United India Insurance Co. Ltd vs Mina Devi And 3 Ors
2023 Latest Caselaw 259 Gua

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GAHC010001882023




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

                         Case No. : MACApp./24/2023

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI AND
         ONE OF THE REGIONAL OFFICE AT GS ROAD, GUWAHATI 781005



         VERSUS

         MINA DEVI AND 3 ORS.
         W/O LATE CHANDRA KANTA RIJAL SHARMA,
         RESIDENT OF 8TH MILE KRISHNANAGAR, PS BASISTHA, GUWAHATI ,
         781029

         2:SRI ARJUN RIJAL SHARMA
          S/O LATE CHANDRA KANTA RIJAL SHARMA

         RESIDENT OF 8TH MILE KRISHNANAGAR
         PS BASISTHA
         GUWAHATI
         781029

         3:SAILAJA COMMERCIAL CONSTRUCTION PVT.
          HOUSE NO. 4
         ADITYA RESIDENCY
          NAMGHAR PATH
          JOYANAGAR
          781002

         4:SRI MONIRAM GOGOI
          S/O D. GOGOI
         RESIDENT OF TINAILI
          HANDIQUE GAON
          PO RANGATI CHARIALI NARAYANPUR
          LAKHIMPUR, 78416
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Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 23.1.2023

Heard Mr. K. K. Bhatta, learned counsel for the appellant. This is an appeal against the judgment and award dated 29.10.2022 passed by the learned Member, MACT No.2, Kamrup(M) in MAC Case No. 1808/2020.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable after six weeks

Appellant to take steps for service of notice upon the respondents within a period of one week from today by way of registered post with A/D as well as usual process.

JUDGE

Comparing Assistant