Kasturi Dutta vs The United India Insurance Co. ...
2022 Latest Caselaw 4792 Gua

                                                                      Page No.# 1/2

GAHC010235762022




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

                                Case No. : MACApp./821/2022

            KASTURI DUTTA
            D/O SRI KRISHNA DUTTA,
            RESIDENT OF VILLAGE HOUSE NO. 7, GOPAL NAGAR, PO AND PS
            NOONMATI, DIST KAMRUP M ASSAM 781026



            VERSUS

            THE UNITED INDIA INSURANCE CO. LTD. AND 2 ORS.
            REGIONAL OFFICE , GS ROAD,CHRISTIAN BASTI, PO GUWAHATI, 781005,
            DIST KAMRUP M ASSAM

            2:AMARDEEP SINGH
             S/O BARMIT SINGH

            HOUSE NO. 313
            WARD NO. 53
            NARANGI TINIALI
            PO NARANGI
            DIST KAMRUP M ASSAM 781026

            3:HEMANTA SARAF
             S/O BINOD SARAF

            NARENGI TINIALI
            PO NARANGI
            PS NOOMATI
            GUWAHATI
            781026
            DIST KAMRUP M ASSA

Advocate for the Petitioner   : MR. A R AGARWALA
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Advocate for the Respondent :




                                       BEFORE
                        HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                                 ORDER

05.12.2022

Heard Mr. A.R. Agarwala, learned counsel for the appellant.

This appeal, under Section 173 of the Motor Vehicles Act, 1988 (as amended), is directed against the Judgment & Award dated 14.10.2022, passed by the learned Member, Motor Accident Claims Tribunal No.3, Kamrup(M), Guwahati in MAC Case No.478/2018 dismissing the claim.

Considering the submissions made by the learned Advocate for the appellant, the matter is admitted for hearing.

Issue notice, returnable by 4(four) weeks.

The learned counsel for the appellant is directed to take steps upon the respondents by registered post with A/D as well as by usual process.

Also, call for the LCRs from the learned Court below.

List the matter after 4(four) weeks, on a date to be fixed by the Registry.

JUDGE

Comparing Assistant