United India Insurance Co. Ltd vs Suresh Proja And 3 Ors
2022 Latest Caselaw 4882 Gua

                                                                 Page No.# 1/3

GAHC010247772022




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

                           Case No. : MACApp./828/2022

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



         VERSUS

         SURESH PROJA AND 3 ORS.
         S/O LATE BULAN PROJA,
         R/O SAMDANG TEA ESTATE (NATUN LINE),
         P.O.- HANSARA,
         P.S.- DOOMDOOMA,
         DIST.- TINSUKIA, ASSAM, PIN- 786190.

         2:GULMOTI PROJA
         W/O SURESH PROJA

         R/O SAMDANG TEA ESTATE (NATUN LINE)

         P.O.- HANSARA

         P.S.- DOOMDOOMA

         DIST.- TINSUKIA
         ASSAM
         PIN- 786190.

         3:PARTHA PRATIM GOGOI
          S/O JADU GOGOI

         R/O DHOLLA BOR MURA GAON
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             P.O.- DHOLLA

             P.S.- DHOLLA

             DIST.- TINSUKIA
             ASSAM
             PIN- 786154.

             4:JAYANTA LAHON
              S/O LATE BISHITRA LAHON

             R/O RUPAI TOPUBON

             P.O. AND P.S.- DOOMDOOMA

             DIST.- TINSUKIA
             ASSAM
             PIN0 786151

Advocate for the Petitioner    : MR. A J SAIKIA

Advocate for the Respondent :


                                 BEFORE
                          HON'BLE MRS. JUSTICE MALASRI NANDI
                                             ORDER

09.12.2022 Heard Mr A J Saikia, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988, against the Judgment and Award dated 25.08.2022, passed by the learned Additional member No. 2, MACT, Tinsukia, Assam, In MAC Case No. 53 of 2015.

The appeal is admitted for hearing.

Issue notice upon the respondent Nos. 1, 2, 3 and 4.

The appellants shall take steps for service of notice upon respondent Nos. 1, 2, 3 and 4, by registered post with A/D as well as by usual process, returnable within 6 (six) weeks.

Steps be taken by the appellants within a week from today.

Call for the LCR.

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List the matter accordingly.

JUDGE

Comparing Assistant