Joy Prakash vs National Insurance Co. Ltd. And 2 ...
2022 Latest Caselaw 3510 Gua

                                                                     Page No.# 1/3

GAHC010104052022




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

                                Case No. : MACApp./686/2022

            JOY PRAKASH
            S/O JOY RAM RESIDENT OF FLAT NO. A 05, 6TH FLOOR, SYNDICATE
            ARCADE, HENGABARI ROAD, GANESHGURI, PO AND PS DISPUR,
            GUWAHATI 781006, KAMRUP M ASSAM



            VERSUS

            NATIONAL INSURANCE CO. LTD. AND 2 ORS. E
            BRANCH OFFICE AT MALIGAON, HAVING ITS DIVISIONAL OFFICE II AND
            REGIONAL OFFICE SITUATE AT GS ROAD, BHANGAGAR, GUWAHATI,
            KAMRUP M ASSAM

            2:SRI PRADIP KALITA
             S/O LATE BHABEN KALITA
            RESIDENT OF VILLAGE DALANG
             PS KAMALPUR
             DIST KAMRUP ASSAM

            3:MD. MAMTAJ ALI
             S/O HAMIDULLA ALI
            RESIDENT OF VILLAGE ALIKAKH
             PO ROWMARI
             PS HAJO
             DIST KAMRUP R ASSA

Advocate for the Petitioner   : MR U K THAKURIA

Advocate for the Respondent : MS. R D MOZUMDAR
                                                              Page No.# 2/3


Linked Case : I.A.(Civil)/1895/2022

JOY PRAKASH
S/O JOY RAM
RESIDENT OF FLAT NO. A 05
 6TH FLOOR
 SYNDICATE ARCADE
 HENGABARI ROAD
 GANESHGURI
 PO AND PS DISPUR
 GUWAHATI 781006
 KAMRUP M ASSAM


VERSUS

NATIONAL INSURANCE CO. LTD. AND 2 ORS.
BRANCH OFFICE AT MALIGAON
HAVING ITS DIVISIONAL OFFICE II AND REGIONAL OFFICE SITUATE AT GS
ROAD
BHANGAGAR
GUWAHATI
KAMRUP M ASSAM

2:SRI PRADIP KALITA
S/O LATE BHABEN KALITA
RESIDENT OF VILLAGE DALANG
 PS KAMALPUR
 DIST KAMRUP ASSAM
 3:MD. MAMTAJ ALI
S/O HAMIDULLA ALI
RESIDENT OF VILLAGE ALIKAKH
 PO ROWMARI
 PS HAJO
 DIST KAMRUP R ASSAM
 ------------
Advocate for : MR. U K THAKURIA
Advocate for : MS. R D MOZUMDAR (r-1) appearing for NATIONAL INSURANCE
CO. LTD. AND 2 ORS.
                                                                            Page No.# 3/3

                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

Date : 13.09.2022

Heard Mr. B.K. Baruah, learned counsel for the appellant alongwith Ms. M. Kalita, learned counsel for respondent No.1 Insurance Company.

This is an appeal against the Judgment & Order dated 03.07.2017 passed by the learned Tribunal No.2, Kamrup (M), Guwahati, wherein the MAC Case No.2529/2009 was dismissed for seeking continuous adjournments by the claimant at the stage of evidence.

On hearing the parties, the appeal is admitted.

Issue notice to respondent Nos. 2 & 3 through Registered post with A/D returnable within 3 (three) weeks and also through the usual process.

Notice is received by the respondent No.1, copy of the appeal petition is to be furnished to the respondent No.1, no formal notice need be issued to the respondent No.1.

List the matter after 3 (three) weeks. In the meantime, LCR is to be called for.

JUDGE

Comparing Assistant