United India Insurance Company Limited vs Dipanjali Baruah And 6 Ors
2024 Latest Caselaw 3853 Gua

Gauhati High Court

United India Insurance Company Limited vs Dipanjali Baruah And 6 Ors on 3 June, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/3

GAHC010108262024




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

                          Case No. : MACApp./239/2024

         UNITED INDIA INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 24, WHITES ROAD, CHENNAI AND
         ONE OF THE REGIONAL OFFICE AT G.S. ROAD, DISPUR.



         VERSUS

         DIPANJALI BARUAH AND 6 ORS.
         W/O LATE KUSHAL BARUAH,
         VILL.- MUDOI GAON, P.S.- CHABUA, PIN- 291423, DIST.- DIBRUGARH,
         ASSAM.

         2:ANINDITA BARUAH
          D/O LATE KUSHAL BARUAH

         VILL.- MUDOI GAON
         P.S.- CHABUA
         PIN- 291423
         DIST.- DIBRUGARH
         ASSAM.

         3:BIKASH BARUAH
          S/O LATE KUSHAL BARUAH

         VILL.- MUDOI GAON
         P.S.- CHABUA
         PIN- 291423
         DIST.- DIBRUGARH
         ASSAM.

         4:SHISTRY BARUAH @ SRISTIREKHA BORUAH
          D/O LATE KUSHAL BARUAH
                                                                     Page No.# 2/3

            VILL.- MUDOI GAON
            P.S.- CHABUA
            PIN- 291423
            DIST.- DIBRUGARH
            ASSAM.

            5:PRABHABOTI BARUAH @ PRABHA BARUAH
             M/O LATE KUSHAL BARUAH

            VILL.- MUDOI GAON
            P.S.- CHABUA
            PIN- 291423
            DIST.- DIBRUGARH
            ASSAM.

            6:SANJAY GOGOI
             S/O TILOK GOGOI

            VILL.- KHANIKAR GAON
            P.O. AND P.S.- SARUPATHAR
            PIN- 785601
            DIST.- GOLAGHAT
            ASSAM.

            7:ABDUL RAFIQUE
             S/O ABDUL MUNAF

            VILL.- CARALI RLY COLONY
            BORDUBI
            PIN- 786151
            DIST.- TINSUKIA
            ASSAM

Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

03.06.2024 Heard Shri KK Bhatta, learned counsel for the appellant, who has preferred this appeal under Section 173 of the Motor Vehicle Act, 1988 against the Page No.# 3/3

judgment and award dated 07.03.2024 passed by the learned MACT No. 1, Kamrup (M) in MAC Case No. 1951/2019. By the said judgment, an amount of Rs.53,59,722/- along with interest has been awarded.

Admit.

Call for the records.

Let notice upon the respondents be issued by usual course as well as by registered post with A/D. Steps within three days.

List after 4(four) weeks.

JUDGE

Comparing Assistant