Icici Lombard General Insurance ... vs Nayan Mani Kalita And 3 Ors. H
2024 Latest Caselaw 4739 Gua

Gauhati High Court

Icici Lombard General Insurance ... vs Nayan Mani Kalita And 3 Ors. H on 27 June, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                   Page No.# 1/2

GAHC010153512023




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

                                Case No. : MACApp./304/2024

            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 306, GS ROAD, GUWAHATI 781005, ASSAM



            VERSUS

            NAYAN MANI KALITA AND 3 ORS. H
            W/O LATE MANORANJAN KALITA, RESIDENT OF VILLAGE PANITEMA, PS
            KAMALPUR, DIST KAMRUP, ASSAM 781380

            2:SMTI ANUSHKA KALITA
             D/O LATE MANORANJAN KALITA

            RESIDENT OF VILLAGE PANITEMA
            PS KAMALPUR
            DIST KAMRUP
            ASSAM 78138

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR. N. DEBNATH(R-1,2)
                                                                       Page No.# 2/2



                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                     ORDER

27.06.2024

Heard Shri R. Goswami, learned counsel for the appellant, who has preferred this appeal under Section 173 of the Motor Vehicle Act, 1988 against a judgment and award dated 27.03.2023 passed by the learned Member, MACT No.2, Kamrup (M) in MAC Case No. 2176/2019.

It is submitted that the award is on the higher side and has been passed without taking into consideration the relevant materials.

Admit.

Call for the records.

At this stage, Shri Goswami, the learned counsel prays for striking off the names of the respondent nos. 3 & 4. Accordingly, the names of the respondent nos. 3 & 4 are struck off from the array of parties.

Let steps be taken for service of notice upon the respondent nos. 1 & 2 by usual process.

Steps within 2 (two) days.

List this matter after 6 (six) weeks along with service report as well as report on receipt of the records.

JUDGE

Comparing Assistant