Page No.# 1/2 vs United India Insurance Co. Ltd. ...
2021 Latest Caselaw 1334 Gua

                                                                     Page No.# 1/2

GAHC010040212018




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

                              Case No. : MACApp./651/2019

            MUSTT. NUR AKTARA AND ANR
            W/O- LATE SADDAM HUSSAIN

            2: MOCHIRON BIBI
             MOTHER OF LATE SADDAM HUSSAIN
             BOTH ARE RESIDING AT VILL.- MAYA BAZAR UNDER KRISHNAI POLICE
            STATION
             P.O. KRISHNAI
             DIST.- GOALPARA
            ASSAM

            VERSUS

            UNITED INDIA INSURANCE CO. LTD. AND 2 ORS
            REP. BY THE DIVISIONAL MANAGER, BONGAIGAON DIVISION, P.O., P.S.
            AND DIST.- BONGAIGAON, ASSAM- 783380. (INSURER OF THE VEHICLE
            NO. AS-18-C-1243).

            2:MR. ARESH MONDAL
             S/O- FORID SHEIKH
             R/O- VILL.- NAYAPARA
             P.O. AND P.S. KRISHNAI
             DIST.- GOALPARA
            ASSAM. (OWNER OF THE VEHICLE NO. AS-18-C-1243).

            3:AFSAR ALI
             S/O- ISABUDDIN ALI
             R/O- VILL.- KRISHNAI
             P.O. AND P.S. KRISHNAI
             DIST.- GOALPARA
            ASSAM. (DRIVER OF THE VEHICLE NO. AS-18-C-1243)

Advocate for the Petitioner   : MR. K SARMA
                                                                                   Page No.# 2/2

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         JUDGMENT

Date : --05.04.2021

Heard the learned Counsel Mr. B.J. Talukdar appearing for the appellants.

The appeal is admitted for hearing.

Issue Notice to the respondents.

The appellant shall take steps for service of notice upon the respondents by registered post with A/D and other usual process.

Call for the LCR.

List the matter after 6 (six) weeks on a date to be fixed by the office.

JUDGE

Comparing Assistant