M/S United India Insurance Co. Ltd vs Smti Saleha Khatun And 2 Ors
2022 Latest Caselaw 3514 Gua

                                                                   Page No.# 1/4

GAHC010029192019




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

                                Case No. : MACApp./691/2022

            M/S UNITED INDIA INSURANCE CO. LTD
            HAVING ITS REGISTERED OOFFICE AT 24 WHITES ROAD, CHENNAI-600014
            WITH ONE OF THE REGIONAL OFFICE AT GS ROAD, CHRISTAIN BASTI,
            GUWAHATI-5 REPRESENTED BY ITS CHIEF REGIONAL MANAGER



            VERSUS

            SMTI SALEHA KHATUN AND 2 ORS
            W/O LATE SURHAQUE ALI, R/O BISWANATH GHAT, NA BAZAAR, PS
            BISWANATH CHARIALI PO BISWANATH GHAT, 784177, DIST SONITPUR,
            ASSAM

            2:SRI ANUP KUMAR DAS

            S/O LATE JOY MOHAN DAS
            R/O VILL. WARD NO. 4 MAIN ROAD
            DHEKIAJULI
            PS AND PO DHEKIAJULI
            784110 DIST SONITPUR
            ASSAM


            3:DULAL CHANDRA BORAH
             S/O SRI KESHAB CHANDRA BORAH
            R/O VILLAGE NO. 1 KALITAGAON
             PS AND PO TEZPUR
             784001
             DIST SONITPUR
            ASSA

Advocate for the Petitioner   : MD. A AHMED
                                                                         Page No.# 2/4

Advocate for the Respondent : MR S C DAS




            Linked Case : I.A.(Civil)/2812/2022

           M/S UNITED INDIA INSURANCE CO. LTD
           HAVING ITS REGISTERED OOFFICE AT 24 WHITES ROAD
           CHENNAI-600014 WITH ONE OF THE REGIONAL OFFICE AT GS ROAD
           CHRISTAIN BASTI
           GUWAHATI-5 REPRESENTED BY ITS CHIEF REGIONAL MANAGER


            VERSUS

           SMTI SALEHA KHATUN AND 2 ORS
           W/O LATE SURHAQUE ALI
           R/O BISWANATH GHAT
           NA BAZAAR
           PS BISWANATH CHARIALI PO BISWANATH GHAT
           784177
           DIST SONITPUR
           ASSAM

           2:SRI ANUP KUMAR DAS

           S/O LATE JOY MOHAN DAS
           R/O VILL. WARD NO. 4 MAIN ROAD
           DHEKIAJULI
           PS AND PO DHEKIAJULI
           784110 DIST SONITPUR
           ASSAM

           3:DULAL CHANDRA BORAH
           S/O SRI KESHAB CHANDRA BORAH
           R/O VILLAGE NO. 1 KALITAGAON
           PS AND PO TEZPUR
           784001
           DIST SONITPUR
           ASSAM
           ------------
           Advocate for : MD. A AHMED
           Advocate for : MR S C DAS appearing for SMTI SALEHA KHATUN AND 2 ORS
                                                              Page No.# 3/4

Linked Case : I.A.(Civil)/773/2019

M/S UNITED INDIA INSURANCE CO. LTD
HAVING ITS REGISTERED OOFFICE AT 24 WHITES ROAD
CHENNAI-600014 WITH ONE OF THE REGIONAL OFFICE AT GS ROAD
CHRISTAIN BASTI
GUWAHATI-5 REPRESENTED BY ITS CHIEF REGIONAL MANAGER



VERSUS

SMTI SALEHA KHATUN AND 2 ORS
W/O LATE SURHAQUE ALI

R/O BISWANATH GHAT
NA BAZAAR

PS BISWANATH CHARIALI PO BISWANATH GHAT
784177
DIST SONITPUR
ASSAM

2:SRI ANUP KUMAR DAS

S/O LATE JOY MOHAN DAS
R/O VILL. WARD NO. 4 MAIN ROAD
DHEKIAJULI
PS AND PO DHEKIAJULI
784110 DIST SONITPUR
ASSAM

3:DULAL CHANDRA BORAH
S/O SRI KESHAB CHANDRA BORAH
R/O VILLAGE NO. 1 KALITAGAON
PS AND PO TEZPUR
784001
DIST SONITPUR
ASSAM
------------
Advocate for : MD. A AHMED
Advocate for : MR S C DAS appearing for SMTI SALEHA KHATUN AND 2 ORS
                                                                        Page No.# 4/4


                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

Date : 13.09.2022

Heard Ms. M. Choudhury, learned counsel for the appellant.

This is an appeal against the Judgment & Order of the learned Tribunal No.1, Kamrup, Guwahati dated 07.12.2017 in MACT case No. 1391/2015 and Misc. Case No.03/2018 dated 09.08.2018 passed in MACT case No.1391 of 2015.

The appeal is admitted.

Issue notice to the respondents through Registered post with A/D returnable within 3 (three) weeks as well as through the usual process.

In the meantime, LCR is to be called for.

List the matter after 3 (three) weeks.

JUDGE

Comparing Assistant