National Insurance Co. Ltd vs Asima Gogoi And 2 Ors
2021 Latest Caselaw 2799 Gua

                                                                  Page No.# 1/3

GAHC010024062020




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

                                Case No. : I.A.(Civil)/274/2020

            NATIONAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
            STREET, KOLKATA AND ITS REGIONAL OFFICE AT G.S. ROAD,
            BANGAGARH, GUWAHATI.



            VERSUS

            ASIMA GOGOI AND 2 ORS.
            W/O- SRI DURGESWAR GOGOI

            2:MANTU GOGOI
             S/O- SRI DURGESWAR GOGOI
             BOTH ARE RESIDENTS OF DOLONGGAON
             NAMRUP
             P.S. NAMRUP
             DIST.- DIBRUGARH
            ASSAM.

            3:SRI BAMAL GOGOI
             S/O- SRI DURGESWAR GOGOI
             R/O- DOLONGGAON
             NAMRUP
             P.S. NAMRUP
             DIST.- DIBRUGARH
            ASSAM

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :
                                                                    Page No.# 2/3



          Linked Case : MC/2600/2014

         NATIONAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE and HEAD OFFICE AT 3
         MIDDLETON STREET KOLKTA AND ITS REGIONAL OFFICE AT G.S. ROAD
         BHANGAGARH
         GUWAHATI AND REPRESENTED BY THE CHIEF REGIONAL MANAGER
         GUWAHATI REGIONAL OFFICE G.S. ROAD
         BHANGAGARH
         GUWAHATI.


          VERSUS

         ASIMA GOGOI and 2 ORS.
         W/O SRI DURGESWAR GOGOI

         2:MANTU GOGOI

         S/O SRI DURGESWAR GOGOI
         BOTH ARE R/O DOLONGGAON
         NAMRUP
         P.S. NAMRUP
         DIST. DIBRUGARH
         ASSAM.
         3:BAMAL GOGOI
         S/O SRI DURGESWAR GOGOI
         R/O DOLONGGAON
         NAMRUP
         P.S. NAMRUP
         DIST. DIBRUGARH
         ASSAM OWNER OF VEHICLE NO. AS-06-J-3699
         ------------
         Advocate for : MR.I ALAM
         Advocate for : appearing for ASIMA GOGOI and 2 ORS.



                                 BEFORE
                     HONOURABLE MR. JUSTICE NANI TAGIA

                                       ORDER

Date : 10.11.2021

Heard Ms. P. Borthakur, learned counsel for the applicant.

Page No.# 3/3

This is an application for refund of the statutory deposit of Rs.25,000/- made in MAC App. No.231/2014.

On perusal of the records of MAC App. No.231/2014, it is noticed that the said appeal has been disposed of by judgment and order dated 06.09.2018.

In view of the above, this application stands allowed.

Registry shall refund the statutory deposit of Rs.25,000/- to the applicant made in the filing of the MAC App. No.231/2014.

Application stands disposed of.

JUDGE

Comparing Assistant