The Reliance General Insurance ... vs Smti Anu Hazarika And 7 Ors
2022 Latest Caselaw 2637 Gua

                                                               Page No.# 1/3

GAHC010155172017




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

                        Case No. : MACApp./664/2017

         THE RELIANCE GENERAL INSURANCE CO. LTD
         HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE, WALCHAND
         HIRACHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND
         CORPORATE OFFICE AT 570 RECTIFIER HOUSE NAGAUM CROSS, NEXT TO
         ROYAL INDUSTRIAL ESTATE, WADALA W MUMBAI 400031 AND ONE OF
         THE BRANCH OFFICES AT ANIL PLAZA 5TH FLOOR G.S. ROAD,
         BHANGAGARH, GUWAHATI 781005



         VERSUS

         SMTI ANU HAZARIKA and 7 ORS
         W/O LATE PALASHMANI HAZARIKA

         2:MISS MOUSUMI HAZARIKA
          D/O LATE PALASHMANI HAZARIKA

         3:MISS MOUSUMI HAZARIKA
          D/O LATE PALASHMANI HAZARIKA

         4:PRIOBROTO HAZARIKA
          S/O LATE PALASHMANI HAZARIKA

         5:SMTI RANGMAI HAZARIKA

         MOTHER OF LATE PALASHMANI HAZARIKA
         ALL ARE R/O VILL. SONARI
         P.O. and P.S. GOLAGHAT
         DIST. GOLAGHAT
         ASSAM
         PIN 785621 THE CLAIMANT / RESPONDENT NO. 1 BEING MOTHER AND

NATURAL GUARDIAN OF THE CLAIMANTS / RESPONDENTS 2 AND 3 Page No.# 2/3

6:MD. AINUDDIN ALI

S/O MD. ALIMUDDIN ALI VILL. SIMINA P.S. PALASHBARI DIST. KAMRUP ASSAM PIN 781128

7:TAHAR ALI

S/O MD. KHARO SEIKH VILL. SIMINA P.S. PALASHBARI DIST. KAMRUP ASSAM PIN 781128

8:HEMANTA GOGOI

S/O SHRI GAMA RAM DAS VILL. CHAYGAON DIST. KAMRUP ASSAM PIN 781124

9:PARESH CH. DAS

S/O LATE RAM CHANDRA DAS VILL. CHOUDHURYKHAT P.S. CHAYGAON DIST. KAMRUP ASSAM PIN 78112

Advocate for the Petitioner : MR.B KAKATI

Advocate for the Respondent :

Page No.# 3/3

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

01.08.2022

Heard Mr. A.J. Saikia, learned counsel appearing for the appellant/Insurance Company as well as Mr. D. Mondal, learned counsel appearing for the respondent nos. 1 to 4. None appears for the respondent nos. 5 to 8.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and Award dated 26.05.2017 passed by the Member, Motor Accident Claims Tribunal No. 3, Kamrup, Assam in MAC Case No. 1451/2010.

The appeal is admitted for hearing. Call for the LCR.

Issue notice to the respondent nos. 5, 6, 7 and 8 by registered post with A/D as well as by usual process, returnable within 4(four) weeks.

The appellant is to take steps for service of notice upon the respondent nos. 5, 6, 7 and 8 within 7(seven) days.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant