Citation : 2023 Latest Caselaw 1322 Gua
Judgement Date : 29 March, 2023
Page No.# 1/2
GAHC010033142023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./111/2023
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
SUNITA THAKUR AND 2 ORS .
W/O LATE PARSURAM THAKUR,
RESIDENT OF TILOI NAGAR,
PS MORAN, DIST DIBRUGARH, ASSAM, 785675
2:SRI ROMA MOHAN
S/O JAGAT MOHAN
RESIDENT OF VILLAGE BORPATHAR VIA KHOWANG
PS KHOWANG
DIST DIBRUGARH
ASSAM 785676
3:SRI CHITRA RANJAN RAIDENGIA
S/O BHUBAN RAIDENGIA
RESIDENT OF VILLAGE TEPOCHAIBAM
PATHALIBAM
PS TINGKHOONG DIST TINSUKIA
ASSAM 78661
Advocate for the Petitioner : MR. K K BHATTA
Advocate for the Respondent :
Page No.# 2/2
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 29.03.2023
Heard Mrs. L. Sharma, learned counsel for the appellant. The present appeal has been filed under Section 173 of M.V. Act, 1988 against the judgment and award dated 30.11.2022 passed by the learned Member, MACT No.2 Kamrup(M), Guwahati in MAC Case No. 3102/2015.
Appeal is admitted.
Issue notice.
The appellant is directed to take step for service of notice upon the respondents by registered post with AD as well as other usual process returnable within 6(six) weeks. The steps be taken within 7(seven) days.
Call for the LCR.
List the matter after 6(six) weeks.
JUDGE
Comparing Assistant
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!