Page No.# 1/2 vs Magma Hdi General Insurance Company Ltd
2024 Latest Caselaw 8345 Gua

Gauhati High Court

Page No.# 1/2 vs Magma Hdi General Insurance Company Ltd on 13 November, 2024

                                                                    Page No.# 1/2

GAHC010232682024




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

                                  Case No. : MACApp./586/2024

            SADHANA MANDAL AND 3 ORS
            W/O. LATE BRAJEN MANADAL @ BRAJEN CH. MANDAL.

            2: CHANDARUPA MANDAL
             D/O. LATE BRAJEN MANADAL @ BRAJEN CH. MANDAL.(BEING MINOR
            REP. BY HER MOTHER APPELLANT NO.1)

            3: ANANDA CHANDRA MANDAL
             S/O. LATE KANAILAL MANDAL

            4: ANJALI BALA MANDAL
            W/O. ANANDA CHANDRA MANDAL
            ALL ARE R/O. VILL.- NAYAPARA PT.- 1
             P/O. CHAPRAKATA
             P/S. AND DIST.- BONGAIGAON
            ASSAM

            VERSUS

            MAGMA HDI GENERAL INSURANCE COMPANY LTD
            MAGMA HOUSE, 24 PARK STREET, KOLKATA, PIN-700016, REP. BY THE
            LEGAL MANAGER, MAGMA HDI GENERAL INSURANCE COMPANY LTD.,
            2ND FLOOR, F FORT, SOUTH SARANIA, ULUBARI, G.S. ROAD, GUWAHATI,
            KAMRUP (M), ASSAM, PIN-781007.



Advocate for the Petitioner   : MR. M KHAN, MS J AKTAR,MR A K DAS

Advocate for the Respondent : ,




                                           BEFORE
                                                                               Page No.# 2/2

                          HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : 13-11-2024

Heard Ms. J. Aktar, learned counsel for the appellant.

The appeal has been filed under section-173(1) of the M.V Act, 1988 impugning the judgment & order dated 29/07/2024 passed by the learned MACT Bongaigaon in MAC Case No. 129/2019.

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 respondent by registered post with AD within a period of 7 days from today.

Registry to call the record from the court below.

JUDGE

Comparing Assistant