New India Assurance Company Limited vs Pallobi Gogoi And 3 Ors
2024 Latest Caselaw 243 Gua

Gauhati High Court

New India Assurance Company Limited vs Pallobi Gogoi And 3 Ors on 12 January, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                      Page No.# 1/3

GAHC010287542023




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

                          Case No. : MACApp./16/2024

         NEW INDIA ASSURANCE COMPANY LIMITED
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, STARCITY COMPLEX, G.S. ROAD, LACHITNAGAR,
         GUWAHATI- 781007 REP. BY THE REGIONAL MANAGER, GAUHATI
         REGIONAL OFFICE, LACHITANAGAR, GUAWHATI- 781007.



         VERSUS

         PALLOBI GOGOI AND 3 ORS.
         W/O SRI NITUL GOGOI,
         R/O NO. 2 PONKA GRANT (AMLOKHITAL), P.O.- KANAIGHAT, P.S.-
         GOLAGHAT, DIST.- GOLAGHAT, ASSAM, PIN- 785699.

         2:RAJA KALITA
          S/O SRI RAMEN KALITA

         VILL.- HALMIRA DHANSIRIPAR GAON

         P.O. AND P.S.- GOLAGHAT
         ASSAM
          PIN- 785702.

         3:SURENDRA KAMP
          S/O SRI ANIL KAMP

         R/O BOKAKHAT TOWN
         P.O. AND P.S.- BOKAKHAT
         DIST.- GOLAGHAT
         ASSAM
         PIN- 785612.

         4:THE MANAGER
                                                                        Page No.# 2/3

             UNITED INDIA INSURANCE CO. LTD.
             GOLAGHAT BRANCH
             THANA CHARIALI
             DIST.- GOLAGHAT
             ASSAM
             PIN- 785621

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

12.01.2024

Heard Ms. RD Mozumdar, learned counsel for the appellant.

This appeal under section 173 of the Motor Vehicles Act is against the judgment and award dated 07.09.2023 passed by the learned Member, Motor Accident Claims Tribunal, Golaghat in MAC Case No.103/2017.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable on 21.02.2024.

The appellant shall take steps for service of notice on the respondents by usual process as well as by registered post within a period of 2(two) days from today.

List the matter on 21.02.2024.

JUDGE Page No.# 3/3

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