United India Insurance Co. Ltd vs Smti Indu Kalita And 5 Ors
2023 Latest Caselaw 1765 Gua

                                                                   Page No.# 1/2

GAHC010001562016




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

                            Case No. : MACApp./149/2023

           UNITED INDIA INSURANCE CO. LTD.
           A PUBLIC SECTOR UNDERTAKING, HAVING ITS REGISTERED OFFICE AT
           CHENNAI, REPRESENTED BY ITS REGIONAL OFFICE AT G.S. ROAD,
           GUWAHATI, ASSAM-781005


           VERSUS

           SMTI INDU KALITA and 5 ORS
           W/O LATE RABIN KALITA


Advocate for the Petitioner : MR S S SHARMA
Advocate for the Respondent :


                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

Date : 3.5.2023

Heard learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 31.7.2015 passed by the learned Addl. District Judge No.2, Kamrup (M) in MAC Case No. 2226 / 2013.

Appeal is admitted for hearing.

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Call for the records.

Issue notice returnable after six weeks.

As Mr. A. R. Agarwal learned counsel for the respondents accepts notice for respondent Nos. 1 to 4, no formal notice need be issued, however, extra copies of appeal memo be served upon him.

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

JUDGE

Comparing Assistant