Smt. Alimon Nessa vs Smt. Runu Begum @ Rinu Begum And 2 ...
2022 Latest Caselaw 2677 Gua

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GAHC010212662015




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

                                Case No. : MACApp./190/2015

            SMT. ALIMON NESSA
            W/O LATE SIRAJ ALI, R/O VILL. FAFANGA PART-I, P.S. BOLBOLA, DIST.
            GOALPARA, ASSAM.



            VERSUS

            SMT. RUNU BEGUM @ RINU BEGUM and 2 ORS,
            W/O MD. BABUL AHMED C/O RUBUL ELECTRICAL NEAR DURGA FIELD 2
            NO. SANTI NAGAR PATH, VILL. and P.O. 2 NO. MADGARIA, P.S. NOONMATI,
            GUWAHATI 781020, DIST. KAMRUP ASSAM
            OPERATOR/PROSESSOR/OWNER OF MINI TRUCK NO. AS-01-G/0883 MADE
            INITIALLY BY CLAIMANT BEFORE AMENDMENT OF THE CLAIM
            PETITION

            2:M/S BORKOTOKY and ASSOCIATES
             MANI RAM DEWAN ROAD
             SILPUKHURI
             GUWAHATI 781003
             DIST. KAMRUP ASSAM REGISTERED OF MINI TRUCK NO. AS-01-G/0883
            MADE AS OPP. PARTY BY CLAIMANT BY WAY OF AMENDEMENT

            3:THE UNITED INDIA INSURANCE CO. LTD.

             REPRESENTED BY REGIONAL OFFICE
             GUWAHATI
             G.S. ROAD
             BHANGAGARH
             GUWAHATI-05
             DIST. KAMRUP M
             ASSAM

Advocate for the Petitioner   : MR.A R AGARWALA
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Advocate for the Respondent : MR.S BHUYANR-3




                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                      ORDER

02.08.2022

Mr. R. Goswami, learned counsel for the respondent no.3 submits that an analogous appeal has been filed by the Insurance Company against the impugned judgment. He accordingly prays that this matter should be heard with the analogous appeal.

Accordingly the matter is adjourned for 2 (two) weeks.

JUDGE

Comparing Assistant