Icici Lombard General Insurance ... vs Marami Talukdar Borgohain And 3 ...
2021 Latest Caselaw 1084 Gua

                                                                 Page No.# 1/2

GAHC010182112020




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

                       Case No. : MACApp./67/2021

         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE HEAD OFFICE AT ICICI BANK TOWERS,
         BANDRA KURLA COMPLEX, MUMBAI 400051, ITS ZONAL OFFICE AT
         APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA-700016, AND A
         BRANCH OFFICE AT 3RD FLOOR, OFFICE NO. 305 AND 306, KAMAKHYA
         TOWER, G.S. ROAD, GUWAHATI-781005, ASSAM



         VERSUS

         MARAMI TALUKDAR BORGOHAIN AND 3 ORS.
         W/O LATE NABAJYOTI BORGOHAIN, R/O VILLAGE CHAPARI GAON, PS
         DHEMAJI, DIST. DHEMAJI, ASSAM, PINCODE- 787057

         2:BIGYAN JYOTI BORGOHAIN
          S/O LATE NABAJYOTI BORGOHAIN
          R/O VILLAGE CHAPARI GAON
          PS DHEMAJI
          DIST. DHEMAJI
         ASSAM
          PINCODE- 787057

         3:DAMINI BORGOHAIN
         W/O LATE NABAJYOTI BORGOHAIN
          R/O VILLAGE CHAPARI GAON
          PS DHEMAJI
          DIST. DHEMAJI
         ASSAM
          PINCODE- 787057

         4:UTTAM BORGOHAIN
          S/O SRI REBOT BORGOHAIN
          R/O VILLAGE CHAPARI GAON
                                                                                    Page No.# 2/2

             PS DHEMAJI
             DIST. DHEMAJI
             ASSAM
             PINCODE- 787057

            OWNER CUM RIDER OF VEHICLE NO. AS-07K-660

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR. H S BORAH




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         JUDGMENT

Date : --19.03.2021

Heard the learned counsel Mr. R. Goswami appearing for the appellant. Also heard Mr. P. Hazarika, the learned counsel appearing for respondent nos. 1, 2 and 3.

The appeal is admitted for hearing.

Issue Notice.

No formal notice is required to be served to respondent nos. 1, 2 and 3 as Mr. Hazarika has accepted notice.

The appellant is directed to take steps for service of notice upon respondent no.4.

Call for the LCR.

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

JUDGE

Comparing Assistant