LAWS(GAU)-2020-2-164

ORIENTAL INSURANCE CO LTD Vs. PINKU SAIKIA

Decided On February 18, 2020
ORIENTAL INSURANCE CO LTD Appellant
V/S
Pinku Saikia Respondents

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned Senior Counsel, assisted by Ms. M. Borchetia, learned counsel for the appellant. None appears on call for the respondents although the names of the learned counsel are reflected in the cause list.

(2.) It may be mentioned herein that the respondents were unrepresented when the matter was last listed on 29.07.2019, 19.09.2019 and 14.02.2020.

(3.) This appeal under Section 173 of the Motor Vehicles Act, 1973 is directed against the order and award dated 16.10.2012 passed by the learned Member, MACT, Golaghat in MAC Case No. 22/2004.