United India Insurance Company Ltd vs Moni Doimary And 5 Ors
2024 Latest Caselaw 8192 Gua

Gauhati High Court

United India Insurance Company Ltd vs Moni Doimary And 5 Ors on 8 November, 2024

                                                                Page No.# 1/2

GAHC010221032024




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

                        Case No. : MACApp./574/2024

         UNITED INDIA INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24, WHITES
         ROAD, CHENNAI-600014 AND ITS REGIONAL OFFICE AT CHIBBAR HOUSE,
         1ST FLOOR, G.S. ROAD, NEAR DISPUR POST OFFICE, GUWAHATI,
         KAMRUP(M), PIN-781005 REPRESENTED BY THE REGIONAL MANAGER,
         GUWAHATI REGIONAL OFFICE.
         VERSUS
         MONI DOIMARY AND 5 ORS
         W/O. LATE KESHAB SWARGEYARI @ SWARGIARI

         2:DIBYAJYOTI SWARGEYARI
          S/O. LATE KESHAB SWARGEYARI @ SWARGIARI

         3:CHUBARNA SWARGEYARI @ SWARGIARI @ SUBAN SWARGIARY
         W/O. DHIREN SWARGEYARI

         4:DHIREN SWARGEYARI
          ALL ARE R/O. BOJPURI BATAHBARI
          P/S. SAMAGURI
          DIST.- NAGAON
          ASSAM
          PIN-782140.
         PRESENT ADDRESS- C/O. MONOWARA KHATUN
          R/O. KATAHBARI
          P/S. GARCHUK
          DIST.- KAMRUP(M)
          ASSAM
          PIN-781035.
         (RESPONDENT NO. 2 BEING MINOR WILL BE REPRESENTED BY THE
         RESPONDENT NO. 1)

         5:MAHADEV BARH
          S/O. CHANDI CHARAN BARH
          R/O. UTTAR SONAMUI
                                                                        Page No.# 2/2

             P/S. UTTAR SONAMUI
             P/S. TAMLUK
             DIST.-PURBA MEDINIPUR
             WEST BENGAL
             PIN-721458.

            6:SUBRATA SAHU
             S/O. SUKUMAR SAHU
             R/O. BALICHAR
             P/O. BALICHAR
             P/S. TAMLUK
             DIST.- PURBA MEDINIPUR
            WEST BENGAL
             PIN-721458

Advocate for the Petitioner    : MR T KALITA, MR. A KAKATI

Advocate for the Respondent : ,


                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : 08.11.2024 Heard Mr. A. Kakati, learned counsel for the appellant. The appeal has been filed under Section 173 of the Motor Vehicle Act, 1988 impugning the Judgment and Order dated 03.08.2024, passed by the learned Member, MACT No.3, Kamrup (M) at Guwahati in MAC Case No.814/2019.

Issue notice to the respondents returnable in 6(six) weeks. The learned counsel for the appellant shall take steps for service of notice upon the respondents by registered post with A/D within a period of 7 days from today.

JUDGE

Comparing Assistant