New India Assurance Company Ltd vs Mrs. Tura Banu And Anr
2022 Latest Caselaw 3811 Gua

                                                                      Page No.# 1/2

GAHC010249552019




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

                                Case No. : MACApp./730/2022

            NEW INDIA ASSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
            FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
            FLOOR, LACHIT NAGAR, NEAR HANUMAN MANDIR, G.S. ROAD,
            GUWAHATI-781007



            VERSUS

            MRS. TURA BANU AND ANR
            W/O LT. NUR UDDIN, R/O VILL. PUB-ROUMARI, P.S. BATADRAWA, DIST.
            NAGAON, ASSAM, PIN-782122(CLAIMANT)

            2:LONGKI PHANGCHO
             S/O MONIRAM PHANGCHO
             R/O TEACHERS COLONY
             P.O. DIPHU
             P.S. DIPHU
             DIST. KARBIANGLONG
            ASSAM
             PIN-782460(OWNER OF THE VEHICLE NO. AS-09/C/9754

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR. M TALUKDAR
                                                                                    Page No.# 2/2

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 26.09.2022 Heard Mr. R. Goswami, learned counsel for the appellant/ Insurance Company and Mr. M. Talukdar, learned counsel for the respondent No. 1/ claimant.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 24.06.2019, passed by the learned Member, Motor Accident Claims Tribunal, Morigaon in MAC Case No. 27/2016 (Death).

The appeal is admitted.

Call for the LCR.

Issue notice to the respondent No. 2.

The appellant shall take steps for service of notice upon the respondent No. 2 by registered post with A/D as well as by usual process, returnable within 4 weeks.

Steps be taken within 3 days from today.

List the matter after four weeks.

JUDGE

Comparing Assistant