Oriental Insurance Company Ltd vs Niva Bora Boruah And Ors
2023 Latest Caselaw 382 Gua

                                                                  Page No.# 1/3

GAHC010270402022




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

                         Case No. : MACApp./30/2023

         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

         NIVA BORA BORUAH AND ORS
         W/O LATE SANJAY @BIJIT BORUAH,
         RESIDENT OF VILLAGE ABHOYPURIA GAON, PS GAURISAGAR, PO
         DEOROJA, DIST SIVASAGAR, TEMPORARY RESIDES AT KAHILIPARA,
         GUWAHATI , KAMRUP , ASSAM

         2:SMTI ANKITA BORUAH
          D/O LATE SANJAY @BIJIT BORUAH

         RESIDENT OF VILLAGE ABHOYPURIA GAON
         PS GAURISAGAR
         PO DEOROJA
         DIST SIVASAGAR
         TEMPORARY RESIDES AT KAHILIPARA
         GUWAHATI
         KAMRUP
         ASSAM

         3:MS. ANANYA BORUAH
          D/O LATE SANJAY @BIJIT BORUAH

         RESIDENT OF VILLAGE ABHOYPURIA GAON
         PS GAURISAGAR
         PO DEOROJA
         DIST SIVASAGAR
                                             Page No.# 2/3

TEMPORARY RESIDES AT KAHILIPARA
GUWAHATI
KAMRUP
ASSAM

4:SMTI ANWESHA BORUAH
 D/O LATE SANJAY @BIJIT BORUAH

RESIDENT OF VILLAGE ABHOYPURIA GAON
PS GAURISAGAR
PO DEOROJA
DIST SIVASAGAR
TEMPORARY RESIDES AT KAHILIPARA
GUWAHATI
KAMRUP
ASSAM

5:SMTI MAI BORUAH
 M/O LATE SANJAY @BIJIT BORUAH

RESIDENT OF VILLAGE ABHOYPURIA GAON
PS GAURISAGAR
PO DEOROJA
DIST SIVASAGAR
TEMPORARY RESIDES AT KAHILIPARA
GUWAHATI
KAMRUP
ASSAM

6:SRI PORAG GOGOI
 S/O BIMAL GOGOI

RESIDENT OF VILLAGE BELTAL JAPIHOSIA GAON
PS TEOK
DIST JORHAT
ASSAM

7:M/S DHEKIAJULI KISSAN SEVA KENDRA

PROPRIETOR
SMTI RASHMI DUTTA

T/ADDRESS AM ROAD
MOKAKCHANG
NAGALAND
P/ADDRESS NA ALI
DHEKIAJULI
DIST JORHAT
                                                                       Page No.# 3/3

             ASSA

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 3.2.2023

Heard Mr. S. Dutta, learned counsel for the appellant.

This is an appeal u/s 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 11.10.2022 passed by the learned MACT No.2, Kamrup(M) in MAC Case No. 2290/2018.

Instead of admitting the appeal, let a notice be issued to the respondents. Notice is made returnable after four weeks.

Call for the records.

Appellant to take steps for service of notice upon the respondents both by way of registered post with A/D as well as by usual process within a period of five days from today.

JUDGE

Comparing Assistant