National Insurance Co. Ltd vs Smti Deep Shikha Roy Kar And 4 Ors
2022 Latest Caselaw 2313 Gua

                                                                  Page No.# 1/3

GAHC010207432018




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

                         Case No. : MACApp./334/2022

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



         VERSUS

         SMTI DEEP SHIKHA ROY KAR AND 4 ORS
         W/O JAYANTA ROY KAR, REPRESENTING JAYANTA ROY KAR, R/O
         LOHARPATTI, MAKUM, P.O. AND P.S. MAKUM, DIST. TINSUKIA, ASSAM,
         PIN 786170

         2:MRS. PRIYA SARKAR
         W/O SRI PRALAY SARKAR
          R/O KHAGESWAR ROAD
          NEW COLONY
          P.O. AND P.S. TINSUKIA
          DIST. TINSUKIA
         ASSAM
          PIN 786125

         3:NEW INDIA ASSURANCE CO. LTD.
          REGIONAL OFFICE
          M.S.S. PATH
          BHANGAGARH
          GUWAHATI
          DIST. KAMRUP (M)
         ASSAM
          PIN 781005

         4:SHRI PRAKASH SHAH
          S/O NANDU SHAH
                                                                    Page No.# 2/3

             R/O UCHAMATI DOLONGGHAT
             P.O. AND P.S. DOOMDOOMA
             DIST. TINSUKIA
             ASSAM
             PIN 786151

             5:MAN BAHADUR CHETRY
              S/O SHRI JIT BAHADUR CHETRY
              R/O SRIPURIA
              NEW COLONY
              P.O. AND P.S. TINSUKIA
              DIST. TINSUKIA
             ASSAM
              PIN 78612

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

30.06.2022

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

This is an appeal against the judgment and award dated 29.05.2018 passed by the learned Member, MACT, No.2, Kamrup, (Metro) in MAC Case No. 306/2012.

Appeal is admitted.

Call for the records.

Issue notice returnable after eight weeks.

The appellant to take steps for issuance of notice upon the respondents by Page No.# 3/3

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 eight weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant