National Insurance Company Ltd vs Banamala Das @ Banalata Das And 3 ...
2023 Latest Caselaw 306 Gua

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GAHC010142582022




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

                        Case No. : MACApp./635/2022

         NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3. MIDDLETON
         STREET, KOLKATA AND ITS REGIONAL OFFICE AT BHANAGAGARH, GS
         ROAD, GUWAHATI 781005, REPRESENTED BY THE CHIEF REGIONAL
         MANAGER, GENERAL MANAGER, REGIONAL OFFICE



         VERSUS

         BANAMALA DAS @ BANALATA DAS AND 3 ORS. F
         W/O LATE MUHINI DAS @ MOHINI DAS RESIDENT OF VILLAGE
         SANTIPUR, PS JAGIROAD, DIST MORIGAON, ASSAM 782410

         2:SRI BIPUL DAS
          S/O LATE MUHINI DAS @ MOHINI DAS
         RESIDENT OF VILLAGE SANTIPUR
          PS JAGIROAD
          DIST MORIGAON
         ASSAM 782410

         3:SMTI SMITH CHOUDHURY
          S/O SRI NARAYAN CHOUDHURY

         RESIDENT OF VILLAGE BHOGPUR
         NEAR CIVIL HOSPITAL
         PO KHETRY
         PS KHETRY
         DIST KAMRUP
         ASSAM 782403

         4:SRI JAYANTA SAIKIA
          S/O SRI MADHAB SAIKIA
         RESIDENT OF VILLAGE LUKAKUCHI
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             PO PATROBORI
             DIST MORIGAON
             ASSAM 78210

Advocate for the Petitioner   : MR T KALITA

Advocate for the Respondent : MR. J KALITA (R1, R2)




                                         BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

25. 01. 2023

Heard Mr. T Kalita, learned counsel for the appellant.

This is an appeal preferred against the judgment and order dated 07.12.2021 passed by the learned Member, MACT, Nalbari in MAC Case No. 23 (Death)/2018.

Admit this appeal. Call for the records.

Issue notice, returnable after six weeks.

Mr. J Kalita, learned counsel accepts notice on behalf of respondent Nos. 1 and 2. Extra copy be served to him. Appellant to take steps for service of notice upon the respondent Nos. 3 and 4 by way of registered post with A/D and by usual process within a period of one week from today.

JUDGE

Comparing Assistant