Page No.# 1/3 vs Reliance General Insurance ...
2022 Latest Caselaw 4375 Gua

                                                                  Page No.# 1/3

GAHC010066782022




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

                            Case No. : CO/30/2022

         BEGUM JYOTSHNA HOQUE AND 3 ORS.
         W/O MD. SHAH ALAM HAQUE
         RESIDENT OF DERGAON TOWN, WARD NO. IV. PO, PS AND DIST
         DERGAON, ASSAM, 785703

         2: MD. SHAH ALAM HOQUE
          S/O LATE FAZNUR HOQUE
         RESIDENT OF DERGAON TOWN
         WARD NO. IV. PO
          PS AND DIST DERGAON
         ASSAM
          785703

         3: MD. TAUFIC ALAM HOQUE @ TAUFICUL
          S/O MD. SHAH ALAM HAQUE
         RESIDENT OF DERGAON TOWN
         WARD NO. IV. PO
          PS AND DIST DERGAON
         ASSAM
          785703

         4: MD. FARZOOL ALAM HOQUE
          RESIDENT OF DERGAON TOWN
         WARD NO. IV. PO
          PS AND DIST DERGAON
         ASSAM
          78570

         VERSUS

         RELIANCE GENERAL INSURANCE COMPANY LTD. AND 2 ORS.
         HAVING ITS REGISTERED OFFICE AT 19, RELIANCE CENTRE, WALCHAND
         HIRACHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND ONE OF
         THE ITS BRANCH OFFICE AT PRAG PLAZA, 5TH FLOOR, BHANGAGARH,
                                                                      Page No.# 2/3

             GS ROAD, GUWAHATI 781005, REPRESENTED BY ITS BRANCH MANAGER

             2:M/S SUNIL TRANSPORT SERVICES
              B003 GROUND FLOOR
              PADMINI CHSL
              PESTOM SAGAR
              ROAD NO. 1 AMAR MAHAL
              CHEMBUR
              MUMBAI 400089 MAHARASHTRA
              INDIA

             3:SRI SURENDRA PAL

             S/O LAUJALI PAL

             C/O M/S SUNIL TRANSPORT SERVICES

             B003 GROUND FLOOR
             PADMINI CHSL
             PESTOM SAGAR
             ROAD NO. 1 AMAR MAHAL
             CHEMBUR
             MUMBAI 400089 MAHARASHTRA
             INDI

Advocate for the Petitioner   : MR. M DUTTA

Advocate for the Respondent :




                          BEFORE
           HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

10.11.2022

Heard Mr. M. Dutta, learned counsel for the cross objector/claimant. Also heard Mr. T. Kalita, learned counsel for the respondent No. 1/Insurance Company.

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It is submitted by the learned counsel for the cross objector that the learned Member, MACT, has passed the judgment & award without considering some vital issues and hence this cross objection had to be filed by the cross objector/claimant.

Mr. T. Kalita, learned counsel for the respondent, raised no objection in admitting the cross objection and further submitted that they have already received a copy of the same.

In view of above, the cross objection is admitted for hearing and would be heard along with the main appeal.

LCR has already been received.

Let the matter be listed along with MAC App.75/2022 after 6 (six) weeks.

JUDGE

Comparing Assistant