Icici Lombard General Insurance ... vs Smti. Mintumoni Das Saikia And 4 ...
2022 Latest Caselaw 3032 Gua

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GAHC010030182020




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

                         Case No. : MACApp./72/2020

         ICICI LOMBARD GENERAL INSURANCE LTD
         HAVING ITS REGISTERED OFFICE AND 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 BRANCH OFFICE AT KAMAKHYA TOWER 3RD FLOOR OFFICE NO 305
         AND 305 G S ROAD GUWAHATI 781005 ASSAM



         VERSUS

         SMTI. MINTUMONI DAS SAIKIA AND 4 ORS
         W/O LATE PRONOB SAIKIA, C/O SRI BIPIN DAS, R/O VILL.
         CHAKRADHARA NAWJAN GAON, P.O. BARUAGAON, DIST. GOLAGHAT,
         ASSAM, PIN 785611.

         2:MISS SANGHAMITRA SAIKIA
          D/O LATE PRONOB SAIKIA
          C/O SRI BIPIN DAS
          R/O VILL. CHAKRADHARA NAWJAN GAON
          P.O. BARUAGAON
          DIST. GOLAGHAT
         ASSAM
          PIN 785611. REPRESENTED BY HER MOTHER SMTI MINTUMONI DAS
         SAIKIA.

         3:SMTI MAMONI SAIKIA
         W/O SRI BUDHESWAR SAIKIA
          R/O VILL. GOLAGAON
          P.O. TEOK
          DIST. JORHAT
         ASSAM
          PIN 785112.
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             4:SRI A. BENJAMIN BORAH
              S/O A. SULEMAN BORAH
              R/O HOUSE NO. 13A
              NAMGHAR PATH
             WIRELESS
              RUKMINI NAGAR
              GUWAHATI
              DIST. KAMRUP(M)
             ASSAM
              PIN 781006. OWNER OF THE BOLERO PICK UP NO. AS-01-FC-1237.

             5:MD. MANIK ALI
              S/O LATE MUJIBURALI
              R/O VILL. NO. 3
              BORAKHAT
              P.O. AND P.S. CHAIGAON
              DIST. KAMRUP (R)
             ASSAM
              PIN 781124. DRIVER OF THE BOLERO PICK-UP NO. AS-01-FC-1237

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR. M DUTTA

                                       BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                        ORDER

17.08.2022 Heard Ms P Borthakur, learned counsel for the appellant and Mr M Dutta, learned counsel for the claimant/respondent.

This appeal has been filed by the Insurance Company under Section 173 of the Motor Vehicles Act, 1988, praying for setting aside the Judgment and Award dated 06.11.2019, passed by the learned Member, MACT, Golaghat, in MAC Case No. 58/2016.

The appeal is admitted.

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

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Steps be taken within 7 (seven) days.

Call for the LCR.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant