United India Insurance Company Ltd vs Tulasi Boro And 4 Ors
2024 Latest Caselaw 8489 Gua

Gauhati High Court

United India Insurance Company Ltd vs Tulasi Boro And 4 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/2

GAHC010220992024




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

                         Case No. : MACApp./590/2024

         UNITED INDIA INSURANCE COMPANY LTD
         HAVING ITS REGISTERED 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, REP. BY THE REGIONAL MANAGER, GUWAHATI
         REGIONAL OFFICE.



         VERSUS

         TULASI BORO AND 4 ORS
         W/O. LATE PRADIP BORO

         2:MADHUSMITA BORA
          D/O. LATE PRADIP BORO

         3:PABITRA BORO
          S/O. LATE PRADIP BORO

         4:PUNA BORO
          M/O. LATE PRADIP BORO

         ALL ARE R/O. VILL. KHARKHARI
          P/S. CHAIGAON
          DIST. KAMRUP
         ASSAM
          PIN-781124. (RESPONDENT NO. 1 WILL REPRESENT RESPONDENT NO. 2
         3
         AND 4)

         5:ATOWAR HUSSAIN
          S/O. LATE AZAD ALI
          R/O. VILL.- MILANPUR (NO.2 JAMBARI)
                                                                         Page No.# 2/2

             P/S. BOKO
             DIST. KAMRUP
             ASSAM
             PIN-781141

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

Advocate for the Respondent : ,




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 20.11.2024

Heard Mr. T. Kalita, learned counsel for the appellant. The present appeal has been filed under Section 173 of M.V. Act, 1988 against the judgment and order dated 03.08.2024 passed by the learned Member, MACT No.1 Kamrup(M), Guwahati in MAC Case No. 1549/2020.

Appeal is admitted.

Issue notice.

The appellant is directed to take step for service of notice upon the respondents by registered post with AD as well as other usual process returnable within four weeks. The steps be taken within 7(seven) days. Call for the trial court record. The Registry is directed to procure the same. List the matter after four weeks.

JUDGE

Comparing Assistant