United India Insurance Co. Ltd vs Sri Digbijay Mandal And Ors
2024 Latest Caselaw 8002 Gua

Gauhati High Court

United India Insurance Co. Ltd vs Sri Digbijay Mandal And Ors on 4 November, 2024

                                                                 Page No.# 1/3

GAHC010218182024




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

                         Case No. : MACApp./566/2024

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24, WHITES
         ROAD, CHENNAI AND ITS REGIONAL OFFICE AT G.S. ROAD, DISPUR,
         GUWAHATI.



         VERSUS

         SRI DIGBIJAY MANDAL AND ORS
         S/O. LATE ASHANANDA MANDAL

         2:PARBOTI MANDAL
         W/O. SRI DIGBIJAY MANDAL
         BOTH ARE RESIDENTS OF-
         R/O. VILL.- ALISINGA
          P/O. SILCHANG
          P/S. LAHARIGHAT
          DIST. MORIGAON
         ASSAM
          PIN-782127.

         3:ZEMABAWK FILING STATION
          M/S. CHANDNAL SEROWGI AND CO.
          LAKHARA CHARIALI
          P/S. GORCHUK
          DIST.-KAMRUP(M)
         ASSAM
          PIN-781029.

         4:RAMADHAR CHOUHAN
          S/O. LATE RAJARAM CHOUHAN
          C/O.K. DAS
          H/NO.43
                                                                  Page No.# 2/3

             W/NO.-17
             NEAR ASSAM PIL
             BETKUCHI
             P/S. GARCHUK
             DIST. KAMRUP(M)
             ASSAM
             PIN-781035

Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR

Advocate for the Respondent : ,




             Linked Case : I.A.(Civil)/3332/2024

            UNITED INDIA INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24
            WHITES ROAD
            CHENNAI AND ITS REGIONAL OFFICE AT G.S. ROAD
            DISPUR
            GUWAHATI.


             VERSUS

            SRI DIGBIJAY MANDAL AND ORS
            S/O. LATE ASHANANDA MANDAL

            2:PARBOTI MANDAL
            W/O. SRI DIGBIJAY MANDAL
            BOTH ARE RESIDENTS OF-
            R/O. VILL.- ALISINGA
             P/O. SILCHANG
             P/S. LAHARIGHAT
             DIST. MORIGAON
            ASSAM
             PIN-782127.

            3:ZEMABAWK FILING STATION
            M/S. CHANDNAL SEROWGI AND CO.
            LAKHARA CHARIALI
            P/S. GORCHUK
            DIST.-KAMRUP(M)
            ASSAM
                                                                                 Page No.# 3/3

              PIN-781029.

             4:RAMADHAR CHOUHAN
             S/O. LATE RAJARAM CHOUHAN
             C/O.K. DAS
             H/NO.43
             W/NO.-17
             NEAR ASSAM PIL
             BETKUCHI
             P/S. GARCHUK
             DIST. KAMRUP(M)
             ASSAM
             PIN-781035.
             ------------
             Advocate for : MR. R GOSWAMI
             Advocate for : appearing for SRI DIGBIJAY MANDAL AND ORS



                                      BEFORE
                            HONOURABLE MR. JUSTICE K. SEMA

                                           ORDER

Date : 04-11-2024

Heard Mr. R. Goswami, learned counsel for the appellant.

The appeal has been filed under section 173 of the M.V Act, 1988 against the judgment & award dated 08/07/2024 passed by the learned Member Motor Accident Claims Tribunal, Morigaon in MAC (Injury) Case No. 76/2016 filed under section 166 of the M.V Act, 1988.

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

The learned counsel for the appellant shall take steps for service of notice upon the respondents by registered post with AD within a period of 7 days from today.

JUDGE

Comparing Assistant