The Reliance General Insurance ... vs Smti Fulati Rani Singha @ Fuloti ...
2023 Latest Caselaw 1394 Gua

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GAHC010002252016




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

                         Case No. : MACApp./119/2023

         THE RELIANCE GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 19, RELIANCE CENTRE, WALCHAND
         HIRACHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND
         CORPORATE OFFICE AT 570, RECTIFIER HOUSE, NAGAUM CROSS, NEXT
         TO ROYAL INDUSTRIAL ESTATE, WADALA W0, MUMBAI 400031 AND ONE
         OF THE BRANCH OFFICES AT ANIL PLAZA, 5TH FLOOR G.S. ROAD,
         BHANGAGARH, GUWAHATI 781005



         VERSUS

         SMTI FULATI RANI SINGHA @ FULOTI SINGHA and 9 ORS
         W/O LATE KANAI RAM SINGHA @ KONAI SINGHA

         2:SHRI NIPU SINGHA
          S/O LATE KANAI RAM SINGHA @ KONAI

         3:APU SINGHA
          S/O LATE KANAI RAM SINGHA @ KONAI SINGHA

         4:SHRI BIPLAB SINGHA
          S/O LATE KANAI RAM SINGHA @ KONAI SINGHA

         5:SHRI PRANAB @ PRONAB SINGHA
          S/O LATE KANAI RAM SINGHA @ KONAI SINGHA

         6:SHRI PRALAK @ POLAK SINGHA
          S/O LATE KANAI RAM SINGHA @ KONAI SINGHA

         7:SHRI AJOY @ PINTU SINGHA
          S/O LATE KANAI RAM SINGHA @ KONAI SINGHA

         8:MISS APURBA SINGHA
                                                                     Page No.# 2/3

             D/O LATE KANAI RAM SINGHA @ KONAI SINGHA

            9:MASTER BIJOY SINGHA
             S/O LATE KANAI RAM SINGHA @ KONAI SINGHA ALL ARE R/O VILL.
            KALINAGAR PART-I
             P.O. KALINAGAR
             P.S. PANCHGRAM
             DIST. HAILAKANDI
            ASSAM
             PIN 788802 THE CLAIMANT/RESPONDENT NO. 1 BEING MOTHER AND
            NATURAL GUARDIAN OF THE CLAIMANTS/ RESPONDENTS 2 TO 9 WILL
            REPRESENT THEM

            10:MD. SHARIFUDDIN

             S/O LATE ABDUL SATTAR
             VILL. DUMKAR
             PART-I
             KALAINCHERRA BAGICHA
             P.O. KALAIN
             P.S. KATIGORA
             DIST. CACHAR
             ASSAM
             PIN 78881

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 03.04. 2023 Heard Mr. A.J. Saikia, learned counsel for the appellant and Mr. M. Talukdar, learned counsel for the respondent/ claimant Nos. 1 to 9.

This is an appeal under filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 19.03.2016, passed by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar in MAC Case No. 1175 of 2012.

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The appeal is admitted.

Issue notice to the respondents.

The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process, returnable within 6 weeks.

Steps be taken within 7 days.

No formal notice need be served to the respondent Nos. 1 to 9 as Mr. M. Talukdar, learned counsel has entered appearance and accepted notice on their behalf.

However, extra copy of the memo of appeal be furnished to the learned counsel for the respondent Nos. 1 to 9 during the course of the day.

It is submitted by the learned counsel for the appellant that Mr. S. Nath, learned counsel for the respondent No. 10 has entered appearance in delay condonation petition but his name has not been shown in the cause list.

The Registry to reflect the name of Mr. S. Nath, learned counsel for the respondent No. 10 in the cause list.

Call for the LCR.

List the matter after 6 weeks.

JUDGE

Comparing Assistant