United India Insurance Co. Ltd vs Shri Sanjoy Saha And 2 Ors
2022 Latest Caselaw 4186 Gua

                                                                  Page No.# 1/2

GAHC010247002018




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

                         Case No. : MACApp./756/2022

         UNITED INDIA INSURANCE CO. LTD
         A COMPANY REGISTERED AND INCORPORATE UNDER THE COMPANIES
         ACT, 1956 AND HAVING ITS HEAD OFFICE AT 24 WHITES ROAD, MADRAS
         AND A REGIONAL OFFICE AT G.S. ROAD, CHIBBER HOUSE, GUWAHATI,
         ASSAM



         VERSUS

         SHRI SANJOY SAHA AND 2 ORS
         S/O- LATE GONESH SAHA, R/O- CHOULDHOWA, BALIGAON, P.S.
         GOGAMUKH, DIST.- DHEMAJI, ASSAM, PIN- 787057.

         2:SHRI MEDINI MOHAN BORUAH
          S/O- SHRI LALIT KR. BORUAH

         R/O- VILL.- NAPAM
         P.S. AND P.O.- DHEMAJI
         DIST.- DHEMAJI
         ASSAM
         PIN- 787057
         C/O- GOPAL KALITA
         LAL GANESH
         ODALBAKRA
         KAMRUP
         GUWAHATI
         ASSAM. (OWNER OF THE VEHICLE NO. AS-01/AA-1709
         BUS).

         3:SRI DEEP JYOTI SAIKIA
          S/O- BIMAL SAIKIA

         R/O- VILL.- MECHU CHUTIA GAON
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             P.O. AND P.S. SHILAPATHAR
             DIST.- DHEMAJI
             ASSAM
             PIN- 787057

Advocate for the Petitioner   : MR. S DUTTA

Advocate for the Respondent :




                                         BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

31. 10. 2022

Heard learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988 by the appellant against the judgment and award dated 10.07.2018 passed by the learned Member, MACT, Dhemaji in MAC case No. 8/2016.

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

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 one week from today.

JUDGE

Comparing Assistant