Sri Rupam Deka vs Shriram General Insurance ...
2022 Latest Caselaw 2960 Gua

                                                                        Page No.# 1/2

GAHC010209462019




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

                                Case No. : MACApp./461/2022

            SRI RUPAM DEKA
            S/O- ANIL CH. DEKA, R/O- VILL- BARJHAR, P.S. NALBARI, DIST- NALBARI,
            ASSAM



            VERSUS

            SHRIRAM GENERAL INSURANCE COMPANY LIMITED AND ANR
            REP. BY ITS AUTHORIZED SIGNATORY, HAVING ITS REGD. AND
            CORPORATE OFFICE AT E-8, EPIP, RIICO INDUSTRIAL AREA, SITAPURA,
            JAIPUR, RAJASTHAN, 302022 AND BRANCH OFFICE AT NALBARI

            2:TULUMANI KALITA
             S/O- SRI BHABANI KALITA
             R/O- VILL- BARJHAR
             P.S. NALBARI
             DIST- NALBARI
            ASSAM
             78134

Advocate for the Petitioner   : MR. R BORAH

Advocate for the Respondent : MR. R GOSWAMI




                                     BEFORE
                      HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : --12.08.2022 Page No.# 2/2

Heard Mr. R. Borah, learned counsel appearing for the appellant. Also heard Mr. R. Goswami, learned counsel appearing on behalf of respondent No. 1.

Appeal is admitted.

Call for the records.

Issue Notice upon the respondent No. 2.

Steps for service of notice upon respondent No. 2 be taken by way of Registered Post with A/D as well as by usual process.

Pendency of the instant appeal shall not be a bar to the Court below to go ahead with the execution proceedings in respect to the Judgment and Award dated 19.09.2017 passed in MAC Case No. 191(Injury)/2015.

JUDGE

Comparing Assistant