Oriental Insurance Company Ltd vs Smti Amiya Sharma And 2 Ors
2022 Latest Caselaw 3256 Gua

                                                                 Page No.# 1/3

GAHC010003502015




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

                         Case No. : MACApp./566/2022

         ORIENTAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A 25/27 ASAF ALI
         ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 7,
         REPRESENTED BY THE REGIONAL MANAGER



         VERSUS

         SMTI AMIYA SHARMA and 2 ORS
         W/O LATE HARENDRA NATH SHARMA, R/O VILL. DAKHIN
         KHALIHAMARI, P.S. DIBRUGARH, DIST. DIBRUGARH, ASSAM. PRESENT
         ADDRESS - BISHNU NAGAR, PANJABARI, GUWAHATI-37, KAMRUP, ASSAM

         2:NAYANJYOTI SHARMA

          S/O LATE HARENDRA NATH SHARMA
          R/O VILL. DAKHIN KHALIHAMARI
          P.S. DIBRUGARH
          DIST. DIBRUGARH
          ASSAM
          PRESENT ADDRESS BISHNU NAGAR
          PANJABARI
          GUWAHATI-37
          KAMRUP
          ASSAM.

         3:MD. ABBASH KHAN

          S/O LATE BADSHA KHAN
          R/O VILL. SOUTH AMALAPATTI
          P.O. DIBRUGARH
          P.S. DIBRUGARH
          DIST. DIBRUGARH
                                                                     Page No.# 2/3

             ASSAM OWNER OF VEHICLE NO. AS-06/E-089

Advocate for the Petitioner   : MR S DUTTA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2542/2022

            ORIENTAL INSURANCE CO. LTD
            HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A 25/27 ASAF ALI
            ROAD
            NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 7
            REPRESENTED BY THE REGIONAL MANAGER


             VERSUS

            SMTI AMIYA SHARMA and 2 ORS
            W/O LATE HARENDRA NATH SHARMA
            R/O VILL. DAKHIN KHALIHAMARI
            P.S. DIBRUGARH
            DIST. DIBRUGARH
            ASSAM. PRESENT ADDRESS - BISHNU NAGAR
            PANJABARI
            GUWAHATI-37
            KAMRUP
            ASSAM

            2:NAYANJYOTI SHARMA

            S/O LATE HARENDRA NATH SHARMA
            R/O VILL. DAKHIN KHALIHAMARI
            P.S. DIBRUGARH
            DIST. DIBRUGARH
            ASSAM
            PRESENT ADDRESS BISHNU NAGAR
            PANJABARI
            GUWAHATI-37
            KAMRUP
            ASSAM.
            3:MD. ABBASH KHAN

            S/O LATE BADSHA KHAN
                                                                             Page No.# 3/3

            R/O VILL. SOUTH AMALAPATTI
            P.O. DIBRUGARH
            P.S. DIBRUGARH
            DIST. DIBRUGARH
            ASSAM OWNER OF VEHICLE NO. AS-06/E-0892
            ------------

Advocate for : MR S DUTTA Advocate for : appearing for SMTI AMIYA SHARMA and 2 ORS

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

26.08.2022

Heard Mr. S. Dutta, learned counsel appearing for the appellant.

The Insurance Company has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 20.11.2014 in MAC Case No. 967/2007 (MAC Case No. 2218/2007) passed by the learned Additional District Judge No. 4, FTC, Kamrup, (Metro), Guwahati.

The appeal is admitted for hearing. Call for the LCR.

Issue notice to the respondents 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 respondents within 7(seven) days.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant