Smti Geeta Mandal vs The Regional Manager United India ...
2021 Latest Caselaw 232 Gua

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GAHC010257442018




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

                               Case No. : MACApp./1004/2018

            SMTI GEETA MANDAL
            W/O SHRI RAJMOHAN MANDAL, BHASKAR NAGAR, NRIPEN BORA PATH,
            BLOCK A HOUSE NO. 17, P.S. FATASIL AMBARI, DIST. KAMRUP (ASSAM),
            PIN 781025



            VERSUS

            THE REGIONAL MANAGER UNITED INDIA INSURANCE CO. LTD AND 2
            ORS
            CHRISTIANBASTI, GUWAHATI (INSURER OF THE TRUCK VIDE POLICY
            NO. 1304003114P111066868 VALID UP TO 12.03.2016 ) PIN 781005

            2:ARUN KUMAR CHOUDHURY
             S/O SRI RAM SWARTH CHOUDHURY
             RAI BAHADUR LANE
             JORHAT
             DIST. JORHAT (ASSAM)
             PIN 785001 (OWNER OF BR 30/B-3439 TRUCK)

            3:ACHALAL RAI
             S/O SIPAHI RAI
             FANCY ALI
             P.O. JORHAT
             DIST. JORHAT (ASSAM)
             PIN 785001 (DRIVER OF THE TRUCK VIDE D/L NO. NL 0220010016820
            VALID UPTO 3.1.201

Advocate for the Petitioner   : MS D D ROY

Advocate for the Respondent : MR. A J SAIKIA (R1)
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                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : 25.01.2021

None appears on call for the appellant or respondent no.1.

Seen the office note dated 19.02.2020, indicating that notice was served on respondent no.2 through usual process. None appear on call for the said respondent.

As per order dated 16.12.2020, issuance of notice on respondent no.3 has been dispensed with.

This appeal by the claimant is under Section 173 of the M.V. Act preferred against the judgment and award dated 18.08.2018 passed by the learned MACT No.2, Kamrup (M), Guwahati in MAC Case No. 80/2016.

Appeal admitted for hearing.

Call for the records.

No steps is required to be taken as the process is complete and served on respondent nos. 1 and 2.

List after 4(four) weeks, awaiting receipt of LCR.

JUDGE

Comparing Assistant