National Insurance Co. Ltd vs Jagat Brahma And 4 Ors
2022 Latest Caselaw 466 Gua

                                                                Page No.# 1/2

GAHC010229462021




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

                         Case No. : MACApp./16/2022

         NATIONAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET, KOLKATA AND
         ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI REGIONAL
         OFFICE, G.S. ROAD, BHANGAGARH, GUWAHATI-5, ASSAM



         VERSUS

         JAGAT BRAHMA AND 4 ORS.
         FATHER OF LATE LAKHI BRAHMA, R/O- VILL.- CHANDRAPUR, CTPS,
         HOUSE NO. 13, P.S. PRAGJYOTISHPUR, DIST.- KAMRUP, ASSAM

         2:RISHI BRAHMA
          MINOR SON OF LATE LAKHI BRAHMA
          SON OF SRI PANKAJ BORO @ BRAHMA
          R/O- VILL.- CHANDRAPUR
          CTPS
          HOUSE NO. 13
          P.S. PRAGJYOTISHPUR
          DIST.- KAMRUP
         ASSAM

         3:GAUTAM BRAHMA
          S/O- SRI JAGAT BRAHMA
          R/O- VILL.- CHANDRAPUR
          CTPS
          HOUSE NO. 13
          P.S. PRAGJYOTISHPUR
          DIST.- KAMRUP
         ASSAM

         4:SMTI RINI BRAHMA
          D/O- SRI JAGAT BRAHMA
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             R/O- VILL.- CHANDRAPUR
             CTPS
             HOUSE NO. 13
             P.S. PRAGJYOTISHPUR
             DIST.- KAMRUP
             ASSAM

            5:PANKAJ BORO @ BRAHMA
             HUSBAND OF LATE LAKHI BRAHMA AND FATHER OF CLAIMANT NO.2
            RISHI BRAHMA
             RESIDENT OF BONDA
             P.S. RLY. GATE
             DIST.- KAMRUP
            ASSA

Advocate for the Petitioner   : MR C PHUKAN

Advocate for the Respondent : MS D D ROY (R-1)

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

10.02.2022

Heard Mr. C. Phukan, learned counsel for the appellant as well as Ms. D.D. Roy, learned counsel appearing for the respondents.

The learned counsel for the appellant submits that he has filed interlocutory application in connection with the judgment and order dated 9.02.2021 in MAC Case No. 2667/2015 passed by the learned Member, MACT No. 1 Kamrup, which is not available with the records.

Registry is directed to tag the interlocutory application with the MAC Appeal.

List the matter on 10.03.2022.

JUDGE

Comparing Assistant