Gauhati High Court
New India Assurance Company ... vs Smti. Gouri Barman And 5 Ors on 14 September, 2022
Page No.# 1/6
GAHC010078352020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./666/2022
NEW INDIA ASSURANCE COMPANY LIMITED
HAVING ITS REGD AND HEAD OFFICE AT NEW INDI ASSURANCE
BUILDING, 87, MAHATMA GANDHI ROAD, FORT, MUMBAI- 400001 AND
REGIONAL OFFICE AT G S ROAD, GHY- 5, REP. BY THE CHIEF REGIONAL
MANAGER
VERSUS
SMTI. GOURI BARMAN AND 5 ORS
W/O- LATE RANJIT BARMAN, R/O- VILL- SALBARI, P.O- NAGURUR HAT,
P.S- BOXIR HAT, DIST- COOCH BEHAR, WEST BENGAL, PIN- 736159
2:PUSPITA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
3:PRIYA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
4:JAMINI BARMAN
W/O- LATE MADARAM BARMAN
Page No.# 2/6
MOTHER OF LATE
RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
5:BIRU BISWAKARMA
S/O- KAPIL BISWAKARMA
LALMATI
P.S- BASISTHA
DIST- KAMRUP (M)
ASSAM
6:SOUTH ASSAM LOGISTICS
C/O- NA DHANUKA COMPLEX
A- BLOCK
2ND FLOOR
S J ROAD
ATHGAON
GUWAHATI
KAMRUP (M
Advocate for the Petitioner : MR. S DUTTA
Advocate for the Respondent : MR. N ALAM (R1-R4)
Linked Case : I.A.(Civil)/2772/2022
NEW INDIA ASSURANCE COMPANY LIMITED
HAVING ITS REGD AND HEAD OFFICE AT NEW INDI ASSURANCE
BUILDING
87
MAHATMA GANDHI ROAD
FORT
MUMBAI- 400001 AND REGIONAL OFFICE AT G S ROAD
GHY- 5
REP. BY THE CHIEF REGIONAL MANAGER
Page No.# 3/6
VERSUS
SMTI. GOURI BARMAN AND 5 ORS
W/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
2:PUSPITA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
3:PRIYA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
4:JAMINI BARMAN
W/O- LATE MADARAM BARMAN
MOTHER OF LATE
RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
5:BIRU BISWAKARMA
S/O- KAPIL BISWAKARMA
LALMATI
P.S- BASISTHA
DIST- KAMRUP (M)
ASSAM
6:SOUTH ASSAM LOGISTICS
C/O- NA DHANUKA COMPLEX
A- BLOCK
2ND FLOOR
Page No.# 4/6
S J ROAD
ATHGAON
GUWAHATI
KAMRUP (M)
------------
Advocate for : MR. S DUTTA
Advocate for : MR. N ALAM (R1-R4) appearing for SMTI. GOURI BARMAN AND
5 ORS
Linked Case : I.A.(Civil)/1079/2020
NEW INDIA ASSURANCE COMPANY LIMITED
HAVING ITS REGD AND HEAD OFFICE AT NEW INDI ASSURANCE
BUILDING
87
MAHATMA GANDHI ROAD
FORT
MUMBAI- 400001 AND REGIONAL OFFICE AT G S ROAD
GHY- 5
REP. BY THE CHIEF REGIONAL MANAGER
VERSUS
SMTI. GOURI BARMAN AND 5 ORS
W/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
2:PUSPITA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
3:PRIYA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
Page No.# 5/6
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
4:JAMINI BARMAN
W/O- LATE MADARAM BARMAN
MOTHER OF LATE
RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
5:BIRU BISWAKARMA
S/O- KAPIL BISWAKARMA
LALMATI
P.S- BASISTHA
DIST- KAMRUP (M)
ASSAM
6:SOUTH ASSAM LOGISTICS
C/O- NA DHANUKA COMPLEX
A- BLOCK
2ND FLOOR
S J ROAD
ATHGAON
GUWAHATI
KAMRUP (M)
------------
Advocate for : MR. S DUTTA
Advocate for : MR. N ALAM (R1-R4) appearing for SMTI. GOURI BARMAN AND
5 ORS
BEFORE
HONOURABLE MRS. JUSTICE MARLI VANKUNG
ORDER
Date : 14.09.2022
Heard Mr. S. Dutta, learned counsel for the appellant who submits that the
appeal against the Judgment & Order passed by the learned Tribunal Barpeta in MACT
Case No. 21 of 2019 dated 22.07.2019 is preferred besides other the grounds, that the
income of the deceased is on the higher side and that the they were not given a
Page No.# 6/6
chance to adduce their evidence before the learned Tribunal.
The appeal is admitted.
Mr. S.Islam, learned counsel appears on behalf of respondent Nos. 1 to 4.
No formal notice need to be issued to the respondent Nos. 1-4.
Issue notice to respondent Nos. 5 & 6 through Registered post with A/D
returnable within 4 (four) weeks as well as through the usual process.
List the matter after 4 (four) weeks. Meanwhile, LCR is to be called for.
JUDGE
Comparing Assistant
