Anna Gowala vs United India Insurance Co. Ltd And ...
2023 Latest Caselaw 1377 Gua

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GAHC010057092023




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

                                Case No. : MACApp./115/2023

            ANNA GOWALA
            W/O LATE NANKA GOWALA, RESIDENT OF SALBARI, PIPI LINE, WARD
            NO. 12, BONGAIGAON, PO AND PS BONGAIGAON ,ASSAM



            VERSUS

            UNITED INDIA INSURANCE CO. LTD AND 2 ORS .
            REPRESENTED BY THE DIVISIONAL MANAGER, BONGAIGAON DIVISION,
            BONGAIGAON, ASSAM 783380

            2:PINTU SAHA

             S/O NIRENDRA SAHA
             RESIDENT OF VILLAGE BIRPARA ALIPURDUAR
             WEST BENGAL
             736121

            3:JAHARUL ISLAM
             S/O KALU MIYA

            RESIDENT OF VILLAGE MONAKOCHA
            PO GORAIMARI
            DIST BONGAIGAON
            ASSAM 78339

Advocate for the Petitioner   : MR. M KHAN

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

                                             ORDER

Date : --31.03.2023 Heard Mr. M. Khan, learned counsel for the appellant. This is an appeal under Section 173 (1) of the Motor Vehicles Act, 1988 against the judgment and order dated 08.12.2022 passed by the Motor Vehicles Accident Claims Tribunal, Bongaigaon in MAC Case No. 38/2021.

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