United India Insurance Company Ltd vs Renadi Hasnu And 2 Ors
2024 Latest Caselaw 8589 Gua

Gauhati High Court

United India Insurance Company Ltd vs Renadi Hasnu And 2 Ors on 22 November, 2024

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GAHC010230732024




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

                                Case No. : MACApp./602/2024

            UNITED INDIA INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24, WHITES
            ROAD, CHENNAI AND ITS REGIONAL OFFICE AT G.S. ROAD, DISPUR,
            GUWAHATI, AND REPRESENTED BY THE CHIEF REGIONAL MANAGER,
            GUWAHATI REGIONAL OFFICE, G.S. ROAD, DISPUR, GUWAHATI-781005.



            VERSUS

            RENADI HASNU AND 2 ORS
            W/O. LATE HABUL SINGH HASNU, R/O. VILL. UPPER MOHONGDIJUWA,
            P/O. AND P/S. MANJA, PIN-782461, DIST. KARBI ANGLONG, ASSAM.

            2:RAJIB HASNU
             S/O. SRI ANOKOL HASNU
             R/O. VILL. UPPER MOHONGDIJUWA
             P/O. AND P/S. MANJA
             PIN-782461
             DIST. KARBI ANGLONG
            ASSAM.

            3:RANJIT PASWAN
             S/O. SRI RAMESWAR PASWAN
             R/O. WOKHA TOWN
             P/O. WOKHA TOWN
             PIN-797111
             DIST. WOKHA
             NAGALAND

Advocate for the Petitioner   : MR. R GOSWAMI, MS. M SAIKIA,MS. P BORTHAKUR

Advocate for the Respondent : MR. A R AGARWALA, FOR CAVEATOR,MR ADITYA
AGARWALA
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                                  BEFORE
                     HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 22.11.2024

Heard Mr. R. Goswami, learned counsel for the appellant and Mr. A. R. Agarwala, learned counsel for the respondent No.1.

This appeal under Section 173 of the Motor Vehicles Act, 1988, is directed against the Judgment and Award dated 30.07.2024, passed by the learned Member, MACT No.2 Kamrup(M) at Guwahati in MAC Case No. 2079/2015 filed under Section 166 of the Motor Vehicles Act, 1988.

It is to be noted here that vide impugned Judgment & Award dated 30.07.2023, the learned MACT No.2, Kamrup (M), Guwahati is directed the appellant herein to pay a sum of Rs.8,46,566.56/- to the respondent No.1 and further directed that the aforesaid amount will carry interest @ 9% per annum from the date of filing of the claim petition till realization.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned Judgement and Award dated 30.07.2023.

Admit.

Let notice be issued to the respondents, However no formal notice is required to be issued to the respondent No.1, since Mr. Agarwala has entered appearance and received notice. However, extra requisite copies of the writ petition be served upon him during the course of the day. Notice upon respondent Nos.2 & 3 be issued by registered post with A/D as well as usual process within a week from today.

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Registry shall call for the records from the learned MACT No.2, Kamrup (M), Guwahati.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant