United India Insurance Company Ltd vs Monora Khatun @ Monowara Khatun
2024 Latest Caselaw 7463 Gua

Gauhati High Court

United India Insurance Company Ltd vs Monora Khatun @ Monowara Khatun on 1 October, 2024

                                                                     Page No.# 1/2

GAHC010201312024




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

                                Case No. : MACApp./530/2024

            UNITED INDIA INSURANCE COMPANY LTD
            HAVING ITS REGISTERED AND HEAD OFFICE AT 24, WHITES ROAD,
            CHENNAI-6000014 AND ITS REGIONAL OFFICE AT CHIBR HOUSE , 1ST
            FLOOR, G.S. ROAD, NEAR DISPUR POST OFFICE, GUWAHATI, KAMRUP(M),
            PIN-781005 REPRESENTED BY THE REGIONAL MANAGER, GUWAHATI
            REGIONAL OFFICE.



            VERSUS

            MONORA KHATUN @ MONOWARA KHATUN
            W/O. EYAJUDDIN SHEIKH, R/O. VILL.- ODALGURI, PART-II, P/O.
            KHAGRABARI, P/S.- DHALIGAON, DIST.- CHIRANG, BTAD, ASSAM, PIN-
            783385.

            2:MD. REZZAK ALI
             S/O. HABIBAR RAHMAN
             R/O. VILL.- CHATIBORGAON
             P/O. DHALIGAON
             P/S.- DHALIGAON
             DIST.- CHIRANG
             BTAD
            ASSAM

            3:MD. JINTU ALI
             S/O. HABIBAR RAHMAN
             R/O. VILL.- BUJRUR MANIKPUR
             P/S. KRISHNAI
             DIST.- GOALPARA
            ASSAM
             PIN-78312

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




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

01.10.2024

1. Heard Mr. T. Kalita, learned counsel for the appellant.

2. This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 by the appellant/Insurance Company, impugning the Judgment and Award dated 25.06.2024, passed by the learned Member MACT, Bongaigaon in MAC Case No. 58/2019.

3. The appeal is admitted.

4. Call for the case record of MAC Case No. 58/2019 from the concerned Tribunal.

5. Issue notice to the respondent.

6. The learned counsel for the appellant shall take steps for issuance of notice on the respondent 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.

7. List accordingly.

JUDGE

Comparing Assistant