

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



         VERSUS

         MANJU SAIKIA @ MANJULA DEKA AND 3 ORS
         W/O. LATE RATNESWAR SAIKIA

         2:TRIDIP SAIKIA
          S/O. LATE RATNESWAR SAIKIA
         BOTH ARE R/O.- VIIL- RANGMAHAL (NAZIRA KHAT)
          P/O. RANGMAHAL
          P/S. CHANGSARI
          DIST. KAMRUP(R)
         ASSAM.

         3:AUTOMOBILES CARRIERS
         TPC GATE
          KOHIMA
          NAGALAND
          PIN-797001.

         4:AMOD PAL
          S/O. RAM SEWAK
          R/O. VILL.-NAVADA PATTI
         THAKURGAON
          P/O. POORA KALAN
          BIDHUNA
         AURAIYA
          UTTER PRADESH
          PIN-20624
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Advocate for the Petitioner    : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : ,




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : 08.11.2024 Heard Mr. S. K. Goswami, learned counsel for the appellant. The appeal has been filed under Section 173 of the Motor Vehicle Act, 1988 impugning the Judgment and Order dated 05.08.2024 passed by the learned Member, MACT No.1, Kamrup (M) at Guwahati in MAC Case No.1982/2017.

Issue notice to the respondents returnable in 6(six) weeks. The learned counsel for the appellant shall take steps for service of notice upon the respondents by registered post with A/D within a period of 7 days from today.

List it after 6(six) weeks.

JUDGE

Comparing Assistant