Sujit Paul @ Sujit Ch. Paul vs United India Insurance Company Ltd And 2 ...
2024 Latest Caselaw 8579 Gua

Gauhati High Court

Sujit Paul @ Sujit Ch. Paul vs United India Insurance Company Ltd And 2 ... on 22 November, 2024

                                                                        Page No.# 1/2

GAHC010268772023




                                                                 undefined

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

                                Case No. : MACApp./472/2024

            SUJIT PAUL @ SUJIT CH. PAUL
            S/O LATE NIBARAN PAUL @ NIBARAN CH. PAUL, VILL.- KANUAMARI,
            P.S.- SAMAGURI- 782140, DIST.- NAGAON (ASSAM).



            VERSUS

            UNITED INDIA INSURANCE COMPANY LTD AND 2 ORS. A
            REGIONAL OFFICE, G.S. ROAD, CHRISTIAN BASTI, P.O.- GUWAHATI-
            781005, DIST.- KAMRUP (M) (ASSAM).

            2:KAMALESWAR BARUAH
             S/O LATE PRABHAT BARUAH

            VILL. AND P.O.- JAKHALABANDHA- 782136
            DIST.- NAGAON (ASSAM).

            3:ABDUL KALAM AZAD
             S/O LATE PIYARANJAN

            VILL.- NARTAM
            P.O.- SADAR NAGAON- 782001
            DIST.- NAGAON

Advocate for the Petitioner   : MR. A R AGARWALA, MD. K ALI,MR ADITYA AGARWALA,MS.
R LAILA

Advocate for the Respondent : , MS S DEV (r-1)




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                                                        Page No.# 2/2


                                      ORDER

Date : 22.11.2024

Heard Mr. A. R. Agarwala, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988, is directed against the Judgment and Award dated 11.01.2023, passed by the learned Member, Motor Accidents Claim Tribunal No.2 Kamrup(M) in MAC Case No. 2666/2018.

It is note be noted here that vide impugned judgment & order dated 11.01.2023, the learned Member, Motor Accident Claims Tribunal No.2, Kamrup (M), Guwahati is directed to pay the respondent No.1 to pay a sum of Rs. 18,30,844/- with compensation and further directed that the said amount will carry interest at the rate of @7.5% per annum from the date of filing the writ petition till realisation.

Perused the memo of appeal and the grounds mentioned therein. Admit.

Let notice be issued to the respondents returnable in 4 weeks, Steps be taken upon the respondents by way of Registered post with A/D as well as by usual process within a week from today.

Registry shall call for the records from the learned Tribunal.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant