The New India Assurance Co. Ltd vs Puja Das And 3 Ors
2022 Latest Caselaw 2183 Gua

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GAHC010056762021




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

                          Case No. : MACApp./327/2022

         THE NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING, 87 MAHATMA GANDHI ROAD, FORT, MUMBAI-400001 AND
         ONE OF THE REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH FLOOR,
         M.S.S. PATH, LACHIT NAGAR, GUWAHATI-781007 AND VARIOUS
         DIVISIONAL, BRANCH AND MICRO OFFICES THROUGHOUT THE
         COUNTRY.



         VERSUS

         PUJA DAS AND 3 ORS.
         W/O- LATE DIPJYOTI @ DIPJUTI DAS, PERMANENT RESIDENT OF VILL.-
         PACHIM GHILANI, P.S. KAMPUR, DIST. NAGAON, ASSAM, PIN- 782426 AND
         TEMPORARY RESIDENT OF C/O- MONOWARA KHATUN, KATAHBARI, P.S.
         GORCHUK, DIST. KAMRUP(M), ASSAM, PIN- 781035.

         2:KALPANA DAS
         W/O- LATE DIPJYOTI @ DIPJUTI DAS
          PERMANENT RESIDENT OF VILL.- PACHIM GHILANI
          P.S. KAMPUR
          DIST. NAGAON
         ASSAM
          PIN- 782426 AND TEMPORARY RESIDENT OF C/O- MONOWARA KHATUN
          KATAHBARI
          P.S. GORCHUK
          DIST. KAMRUP(M)
         ASSAM
          PIN- 781035.

         3:RAJGIR BARUAH
          S/O- MR. J.N. BARUAH
          C/O- B. KHAN
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             R/O- BELTOLA TINIALI
             SANKARDEV NETRALAYA BELTOLA
             P.S. BASISTHA
             GUWAHATI
             KAMRUP(M)
             ASSAM
             PIN- 781028.

            4:MD. NIAM UDDIN AHMED
             S/O- LATE GIAS UDDIN AHMED
             R/O- VILL.- AMINPATTY
             P.O. NAGAON
             P.S. NAGAON SADAR
             DIST. NAGAON
            ASSAM
             PIN- 782001

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 24.6.2022

Heard Mr. A. J. Saikia, learned counsel for the appellants. Mr. A. Agarwal, learned counsel for respondent Nos.1 and 2.

This is an appeal against the judgment and award dated 27.11.2020 passed by the learned Member MACT, Kamrup(M), at Guwahati in MAC case No. 1823/2017.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable after six weeks

As the respondent Nos. 1 and 2 are duly represented by Mr. Paul, learned Page No.# 3/3

counsel, no formal notice need be issued. However extra copies be served on the learned counsel for respondent Nos.1 & 2. Appellants to take steps upon the respondent Nos.2 & 3 within a period of one week from today by way of registered post with A/D as well as usual process.

JUDGE

Comparing Assistant