United India Insurance Co. Ltd vs Bhrigu Talukdar @ Pinku Talukdar ...
2021 Latest Caselaw 844 Gua

                                                                    Page No.# 1/2

542GAHC010035782021




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

                                 Case No. : MACApp./52/2021

            UNITED INDIA INSURANCE CO. LTD.
            HAVING ITS REGISTERED AND HEAD OFFICE AT 24 WHITES ROAD,
            CHENNAI 600014 AND ONE OF THE REGIONAL OFFICE AT M.S.S. PATH
            (G.S. ROAD), DISPUR, GUWAHATI-781005



            VERSUS

            BHRIGU TALUKDAR @ PINKU TALUKDAR AND ANR.
            S/O SRI DILIP TALUKDAR, R/O VILLAGE GODEBARI, PS PALASHBARI,
            DIST. KAMRUP, ASSAM, PIN-781128

            2:BHAIRAB TALUKDAR
             S/O SRI NAREN TALUKDAR
             R/O VILLAGE GODEBARI
             PS PALASHBARI
             DIST. KAMRUP
            ASSAM
             PIN-78112

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 05.03.2021 Page No.# 2/2

Heard Mr. A.J. Saikia, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 21.11.2020, passed by the learned Member, MACT, Kamrup, Amingaon in MAC Case No. 22/2019.

This appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 6(six) weeks.

The appellant shall take steps for service of notice on respondents by registered post with A/D as well as by usual process within 3 days.

List after 6(six) weeks.

JUDGE

Comparing Assistant