Oriental Insurance Company Ltd vs Smti Lakhimai Teronpi And 7 Ors
2023 Latest Caselaw 3358 Gua

                                                                 Page No.# 1/2

GAHC010118272015




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

                         Case No. : MACApp./153/2015

         ORIENTAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A-25/27 ASAF ALI
         ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 7,
         REPRESENTED BY THE REGIONAL MANAGER



         VERSUS

         SMTI LAKHIMAI TERONPI and 7 ORS
         W/O LT. LAKHAN SING PHANGSO

         2:MISS RABINA PHANGCHOPEE
          D/O LAKHAN SING PHANGSO

         3:MISS HUNMILI PHANGCHOPEE
          D/O LAKHAN SING PHANGSO

         4:SONGJA PHANGSO
          S/O LAKHAN SING PHANGSO

         5:SARIONG PHANGSO
          S/O LAKHAN SINGH PHANGSO

         6:SMTI KAPANG INGTIPEE
         W/O LONG SINGH PHANGSO
          MOTHER OF THE DECEASED ALL ARE THE R/O PHONG LONGPET MEN
         TISSO GAON
          P.O. BHALOGHAT
          DIST. KARBI ANGLONG
         ASSAM PRESENT ADDRESS C/O SRI R.C. SUT
          SILPUKHURI
          KARNACHAL
          GUWAHATI
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               DIST. KAMRUP
              ASSAM
               CLAIMANT NO. 1 WIFE OF DECEASED REPRESENTED ON BEHALF OF
              CLAIMANT NO. 2
              3
              4 and 5 WHO ARE MINOR DAUGHTER AND SON OF THE DECEASED

              7:GOBIND CH. DAS

              S/O RATNESWAR DAS
              R/O BAIDYATUP
              MADHUPUR
              P.S. NAGAON SADAR
              DIST. NAGAON
              ASSAM OWNER OF THE VEHICLE NO. AS-02-A-393

Advocate for the Petitioner      : MR. S DUTTA

Advocate for the Respondent : MR. P C DEY (R7)




                                     BEFORE
                      HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                      ORDER

25.08.2023

Both sides are duly represented by their engaged counsels.

Today the matter was listed for some clarification regarding the Insurance Policy in connection with this case, which is apparently not available in the record.

Mr. S. Dutta, learned Senior Counsel for the appellant undertakes to furnish a certified copy of the said Insurance Policy before this Court during the course of the day.

Judgment reserved.

JUDGE

Comparing Assistant