New India Assurance Company Ltd vs On The Death Of Daljit Kaur His Legal ...
2024 Latest Caselaw 65 Gua

Gauhati High Court

New India Assurance Company Ltd vs On The Death Of Daljit Kaur His Legal ... on 5 January, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                              Page No.# 1/3

GAHC010270502022




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

                         Case No. : MACApp./19/2023

         NEW INDIA ASSURANCE COMPANY LTD.
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, STARCITY COMPLEX, GS ROAD, LACHITNAGAR, GUWAHATI
         781007, REPRESENTED BY THE MANAGER, GAUHATI REGIONAL OFFICE,
         LACHIT NAGAR, GUWAHATI 07



         VERSUS

         ON THE DEATH OF DALJIT KAUR HIS LEGAL HEIRS AND ANR.
         W/O LATE SARDAR RAJENDRA SINGH, RESIDENT OF VILLAGE BORKOLA,
         PO BORKOLA, PS SADAR, DIST NAGAON, ASSAM, 782144

         1.1:INDIRA KOUR
          D/O LATE DALJIT KAUR

         1.2:JASBIR KOUR SAIKIA
          D/O-LATE DALJIT KAUR

         1.3:HARMINDAR KOUR
          D/O LATE DALJIT KAUR

         1.4:SARDAR DASHBIR SINGH
          S/O-LATE DALJIT KAUR
         ALL ARE RESIDENT OF
         VILLAGE-BORKOLA
          P.O. BORKOLA
                                                                        Page No.# 2/3

            P.S. SADAR
            DISTRICT-NAGAON
            ASSSAM
            PIN-782144

            2:SMTI HIRAMONI PATOR
            W/O SRI TRINAYAN PATOR

            RESIDENT OF VILLAGE KAMARJAN
            PO AND PS RAHA
            DIST NAGAON
            ASSAM 78210

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

Date : 05.01.2024 Heard Ms. R.D. Mazumdar, learned counsel for the appellant.

2. By filing this appeal under Section 173 of the MV Act, the appellant has assailed the judgment and award dated 29.09.2022 passed by the learned Member, MACT, Nagaon in MAC Case No. 245/2017.

3. The appeal is admitted for hearing.

4. Call for the records.

5. Issue notice returnable on 21.02.2024.

6. The appellant shall take steps within 2 (two) days for service of notice Page No.# 3/3

on the respondents by registered post with A/D.

7. On the prayer made by the learned counsel for the appellant, she is permitted to file a separate application for interim relief, if so advised.

8. List on 21.02.2024.

JUDGE

Comparing Assistant