United India Insurance Company ... vs Kanchan Nath And 4 Ors
2022 Latest Caselaw 2312 Gua

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GAHC010091852022




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

                        Case No. : MACApp./263/2022

         UNITED INDIA INSURANCE COMPANY LTD.
         SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA
         REGISTERED HEAD OFFICE AT 24 WHITES ROAD, MADRAS, 600014
         REPRESENTED BY THE DEPUTY MANAGER, GAUHATI REGIONAL OFFICE,
         BHANGAGARH, GUWAHATI 781005



         VERSUS

         KANCHAN NATH AND 4 ORS.
         W/O LATE DULAL CH. NATH
         RESIDENT OF BAIKUNTHAPUR, PO AND PS AGIA, DIST GOALPARA,
         ASSAM, 783120

         2:SRI NILPABAN NATH
          S/O LATE DULAL CH. NATH
         RESIDENT OF BAIKUNTHAPUR
          PO AND PS AGIA
          DIST GOALPARA
         ASSAM
          783120

         3:KOBEL ALI
          S/O RASHID ALI
         RESIDENT OF VILLAGE BALADMARI CHAR PT 1
         PO BALADMARI
          PS AND DIST GOALPARA
         ASSAM 783121

         4:MR BIJOY BARUAH
          S/O SRI MONTU BARUAH
         M/S TI MOTORS PVT. LTD. BHARALUMUKH GUWAHATI PO AND PS
         BHARALUMUKH
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             DIST KAMRUPM ASSAM 781009

             5:AMIRSAN
              S/O AFSAR ALI
             RESIDENT OF BALADMARI NABINNAGAR

             PO BALADMARI
             PS AND DIST GOALPARA
             ASSAM 78312

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent : MR. A R AGARWALA (R1, R2)




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

30.06.2022

Heard Ms. R. D. Mozumdar, learned counsel for the appellant.

This is an appeal against the judgment and award dated 13.08.2021 passed by the learned Member, MACT, Goalpara in MAC Case No. 284/2018.

Appeal is admitted.

Call for the records.

Issue notice returnable after eight weeks.

The appellant to take steps for issuance of notice upon the respondents by way of registered post with A/D as well as by usual process within a period of seven days from today.

List this matter after eight weeks on a date to be fixed by the Registry.

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JUDGE

Comparing Assistant