Dilip Rabha vs The Divisional Manager Oriental ...
2022 Latest Caselaw 2370 Gua

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GAHC010123462022




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

                                Case No. : MACApp./351/2022

            DILIP RABHA
            S/O SRI SOMESWAR RABHA
            RESIDENT OF VILLAGE BAMUNDANGA,
            PO MALADHARA, PS LAKHIPUR, DIST GOALPARA, ASSAM

            VERSUS

            THE DIVISIONAL MANAGER ORIENTAL INSURANCE CO. LTD. AND 2 ORS.
            BONGAIGAON DIVISION, BONGAIGAON, ASSAM

            2:SHRI LABHCHAND BHARAT
             S/O LATE B.L BHARAT
            RESIDENT OF VILLAGE AGIA ROAD
             PS AND DIST GOALPARA
            ASSAM

            3:MD. MAHASEN ALI
             S/O LATE MAHMAD ALI
            RESIDENT OF VILLAGE AGIA ROAD
             PS AND DIST GOALPARA
            ASSA

Advocate for the Petitioner   : MR H DAS

Advocate for the Respondent :

                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                           ORDER

Date : 18.07.2022

Heard Mr. H Das, learned counsel for the appellant.

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This appeal is directed against the judgment and award dated 08.04.2022 passed by the learned Member, MACT, Goalpara in MAC Case No.288/2006.

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