New India Assurance Company Limited vs Monjula Kachari And Ors. E
2024 Latest Caselaw 2889 Gua

Gauhati High Court

New India Assurance Company Limited vs Monjula Kachari And Ors. E on 1 May, 2024

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GAHC010090062023




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

                         Case No. : MACApp./85/2024

         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 MANAGER, GAUHATI REGIONAL
         OFFICE, LACHITNAGAR, GUWAHATI- 781007.



         VERSUS

         MONJULA KACHARI AND ORS. E
         W/O PUTUL KACHARI, VILL.- ROWDUAR POTAHR GAON, P.O.-
         NUMALIGARH, P.S.- BOKAKHAT, DIST.- GOLAGHAT, ASSAM, PIN- 785615.

         2:RAJA KALITA
          S/O RAMEN KALITA

         VILL.- HALMIRA DHANSIRIPAR GAON
         P.O. AND P.S.- GOLAGHAT
         DIST.- GOLAGHAT
         ASSAM
         PIN- 785702.

         3:SURENDRA KAMP
          S/O ANIL KAMP

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

         4:THE MANAGER
          UNITED INDIA INSURANCE CO. LTD.
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             GOLAGHAT BRANCH
             THANA CHARIALI
             DIST.- GOLAGHAT
             ASSAM
             PIN- 785621

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent : MR. M DUTTA (R-1)




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                    ORDER

01.05.2024

Heard Ms. R. D. Mozumdar, learned counsel for the appellant. Also heard Mr. K. M. Bora, learned counsel appearing on behalf of Mr. M. Dutta, learned counsel for the respondent No.1.

This statutory appeal filed under Section 173 of the Motor Vehicle Act, 1988, against the Judgment and Award dated 08.08.2022 passed by the learned Member, Motor Accident Claims Tribunal, Golaghat in M. A. C. Case No.101/2017.

Admit.

Issue notice to the respondents, returnable within 4 (four) weeks.

The learned counsel for the appellant shall take steps for causing service of notice upon respondent Nos. 1 to 4 by registered post with A/D as well as by usual process within 7 (Seven) days from today.

Also call for the LCR from the learned Court below.

Page No.# 3/3

List the matters after 4 (four) weeks.

JUDGE

Comparing Assistant