Page No.# 1/3 vs M/S United India Insurance Co. Ltd ...
2022 Latest Caselaw 4028 Gua

                                                             Page No.# 1/3

GAHC010204272022




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

                         Case No. : MACApp./746/2022

         SAFUN BEGUM @ BIBI AND 4 ORS.
         W/O LATE SAMED ALI,
         RESIDENT OF MUKALMUA (PASCHIM SUPA) PS MUKALMUA, DIST
         NALBARI, ASSAM

         2: ABDUL SALAM
          S/O LATE SAMED ALI

         RESIDENT OF MUKALMUA (PASCHIM SUPA) PS MUKALMUA
         DIST NALBARI
         ASSAM

         3: ABUL HUSSAIN
          S/O LATE SAMED ALI

         RESIDENT OF MUKALMUA (PASCHIM SUPA) PS MUKALMUA
         DIST NALBARI
         ASSAM
         BEING MINOR TO BE REPRESENTED BY PET. NO. 1

         4: ARGINA BEGUM
          D/O LATE SAMED ALI

         RESIDENT OF MUKALMUA (PASCHIM SUPA) PS MUKALMUA
         DIST NALBARI
         ASSAM
         BEING MINOR TO BE REPRESENTED BY PET. NO. 1

         5: SONABOR ALI
          S/O LATE SAMED ALI

         RESIDENT OF MUKALMUA (PASCHIM SUPA) PS MUKALMUA
         DIST NALBARI
         ASSAM
                                                                      Page No.# 2/3

            BEING MINOR TO BE REPRESENTED BY PET. NO.

            VERSUS

            M/S UNITED INDIA INSURANCE CO. LTD AND 2 ORS .
            REGIONAL OFFICE, GS ROAD, GUWAHATI, KAMRUP M ASSAM 781005

            2:SMTI PHAGUNI DAS

             W/O SRI NAYAN TALUKDAR

            RESIDENT OF SATRA BARADI
            PO BARADI
            DIST BARPETA
            ASSAM 781314

            3:SRI GOUTAM DAS

             S/O MONORANJAN DAS

            RESIDENT OF JOTI GAON
            PO JOTI GAON
            DIST BARPETA
            ASSAM 78130

Advocate for the Petitioner   : MR. A BHATTACHARYYA

Advocate for the Respondent :




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 19.10.2022

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

This appeal by the claimants is directed against the judgment and order dated 06.07.2022 passed in MAC Case No.892/2018 by the Member, MACT, No.2, Kamrup (M).

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

Issue notice, returnable after 4 (four) weeks. Steps for service of notice upon the respondent Nos.1, 2 & 3 by way of Registered Post with A/D as well as through usual process within 7 (seven) days.

Registry to list this matter after 4 (four) weeks.

JUDGE

Comparing Assistant