Page No.# 1/3 vs United India Insurance Compan Ltd And 3 ...
2024 Latest Caselaw 7457 Gua

Gauhati High Court

Page No.# 1/3 vs United India Insurance Compan Ltd And 3 ... on 1 October, 2024

                                                                Page No.# 1/3

GAHC010204172024




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

                        Case No. : MACApp./526/2024

         MOFIDUL HOQUE PORAMANIK AND ANR
         S/O. KOMAR UDDIN

         2: SAMIRAN BIBI
         W/O. MOFIAL HOQUE PORAMANIK
          BOTH ARE RESIDENT OF VILL- HAJIPARA
          P/O.- KAKAPANI
          P/S.- MANKACHAR
         ASSAM
          PIN-78313

         VERSUS

         UNITED INDIA INSURANCE COMPAN LTD AND 3 ORS
         HAVING ITS REGD. OFFICE AT WHITES ROAD, CHENNAI-6000014,
         REPRESENTED BY REGIONAL MANAGER, CHIBBAR HOUSE, FLOOR NO.1,
         G.S. ROAD, GUWAHATI, DIST- KAMRUP(M), ASSAM, PIN-781005.

         2:DIVISIONAL MANAGER UNITED INDIA INSURANCE CO. LTD.
          FANCY VALLEY
         TURA
         WEST GARO HILLS
          MEGHALAYA
          PIN-794001

         3:MD BOKKAR PORAMANIK
          S/O. MOKSET PORAMANIK
          R/O.- KALAPANI
          P/S. MANKACHAR
         ASSAM
          PIN-783135

         4:SOFIOR ROHMAN
          S/O. HATIM ALI
                                                                        Page No.# 2/3

             R/O. VILL. SADULLABARI
             P/O. KALAPANI
             P.S. MANKACHAR
             ASSAM
             PIN-78313

Advocate for the Petitioner   : MR. M R KHANDAKAR, MR M AHMED,A. K. KANU

Advocate for the Respondent : ,




                                        BEFORE

                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

01.10.2024

1. Heard Mr. M. Ahmed, learned counsel for the appellants.

2. This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 by the appellants impugning the Judgment and Award dated 29.06.2024, passed by the learned Member, MACT, Dhubri in MAC Case No. 41/2019(D).

3. The appeal is admitted.

4. Call for the case record of MAC Case No. 41/2019(D) from the concerned Tribunal.

5. Issue notice to the respondents.

6. The learned counsel for the appellants shall take steps for issuance of notice on the respondents by registered post with A/D as well as through usual mode within 7(seven) days from the date of this order, returnable after 4(four) weeks.

Page No.# 3/3

7. List accordingly.

JUDGE

Comparing Assistant