Citation : 2022 Latest Caselaw 3480 Gua
Judgement Date : 12 September, 2022
Page No.# 1/4
GAHC010009682019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No.: I.A.(Civil)/2736/2022
UNITED INDIA INSURANCE CO. LTD
HAVING ITS REGISTERED OFFICE AT WHITES ROAD
CHENNAI AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI
REGIONAL OFFICE
G.S. ROAD
BHANGAGARH
GUWAHATI-5
VERSUS
MRS RENU BHUYAN ADHIKARY AND 7 ORS
W/O- LATE SATYENDRA NATH BHUYAN
PERMANENT RESIDENT OF VILL.- BILASIPARA
WARD NO. 5
P.S. BILASIPARA
DIST.- DHUBRI
ASSAM
PIN- 783348 AND PRESENTLY RESIDING AT KHANAMUKH
P.S. JALUKBARI
DIST.- KAMRUP (M)
ASSAM
PIN- 781013
2:MISS KASTURI BHUYAN
D/O- LATE SATYENDRA NATH BHUYAN
PERMANENT RESIDENT OF VILL.- BILASIPARA
WARD NO. 5
P.S. BILASIPARA
DIST.- DHUBRI
ASSAM
PIN- 783348 AND PRESENTLY RESIDING AT KHANAMUKH
P.S. JALUKBARI
Page No.# 2/4
DIST.- KAMRUP (M)
ASSAM
PIN- 781013.
3:SRI BHARGAV BHUYAN
S/O- LATE SATYENDRA NATH BHUYAN
PERMANENT RESIDENT OF VILL.- BILASIPARA
WARD NO. 5
P.S. BILASIPARA
DIST.- DHUBRI
ASSAM
PIN- 783348 AND PRESENTLY RESIDING AT KHANAMUKH
P.S. JALUKBARI
DIST.- KAMRUP (M)
ASSAM
PIN- 781013.
4:HIREMBA KALITA
S/O- NILAKANTA KALITA
R/O- VILL.- BHATAPARA
P.S. CHAYGAON
DIST.- KAMRUP
ASSAM
PIN- 781124. (OWNER OF VEHICLE NO. AS-01-G-5337 (MARUTI CAR).
5:SANJIB RABHA
S/O- SATISH CH. RABHA
R/O- VILL.- BAMUNIGAON
P.S. CHHAYGAON
DIST.- KAMRUP
ASSAM
PIN- 781124. (DRIVER OF VEHICLE NO. AS-01-G-5337 (MARUTI CAR).
6:THE NEW INDIA ASSURANCE CO. LTD.
BONGAIGAON BRANCH
INSURER OF VEHICLE NO. AS-17-E-1666 (SWIFT DZIRE) POLICY NO.
31260031140101971047 VALID UPTO 29/09/2015. (INSURER OF VEHICLE NO.
AS-17-E-1666 (SWIFT).
7:VEHICLE NO. AS-17-E-1666 (SWIFT DZIRE).
OWNER OF THE VEHICLE OWNED BY LATE SATYENDRA NATH BHUYAN
(SINCE DECEASED).
8:ASAFUR AHMED
S/O- AFIZUDDIN AHMED
VILL.- BORUAJHAR
P.O. HAKAMA
P.S. BILASIPARA
DIST.- DHUBRI
Page No.# 3/4
ASSAM
PIN- 783348. (DRIVER OF VEHICLE NO. AS-17-E-1666 (SWIFT).
------------
Advocate for : MR. R K BHATRA Advocate for : MD A S ALI appearing for MRS RENU BHUYAN ADHIKARY AND 7 ORS
BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH
12.09.2022
Heard Mr. R. K. Bhatra, the learned counsel for the appellant and Mr. A. Mannaf, the learned counsel appearing on behalf of the respondent Nos.1 to 3.
This is an application under Order XLI Rule 27 of the Code of Civil Procedure for adducing additional evidence.
Issue notice, returnable by 4 (four) weeks.
As Mr. A. Mannaf, the learned counsel has entered appearance on behalf of the respondent Nos.1 to 3, no formal notice need be issued to them. However, extra copies of the Memo of Appeal be served upon the learned counsel for the respondent Nos. 1 to 3 within 3 (three) days from today.
Steps for service of notice upon the respondent Nos. 4 to 8 by registered post with A/D as well as through usual process within 3 (three) days.
Taking into consideration the judgment of the Supreme Court in the case of Union of India vs. Ibrahim Uddin & Another , reported in (2012) 8 Page No.# 4/4
SCC 148, the instant application shall be taken up for further consideration
at the time of hearing of the connected appeal.
JUDGE
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