United India Insurance Co. Ltd vs Sanjay Kumar Mallah And 4 Ors
2021 Latest Caselaw 594 Gua

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GAHC010024682021




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

                           Case No. : MACApp./32/2021

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 24, WHITES ROAD, CHENNAI AND
         ONE OF THE REGIONAL OFFICE AT G.S. ROAD, BHANGAGARH,
         GUWAHATI.



         VERSUS

         SANJAY KUMAR MALLAH AND 4 ORS.
         S/O- SRI HARI CHAND MALLAH, R/O- DIGBOI CHARIALI, SHILLONG
         ROAD, BUNGLOW NO. 31, SERVANT QUARTER, DIST.- TINSUKIA, PIN-
         786171, ASSAM

         2:SUK RAJ THAKURIA
          S/O- SRI DULU THAKURIA
          R/O- VILL.- JOYRAMPUR TOWN
          P.S. AND P.O. JOYRAMPUR
          DIST.- CHANGLANG (A.P.) PIN- 792121.

         3:PRAFULLA GOGOI
          S/O- LATE B. GOGOI
          R/O- VILL.- FOREST COLONY
          CHARALI
          P.S. AND P.O. DIGBOI
          DIST.- TINSUKIA
         ASSAM
          PIN- 786171.

         4:HARPREET SINGH BHAMBRAH
          S/O- SRI TEJINDER SINGH BHAMBRAH
          R/O- TAHEL SINGJ NAGAR
          P.O. RAJABARI
          DIST.- JORHAT
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             ASSAM
             PIN- 785014.

             5:NEW INDIA ASSURANCE CO. LTD.

             JORHAT BRANCH
             GAR ALI ROAD
             P.O. AND P.S. JORHAT
             PIN- 785001
             ASSAM

Advocate for the Petitioner   : MR. R K BHATRA

Advocate for the Respondent :




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                             ORDER

19.02.2021 Heard Ms. M. Konyak, learned counsel for the appellant. This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment and award dated 23.11.2020 passed by the learned MACT, Tinsukia in MAC Case No.84/2016. Appeal is admitted for hearing.

Call for the records.

Issue usual notice on the respondents returnable in 6(six) weeks.

The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process within a period of 3(three) days.

List the matter after 6(six) weeks awaiting LCR and service on the respondents.

JUDGE

Comparing Assistant