United India Insurance Company ... vs Mustt Sahida Bibi And 2 Ors
2022 Latest Caselaw 2656 Gua

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GAHC010093822018




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

                                Case No. : MACApp./426/2018

            UNITED INDIA INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24 WHITES
            ROAD, CHENNAI AND ITS REGIONAL OFFICE AT G.S. ROAD, DISPUR,
            GUWAHATI.



            VERSUS

            MUSTT SAHIDA BIBI AND 2 ORS
            W/O HASEN ALI, R/O VILL. GOSHAIDUBI, HINDUPARA, P.S. LAKHIPUR,
            DIST. GOALPARA, ASSAM, PIN 783129

            2:MD. NAZMUL HOQUE
             S/O SURAT ZAMAL
             R/O VILL. KANTAPUR
             P.S. LAKHIPUR
             DIST. GOALPARA
            ASSAM
             PIN 783129 (OWNER OF AUTO RICKSHAW NO. AS-18-C-1656)

            3:MD. ABDUR RAHMAN MONDAL
             S/O NURUL ISLAM
             R/O VILL. MADHYA
             SIMULBARI
             P.S. LAKHIPUR
             DIST. GOALPARA
            ASSAM
             PIN 783129 (DRIVER OF AUTO RICKSHAW NO. AS-18-C-1656

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :
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                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 01-08-2022 Heard Mr. R. Goswami, learned counsel appearing for the appellant

This appeal has been filed under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 11.07.2017, passed by the learned Member, MACT, Goalpara in MAC case No. 151/2012.

The appeal is admitted for hearing.

Call for the LCR.

Issue usual notice, returnable by four weeks.

As the service on the respondent Nos. 1 and 3 is completed by paper publication and the respondent No. 2 has filed vokalatnama, no formal notice is required to be served on the said respondents.

However, extra copy of the memo of appeal be served to the learned counsels for the all respondents within three days.

The stay petition shall be considered on receipt of the LCR.

List the matter after four weeks.

JUDGE

Comparing Assistant