United India Insurance Co. Ltd vs Rina Devi And 4 Ors
2023 Latest Caselaw 1805 Gua

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GAHC010076882023




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

                            Case No. : MACApp./164/2023

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT 24, WHITES ROAD,
         CHENNAI- 600014 AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD,
         DISPUR, GUWAHATI- 781005.



         VERSUS

         RINA DEVI AND 4 ORS.
         W/O LATE BINDESWAR PRAWAN,
         PERMANENT RESIDENT OF VILL.- DHELUAHAN,
         P.O.- JHITAHIYAN,
         P.S.- RAJEPUR,
         DIST.- EAST CHAMPARAN BIHAR, PIN- 845406.
         ALL ARE TEMPORARY RESIDENT OF 13TH MILE, BYRNIHAT, G.S. ROAD,
         P.O. AND P.S.- BYRNIHAT,
         DIST.- KAMRUP, ASSAM, PIN- 793101.

         2:OPENDRA KUMAR PASWAN
          S/O LATE BINDESWAR PRAWAN

         PERMANENT RESIDENT OF VILL.- DHELUAHAN

         P.O.- JHITAHIYAN

         P.S.- RAJEPUR

         DIST.- EAST CHAMPARAN BIHAR
         PIN- 845406.
         ALL ARE TEMPORARY RESIDENT OF 13TH MILE
         BYRNIHAT
         G.S. ROAD
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P.O. AND P.S.- BYRNIHAT

DIST.- KAMRUP
ASSAM
PIN- 793101.

3:DHARMENDRA PASWAN
 S/O LATE BINDESWAR PRAWAN

PERMANENT RESIDENT OF VILL.- DHELUAHAN

P.O.- JHITAHIYAN

P.S.- RAJEPUR

DIST.- EAST CHAMPARAN BIHAR
PIN- 845406.
ALL ARE TEMPORARY RESIDENT OF 13TH MILE
BYRNIHAT
G.S. ROAD

P.O. AND P.S.- BYRNIHAT

DIST.- KAMRUP
ASSAM
PIN- 793101.

4:AMINUL ISLAM
 S/O LATE DANESH ALI

R/O DIGIRPAM

P.S.- BAGHBAR

DIST.- BARPETA
ASSAM
PIN- 781308.

5:SURAJ KUMAR DAS
 S/O PREM KUMAR DAS

R/O SANKARPUR ROAD

P.O. AND P.S.- FATASIL AMBARI
 GUWAHATI

DIST.- KAMRUP (M)
ASSAM
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             PIN- 781025

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 8.5.2023

Heard Mr. A. J. Saiklia, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 9.1.2023 passed in MAC Case No. 1351/2019 by the learned Member, MACT No.2, Kamrup , Guwahati.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable after six weeks

Appellant to take steps for service of notice upon the 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