The Oriental Insurance Co. Ltd vs Nilotpal Ray And 2 Ors
2022 Latest Caselaw 2360 Gua

                                                                  Page No.# 1/2

GAHC010020622022




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

                                Case No. : MACApp./346/2022

            THE ORIENTAL INSURANCE CO. LTD.
            A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956.
            REPRESENTED BY ITS REGIONAL MANAGER, ULUBARI, GUWAHATI 7

            VERSUS

            NILOTPAL RAY AND 2 ORS.
            S/O SRI NARAYAN RAY
            RESIDENT OF VILLAGE MIRZA, BISNUMANDIR, PS PALASHBARI, DIST
            KAMRUP, ASSAM 781014

            2:SATRUGHANA SINGH
             S/O NAGINA SINGH
             C/O CHANGARMAL SARWGI AND SONS. GS ROAD
             DISPUR
             GUWAHATI
             DIST KAMRUP M ASSAM 781006


            3:SRI PRADIP SINGH
             S/O SRI TABADHI SINGH
             RESIDENT OF JATIA
             BYE LANE NO. 3
             PS DISPUR
             GUWAHATI
             DIST KAMRUP M ASSAM 78100

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :
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                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 18.07.2022

Heard Mr. S.K. Goswami, learned counsel for the appellant.

This appeal is directed against the judgment and award dated 04.10.2021 passed by the Additional District Judge No.2 cum learned Member, MACT, Kamrup (M), Guwahati in MAC Case No.479/2015.

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