Page No.# 1/3 vs United India Insurance Co. Ltd And ...
2023 Latest Caselaw 3548 Gua

                                                                 Page No.# 1/3

GAHC010192892023




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

                          Case No. : MACApp./343/2023

         BASANA DEBNATH AND 3 ORS.
         W/O UMESH DEBNATH,
         VILL.- GERJAIPAM,
         P.O. AND P.S.- KACHUA- 782426, DIST.- NAGAON (ASSAM).


         2: UMESH DEBNATH
          S/O LATE PIYARI MOHAN DEBNATH
         VILL.- GERJAIPAM
         P.O. AND P.S.- KACHUA- 782426
          DIST.- NAGAON (ASSAM).


         3: SHILA DEBNATH @ BHOWMICK
          W/O LATE UTTAM DEBNATH
         VILL.- GERJAIPAM
         P.O. AND P.S.- KACHUA- 782426
          DIST.- NAGAON (ASSAM).


         4: TANMAYEE DEBNATH
          D/O UTTAM DEBNATH
         VILL.- GERJAIPAM
         P.O. AND P.S.- KACHUA- 782426
          DIST.- NAGAON (ASSAM).
         (BEING MINOR
          REP. BY HER MOTHER APPELLANT NO. 3


         VERSUS


         UNITED INDIA INSURANCE CO. LTD AND 2 ORS.
         G.S. ROAD, CHRISTIAN BASTI, GUWAHATI- 781005 (ASSAM).
                                                                      Page No.# 2/3


            2:TAJUL ISLAM
             S/O MUNSUR ALI
            VILL.- KACHUA NO. 2
            P.O. AND P.S.- KACHUA- 782426
             DIST.- NAGAON (ASSAM).


            3:JITU BORDOLOI
             S/O DILIP BORDOLOI
            VILL.- BINGAATI
             P.O.- GERJAIPAM- 782426
             DIST.- NAGAON
            ASSAM


Advocate for the Petitioner   : MR. A R AGARWALA


Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 01-09-2023

Heard Mr. AR Agarwala, learned counsel for the appellants. This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and Award dated 30.07.2021, passed by the learned Member, MACT No. 3, Kamrup(M), Guwahati in MAC Case No. 518/2018.

Appeal is admitted.

Issue notice, returnable in 4 (four) weeks.

Appellant to take steps for service of notice upon the respondents by registered post with A/D as well as through usual process.

Call for the LCR.

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List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant