United India Insurance Company ... vs Bharati Saikia And Ors . B
2023 Latest Caselaw 673 Gua

                                                                 Page No.# 1/2

GAHC010255932022




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

                         Case No. : MACApp./876/2022

         UNITED INDIA INSURANCE COMPANY LIMITED .
         A PUBLIC UNDERTAKING COMPANY , REGISTERED AND INCORPORATED
         UNDER THE COMPANIES ACT, 1956, HAVING ITS REGISTERED OFFICE AT
         24 WHITES ROAD, CHENNAI, 600014 WITH ONE OF ITS REGIONAL OFFICE
         AT CHIBBER HOUSE, 2ND FLOOR, G.S ROAD, GUWAHATI 5, REPRESENTED
         BY ITS REGIONAL MANAGER, GUWAHATI ASSAM



         VERSUS

         .1 BHARATI SAIKIA AND ORS . B
         W/O LATE GANESH SAIKIA, RESIDENT OF OUBARI, PO OUBARI, PS
         ORANG, DIST KAMRUP , ASSAM 781364

         1.2:MISS ANJUMONI SAIKIA

          D/O LATE GANESH SAIKIA

         RESIDENT OF OUBARI
          PO OUBARI
          PS ORANG
          DIST KAMRUP
         ASSAM
         781364

         2:SRI KULADHAR DEKA
          S/O BABUL CH. DEKA
         RESIDENT OF VILLAGE LATHIA BAGISHA
         AMINGAON
          PO AND PS NORTH GUWAHATI
          DIST KAMRUP
         ASSAM 781030
                                                                                          Page No.# 2/2

             3:SRI HAREN RAJBONGSHI

              S/O DINESH RAJBONGSHI

             RESIDENT OF VILLAGE NALBARI
             WARD NO. 2
             PO AND PS UDALGURI
             DARRANG
             ASSAM 78450

Advocate for the Petitioner     : MR. R C PAUL

Advocate for the Respondent : MR. J SAIKIA




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                               ORDER

Date : --22.02.2023 Heard Mr. R.C. Paul, learned counsel for the appellant. This is an appeal under Section 173 of the M.V. Act, 1988 against the judgment and award dated 02.08.2022 passed by the learned Member MACT No. 1, Kamrup (M) at Guwahati in MAC Case No. 160/2018.

The main grounds for filing the appeal is that evidence adduced by DW No. 1 was not considered by the learned Court amongst other grounds. The appeal is admitted for hearing.

Issue notice to the respondents returnable 3 weeks. Call for the LCR.

Mr. D. Mondal, learned counsel appears on behalf of respondent Nos. 1(a) and 1(b). The appellant shall take steps for service of notice upon the respondents Nos. 2 & 3 by registered A/D post as well as usual process within one week. No formal notice need be issued to respondent Nos. 1(a) and 1(b). However, extra copies of the appeal be furnished.

List after 3 weeks.

JUDGE

Comparing Assistant