Gauhati High Court
Oriental Insurance Company Ltd vs Sri Suresh Saikia And 2 Ors on 18 August, 2022
Page No.# 1/4
GAHC010161832018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./733/2018
ORIENTAL INSURANCE COMPANY LTD
A CENTRAL GOVERNMENT UNDERTAKING HAVING ITS REGIONAL
OFFICE AT GUWAHATI, ULUBARI, GUWAHATI-781007, REPRESENTED BY
THE ASSISTANT MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI,
GUWAHATI 781007
VERSUS
SRI SURESH SAIKIA AND 2 ORS
S/O LATE BAPUKAN SAIKIA
R/O VILLAGE RAJABARI, NEPALI KHUTI (NEAR ORIAL PARK)
PO AND PS BOKAKHAT, DIST GOLAGHAT, ASSAM, 785612
2:MISS GITA SAIKIA
D/O LATE BAPUKAN SAIKIA
R/O VILLAGE RAJABARI
NEPALI KHUTI (NEAR ORIAL PARK)
PO AND PS BOKAKHAT
DIST GOLAGHAT
ASSAM
785612
3:SRI PANKAJ SAIKIA
S/O LATE BAPUKAN SAIKIA
R/O VILLAGE RAJABARI
NEPALI KHUTI (NEAR ORIAL PARK)
PO AND PS BOKAKHAT
DIST GOLAGHAT
ASSAM
785612 OWNER/DRIVE
Advocate for the Petitioner : MS. R D MOZUMDAR
Page No.# 2/4
Advocate for the Respondent :
Linked Case : I.A.(Civil)/2951/2018
ORIENTAL INSURANCE COMPANY LTD
A CENTRAL GOVERNMENT UNDERTAKING HAVING ITS REGIONAL OFFICE
AT GUWAHATI
ULUBARI
GUWAHATI-781007
REPRESENTED BY THE ASSISTANT MANAGER
GAUHATI REGIONAL OFFICE
ULUBARI
GUWAHATI 781007
VERSUS
SRI SURESH SAIKIA AND 2 ORS
S/O LATE BAPUKAN SAIKIA R/O VILLAGE RAJABARI
NEPALI KHUTI (NEAR ORIAL PARK) PO AND PS BOKAKHAT
DIST GOLAGHAT
ASSAM
785612
2:MISS GITA SAIKIA
D/O LATE BAPUKAN SAIKIA
R/O VILLAGE RAJABARI
NEPALI KHUTI (NEAR ORIAL PARK)
PO AND PS BOKAKHAT
DIST GOLAGHAT
ASSAM
785612
3:SRI PANKAJ SAIKIA
S/O LATE BAPUKAN SAIKIA
R/O VILLAGE RAJABARI
NEPALI KHUTI (NEAR ORIAL PARK)
PO AND PS BOKAKHAT
DIST GOLAGHAT
ASSAM
785612 OWNER/DRIVER
------------
Advocate for : MS. R D MOZUMDAR
Advocate for : appearing for SRI SURESH SAIKIA AND 2 ORS
Page No.# 3/4
Linked Case : I.A.(Civil)/2950/2018
ORIENTAL INSURANCE COMPANY LTD
A CENTRAL GOVERNMENT UNDERTAKING HAVING ITS REGIONAL OFFICE
AT GUWAHATI
ULUBARI
GUWAHATI-781007
REPRESENTED BY THE ASSISTANT MANAGER
GAUHATI REGIONAL OFFICE
ULUBARI
GUWAHATI 781007
VERSUS
SRI SURESH SAIKIA AND 2 ORS
S/O LATE BAPUKAN SAIKIA R/O VILLAGE RAJABARI
NEPALI KHUTI (NEAR ORIAL PARK) PO AND PS BOKAKHAT
DIST GOLAGHAT
ASSAM
785612
2:MISS GITA SAIKIA
D/O LATE BAPUKAN SAIKIA
R/O VILLAGE RAJABARI
NEPALI KHUTI (NEAR ORIAL PARK)
PO AND PS BOKAKHAT
DIST GOLAGHAT
ASSAM
785612
3:SRI PANKAJ SAIKIA
S/O LATE BAPUKAN SAIKIA
R/O VILLAGE RAJABARI
NEPALI KHUTI (NEAR ORIAL PARK)
PO AND PS BOKAKHAT
DIST GOLAGHAT
ASSAM
785612 OWNER/DRIVER
------------
Advocate for : MS. R D MOZUMDAR
Advocate for : appearing for SRI SURESH SAIKIA AND 2 ORS
Page No.# 4/4
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 18.08.2022
Heard Ms. C. Mazumdar, learned counsel for the appellant.
This appeal has been filed under Section 173 (1) of the Motor Vehicles Act, 1988
against the judgment and award dated 06.01.2018, passed by the learned Member, Motor
Accident Claims Tribunal, No. 1, Kamrup, Guwahati, in MAC Case No. 1005/2014.
The appeal is admitted for hearing.
Call for the LCR.
Issue notice upon the respondents.
The appellant shall take steps for service of notice upon the respondents by registered
post with A/D as well as by usual process, returnable by 4 weeks.
Steps be taken within three days.
List the matter after four weeks.
The stay matter will be considered on receipt of the LCR and on appearance of the
respondents.
JUDGE
Comparing Assistant
