National Insurance Company ... vs Raton Ghosh And 2 Ors
2022 Latest Caselaw 2359 Gua

Citation : 2022 Latest Caselaw 2359 Gua
Judgement Date : 18 July, 2022

Gauhati High Court

National Insurance Company ... vs Raton Ghosh And 2 Ors on 18 July, 2022

                                                                  Page No.# 1/2

GAHC010122272022




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

                                Case No. : MACApp./348/2022

            NATIONAL INSURANCE COMPANY LIMITED
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3. MIDDLETON
            STREET, KOLKATTA AND ITS REGIONAL OFFICE AT BHANGAGARH, GS
            ROAD,GUWAHATI 781005, REPRESENTED BY REGIONAL MANAGER,
            GUWAHATI REGIONAL OFFICE



            VERSUS

            RATON GHOSH AND 2 ORS
            S/O LATE JAGADIST GHOSH
            RESIDENT OF VILLAGE SANTINAGAR, WARD NO. 3. PS KOKRAJHAR, BTC.
            ASSAM
            PRESENT RESIDENT OF GANDHI BASTI, GUWAHATI, PO CHANDMARI,
            DIST KAMRUP M ASSAM 781003

            2:SMTI PAPIYA GHOSH @ PAPYJA
            W/O SRI RATON GHOSH
            RESIDENT OF VILLAGE SANTINAGAR
            WARD NO. 3. PS KOKRAJHAR
             BTC. ASSAM
            PRESENT RESIDENT OF GANDHI BASTI
             GUWAHATI
             PO CHANDMARI
             DIST KAMRUP M ASSAM 781003

            3:SRI BIPUL GHOSH
             S/O LATE NARAYAN GHOSH
            RESIDENT OF VILLAGE SANTINAGAR
            WARD NO. 3. PS KOKRAJHAR
             BTC. ASSA

Advocate for the Petitioner   : MR T KALITA
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Advocate for the Respondent :




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 18.07.2022

Heard Mr. T Kalita, learned counsel for the appellant.

This appeal is directed against the judgment and award dated 23.03.2022 passed by the learned Member, MACT No.2, Kamrup (M), Guwahati in MAC Case No.21/2018.

The instant appeal is admitted for hearing. Issue notice, returnable by 6 (six) weeks. Steps upon respondent Nos.1 to 3 by way of Registered Post with A/D as well as through usual process within 3 (three) days.

Call for the LCR.

List accordingly.

JUDGE

Comparing Assistant