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M/S United India Ins. Co. Ltd vs Ajit Kumar Jain And 2 Ors
2023 Latest Caselaw 21 Gua

Citation : 2023 Latest Caselaw 21 Gua
Judgement Date : 2 January, 2023

Gauhati High Court
M/S United India Ins. Co. Ltd vs Ajit Kumar Jain And 2 Ors on 2 January, 2023
                                                                Page No.# 1/2

GAHC010129462020




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

                          Case No. : MACApp./873/2022

         M/S UNITED INDIA INS. CO. LTD.
         HAVING ITS REGISTERED HEAD OFFICE AT 24 WHITES ROAD, CHENNAI
         600014 AND ITS REGIONAL OFFICE AT GS ROAD, DISPUR GUWAHATI
         REPRESENTED BY THE SENIOR REGIONAL MANAGER, REGIONAL
         OFFICE, GS ROAD, BHANGAGARH, GUWAHATI 781005



         VERSUS

         AJIT KUMAR JAIN AND 2 ORS.
         S/O LATE BHAWARI LAL JAINM
         RESIDENT OF BIJOYNAGAR PO BIJOYNAGAR, PS PALASHBARI, 781122,
         DIST KAMRUP ASSAM

         2:MD. MUKTAR HUSSAIN
          S/O ABU BAKKAR ALI

         C/O MIA CHAND ALI
         RESIDENT OF DATALPARA
         HOUSE NO. 6
         DHIRENPARA
         PS AMBARI FATASIL
         GUWAHATI 781025
         DIST KAMRUP M ASSAM

         3:MD.SAIJUL HOQUE
          S/O MD. SULTAN ALI

         VILLAGE SIMINA
         PS PALASHBARI
         DIST KAMRUP
         ASSAM 78112
                                                                             Page No.# 2/2

Advocate for the Petitioner   : MR. K K DEY

Advocate for the Respondent :




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

02.01.2023

Heard Mr. V.K. Barooah, learned counsel for the appellant/insurance company.

This appeal under Section 173 of the Motor Vehicles Act, 1988, has been preferred against the impugned Judgment and Award, dated 27.02.2020, passed by the learned Addl. District Judge No. 2 -cum- Member, MACT, Kamrup (M) at Guwahati in MAC Case No. 1749/2014.

The appeal is admitted subject to deposit of 25% of the awarded amount before the Registry of this Court within a period of 6(six) weeks from today.

Issue notice. Steps be taken by registered post with A/D within 7(seven) days.

Call for the records.

List after 6 (six) weeks.

JUDGE

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