National Insurance Co. Ltd vs Smti. Jan Chetia @ Janmoni Chetia ...
2022 Latest Caselaw 2620 Gua

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GAHC010123502019




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

                         Case No. : MACApp./397/2022

         NATIONAL INSURANCE CO. LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT 3 MIDDLETON STREET,
         KOLKATA- 700071 AND ONE OF THE REGIONAL OFFICES AT G.S. ROAD,
         BHANGAGARH, GUWAHATI- 781005.



         VERSUS

         SMTI. JAN CHETIA @ JANMONI CHETIA AND 4 ORS
         W/O- LATE HOREN CHETIA

         2:SHRI DHRUBA CHETIA
          S/O- LATE HOREN CHETIA

         3:SHRI KAPIL CHETIA
          S/O- LATE HOREN CHETIA
         ALL ARE RESIDENT OF VILL.- KANUBARI BALIJAN GAON
          P.O. OUAGURI SHYAM
          P.S. SONARI
          DIST.- CHARAIDEO
         ASSAM
          PIN- 785692. (OPPOSITE PARTY NO. 1 WILL REPRESENT RESPONDENTS 2
         AND 3 BEING MOTHER AND NATURAL GUARDIAN).

         4:SRI SIMANTA NEOG
          S/O- SRI BHUBAN NEOG
          R/O- VILL.- KANUBARI BALIJAN GAON
          P.O. OUAGURI SHYAM
          P.S. SONARI
          DIST.- CHARAIDEO
         ASSAM
          PIN- 785692. (OWNER OF INVOLVED VEHICLE (MOTOR CYCLE).
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             5:SRI PRABIN CHANGMAI
              S/O- SRI BIHURAM CHANGMAI
              R/O- VILL.- KANUBARI BALIJAN GAON
              P.O. OUAGURI SHYAM
              P.S. SONARI
              DIST.- CHARAIDEO
             ASSAM
              PIN- 785692

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

30.07.2022

Heard Mr. A. J. Saikia, the learned counsel for the appellant.

This is an appeal against the judgment and award dated 13.02.2019 passed by the learned Member, MACT, No. 1, Kamrup, Guwahati, in MAC Case No. 2604/2016.

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

The appellant to take steps for issuance of notice upon the respondent Nos. 1, 2, 3, 4 and 5 by way of registered post with A/D as well as by usual process within a period of seven days from today.

List this matter after six weeks on a date to be fixed by the Registry.

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JUDGE

Comparing Assistant