Page No.# 1/2 vs M/S United India Insurance Co. ...
2022 Latest Caselaw 1490 Gua

                                                                  Page No.# 1/2

GAHC010061282022




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

                         Case No. : MACApp./207/2022

         SEWALI GHOSH AND 3 ORS.
         W/O LATE SUBASH @ SUBHAS GHOSH
         RESIDENT OF VILLAGE BLOCK NO. B 9, ROOM NO. 401, PS BASISTHA,
         DIST KAMRUP M ASSAM

         2: MASTER SUBHANKAR GHOSH
          S/O LATE SUBASH @ SUBHAS GHOSH
         RESIDENT OF VILLAGE BLOCK NO. B 9
          ROOM NO. 401
          PS BASISTHA
          DIST KAMRUP M ASSAM
         TO BE REPRESENTED BY HIS MOTHER PET. NO. 1

         3: MASTER SOURAV GHOSH
          S/O LATE SUBASH @ SUBHAS GHOSH
         RESIDENT OF VILLAGE BLOCK NO. B 9
          ROOM NO. 401
          PS BASISTHA
          DIST KAMRUP M ASSAM
         TO BE REPRESENTED BY HIS MOTHER PET. NO.

         VERSUS

         M/S UNITED INDIA INSURANCE CO. LTD. AND 2 ORS.
         DIVISIONAL OFFICE II, BHANGAGARH, GUWAHATI 781005

         2:RAFIQUL ALAM
          S/O AKKASH ALI
         RESIDENT OF HOUSE NO. 97
          DHIRENPARA
          DEBENDRA KHAKLARY PATH
          PS FATASIL AMBARI
          GUWAHATI
          DIST KAMRUP M ASSAM 781025
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           3:MD. KUMAR ALI
            S/O MD. KARIMUDDIN SK
           RESIDENT OF BAMUNGAON
            PS AND DIST KOKRAJHAR
           ASSAM 78339

Advocate for the Petitioner : MR. S SINGH
Advocate for the Respondent :

                                 BEFORE
                HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                        ORDER

06.05.2022

Heard Mr. A Bhattacharyya, learned counsel for the petitioner. The appeal, under Section 173 of the Cr.P.C., is preferred challenging the judgment and order dated 31.12.2021, passed by the learned Member, Motor Accidents Claims Tribunal No.1, Kamrup(M), Guwahati in MAC Case No. 1793/2016.

The appeal is admitted for hearing. Call for the LCR.

Issue notice.

Petitioner to take steps for service of notice upon the respondents by registered post with A/D and usual process.

Steps within seven days.

List the matter immediately after service of notice in the 4th week of June, 2022.

JUDGE

Comparing Assistant