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The New India Assurance Company ... vs Sri Sunil Das And 4 Ors
2022 Latest Caselaw 4072 Gua

Citation : 2022 Latest Caselaw 4072 Gua
Judgement Date : 21 October, 2022

Gauhati High Court
The New India Assurance Company ... vs Sri Sunil Das And 4 Ors on 21 October, 2022
                                                                  Page No.# 1/3

GAHC010121852019




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

                         Case No. : MACApp./507/2022

         THE NEW INDIA ASSURANCE COMPANY LTD
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, G.S. ROAD, STAR CITY COMPLEX, LACHITNAGAR,
         GUWAHATI- 781007, REP. BY THE MANAGER, GAUHATI REGIONAL
         OFFICE, STAR CITY COMPLEX, LACHITNAGAR, GUWAHATI- 781007.



         VERSUS

         SRI SUNIL DAS AND 4 ORS
         S/O- LATE LAKHI KNT. DAS, R/O- VILL.- BAR ARENG, P.O. HOWLY
         MOHANPUR, P.S. MANGALDAI, DIST.- DARRANG, ASSAM, PIN- 784125.

         2:SMT. DULUMONI BARUAH
         W/O- SRI NIPEN BARUAH
          R/O- SONALIPAM (NEAR SIV MANDIR)
          P.O. CHAPAI CHOWKA
          P.S. MANGALDAI
          DIST.- DARRANG
         ASSAM
          PIN- 784125.

         3:DIVISIONAL MANAGER
          NATIONAL INSURANCE CO. LTD.

          DIVISIONAL OFFICE-1
          ARUN PRAKASH MANSION
          G.S. ROAD
          BHANGAGARH
          GUWAHATI
          P.O. DISPUR
          DIST.- KAMRUP
          ASSAM
                                                                               Page No.# 2/3

             PIN- 781005.

            4:BRANCH MANAGER
             NATIONAL INSURANCE CO. LTD.

             BHABERGHAT
             MANGALDAI
             P.O. BHEBARGHAT
             DIST.- DARRANG
             ASSAM
             PIN- 784125.

            5:SRI SURENDRA SINGH RATHOR
             S/O- KESHARI SINGH RATHOR
             C/O- M/S. ARUNACHAL GOODS CARRIAGE
             SATI JAYMATI ROAD
            ATHGAON
             P.O. FANCY BAZAR
             GUWAHATI
             DIST.- KAMRUP(M)
            ASSAM
             PIN- 781001

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent : MS. P BHATTACHARYA




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 21.9.2022

Heard Ms. R. D. Mazumdar, learned counsel for the appellant and Ms. P. Bhattacharyya, learned counsel for the respondents.

This is an appeal filed by the appellant against the judgment and award dated 11.2.2019 passed by the learned Court of Addl. District Judge,(FTC) Darrang, Mangaldoi in MAC(D) Case No. 67/2015

Appeal is admitted.

Page No.# 3/3

Call for the records.

Issue notice returnable after six weeks.

As Ms. P. Bhattacharyya, learned counsel accepts notice for respondent 1 and Mr. A. Dutta, learned counsel accepts notice for respondent Nos. 3 and 4, no formal notice need be issued against the said respondents. However extra copies of the appeal be furnished to them.

Appellant to take steps for issuance of notice upon the respondent Nos. 2 and 5 by way of registered post with A/D as well as by usual process within a period of seven days from today.

Registry to list this matter immediately after receipt of the LCR.

JUDGE

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