Icici Lombard General Insurance ... vs Mondip Kongari And 3 Ors
2023 Latest Caselaw 260 Gua

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GAHC010000252023




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

                         Case No. : MACApp./23/2023

         ICICI LOMBARD GENERAL INSURANCE COMPANY
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
         TOWER, BANDRA KURLA COMPLEX, MUMBAI 400051, ITS ZONAL OFFICE
         AT APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA 700016 AND
         A BRANCH OFFICE AT KAMAKHYA TOWER, 3RD TOWER, OFFICE NO. 305
         AND 305, GS ROAD, GUWAHATI 781005, ASSAM


         VERSUS

         MONDIP KONGARI AND 3 ORS
         S/O LATE ISRAIL KONGARI, RESIDENT OF VILLAGE NO. 2 RACHIPATHER
         TEPUJAN GAON MORAN, PO GOZPURIA, PS MORAN, DIST DIBRUGARH,
         ASSAM 785675

         2:SRI ARUP KONGARI
          S/O LATE ISRAIL KONGARI
          RESIDENT OF VILLAGE NO. 2 RACHIPATHER TEPUJAN GAON MORAN
          PO GOZPURIA
          PS MORAN
          DIST DIBRUGARH
         ASSAM 785675

         3:SRI GOPAL CHETIA
          S/O SRI THANESWAR CHETIA

         RESIDENT OF CHINAMORA RAILWAY STATION
         PO CHINAMORA
         PS AND DIST JORHAT
         ASSAM
         785008

         4:AIR TRANSPORT CORPORATION ASSAM PVT. LTD.
          CHANDRA SHEKHAR BHAWAN
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             13B
             RAUZ AVENUE
             1ST FLOOR
             VISHNU DIGAMBAR MARG
             NEW DELHI 11000

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 23.1.2023

Heard Mr. R. Goswami, learned counsel for the appellant. This is an appeal against the judgment and award dated 28.9.2022 passed in 16/2021(Death) by the learned Member, MACT.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable after six weeks

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

JUDGE

Comparing Assistant