Icici Lombard General Insurance ... vs Karabi Devi And 2 Ors
2023 Latest Caselaw 305 Gua

                                                                 Page No.# 1/2

GAHC010009412023




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

                          Case No. : MACApp./25/2023

         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
         TOWERS, 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 FLOOR,
         OFFICE NO. 305 AND 305, GS ROAD, GUWAHATI 781005, ASSAM



         VERSUS

         KARABI DEVI AND 2 ORS .
         W/O MOHAN NATH,
         RESIDENT OF ARAGAON, WARD NO. 6, PO ,PS AND DIST MORIGAON,
         ASSAM 786105

         2:SRI HAREN KUMAR DAS

          S/O SRI SANTI RAN DAS

         RESIDENT OF VILLAGE PACHIM JALAHGAON
         PO UPAR UJARAGAON
         PS SADAR
         DIST NAGAON
         ASSAM 782101

         3:DEBAJIT BORAH
          S/O SRI PUTUL BORAH

         RESIDENT OF VILLAGE NARTTAMGAON
         PS SADAR
         DIST NAGAON
         ASSAM
         ASSAM 78200
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Advocate for the Petitioner   : MS. P BORTHAKUR

Advocate for the Respondent :




                                        BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

25. 01. 2023

Heard Mr. R Goswami, learned counsel for the appellant.

This is an appeal preferred against the judgment and order dated 29.09.2022 passed by the learned Member, MACT, Nagaon in MAC Case No. 78/2018.

Admit this appeal. Call for the records.

Issue notice, returnable after six weeks.

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

JUDGE

Comparing Assistant