United India Insurance Company ... vs Mridul Das And Anr
2023 Latest Caselaw 801 Gua

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GAHC010266802022




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

                                   Case No. : MFA/12/2023

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



            VERSUS

            MRIDUL DAS AND ANR.
            S/O SUBASH DAS,
            VILL.- BAGDOBA,
            P.O. AND P.S.- DHUPDHARA,
            DIST.- GOALPARA, ASSAM, PIN- 783123.

            2:MALABYA DOLOI
             S/O LATE CHABIN DOLOI

            VILL.- JAIKAR
            KUKURMARA

            P.O. AND P.S.- CHAYGAON

            DIST.- KAMRUP
            ASSAM
            PIN- 7811124

Advocate for the Petitioner   : MR. R C PAUL

Advocate for the Respondent :
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                            BEFORE
          HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                    ORDER

27.02.2023

Heard Mr. RC Paul, learned counsel appearing for the appellant (Insurance Company).

Aggrieved by the quantum of compensation granted to the respondent No.1 in the Judgment and Order dated 20.10.2022 passed in W.C.Case No.70/2015, the Insurance Company being held liable to pay the same is before the Court.

Issue notice to the respondents, returnable within four weeks.

The appellant shall take steps upon the respondents within two days so that notice may be sent through registered post with A/D.

List immediately after four weeks.

JUDGE

Comparing Assistant