Gauhati High Court
New India Assurance Company Ltd vs Mrs. Tura Banu And Anr on 26 September, 2022
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010249552019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./730/2022
NEW INDIA ASSURANCE COMPANY LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
FLOOR, LACHIT NAGAR, NEAR HANUMAN MANDIR, G.S. ROAD,
GUWAHATI-781007
VERSUS
MRS. TURA BANU AND ANR
W/O LT. NUR UDDIN, R/O VILL. PUB-ROUMARI, P.S. BATADRAWA, DIST.
NAGAON, ASSAM, PIN-782122(CLAIMANT)
2:LONGKI PHANGCHO
S/O MONIRAM PHANGCHO
R/O TEACHERS COLONY
P.O. DIPHU
P.S. DIPHU
DIST. KARBIANGLONG
ASSAM
PIN-782460(OWNER OF THE VEHICLE NO. AS-09/C/9754
Advocate for the Petitioner : MR. R GOSWAMI
Advocate for the Respondent : MR. M TALUKDAR
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BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 26.09.2022 Heard Mr. R. Goswami, learned counsel for the appellant/ Insurance Company and Mr. M. Talukdar, learned counsel for the respondent No. 1/ claimant.
This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 24.06.2019, passed by the learned Member, Motor Accident Claims Tribunal, Morigaon in MAC Case No. 27/2016 (Death).
The appeal is admitted.
Call for the LCR.
Issue notice to the respondent No. 2.
The appellant shall take steps for service of notice upon the respondent No. 2 by registered post with A/D as well as by usual process, returnable within 4 weeks.
Steps be taken within 3 days from today. List the matter after four weeks.
JUDGE Comparing Assistant