Tata Aig General Insurance Co. Ltd vs Sri Biswajit Ghosh And Anr
2022 Latest Caselaw 446 Gua

                                                                        Page No.# 1/2

GAHC010056652020




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

                                Case No. : MACApp./139/2020

            TATA AIG GENERAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT PENINSULA CORPORATE PARK,
            NICOLAS PIRAMAL TOWER 9TH FLOOR, GANPATRO KADAM MARG,
            MUMBAI, PIN- 400013, ZONAL OFFICE AT CONSTANTIA OFFICE COMPLEX,
            2ND FLOOR, 11, DR. U .N. BRAHMACHARI STREET, KOLKATA- 700017 AND
            BRANCH OFFICE AT 3RD FLOOR, MAYUR GARDEN, OPP. HDFC BANK, G.S.
            ROAD, GUWAHATI- 781005.



            VERSUS

            SRI BISWAJIT GHOSH AND ANR
            S/O- SRI GOPAL GHOSH, R/O- BELAKAOBA STATION ROAD, PRASANNA
            NAGAR, P.S. BELAKAOBA (RAJGANJ), DIST.- JALPAIGURI, WEST BENGAL,
            PIN- 733134 AND TEMPORARY ADDRESS- R/O- KOKRAJHAR TOWN, WARD
            NO. 9, THANAPARA, P.O, P.S. AND DIST.- KOKRAJHAR (BTAD), ASSAM, PIN-
            783370.

            2:SHRI SANJAY DEY
             S/O- LATE BINOY BHUSAN DEY
             R/O- VILL.- SAHEB BARI
             P.O. PRASANNA NAGAR
             P.S. RAJGANJ
             DIST.- JALPAIGURI
            WEST BENGAL
             PIN- 735133

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :
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                                     BEFORE
                        HONOURABLE MRS. JUSTICE MALASRI NANDI

                                             ORDER

Date : --09.02.2022 Heard Mr. R. Goswami, learned counsel appearing for the appellant Insurance Company. This appeal is filed by the Insurance Company under Section 163-A of the Motor Vehicle Act, 1988 against the judgment and award dated 11.12.2019 passed by the learned Addl. Member, MACT(FTC), Kokrajhar in MAC Case No. 72/2018.

The appeal is admitted for hearing. Call for record.

Issue notice to the respondents returnable by 6 weeks. List after 6 weeks.

JUDGE

Comparing Assistant