The National Insurance Company ... vs Smti Lilimai Madur And Anr
2023 Latest Caselaw 1169 Gua

Citation : 2023 Latest Caselaw 1169 Gua
Judgement Date : 22 March, 2023

Gauhati High Court

The National Insurance Company ... vs Smti Lilimai Madur And Anr on 22 March, 2023

                                                                       Page No.# 1/2

GAHC010187192018




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

                                Case No. : MACApp./59/2023

            THE NATIONAL INSURANCE COMPANY LIMITED
            REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA 700071
            REPRESENTED BY THE ASSTT. MANAGER, GAUHATI REGIONAL OFFICE,
            BHANGAGARH, GUWAHATI 781005



            VERSUS

            SMTI LILIMAI MADUR AND ANR
            W/O LATE ROHIT MADUR, VILL. MARTENGGAON, P.O. LAWPANI, P.S.
            KACHUA, DIST. NAGAON, ASSAM, PIN 782425 PRESENT ADDRESS SMTI
            LILIMAI MADUR, C/O BALEN INGTI, VILL. SALIGAON, P.O. AHATGURI, P.S.
            DHARAMTUL, DIST. MORIGAON (ASSAM), PIN 782105

            2:MD. GIAS UDDIN
             S/O LATE AZIM UDDIN
            VILL. SUNARBALI
             P.O. AND P.S. SAMAGURI
             DIST. NAGAON
            ASSAM
             PIN 78214

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent : MR. M TALUKDAR
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 22.03.2023

Heard Ms. R.D. Mozumdar, learned counsel for the appellant. Also heard Mr. M. Talukdar, learned counsel for the respondent No.1/claimant.

The present application has been filed under Section 173 (1) of M.V. Act, 1988 against the judgment and award dated 21.07.2017 passed by the learned Member, MACT, Morigaon, in MAC Case No. 27/2014.

The appeal is admitted.

Issue notice.

The appellant is directed to take step for service of notice upon the respondent No. 2 by registered post with AD as well as other usual process returnable within 4(four) weeks. The steps be taken within 7(seven) days.

No formal notice required to be served upon the respondent No. 1 as because Mr. Talukdar, learned counsel has entered appearance.

Extra copy of the petition shall be provided to Mr. Talukdar.

Call for the LCR.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant