United India Insurance Company Ltd vs Smti Sukpati Nunia And Anr
2025 Latest Caselaw 4660 Gua

Gauhati High Court

United India Insurance Company Ltd vs Smti Sukpati Nunia And Anr on 18 August, 2025

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GAHC010078112018




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

                                Case No. : MACApp./414/2018

            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



            VERSUS

            SMTI SUKPATI NUNIA AND ANR
            W/O LATE BIRSINGH NUNIA
            R/O VILLAGE KOIA T.E. P.O. KOIA T.E. P.S. LALA DIST. HAILAKANDI,
            ASSAM PIN. 788163,

            2:M/S UPKAR GOODS TRANSPORT CO .LTD
             REPRESENTED BY THE MANAGER M/S UPKAR GOODS TRANSPORT CO.
            LTD .PANJBAKTAR ROAD
            DIST. JAMMU AND KASHMIR
             PIN. 180001.(OWNER OF VEHICLE NO. JK 02M/0709(TRUCK

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

Advocate for the Respondent : MR. M TALUKDAR (R1), MR. A SHAKIL (R1)
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                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

18.08.2025

This matter is listed for referral to the Special Mediation Drive-Mediation 'For the Nation'.

Heard Ms. M. Saikia, learned counsel for the appellant. Also heard Mr. B. Sarma, learned counsel for the respondent No.1.

By filing this appeal under Section 173 of the Motor Vehicles Act, 1988, the appellant has challenged the Judgment and Award dated 15.02.2018, passed by the learned Member, Motor Accident Claims Tribunal, Cachar in MAC Case No. 2142/2010.

Ms. Saikia, learned counsel for the appellant, submits that notice upon respondent No. 2 has already been served by way of dasti service. However, she has not yet filed an affidavit to that effect and, therefore, prays for an adjournment of the matter, submitting that it is not a fit case to be referred to the Mediation Centre. Learned counsel for respondent No. 1 has not raised any objection to the said prayer.

Accordingly, the prayer is allowed

List the matter after 3(three) weeks.

JUDGE

Comparing Assistant