M/S United India Insurance ... vs Babita Das And 3 Ors
2023 Latest Caselaw 25 Gua

Citation : 2023 Latest Caselaw 25 Gua
Judgement Date : 2 January, 2023

Gauhati High Court

M/S United India Insurance ... vs Babita Das And 3 Ors on 2 January, 2023

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GAHC010283112019




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

                           Case No. : MACApp./868/2022

         M/S UNITED INDIA INSURANCE COMPANY LIMITED
         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, BHANAGARH, DISPUR GUWAHATI 781005


         VERSUS

         BABITA DAS AND 3 ORS
         W/O BALEN DAS,
         RESIDENT OF VILLAGE MIRZAPUR, MAJLANGNAPARA, PS AZARA, DIST
         KAMRUP , ASSAM

         2:SRI BALEN DAS

          S/O LATE SAMBHU RAM DAS

         RESIDENT OF VILLAGE MIRZAPUR
         MAJLANGNAPARA
         PS AZARA
         DIST KAMRUP
         ASSAM

         3:MD. NASHIMUDDIN ALI
          S/O YAJED ALI

         VILLAGE GOROIMARI
         TUKURAPARA
         PS CHAYGAON
         DIST KAMRUP
         ASSAM

         4:MD. MUKSIDUL HAQUE
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             S/O ABDUL KALAM

             VILLAGE KURANIBARI
             PS MAYANG
             DIST MORIGAON
             ASSA

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 21.08.2019, passed by the learned Member, MACT No. 1, Kamrup (M) at Guwahati in MAC Case No. 432/2016.

The appeal is admitted subject to deposit of 50% 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.

The connected I.A. will be considered after appearance of the respondents.

JUDGE

Comparing Assistant