United India Insurance Co Ltd vs Nandita Pegu And 5 Ors
2024 Latest Caselaw 5555 Gua

Gauhati High Court

United India Insurance Co Ltd vs Nandita Pegu And 5 Ors on 5 August, 2024

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GAHC010011952023




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

                        Case No. : MACApp./232/2024

         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

         NANDITA PEGU AND 5 ORS .
         W/O LATE HARA @ HORA KANTA PEGU, RESIDENT OF UJANI BIJOYPUR
         GAON, PS JONAI, DIST DHEMAJI, ASSAM 787060

         2:DOIMUK PEGU
          S/O LATE HARA @ HORA KANTA PEGU

         RESIDENT OF UJANI BIJOYPUR GAON
         PS JONAI
         DIST DHEMAJI
         ASSAM 787060

         3:MISS PUNSANG PEGU
          D/O LATE HARA @ HORA KANTA PEGU

         RESIDENT OF UJANI BIJOYPUR GAON
         PS JONAI
         DIST DHEMAJI
         ASSAM 787060

         4:NUNI PEGU
          M/O LATE HARA @ HORA KANTA PEGU

         RESIDENT OF UJANI BIJOYPUR GAON
         PS JONAI
         DIST DHEMAJI
                                                                             Page No.# 2/3

             ASSAM 787060

            5:SRI PRANAB @ PRANAB MECH
             S/O SUREN MECH

            RESIDENT OF BOLAIGAON
            PS JONAI
            PO RATANPUR
            DIST DHEMAJI
            ASSAM 787060

            6:RAJU KUMAR DAS

             S/O LATE SUTI RAM DAS

            RESIDENT OF SIMEN CHAPORI
            DIST DHEMAJI
            ASSAM 78706

Advocate for the Petitioner   : MR. K K BHATTA, MRS L SHARMA,MR A SHARMA

Advocate for the Respondent : MR. A R AGARWALA, MR ADITYA AGARWALA (r-1 up 4)



                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

05.08.2024

Heard Mr. K.K. Bhatta, learned counsel for the appellant and Mr. A.R. Agarwala, learned counsel appearing for the respondent Nos.1--4.

In this appeal, the appellant United India Insurance Co. Ltd. has put to challenge the correctness or otherwise of the judgment and award dated 12.09.2022 passed by the learned Member, MACT No.2, Kamrup, in MAC Case No.2674/2018.

It is to be noted here that vide impugned judgment and award dated 12.09.2022, the learned Tribunal has directed the appellant to pay a sum of Rs.17,63,500/- being the compensation in favour of the claimants/respondents with interest @ 7.5% per annum Page No.# 3/3

from the date of filing the claim petition till realization.

Admit.

Let notice be issued to the respondents, returnable in 4(four) weeks.

Since respondent Nos.1--4 are represented by Mr. Agarwala, learned counsel, no formal notice is required to be issued. However, extra requisite copy of the memo of appeal be furnished to the learned counsel appearing for the respondents during the course of the day.

Appellant to take steps for service of notice upon the respondent Nos.5 and 6 by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Trial Court.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant