United India Insurance Co Ltd vs Hiramoni Boro @ Rabha And 4 Ors
2023 Latest Caselaw 1375 Gua

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GAHC010033002023




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

                        Case No. : MACApp./120/2023

         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

         HIRAMONI BORO @ RABHA AND 4 ORS .
         W/O LATE ADEEP RANJAN BORO,
         RESIDENT OF VILLAGE UPPER KHATIRA, PS CHHAYGAON, DIST KAMRUP
         ASSAM 781124

         2:CHINA BARO @ BORO
         W/O SRI CHABIN BORO
         RESIDENT OF VILLAGE UPPER KHATIRA
          PS CHHAYGAON
          DIST KAMRUP ASSAM 781124

         3:SRI CHABIN BARO @ RABHA 2 CHABIN CH. BORO
          S/O LATE GEHENA BORO
         RESIDENT OF VILLAGE UPPER KHATIRA
          PS CHHAYGAON
          DIST KAMRUP ASSAM 781124

         4:KALI KANTA THAKURIA
          S/O LATE MAHON THAKURIA

         RESIDENT OF MAJPARA
         PS CHHAYGAON
         DIST KAMRUP
         ASSAM 781124

         5:KISHORE R. MARAK
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             S/O SRI MOREDEN K. MARAK
             RESIDENT OF KHALPAKHAL
             PS CHHAYGAON
             DIST KAMRUP
             ASSAM 78112

Advocate for the Petitioner      : MR. K K BHATTA

Advocate for the Respondent : MR. A R AGARWALA




                                    BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                               ORDER

Date : --31.03.2023 Heard Mr. K.K. Bhatta, learned counsel for the appellant. This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 15.11.2022 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup, in MAC Case No. 2723/2019.

The appeal is admitted.

Issue notice to the respondent returnable within 4 weeks. The appellant shall take steps for service of notice upon the respondents by registered A/D post as well as usual process within 7 days.

Call for the scanned copy of the LCR.

List the matter after 4 weeks.

JUDGE

Comparing Assistant