The Oriental Insurance Co Ltd vs Urmila Das And 5 Ors
2024 Latest Caselaw 7959 Gua

Gauhati High Court

The Oriental Insurance Co Ltd vs Urmila Das And 5 Ors on 23 October, 2024

                                                              Page No.# 1/3

GAHC010172692024




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

                         Case No. : MACApp./534/2024

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



         VERSUS

         URMILA DAS AND 5 ORS
         W/O. LATE BIREN DAS

         2:MISS JINTI DAS
          D/O. LATE BIREN DAS

         3:MISS RIMPI DAS
          D/O. LATE BIREN DAS

         4:SMTI. PRABHABATI DAS
          M/O. LATE BIREN DAS

         ALL ARE PERMANENT RESIDENT OF-
         VILL. BAGHMARA
          P/O. AND P/S. GHOGRAPAR
          DIST. NALBARI
          ASSAM
          PIN-781369.
         CORRESPONDENCE ADDRESS-
         C/O. MINTU DAS
          UZAN BAZAR
          NOWJAN ROAD
          GUWAHATI-781001
         ( RESPONDENT NO.3 BEING MINOR REPRESENTED BY RESPONDENT NO.
         1)
                                                                              Page No.# 2/3


            5:SRI. KAREN DEKA
             S/O. SRI. SISU RAM DEKA
             R/O. VILL- KHATA DHAMDHAMA
             P/O. BARBARI
             DIST. NALBARI
            ASSAM
             PIN-781351
            CORRESPONDENCE ADDRESS-
            C/O. SKYLIGHT AUTOMATIVE PVT. LTD.
             JALUKBARIO
             P/O. AND P/S. JALIKBARI
             DIST. KAMRUP(M)
            ASSAM
             PIN-781014

            6:SRI.RINKU MEDHI
             S/O. SRI. PARESH MEDHI
             R/O. VILL. GOSAIKHAT
             P/O. SANIADI
             P/S. HAJO
             DIST. KAMRUP
            ASSAM
             PIN-78110

Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : , MR D MONDAL


                                       BEFORE
             HON'BLE MR. JUSTICE KARDAK ETE

                                         ORDER

23.10.2024

Heard Mr. S.K. Goswami, learned counsel for the appellant. Also heard Mr. D. Mondal, learned counsel for the respondent nos. 1 to 4/claimants.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 21.06.2024, passed by the learned Member, Motor Accident Page No.# 3/3

Claims Tribunal No.1, Kamrup(M) at Guwahati in MAC Case No. 2144/2017.

Admit the appeal.

Issue notice to the respondent nos. 5 and 6, returnable within 4(four) weeks.

Since, the learned counsel for the respondent nos. 1 to 4 are duly represented by Mr. D. Mondal, no formal notice need to be served. The appellant is directed to take steps for service of notice upon the respondent nos. 5 and 6 by registered post with A/D within 7(seven) days from today.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant