National Insurance Company ... vs Sri Dadu Baruah @ Dudu And 3 Ors
2022 Latest Caselaw 4062 Gua

                                                                  Page No.# 1/3

GAHC010167252019




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

                         Case No. : MACApp./755/2022

         NATIONAL INSURANCE COMPANY LIMITED
         REGD OFFICE AT 3, MIDDLETON STREET, CALCUTTA 700071, REP. BY THE
         MANAGER, GAUHATI REGIONAL OFFICE, BHANGAGARH, GUWAHATI-
         781005



         VERSUS

         SRI DADU BARUAH @ DUDU AND 3 ORS
         S/O- LATE BONANDA BARUAH, R/O- SENSOWA HARANCHWAR GAON, P.O-
         HARANCHARA, P.S- TEOK, DIST- JORHAT, ASSAM, PIN- 785112

         2:JAYANTA MADHAB BORAH
          S/O- SRI JAGESWAR BORAH
          R/O- CHAKALIBARI GAON
          P.O AND P.S- TEOK
          DIST- JORHAT
         ASSAM
          PIN- 785112

         3:HARI CH SAIKIA
          S/O- LATE PADMA SAIKIA
          C/O- MANAS KHOUND
          R/O- CHEROTIA GAON
          P.S AND P.O- JORHAT
          DIST- JORHAT
         ASSAM
          PIN- 785001

         4:BIJIT BORTHAKUR
          S/O- SIDDANANDA BORTHAKUR
          R/O- HANCHARA
          CHURAMONI GAON
                                                                         Page No.# 2/3

             P.O- HANCHARA
             JANJHI
             P.S- TEOK
             DIST- JORHAT
             ASSAM
             PIN- 78568

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

20.10.2022

Heard, Ms. R. D. Mazumdar, the learned counsel for the appellant.

This is an appeal against the judgment and award dated 19.01.2019 passed by the learned Member, MACT, Jorhat, in MAC Case No. 41/2014.

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

The appellant to take steps for issuance of notice upon the respondents 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.

Page No.# 3/3

JUDGE

Comparing Assistant