Page No.# 1/3 vs Sri Ram Prabesh Yadav And 3 Ors
2022 Latest Caselaw 3089 Gua

                                                                   Page No.# 1/3

GAHC010175052019




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

                          Case No. : MACApp./511/2022

         SRI LALBABU RAY AND ANR
         S/O- JADU SHARMA, R/O- LALGANJ, P.O AND P.S- LALGANJ, DIST-
         VAISALI, BIHAR AND PRESENT R/O- JAHAJGHAT, P.O AND P.S- TEZPUR,
         DIST- SONITPUR, ASSAM

         2: RITA DEVI
         W/O- LAL BABU RAI
          R/O- LALGANJ
          P.O AND P.S- LALGANJ
          DIST- VAISALI
          BIHAR AND PRESENT R/O- JAHAJGHAT
          P.O AND P.S- TEZPUR
          DIST- SONITPUR
         ASSA

         VERSUS

         SRI RAM PRABESH YADAV AND 3 ORS
         S/O- LATE SARJUNG YADAV, R/O- VILL- SHREE NAGAR, H NO. 17, BY LANE
         2/9, P.S- BHANGAGARH, GUWAHATI, DIST- KAMRUP (M), ASSAM, PIN-
         781006

         2:THE ORIENTAL INSURANCE CO LTD
          GUWAHATI REGIONAL OFFICE
          GODREJ BUILDING
          G S ROAD
          GUWAHATI- 781007
         ASSAM

         3:SIPAHI RAI
          S/O- LATE B N RAI
          R/O- JAHAJGHAT
          P.O AND P.S- TEZPUR
          DIST- SONITPUR
                                                                    Page No.# 2/3

             ASSAM
             PIN- 784001

             4:SBI GENERAL INSURANCE CO. LTD
              2ND FLOOR
              LAKSHMI DARSHAN BUILDING
              ULUBARI
              OPP PBORA SERVICE
              GS ROAD
              GUWAHATI- 781007
             ASSA

Advocate for the Petitioner   : MR. S K SINGH

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

18.08.2022

Heard the learned counsel for the appellant.

This is an appeal filed by the appellant/claimant against the judgment and award dated 25.01.2018 passed by the learned Member, MACT, Sonitpur at Tezpur, in MAC Case No. 103/2016(D).

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

The appellant to take steps for issuance of notice upon the respondents by way of registered post with A/D as well as by usual process within a period of seven days from today.

Page No.# 3/3

As Mr. S. P. Sarma, learned counsel accepts notice on behalf of respondent No. 2 i.e. Insurance Company, no formal notice need be issued against the said respondent. However, extra copies of the appeal be furnished to him.

List this matter after six weeks on a date to be fixed by the Registry showing the name of Mr. S. P. Sarma, learned counsel for the respondent No. 2.

JUDGE

Comparing Assistant