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Oriental Insurance Company Ltd vs Subham Jyoti Kalita And 2 Ors
2022 Latest Caselaw 422 Gua

Citation : 2022 Latest Caselaw 422 Gua
Judgement Date : 8 February, 2022

Gauhati High Court
Oriental Insurance Company Ltd vs Subham Jyoti Kalita And 2 Ors on 8 February, 2022
                                                                       Page No.# 1/2

GAHC010004532019




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

                                Case No. : MACApp./48/2022

            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,
            REP. BY THE REGIONAL MANAGER



            VERSUS

            SUBHAM JYOTI KALITA AND 2 ORS
            S/O- JYOTISH DAS R/O-VILL.- GOALPARA, TILAPARA, WARD NO. 8, P.O.-
            GOALPARA

            2:SARGAM JYOTI KALITA
             S/O- JYOTISH DAS
            R/O-VILL.- GOALPARA
            TILAPARA
            WARD NO. 8
             P.O.- GOALPARA

            3:RAM BABU CHOUDHURY
             S/O- SRI LAKSHMI CHOUDHURY
            OF BHARALI COMPLEX
             NEAR HOTEL PRIL
             ULUBARI
             GUWAHATI- 781007
             (OWNER OF TRUCK NO. AS-01/T-5617)

Advocate for the Petitioner   : MR. S DUTTA

Advocate for the Respondent : MR H DAS
                                                                                  Page No.# 2/2

                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : --08.02.2022

Heard Mr. S. Dutta, learned counsel for the appellant/Insurance Company. Also heard Mr. H. Das, the learned counsel appearing for the respondent/claimant.

This appeal has been preferred by the Insurance Company under section 173 of the M.V. Act against the judgment and award dated 27.08.2018, passed by the learned Member, MACT Goalpara in MAC Case No. 17/2014.

Appeal is admitted for hearing.

Call for the record.

List the matter for hearing on receipt of the record.

JUDGE

Comparing Assistant

 
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