The Oriental Insurance Co. Ltd vs Iti Das And Anr
2025 Latest Caselaw 5089 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Iti Das And Anr on 28 May, 2025

                                                                          Page No.# 1/2

GAHC010032462025




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

                                Case No. : MACApp./57/2025

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



            VERSUS

            ITI DAS AND ANR
            W/O. SRI PRADIP DAS

            2:PRADIP DAS
             S/O. LT. RAMESH CHANDRA DAS
            BOTH ARE R/O. VILL.- TANGLA NONOI PARA
            WARD NO. 1
             P/S. TANGLA
             DIST. UDALGURI
            ASSAM

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

Advocate for the Respondent : FOR CAVEATOR, MD. S ISLAM (R-1),MISS. M DAS (R-1)




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                         ORDER

Date : 28-05-2025

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

Page No.# 2/2

This is an appeal filed under section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 29.11.2024 passed by the learned Member, MACT-3, Kamrup (M), Guwahati in MAC case no. 2424/2019.

The appeal is admitted.

Call for the relevant record.

Issue notice.

Since Mr. S. Islam, learned counsel appeared and accepted notice on behalf of the respondent nos. 1 and 2, no formal notice need be issued to the said respondents.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant