Aminul Haque vs M/S United India Insurance Co Ltd And 2 ...
2024 Latest Caselaw 8033 Gua

Gauhati High Court

Aminul Haque vs M/S United India Insurance Co Ltd And 2 ... on 4 November, 2024

                                                                     Page No.# 1/2

GAHC010220482024




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

                                  Case No. : MACApp./560/2024

            AMINUL HAQUE
            S/O. ABDUL HAQUE, R/O. BHASKARNAGAR, P/S. FATASIL AMBARI,DIST.
            KAMRUP (M), GUWAHATI, ASSAM.



            VERSUS

            M/S UNITED INDIA INSURANCE CO LTD AND 2 ORS
            HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI-600014
            WITH ONE OF ITS REGIONAL OFFICE AT GUWAHATI, G.S. ROAD,
            CHRISTIANBASTI, AXIS BANK BUILDING, DIST. KAMRUP (M), GUWAHATI-
            781005, ASSAM.

            2:M/S. GUWAHATI TRAVELS
             C/O.- NIRMALENDU ROY
             BHASKARNAGAR
             P.S.- FATASIL AMBARI (COLONY BAZAR NRAR SUBAM GARDEN)
             DIST.- KAMRUP(M)
             GUWAHATI-781018
            ASSAM.

            3:TAPAN GAYARI
             S/O. HARENDRA GAYARI
            VILL. NIMUA
             P/S. BARPETA ROAD
             DIST.- BARPETA
            ASSAM
             PIN-781315

Advocate for the Petitioner   : A G CHOUDHURY,

Advocate for the Respondent : ,
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                                    BEFORE
                          HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : 04-11-2024

Heard Ms. A. G. Choudhury, learned counsel for the appellant.

The appeal has been filed under section 173 of the M.V Act, 1988 & 2019 (as amended) against the judgment & award dated 16/05/2024 and the order dated 20/07/2024 passed by the learned Member Motor Accident Claims Tribunal No. 2 Kamrup (M) in MAC Case No. 797/2020 and Misc (J) Case No. 47/2024.

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