Oriental Insurance Company Ltd vs Piyali Dey Purkayastha And 2 Ors
2024 Latest Caselaw 337 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Piyali Dey Purkayastha And 2 Ors on 22 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                    Page No.# 1/3

GAHC010239452023




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

                              Case No. : MACApp./27/2024

           ORIENTAL INSURANCE COMPANY LTD.
           A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
           ACT, 1956 HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A 25/27
           ASAF ALI ROAD, NEW DELHI WITH ONE OF ITS REGIONAL OFFICE AT GS
           ROAD, ULUBARI, GUWAHATI 7, REPRESENTED BY ITS REGIONAL
           MANAGER.
           VERSUS
           PIYALI DEY PURKAYASTHA AND 2 ORS.
           W/O LATE RAHUL DEY PURKAYASTHA, RESIDENT OF VILLAGE SUROJ
           KUTIR RILBONG,, PO AND PS LABAN DIST EAST KHASI HILLS, SHILLONG,
           MEGHALAYA,, 793004

           2:SMTI SHANTI DEVI KAUR
            C/O RAJU SINGH

           RESIDENT OF VILLAGE GORALINA LAITUMKRAH
           SHILLONG
           HAIBARGAON
           DIST WAST KHASI HILLS
           MEGHALAYA
           793001

           3:SRI BKASH GOGOI
            S/O GOPESH GHOSH

           RESIDENT OF RIBONG
           PO
           PS AND DIST RIBONG
           MEGHALAYA
           79300

Advocate for the Petitioner : MR. R C PAUL
Advocate for the Respondent :
                                                      Page No.# 2/3



Linked Case : I.A.(Civil)/181/2024

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

VERSUS

PIYALI DEY AND 2 ORS.
W/O LATE RAHUL DEY PURKAYASTHA
RESIDENT OF VILLAGE SUROJ KUTIR RILBONG

PO AND PS LABAN DIST EAST KHASI HILLS
SHILLONG
MEGHALAYA

793004

2:SMTI SHANTI DEVI KAUR
C/O RAJU SINGH

RESIDENT OF VILLAGE GORALINA LAITUMKRAH
SHILLONG
HAIBARGAON
DIST WAST KHASI HILLS
MEGHALAYA
793001
3:SRI BKASH GOGOI
S/O GOPESH GHOSH

RESIDENT OF RIBONG
PO
PS AND DIST RIBONG
MEGHALAYA
793002
------------
Advocate for : MR. R C PAUL
Advocate for : appearing for PIYALI DEY AND 2 ORS.
                                                                       Page No.# 3/3


                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 22.01. 2024 Heard Mr. R.C. Paul, learned counsel for the appellant and Mr. R. Goswami, learned counsel for the respondent No. 1/ claimant.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988, against the judgment and award dated 18.07.2023, passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup (Metro), Guwahati in MAC Case No. 2153/2015.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice to the respondent Nos. 2 and 3, by registered post with A/D as well as usual process, returnable within 4 weeks.

Steps be taken within 7 days.

No formal notice is required to be issued to the respondent No. 1 as Mr. R. Goswami has represented the said respondent.

However, extra copy of the memo of appeal and its annexures be furnished to the learned counsel for the respondent No. 1 within 3 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant