National Insurance Company Ltd vs Sashi Prava Devi And 3 Ors. H
2024 Latest Caselaw 2993 Gua

Gauhati High Court

National Insurance Company Ltd vs Sashi Prava Devi And 3 Ors. H on 3 May, 2024

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GAHC010132272023




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

                         Case No. : MACApp./185/2024

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



         VERSUS

         SASHI PRAVA DEVI AND 3 ORS. H
         W/O LATE GOPAL CHANDRA SARMA RESIDENT OF VILLAGE DAKSHIN
         CHUBURI, PS SIPAJHAR, DIST DARRANG, ASSAM 784145.

         2:SRI RAJUMANI SARMA
          S/O LATE GOPAL CHANDRA SARMA
         RESIDENT OF VILLAGE DAKSHIN CHUBURI
          PS SIPAJHAR
          DIST DARRANG
         ASSAM 784145

         3:SUMI DEVI
          D/O LATE GOPAL CHANDRA SARMA
         RESIDENT OF VILLAGE DAKSHIN CHUBURI
          PS SIPAJHAR
          DIST DARRANG
         ASSAM 784145.

         4:PRADIP DAS
          S/O LATE ATUL DAS

         VILL.- BICHENNALA
         P.S.- RANGIA
         DIST.- KAMRUP
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             ASSAM
             PIN- 781354

Advocate for the Petitioner   : MR T KALITA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1260/2024

            NATIONAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
            MIDDLETON STREET
            KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH
            GSROAD
            GUWAHATI 781005
            REPRESENTED BY THE CHIEF REGIONAL MANAGER
            GUWAHATI REGIONAL OFFICE.


             VERSUS

            SASHI PRAVA DEVI AND 3 ORS. H
            W/O LATE GOPAL CHANDRA SARMA RESIDENT OF VILLAGE DAKSHIN
            CHUBURI
            PS SIPAJHAR
            DIST DARRANG
            ASSAM 784145.

            2:SRI RAJUMANI SARMA
            S/O LATE GOPAL CHANDRA SARMA
            RESIDENT OF VILLAGE DAKSHIN CHUBURI
             PS SIPAJHAR
             DIST DARRANG
            ASSAM 784145
             3:SUMI DEVI
            D/O LATE GOPAL CHANDRA SARMA
            RESIDENT OF VILLAGE DAKSHIN CHUBURI
             PS SIPAJHAR
             DIST DARRANG
            ASSAM 784145.
             4:PRADIP DAS
            S/O LATE ATUL DAS
                                                                               Page No.# 3/3

           VILL.- BICHENNALA
           P.S.- RANGIA
           DIST.- KAMRUP
           ASSAM
           PIN- 781354.
           ------------
           Advocate for : MR T KALITA
           Advocate for : appearing for SASHI PRAVA DEVI AND 3 ORS. H



                                    BEFORE
                          HONOURABLE MR. JUSTICE K. SEMA

                                         ORDER

Date : 03.05.2024

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

The present appeal has been filed under section 173 of the M.V Act, 1988 against the judgment & order dated 28/02/2023 passed by the learned MACT Darrang, Mangaldai in MAC (D) Case No. 46/2018.

Admit the appeal.

The learned counsel for the appellant shall take steps for service of notice upon the respondent No. 4 by registered post with AD as well as by usual process within a period of 7 days from today.

Mr. M. Hoque, learned counsel entered appearance on behalf of the respondent No. 1 to 3.

Call for the LCR.

JUDGE

Comparing Assistant