The Oriental Insurance Co Ltd vs Boni Doley And 3 Ors
2024 Latest Caselaw 7871 Gua

Gauhati High Court

The Oriental Insurance Co Ltd vs Boni Doley And 3 Ors on 28 October, 2024

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GAHC010204702024




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

                        Case No. : MACApp./551/2024

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



         VERSUS

         BONI DOLEY AND 3 ORS
         W/O. LATE DEBEN YEIN

         2:RIMIKA YEIN
          M/O. LATE DEBEN YEIN
         BOTH ARE RESIDENT OF- VILL. BENGENAGARAH GREJING
          P/S. AND DIST. DHEMAJI
         ASSAM
          PIN-787058.

         3:TINKURAJ YEIN
          S/O. LATE TAPESWAR YEIN
          R/O. VILL. BENGENAGARAH GREJING
          P/O. MACHKHOWA
          P/S. AND DIST. DHEMAJI
         ASSAM
          PIN-787058

         4:AMARJYOTI YEIN
          S/O. BOLIN YEIN
          R/O. VILL. BENGENAGARAH LACHAN
          P/O. BENGENAGARAH
          P/S. AND DIST. DHEMAJI
         ASSAM
          PIN-78705
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Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : ,



                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

28.10.2024

Heard Mr. S.K. Goswami, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 22.07.2024 passed by the learned Member, Motor Accident Claims Tribunal No.3, Kamrup(M) at Guwahati, in MAC Case No.400/2022.

Perused the memo of appeal and the grounds mentioned therein.

Admit.

Let notice be issued to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Tribunal.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant