New India Assurance Company Ltd vs Sumi Medhi And 4 Ors
2023 Latest Caselaw 1981 Gua

                                                                      Page No.# 1/4

GAHC010217042022




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

                           Case No. : MACApp./179/2023

         NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING, 87, MAHATMA GANDHI ROAD, FORT, MUMBAI- 400001, AND
         REGIONAL OFFICE AT G.S. ROAD, GUWAHATI- 5, REPRESENTED BY THE
         CHIEF REGIONAL MANAGER.


         VERSUS

         SUMI MEDHI AND 4 ORS.
         W/O LT. NIPON MEDHI, VILL.- BARJARI, P.O.- BARPAK, P.S.- JAGIROAD,
         DIST.- MORIGAON, ASSAM.

         2:DIPALI MEDHI
         W/O MAHESH MEDHI

         VILL.- BARJARI

         P.O.- BARPAK

         P.S.- JAGIROAD

         DIST.- MORIGAON
         ASSAM.

         3:KALPANA MEDHI
          D/O MAHESH MEDHI

         VILL.- BARJARI

         P.O.- BARPAK

         P.S.- JAGIROAD
                                                                  Page No.# 2/4

            DIST.- MORIGAON
            ASSAM.

            4:MAHESH MEDHI
             S/O LT. HARICHARAN MEDHI

            VILL.- BARJARI

            P.O.- BARPAK

            P.S.- JAGIROAD

            DIST.- MORIGAON
            ASSAM.

            5:DARSHAN SINGH AND GURJIT SINGH
             S/O LT. JOGINDAR SINGH

            VILL.- MANICK TALA

            P.O.- ICHAPUR

            P.S.- NAOPARA

            DIST.- NORTH 24 PARGANA (WEST BENGAL)

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent : MR. A BARUAH (OP1-OP4)




             Linked Case : I.A.(Civil)/1213/2023

            NEW INDIA ASSURANCE COMPANY LTD.
            HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
            BUILDING
            87
            MAHATMA GANDHI ROAD
            FORT
            MUMBAI- 400001
            AND REGIONAL OFFICE AT G.S. ROAD
            GUWAHATI- 5
            REPRESENTED BY THE CHIEF REGIONAL MANAGER.
                                                               Page No.# 3/4


VERSUS

SUMI MEDHI AND 4 ORS.
W/O LT. NIPON MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
DIST.- MORIGAON
ASSAM.

2:DIPALI MEDHI
W/O MAHESH MEDHI

VILL.- BARJARI

P.O.- BARPAK

P.S.- JAGIROAD

DIST.- MORIGAON
ASSAM.
3:KALPANA MEDHI
D/O MAHESH MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
DIST.- MORIGAON, ASSAM,
4:MAHESH MEDHI
S/O LT. HARICHARAN MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
DIST.- MORIGAON
ASSAM.
5:DARSHAN SINGH AND GURJIT SINGH
S/O LT. JOGINDAR SINGH
VILL.- MANICK TALA
P.O.- ICHAPUR
P.S.- NAOPARA

DIST.- NORTH 24 PARGANA (WEST BENGAL).
------------
Advocate for : MR SISHIR DUTTA
Advocate for : MR. A BARUAH (OP1-OP4) appearing for SUMI MEDHI AND 4
ORS.
                                                                     Page No.# 4/4


                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

Date : 15.5.2023

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

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 9.6.2022 passed by the learned Member, MACT, Morigaon in MAC (Death) Case No. 29 / 2017.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable after six weeks.

As Mr. A. Barua, learned counsel for respondent Nos 1 to 4 accepts notice , no formal notice need be issued, however extra copies of appeal memo be served.

Appellant to take steps for service of notice upon the respondent No.5 within a period of one week from today by way of registered post with A/D as well as by usual process .

JUDGE

Comparing Assistant