The United India Insurance ... vs Smti Bidyabati Bhuyan And 3 Ors
2022 Latest Caselaw 2599 Gua

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GAHC010274942019




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

                           Case No. : MACApp./415/2022




         THE UNITED INDIA INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI-600014
         AND REGIONAL OFFICE AT CHIBBER HOUSE, G.S. ROAD, GUWAHATI-5,
         REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL OFFICE,
         GUWAHATI (INSURER OF THE VEHICLE NO. DL-4C-E-2998 (TATA SUMO)



         VERSUS




         SMTI BIDYABATI BHUYAN AND 3 ORS
         W/O LATE RABIN KR. [email protected] LATE RABINDRA KR. BHUYAN, R/O
         BARPARA, BONGAIGAON TOWN, WARD NO.5, P.O. AND P.S.
         BONGAIGAON, DIST. BONGAIGAON, ASSAM, PIN 783380

         2:MISS TONMOYEE BHUYAN
          D/O LATE RABIN KR. [email protected] LATE RABINDRA KR. BHUYAN
          R/O BARPARA
          BONGAIGAON TOWN
         WARD NO.5
          P.O. AND P.S. BONGAIGAON
          DIST. BONGAIGAON
         ASSAM
          PIN 783380

         3:SRI MANI JAIN
          S/O UNKNOWN
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             4:SRI SATISH KUMAR
              S/O UNKNOWN
              R/O 3826
              PRAJAPATI TEMPLE
              PAHARGANJ
              DELHI-110005
             (OWNER OF VEHICLE NO. DL-4C-E-2998 (TATA SUMO))

             5:SRI SANJEEV KUMAR
              S/O PRITAMCHAND
              R/O 153-F
              SOUTH-EAST NEW DELHI

             (DRIVER OF VEHICLE NO. DL-4C-E-2998 (TATA SUMO)

Advocate for the Petitioner   : MR. A DUTTA

Advocate for the Respondent : MR. K R BORA

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

30.07.2022

Heard Mr. A Dutta, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 27.06.2019 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 132/2000.

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

As Mr. KR Bora, learned counsel accepts notice on behalf of respondent Nos. 1 and 2, no formal notice need to be issued. Appellant to take steps on the respondent Nos. 3(a), (b) and 4 within a period of one week from today by way of registered post Page No.# 3/3

with A/D and usual process.

JUDGE

Comparing Assistant