Gauhati High Court
New India Assurance Co Ltd vs Manjila Mandal And 4 Ors on 4 November, 2022
Page No.# 1/3
GAHC010028682019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./765/2022
NEW INDIA ASSURANCE CO LTD
A CO. REGISTERED UNDER THE COMPANIES ACT 1956, REPRESENTED BY
ITS REGIONAL MANAGER, G.S. ROAD, GUWAHATI 5, DIST. KAMRUP,
ASSAM
VERSUS
MANJILA MANDAL AND 4 ORS
W/O LATE CHANDRA MANDAL, R/O VILL. BATGAON, MATABORI, P.O.
CHENGA, PS. TARABARI, DIST. BARPETA, ASSAM
2:JUGAL MANDAL
S/O LATE JADAB MANDAL
R/O VILL. BATGAON
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM.
3:MINU BALAL MANDAL
W/O JUGAL MANDAL
R/O VILL. BATGAON
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM.
4:BAPPI MANDAL
S/O LATE CHANDRA MANDAL
(RESPONDENT NO. 4 BEING MINOR BEING REPRESENTED BY HIS
NATURAL GUARDIAN
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MOTHER I.E. RESPONDENT NO. 1) R/O VILL. BATGAON
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM.
5:SATTAR KHA
S/O LT. SAIMUDDIN KHA
R/O VILL. SUBASH MALLIK
GOBINDA NAGAR
P.S. FATASIL AMBARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN 78100
Advocate for the Petitioner : MRS B ACHARYA
Advocate for the Respondent : MR. B N SARMA, SR.ADV.
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 04.11.2022 Heard Mr. A. Acharya, learned counsel for the appellant. This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988 by the appellant against the judgment and award dated 01.09.2018 passed by the learned Member, MACT, Barpeta in MAC Case No.327/2015 Admit the appeal.
Call for the LCR.
Issue notice, returnable within 6(six) weeks. Appellant to take steps for issuance of notice upon the respondent No.5 by way of registered post with A/D as well as by usual process within a period of one week from today.
As the respondent Nos.1, 2, 3 and 4 are duly represented, no formal notice be Page No.# 3/3 required in respect of them. However, extra copies of the appeal memo be furnished to their learned counsel.
JUDGE Comparing Assistant