Minu Basumatary @ Mina Basumatary vs The Divisional Manager
2022 Latest Caselaw 3047 Gua

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GAHC010023042020




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

                                Case No. : MACApp./499/2022

            MINU BASUMATARY @ MINA BASUMATARY
            W/O- SHAHID BASUMATARY, R/O- VILL.- CHAPLANGKATA, P.O.
            BALIJANA, P.S. AGIA, DIST.- GOLAPARA, ASSAM.



            VERSUS

            THE DIVISIONAL MANAGER, ORIENTAL INSURANCE CO. LTD. AND 3 ORS
            BONGAIGAON DIVISION, BONGAIGAON, REP. BY ITS REGIONAL OFFICE,
            GUWAHATI, G.S. ROAD, ULUBARI, P.O. GUWAHATI- 781007, DIST.-
            KAMRUP(M), ASSAM.

            2:BINOD MANDAL
             S/O- HARABILAS MANDAL
             GAJALDOBA COLONY
             MAL BAZAR
             P.O. JALPAIGURI- 735234 (W.B.).

            3:BASIDUL HUSSAIN
             S/O- NUR HUSSAIN
            VIL.- NAYAPARA
             P.O. AND DIST.- GOALPARA- 783101.

            4:ROYAL SUNDARAM ALLIANZ INS CO. LTD.
             SHREE RADHA APARTMENT
             SHOP NO. 4
             3RD FLOOR
             ISKON MANDIR ROAD
             SILIGURI BR.
             SILIGURI- 734401 (W.B.

Advocate for the Petitioner   : MR. A R AGARWALA
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Advocate for the Respondent :




            Linked Case : I.A.(Civil)/2427/2022

            MINU BASUMATARY @ MINA BASUMATARY
            W/O- SHAHID BASUMATARY
            R/O- VILL.- CHAPLANGKATA
            P.O. BALIJANA
            P.S. AGIA
            DIST.- GOLAPARA
            ASSAM.


            VERSUS

            THE DIVISIONAL MANAGER
            ORIENTAL INSURANCE CO. LTD. AND 3 ORS
            BONGAIGAON DIVISION
            BONGAIGAON
            REP. BY ITS REGIONAL OFFICE
            GUWAHATI
            G.S. ROAD
            ULUBARI
            P.O. GUWAHATI- 781007
            DIST.- KAMRUP(M)
            ASSAM.

            2:BINOD MANDAL
            S/O- HARABILAS MANDAL
             GAJALDOBA COLONY
             MAL BAZAR
             P.O. JALPAIGURI- 735234 (W.B.).
             3:BASIDUL HUSSAIN
            S/O- NUR HUSSAIN
            VIL.- NAYAPARA
             P.O. AND DIST.- GOALPARA- 783101.
             4:ROYAL SUNDARAM ALLIANZ INS CO. LTD.
            SHREE RADHA APARTMENT
             SHOP NO. 4
             3RD FLOOR
             ISKON MANDIR ROAD
             SILIGURI BR.
             SILIGURI- 734401 (W.B.)
             ------------

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Advocate for : MR. A R AGARWALA Advocate for : appearing for THE DIVISIONAL MANAGER ORIENTAL INSURANCE CO. LTD. AND 3 ORS

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

17.08.2022

Heard Mr. A.R. Agarwala, learned counsel appearing for the appellant as well as Mr. A.J. Saikia, learned counsel appearing for the respondent no. 4 and Mr. D.J. Haloi, learned counsel appearing for the respondent no. 1.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 25.04.2019 in MAC Case No. 260/2015 passed by the learned Member, Motor Accident Claims Tribunal, Goalpara.

The appeal is admitted for hearing.

Call for the LCR.

The learned counsel for the respondent nos. 1 and 4 has already entered appearance, no formal notice is required to be issued. Requisite extra copies of memo of appeal be served to the respondent nos. 1 and 4 within the course of the day.

Issue notice to the respondent nos. 2 and 3 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. 2 and 3 within 7(seven) days.

List this matter after 4(four) weeks.

Registry is directed to reflect the name of the learned counsel for the respondents in the cause list.

JUDGE

Comparing Assistant