Oriental Insurance Company Ltd vs Bilasini Singha And 3 Ors
2021 Latest Caselaw 293 Gua

                                                                   Page No.# 1/3

GAHC010004282021




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

                          Case No. : MACApp./8/2021

         ORIENTAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
         ROAD, NEW DELHI- 110002 AND REGIONAL OFFICE AT GUWAHATI-7, REP.
         BY THE REGIONAL MANAGER.



         VERSUS

         BILASINI SINGHA AND 3 ORS.
         W/O- LATE JOYODHOAT SINGHA, PERMANENT RESIDENT OF VILL.-
         KASHIPUR PART-I, P.O. AND P.S. BORKHOLA, DIST.- CACHAR, ASSAM.

         2:MISS JOYASHRI SINGHA
          D/O- LATE JOYODHOAT SINGHA
          PERMANENT RESIDENT OF VILL.- KASHIPUR PART-I
          P.O. AND P.S. BORKHOLA
          DIST.- CACHAR
         ASSAM.

         3:BROJESH SINGHA
          S/O- LATE JOYODHOAT SINGHA
          PERMANENT RESIDENT OF VILL.- KASHIPUR PART-I
          P.O. AND P.S. BORKHOLA
          DIST.- CACHAR
         ASSAM.

         4:ISLAM UDDIN BARBHUIYA
          S/O- LATE MAKADDAS ALI BARBHUIYA
         VILL.- NARAINPUR PART-III
          P.S. ALGAPUR
          DIST.- HAILAKANDI
         ASSAM
                                                                       Page No.# 2/3

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/102/2021

            ORIENTAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
            A-25/27
            ASAF ALI ROAD
            NEW DELHI- 110002 AND REGIONAL OFFICE AT GUWAHATI-7
            REP. BY THE REGIONAL MANAGER.


             VERSUS

            BILASINI SINGHA AND 3 ORS.
            W/O- LATE JOYODHOAT SINGHA
            PERMANENT RESIDENT OF VILL.- KASHIPUR PART-I
            P.O. AND P.S. BORKHOLA
            DIST.- CACHAR
            ASSAM.

            2:MISS JOYASHRI SINGHA
            D/O- LATE JOYODHOAT SINGHA
             PERMANENT RESIDENT OF VILL.- KASHIPUR PART-I
             P.O. AND P.S. BORKHOLA
             DIST.- CACHAR
            ASSAM.
             3:BROJESH SINGHA
            S/O- LATE JOYODHOAT SINGHA
             PERMANENT RESIDENT OF VILL.- KASHIPUR PART-I
             P.O. AND P.S. BORKHOLA
             DIST.- CACHAR
            ASSAM.
             4:ISLAM UDDIN BARBHUIYA
            S/O- LATE MAKADDAS ALI BARBHUIYA
            VILL.- NARAINPUR PART-III
             P.S. ALGAPUR
             DIST.- HAILAKANDI
            ASSAM.
             ------------
            Advocate for : MR SISHIR DUTTA
            Advocate for : appearing for BILASINI SINGHA AND 3 ORS.
                                                                                       Page No.# 3/3


                                       BEFORE
                           HONOURABLE MR. JUSTICE NANI TAGIA

                                             ORDER

Date : 29.01.2021

Heard Mr. S. Dutta, learned counsel appearing on behalf of the appellant/ Insurance Company.

This is an appeal under Section 173 of the M.V. Act, 1988, against the judgment & award, dated 12.10.2020, passed by the learned Member, MACT, Cachar at Silchar, in MAC Case No. 676/2017.

Admit.

Call for the relevant records immediately.

Issue notice, returnable within 6 weeks.

Learned counsel for the appellant shall take necessary steps for causing service of notice upon the Respondents by registered A/D post as well as by usual process within 1 week from today.

List it after 6 weeks.

JUDGE

Comparing Assistant