United India Insurance Co. Ltd vs Musst Jesmin Nehar And 4 Ors
2022 Latest Caselaw 2746 Gua

                                                                 Page No.# 1/2

GAHC010004162017




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

                        Case No. : MACApp./436/2022

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 24 WHITS ROAD, CHENNAI-600014
         REPRESENTED BY ITS REGIONAL OFFICE, G.S. ROAD, GUWAHATI-5



         VERSUS

         MUSST JESMIN NEHAR and 4 ORS
         W/O LATE SOFIQUL ISLAM

         2:MUSST. HAMIDA KHATUN
         W/O MD. ABDUL HAMID
          MOTHER OF LATE SOFIQUL ISLAM

         3:MISS SEMIM SULTANA

         D/O LATE SOFIQUL ISLAM
         ALL ARE R/O VILL. TUKTUKI KATAHGURI
         P.S. DIHING
         P.O. KATAHGURI
         DIST. NAGAON
         ASSAM
         PIN 782135 RESPONDENT NOS. 3 BEING MINOR IS REPRESENTED BY HER

MOTHER

4:SMT. SUSHMA CHETRI

S/O SRI KOWAL RAM CHETRI R/O VILL. KOLAKHOWAGAON P.S. BOKAKHAT DIST. GOLAGHAT ASSAM Page No.# 2/2

PIN 78561

Advocate for the Petitioner : MS L SHARMA

Advocate for the Respondent :

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

04.08.2022

Heard Mr. L. Sharma, learned counsel appearing for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 09.01.2017 in MAC Case No. 260/2012 passed by the learned Member, Motor Accidents Claims Tribunal, Nagaon.

The appeal is admitted for hearing. Call for the LCR.

Issue notice to the respondents by registered post with A/D as well as by usual process, returnable within 6(six) weeks.

The appellant is to take steps for service of notice upon the respondents within 7(seven) days.

List this matter after 6(six) weeks.

JUDGE

Comparing Assistant