The Oriental Insurance Co. Ltd vs Smti Tutumoni Handique Gogoi And 4 ...
2022 Latest Caselaw 4528 Gua

                                                                Page No.# 1/2

GAHC010142512015




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

                         Case No. : MACApp./749/2022

         THE ORIENTAL INSURANCE CO. LTD
         Address - A CO. REGISTERED UNDER THE COMPANIES ACT 1956
         REPRESENTED BY ITS REGIONAL MANAGER, ULUBARI, GUWAHATI-7,
         DIST. KAMRUP, ASSAM.



         VERSUS

         SMTI TUTUMONI HANDIQUE GOGOI and 4 ORS
         Address - W/O LATE BOLIN CH. GOGOI, QR NO. C-55, ONGC COLONY,
         SIVASAGAR, ASSAM PRESENTLY RESIDING AT CO MRS. JYOTI GOGOI,
         NARIKALBASTI, P.S. GEETANAGAR, GUWAHATI, DIST. KAMRUP, ASSAM.

         2:MS. ANKITA GOGOI
          D/O LATE BOLIN CH. GOGOI
          QR NO. C-55
          ONGC COLONY
          SIVASAGAR
         ASSAM
          PRESENTLY RESIDING AT C/O MRS. JYOTI GOGOI
          NARIKALBASTI
          P.S. GEETANAGAR
          GUWAHATI
          DIST. KAMRUP
         ASSAM.

         3:PUSHPADHAR GOGOI

         R/O VILL. BORPATHAR
         NODIGHLA GAON
         DIST. DIBRUGARH
         ASSAM
         PIN 78600
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Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent : MR G JALAN




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

Date : 16.11.2022

Heard Mr. SK Goswami, learned counsel for appellant and Mr. G Jalan, learned counsel for respondent Nos.1 and 2.

It may be noted herein that as per order dated 20.12.2016 in the connected I.A. (Civil) 1851/2016, the names of respondent Nos. 3 and 4 have been struck off.

By this appeal under Section 173 of the MV Act, the appellant has prayed for setting aside the Judgment and Award dated 05.06.2015 passed by learned Member, MACT No.1, Kamrup in MACT Case No. 654/2011.

The appeal is admitted subject to deposit of Rs.40,000,00/- (Rupees Forty Lakhs) of the awarded amount to the claimant with the Registry of this Court within 6(six) weeks.

The aforesaid amount shall be released on execution of a bond of claim by the claimant on proper identification.

Call for records.

List after 1(one) month.

JUDGE

Comparing Assistant