Smti Anjali Hajong And Anr vs The United India Ins. Co. Ltd. And 4 ...
2021 Latest Caselaw 26 Gua

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GAHC010002042015




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

                             Case No. : MACApp./42/2020

         SMTI ANJALI HAJONG and ANR
         W/O. LT. BALORAM HAJONG, R/O. NAKARI WARD NO.2, LAKHIMPUR, P.O.
         LAKHIMPUR, DIST. NORTH LAKHIMPUR, ASSAM.



         VERSUS

         THE UNITED INDIA INS. CO. LTD. and 4 ORS.
         NORTH LAKHIMPUR BRANCH, REP. BY ITS BRANCH MANAGER, P.O.
         NORTH LAKHIMPUR, P.S. LAKHIMPUR, DIST. LAKHIMPUR, ASSAM, PIN-
         787007.

         2:M/S Tayal Travels
          Bus Registration No. AS.01Q-1524
          Green Valley Night Service
          Guwahati
          Paltan Bazar
          Pin - 781008

         3:Sri Nityananda Nath (Driver)
          C/O M/S Tayal Travels
         Bus Registration No. AS.01Q-1524
          Green Valley Night Service
          Guwahati
          Paltan bazar
          Guwahati - 781008

         4:Smti. Bhanumoti Hajong
          M/O Late Baloram Hajong
          R/o Lakhimpur
          P.O. Lakhimpur
          Dist. - North Lakhimpur
         Assa
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Advocate for the Petitioner   : MR.P NAYAK

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : 05.01.2021

Heard Mr. R. Baruah, learned counsel for the appellants. This appeal under section 173 of the Motor Vehicles Act for enhancement of award is directed against the judgment and award dated 22.06.2015 passed by the learned Member, MACT, North Lakhimpur in MACT Case No. 33/2014.

Issue notice returnable in 4 (four) weeks. The appellants shall take steps for service of notice on respondents by registered post with A/D as well as by usual process.

Steps within 2 (two) days.

List after 4 (four) weeks.

JUDGE

Comparing Assistant