Page No.# 1/2 vs United India Insurance Company Limited ...
2025 Latest Caselaw 2306 Gua

Gauhati High Court

Page No.# 1/2 vs United India Insurance Company Limited ... on 24 January, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                           Page No.# 1/2

GAHC010267732024




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

                                  Case No. : MACApp./20/2025

            ANJANA BARMAN
            W/O. LATE CHITTARANJAN SARANIA

            2: JEET SARANIYA
             S/O. LATE CHITTARANJAN SARANIA
            BEING MINOR REP. BY HIS MOTHER APPELLANT NO.1.
            BOTH ARE RESIDENT OFVILL. KASHIDOBA
             P/O.
             P/S. AND DIST. BONGAIGAON
            ASSAM
            PRESENT ADDRESS- CHAPAGURI PT.-I
             P/O. CHAPAGURI
             DIST. CHIRANG(BTR)
            ASSAM
             HE IS RESIDENT OF VILL. CHAPAGURI PART-I
             P/O. CHAPAGURI
             DIST. CHIRANG (BTR)
            ASSAM

            VERSUS

            UNITED INDIA INSURANCE COMPANY LIMITED AND ANR
            REP. BY THE DIVISIONAL MANAGER, BONGAIGAON, P/O. AND DIST.
            BONGAIGAON, ASSAM, PIN-783380.

            2:BISWAJIT KAITA
             S/O. KESHAB KAITA
             R/O. PAHARTOLI BARPETA
             P/O. AND DIST. BONGAIGAON
            ASSAM

Advocate for the Petitioner   : MR. M KHAN, MS J AKTAR,MR A K DAS

Advocate for the Respondent : ,
                                                                     Page No.# 2/2




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

24.01.2025 Heard Mr. M. Khan, learned counsel for the appellants.

This appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and order dated 08.11.2024, passed by the Member, Motor Accident Claims Tribunal, Chirang at Kajalgaon in MAC Case No. 26/2024.

Appeal is admitted.

Issue notice to the respondents by registered A/D post and usual process, returnable within 4(four) weeks.

Call for the trial court records.

Registry to procure the same.

List the matter accordingly after 4 (four) weeks.

JUDGE

Comparing Assistant