Gauhati High Court
Icici Lombard General Insurance ... vs Putuli Nath And 4 Ors on 27 March, 2023
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/3
GAHC010009492023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./108/2023
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
TOWERS, BANDRA KURLA COMPLEX, MUMBAI 400051 ITS ZONAL OFFIE
AT APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA 700016 AND
A BRANCH OFFICE AT KAMAKHYA TOWER, 3RD FLOOR, OFFICE NO. 305
AND 306, G S ROAD, GUWAHATI 781005 ASSAM
VERSUS
PUTULI NATH AND 4 ORS .
M/O SRI RAJIB KUMAR NATH
RESIDENT OF VILLAGE MILAN NAGAR, VIP , PS AZARA, DIST KAMRUP
ASSAM
2:SRI BIMAL CHANDRA NATH
F/O SRI RAJIB KUMAR NATH
RESIDENT OF VILLAGE MILAN NAGAR
VIP
PS AZARA
DIST KAMRUP ASSAM
3:SRI JAGADISH NATH
B/O SRI RAJIB KUMAR NATH
RESIDENT OF VILLAGE MILAN NAGAR
VIP
PS AZARA
DIST KAMRUP ASSAM
4:SRI PRANJAL SAIKIA
S/O SRI RABIN SAIKIA
RESIDENT OF VILLAGE KUWARIGAON
NEAR GUWAHATI AIRPORT GATE
Page No.# 2/3
BONGRA
PS AZARA
DIST KAMRUP
ASSAM 781017
5:SRI DIGANTA DAS
S/O SRI SUREN DAS
RESIDENT OF VILLAGE MADHYAM KHANDA
NORTH GUWAHATI
PS NORTH GUWAHATI
DIST KAMRUP ASSAM 78103
Advocate for the Petitioner : MS. P BORTHAKUR
Advocate for the Respondent :
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 27.03. 2023 Heard Mr. R. Goswami, learned counsel for the appellant. This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellant against the judgment and award dated 15.10.2022, passed by the learned Member, Motor Accident Claims Tribunal, Kamrup (M), Guwahati in MAC Case No. 1538/2015.
The appeal is admitted for hearing. Call for the LCR.
Issue notice to the respondents. The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process, returnable within 4 weeks.
Page No.# 3/3 Steps be taken within 7 days.
List the matter after 4 weeks.
JUDGE Comparing Assistant