United India Insurance Company ... vs Smti. Manjulata Roy And 4 Ors
2022 Latest Caselaw 2609 Gua

                                                                 Page No.# 1/3

GAHC010274962019




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

                         Case No. : MACApp./417/2022




         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,
         REP. BY ITS REGIONAL MANAGER, REGIONAL OFFICE, GUWAHATI.
         (INSURER OF THE VEHICLE NO. DL-4CE-2998 (TATA SUMO).



         VERSUS



         SMTI. MANJULATA ROY AND 4 ORS
         W/O- LATE RANJIT KR. ROY, R/O- GAURIPUR, BARUAHPATTY, WARD NO.
         5, P.O. AND P.S. GAURIPUR, DIST.- DHUBRI, ASSAM, PIN- 783331.

         2:SRI KULDIP ROY
          S/O- LATE RANJIT KR. ROY
          R/O- GAURIPUR
          BARUAHPATTY
         WARD NO. 5
          P.O. AND P.S. GAURIPUR
          DIST.- DHUBRI
         ASSAM
          PIN- 783331.

         3:SRI MANI JAIN
          R/O- 3826
          PRAJAPATI TEMPLE
          PAHARGANJ
          DELHI- 110005.
                                                                         Page No.# 2/3


             4:SRI SATISH KUMAR
             W/O- LATE RANJIT KR. ROY
              R/O- GAURIPUR
              BARUAHPATTY
             WARD NO. 5
              P.O. AND P.S. GAURIPUR
              DIST.- DHUBRI
             ASSAM
              PIN- 783331. (OWNER OF VEHICLE NO. DL-4CE-2998 (TATA SUMO).

             5:SRI SANJEEV KUMAR
              S/O- PRITAMCHAND
              R/O- 153-F
              EAST NEW DELHI. (DRIVER OF VEHICLE NO. DL-4CE-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. 131/2000.

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 Page No.# 3/3

Nos. 3(a), (b) and 4 within a period of one week from today by way of registered post with A/D and usual process.

JUDGE

Comparing Assistant