New India Assurance Co. Ltd vs Sri Dipjyoti Bordoloi And 2 Ors
2024 Latest Caselaw 4117 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Sri Dipjyoti Bordoloi And 2 Ors on 10 June, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                   Page No.# 1/3

GAHC010206452019




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

                                Case No. : MACApp./233/2024

            NEW INDIA ASSURANCE CO. LTD
            HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING
            87, MAHATMA GANDHI ROAD, MUMBAI AND ONE OF THE NORTH EAST
            REGIONAL OFFICE AT ULUBARI, G.S. ROAD, GUWAHATI.



            VERSUS

            SRI DIPJYOTI BORDOLOI AND 2 ORS
            S/O LATE GIRIDHAR BORDOLOI, PERMANENT RESIDENT OF VILLAGE
            DIPARA MORANBARI, P.S. GOHPUR, DISTRICT BISWANATH CHARIALI,
            ASSAM, PIN

            2:SRI SADANANDA KUMAR
             S/O ANANDI RAM SARMA
             R/O GITANAGAR
             HOUSE NO. 20
             P.S JALUKBARI
             GUWAHATI
             DISTRICT KAMRUP
            ASSAM
             PIN. OWNER OF VEHICLE NO. AS-01-R-0709 SPACIO.

            3:SRI DILIP BORO
             SON OF LATE BIHURAM BORO
             R/O KAMAKSHYA GATE
             GUWAHATI
             P.S. JALUKBARI
             DISTRICT KAMRUP
            ASSAM
             IN. DRIVER OF VEHICLE NO. AS-01-R-0709 SPACIO

Advocate for the Petitioner   : MR. K K BHATRA
                                                                            Page No.# 2/3


Advocate for the Respondent :

            Linked Case : I.A.(Civil)/1582/2024

            NEW INDIA ASSURANCE CO. LTD
            - HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING
            87
             MAHATMA GANDHI ROAD
             MUMBAI AND ONE OF THE NORTH EAST REGIONAL OFFICE AT ULUBARI
             G.S. ROAD
             GUWAHATI.


            VERSUS

            SRI DIPJYOTI BORDOLOI AND 2 ORS
            S/O LATE GIRIDHAR BORDOLOI
            PERMANENT RESIDENT OF VILLAGE DIPARA MORANBARI
            P.S. GOHPUR
            DISTRICT BISWANATH CHARIALI
            ASSAM
            PIN

            2:SRI SADANANDA KUMAR
            S/O ANANDI RAM SARMA
             R/O GITANAGAR
             HOUSE NO. 20
             P.S JALUKBARI
             GUWAHATI
             DISTRICT KAMRUP
            ASSAM
             PIN. OWNER OF VEHICLE NO. AS-01-R-0709 SPACIO.
             3:SRI DILIP BORO
            SON OF LATE BIHURAM BORO
             R/O KAMAKSHYA GATE
             GUWAHATI
             P.S. JALUKBARI
             DISTRICT KAMRUP
            ASSAM
             IN. DRIVER OF VEHICLE NO. AS-01-R-0709 SPACIO.
             ------------
            Advocate for : MR. K K BHATRA
            Advocate for : appearing for SRI DIPJYOTI BORDOLOI AND 2 ORS
                                                                               Page No.# 3/3


                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

Date : 10.06.2024

Since the connected appeal has been admitted, the operation of the Judgment and Award dated 25.09.2017 passed by the learned Member, MACT, Biswanath Chariali in MAC Case No. 329/2010 shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

kkk

Comparing Assistant