Smti. Sunaimoni Hazong vs United India Insurance Com. Ltd
2022 Latest Caselaw 4189 Gua

                                                                    Page No.# 1/2

GAHC010181572021




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

                                Case No. : MACApp./699/2022

            SMTI. SUNAIMONI HAZONG
            W/O LT. KHAKORAM HAZONG, R/O WARD NO. 2 MOIDOMIYA, P.S.-NORTH
            LAKHIMPUR, DIST- LAKHIMPUR, ASSAM



            VERSUS

            UNITED INDIA INSURANCE COM. LTD.
            REPRESENTED BY R. MANAGER, GAUHATI, GS ROAD, KAMRUP, ASSAM



Advocate for the Petitioner   : B R DAS

Advocate for the Respondent : MR. K K BHATTA (R-1)




                                          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 04.03.2015 passed by the learned Member, MACT, Lakhimpur in MAC case No. 56/2012.

Page No.# 2/2

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

As Mr. KK Bhatta, learned counsel accepts notice on behalf of respondent, no formal notice needs to be issued. However, extra copy be served to him.

JUDGE

Comparing Assistant