Oriental Insurance Company Ltd vs Niru Saikia And Ors
2023 Latest Caselaw 531 Gua

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GAHC010238122022




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

                          Case No. : MACApp./41/2023

         ORIENTAL INSURANCE COMPANY LTD.
         A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
         ACT, 1956, HAVING ITS REGISTERED OFFICE A ORIENTAL HOUSE, A-25/27
         ASAF ALI ROAD, NEW DELHI- 2 WITH ONE OF ITS REGIONAL OFFICE AT
         G.S. ROAD, ULUBARI, GUWAHATI- 7, REPRESENTED BY ITS REGIONAL
         MANAGER.



         VERSUS

         NIRU SAIKIA AND ORS.
         W/O PURNANDA SAIKIA,
         VILL.- KHATARGAON, NOMI,
         P.O.- NAGAON,
         P.S.- NAGAON SADAR,
         DIST.- NAGAON, ASSAM, PIN- 782001.

         2:PURNANANDA SAIKIA
          S/O LATE GOLAP SAIKIA

         VILL.- KHATARGAON
         NOMI

         P.O.- NAGAON

         P.S.- NAGAON SADAR

         DIST.- NAGAON
         ASSAM
         PIN- 782001.

         3:USHA SAIKIA
         W/O SANJIB SAIKIA
                                                                       Page No.# 2/3


            VILL.- KHATARGAON
            NOMI

            P.O.- NAGAON

            P.S.- NAGAON SADAR

            DIST.- NAGAON
            ASSAM
            PIN- 782001.

            4:RANJIT NATH
             S/O PULESH NATH

            VILL.- LUNGPUNG GAON

            P.O. AND P.S.- KAMPUR

            DIST.- NAGAON
            ASSAM
            PIN- 782426

Advocate for the Petitioner   : MR. R C PAUL

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                          ORDER

Date : 13.02.2023

Aggrieved by the judgment and award dated 23.08.2022 passed in MAC Case No. 249 of 2006 passed by the Motor Accident Claims Tribunal, Nagaon, the appellant is here before this Court challenging the same.

Heard Mr. R. C. Paul, learned counsel appearing for the appellant.

Let notice be issued to the respondents making the same returnable within Page No.# 3/3

four weeks. The learned counsel for the appellant shall take steps within three days so that notice may be sent through registered post with AD card attached.

List it again after four weeks.

JUDGE

Comparing Assistant