United India Insurance Company Limited vs Rwmwi @ Romai Rahang And 5 Ors
2023 Latest Caselaw 5098 Gua

Gauhati High Court

United India Insurance Company Limited vs Rwmwi @ Romai Rahang And 5 Ors on 18 December, 2023

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                    Page No.# 1/3

GAHC010263122023




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

                         Case No. : MACApp./455/2023

         UNITED INDIA INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 24, WHITES ROAD, CHENNAI AND
         ONE OF THE REGIONAL OFFICE AT G.S. ROAD, DISPUR.



         VERSUS

         RWMWI @ ROMAI RAHANG AND 5 ORS.
         W/O LATE SIMANTA RAHANG,
         R/O PANBARI, P.S.- PRAGJYOTISHPUR, DIST.- KAMRUP, ASSAM, PIN-
         783391.

         2:KANGKANA RAHANG
          D/O LATE SIMANTA RAHANG

         R/O PANBARI
         P.S.- PRAGJYOTISHPUR
         DIST.- KAMRUP
         ASSAM
         PIN- 783391.

         3:JYOTIKA RAHANG
          M/O LATE SIMANTA RAHANG

         R/O PANBARI
         P.S.- PRAGJYOTISHPUR
         DIST.- KAMRUP
         ASSAM
         PIN- 783391.

         4:RAHEN RAHANG
          FATHER OF LATE SIMANTA RAHANG
                                                                     Page No.# 2/3

            R/O PANBARI
            P.S.- PRAGJYOTISHPUR
            DIST.- KAMRUP
            ASSAM
            PIN- 783391.

            5:AMARJYOTI KALITA
             S/O LATE LILADHAR KALITA
             SONARIPARA
             PIN- 784514
             P.S.- CHAYGAON
             KAMRUP.

            6:BIPLAB DAS
             S/O MOHAN DAS

            ALEGJARI
            PIN- 781124
            P.S.- CHAYGAON
            KAMRUP
            ASSAM

Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 18.12.2023

Heard Mr. K.K. Bhatta, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is against the judgment and award dated 07.10.2023 passed by the learned Member, MACT No.3, Kamrup (M), Guwahati in MAC Case No. 239/2018.

This appeal is admitted for hearing.

Call for the records.

Page No.# 3/3

Issue notice returnable on 05.02.2024.

The appellant shall take steps within 2 days for service of notice on the respondent by registered post with A.D. as well as by usual process.

List on 05.02.2024.

JUDGE

Comparing Assistant