M/S New India Assurance Company ... vs Jagat Medhi @ Jagat Kalita And 3 Ors
2021 Latest Caselaw 641 Gua

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GAHC010027552021




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

                           Case No. : MACApp./37/2021

         M/S NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87,
         MAHATMA GANDHI ROAD, MUMBAI AND ONE OF THE REGIONAL OFFICE
         AT STAR CITY COMPLEX, 5TH FLOOR, LACHIT NAGAR, GUWAHATI-
         781005, NEAR HANUMAN MANDIR.



         VERSUS

         JAGAT MEDHI @ JAGAT KALITA AND 3 ORS.
         S/O- LATE HARICHARAN MEDHI, R/O- VILL.- HIDILATTARI, P.O. AND P.S.
         MUKALMUA, DIST.- NALBARI, ASSAM- 781126.

         2:RANJAN MEDHI
          S/O- JAGAT MEDHI
          R/O- VILL.- HIDILATTARI
          P.O. AND P.S. MUKALMUA
          DIST.- NALBARI
         ASSAM- 781126.

         3:UMA SANKAR SAH
          S/O- RAMBILASH SAH
          R/O- VILL.- JAGIROAD
          P.O. AND P.S. JAGIROAD
          DIST.- MORIGAON
         ASSAM- 782410.

         4:PRAMOD KR. SINGH
          S/O- SRI GANGA PRASAD SINGH
          R/O- NARMADA ENCLAVE
          FLAT NO. 26
          SIXMILE
          GUWAHATI-22
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             ASSAM

Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : --23.02.2021

Heard Mr. K.K. Bhattacharjee, learned counsel appearing for the appellant. Appeal is admitted for hearing.

Issue notice to the respondent.

Appellant shall take steps for service of notice upon respondent by registered post with A/D as well as by usual process.

I have also gone through the impugned judgment passed by the learned Member MACT No. 1, Kamrup at Guwahati in MAC Case No. 585 of 2016 dated 11.11.2020. This Court hereby directs that the judgment passed on 11.11.2018 in MAC Case No. 585 of 2016, shall remain stayed until further order.

Call for the LCR.

List the matter after four (4) weeks on a date to be fixed by the Registry.

JUDGE Page No.# 3/3

Comparing Assistant