United India Insurance Company ... vs Md. Lalmiyan And Ors
2022 Latest Caselaw 5047 Gua

                                                                 Page No.# 1/3

GAHC010245892022




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

                          Case No. : MACApp./863/2022

         UNITED INDIA INSURANCE COMPANY LIMITED
         A PUBLIC SECTOR UNDERTAKING COMPANY,
         REGISTERED AND INCORPORATED UNDER COMPANIES ACT, 1956,
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD,
         CHENNAI- 600014 WITH ONE OF ITS REGIONAL OFFICE AT CHIBBER
         HOUSE, 2ND FLLOR, G.S. ROAD, GUWAHATI- 5,
         REP. BY ITS REGIONAL MANAGER,
         GUWAHATI,
         ASSAM.

         VERSUS

         MD. LALMIYAN AND ORS.
         S/O LATE NIMOT ALI,
         VILL.- BHURABANDA,
         P.O. AND P.S.- RUPAHIHAT,
         DIST.- NAGAON, ASSAM, PIN- 782125.

         2:KHUDEJA BEGUM
         W/O MD. LALMIYAN
         VILL.- BHURABANDA
          P.O. AND P.S.- RUPAHIHAT
          DIST.- NAGAON
         ASSAM
          PIN- 782125.

         3:MASUDA BEGUM
         W/O LATE NUR ISLAM @ NURAUL ISLAM
         VILL.- BHURABANDA
          P.O. AND P.S.- RUPAHIHAT
          DIST.- NAGAON
         ASSAM
          PIN- 782125.
                                                                        Page No.# 2/3

            4:DIPAK BARUAH
             S/O LATE MINA RAM BARUAH
            VILL.- BAGHAR CHUBURI
             P.O. AND P.S.- TAZPUR
             DIST.- SONITPUR
            ASSAM
             PIN- 784001.

            5:NAYAN JYOTI BORA
             S/O RATUL CH. BORA
            VILL.- AUNIALI
             P.O.- PURANIGUDAM
             P.S.- NAGAON SADAR
             DIST.- NAGAON
            ASSAM
             PIN- 782141

Advocate for the Petitioner   : MR. R C PAUL

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 19.12.2022

Heard Mr. R. C. Paul, learned counsel for the appellant.

By this appeal under Section 173 of the Motor Vehicles Act, 1988, the appellant has prayed for setting aside and quashing of the impugned judgment and order, dated 31.08.2022, passed in MAC Case No. 62/2019 by the learned Member, MACT, Nagaon.

Admit this appeal on the ground of deposit of 50% of the awarded amount to the Registry of this Court within six weeks.

Issue notice.

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Call for the records.

Steps be taken by registered A/D post as well as by usual process within seven days.

List this matter after 6 (six) weeks.

JUDGE

Comparing Assistant