The United India Insurance ... vs Smti. Anurupa Roy And 3 Ors
2022 Latest Caselaw 2619 Gua

                                                                 Page No.# 1/2

GAHC010274982019




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

                         Case No. : MACApp./419/2022

         THE UNITED INDIA INSURANCE COMPANY LIMITED
         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-4CE-2988 TATA SUMO)



         VERSUS

         SMTI. ANURUPA ROY AND 3 ORS
         W/O LATE UTPAL ROY, R/O BARPARA, BONGAIGAON TOWN, P.O. AND P.S.
         BONGAIGAON, DIST. BONGAIGAON, ASSAM.

         2:SRI MANI JAIN
          S/O UNKNOWN
          R/O 3826
          PRAJAPATI TEMPLE
          PAHARGANJ
          DELHI-110005
         (OWNER OF VEHICLE NO. DL-4CE-2988 (TATA SUMO)

         3:SRI SATISH KUMAR
          S/O UNKNOWN
          R/O 3826
          PRAJAPATI TEMPLE
          PAHARGANJ
          DELHI-110005
         (OWNER OF VEHICLE NO. DL-4CE-2988 (TATA SUMO)

         4:SRI SANJEEV KUMAR
          S/O PRITAMCHAND
          R//O 153-F
          SOUTH EAST NEW DELHI
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             (DRIVER OF VEHICLE NO. DL-4CE-2988 (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. 130/2000.

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 No. 1, no formal notice need to be issued. Appellant to take steps on the respondent Nos. 2(a),

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

JUDGE

Comparing Assistant