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New India Assurance Company Ltd vs Rani Barman And 4 Ors
2024 Latest Caselaw 8008 Gua

Citation : 2024 Latest Caselaw 8008 Gua
Judgement Date : 4 November, 2024

Gauhati High Court

New India Assurance Company Ltd vs Rani Barman And 4 Ors on 4 November, 2024

                                                                Page No.# 1/4

GAHC010223822024




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

                        Case No. : MACApp./567/2024

         NEW INDIA ASSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
         FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
         FLOOR, LACHIT NAGAR NEAR HANUMAN MANDIR, G.S. ROAD,
         GUWAHATI-781007.



         VERSUS

         RANI BARMAN AND 4 ORS
         W/O. SRI ABANI BARMAN

         2:ASHA BARMAN
          D/O. SRI ABANI BARMAN

         3:JUNU BARMAN
          D/O. SRI ABANI BARMAN
         ALL ARE RESIDENTS OF -
         VILL. GATANGA
          P/O. RANGAGARAH
          P/S. SAMAGURI
          DIST. NAGAON
         ASSAM
          PN-782140.
         RESPONDENT 3 BEING MINOR IS REPRESENTED BY THE LEGAL
         GUARDIAN MOTHER I.E. RESPONDENT NO.1

         4:PARAM PRATAM SINGH SADANA
          S/O. SRI BHUPENDER SINGH SADANA
          R/O. VILL. RAJSINGH PALACE
          FANCY BAZAR
          S.S. ROAD
          LOKHTOKIA
                                                                         Page No.# 2/4

             GUWAHATI. P/O. FANCY BAZAR
             P/S. PAN BAZAR
             PIN-781001
             ASSAM.

            5:PRADIP PATAR
             S/O. SRI NANDA RAM PATAR
             C/O. SRI RAJ KUMAR DAS
             R/O. VILL.-SOUTH HAIBARGAON
             P/O. NAGAON
             P/S. NAGAON SADAR
             DIST. NAGAON
            ASSAM

Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA

Advocate for the Respondent : ,




             Linked Case : I.A.(Civil)/3334/2024

            NEW INDIA ASSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87
            M.G. ROAD
            FORT
            MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX
            5TH FLOOR
            LACHIT NAGAR NEAR HANUMAN MANDIR
            G.S. ROAD
            GUWAHATI-781007.


             VERSUS

            RANI BARMAN AND 4 ORS
            W/O. SRI ABANI BARMAN

            2:ASHA BARMAN
            D/O. SRI ABANI BARMAN

            3:JUNU BARMAN
            D/O. SRI ABANI BARMAN
            ALL ARE RESIDENTS OF -
            VILL. GATANGA
                                                                               Page No.# 3/4

            P/O. RANGAGARAH
            P/S. SAMAGURI
            DIST. NAGAON
            ASSAM
            PN-782140.
            RESPONDENT 3 BEING MINOR IS REPRESENTED BY THE LEGAL
            GUARDIAN MOTHER I.E. RESPONDENT NO.1

            4:PARAM PRATAM SINGH SADANA
            S/O. SRI BHUPENDER SINGH SADANA
            R/O. VILL. RAJSINGH PALACE
            FANCY BAZAR
            S.S. ROAD
            LOKHTOKIA
            GUWAHATI. P/O. FANCY BAZAR
            P/S. PAN BAZAR
            PIN-781001
            ASSAM.

            5:PRADIP PATAR
            S/O. SRI NANDA RAM PATAR
            C/O. SRI RAJ KUMAR DAS
            R/O. VILL.-SOUTH HAIBARGAON
            P/O. NAGAON
            P/S. NAGAON SADAR
            DIST. NAGAON
            ASSAM.
            ------------
            Advocate for : MR. R GOSWAMI
            Advocate for : appearing for RANI BARMAN AND 4 ORS



                                   BEFORE
                         HONOURABLE MR. JUSTICE K. SEMA

                                         ORDER

Date : 04-11-2024

Heard Mr. R. Goswami, learned counsel for the appellant.

The appeal has been filed under section 173 of the M.V Act, 1988 against the judgment & award dated 31/07/2024 passed by the learned Member Motor Accident Claims Tribunal, Nagaon in MAC Case No. 75/2019 filed under section 166 of the M.V Act, 1988.

Page No.# 4/4

Issue notice to the respondents returnable after 4(four) weeks.

The learned counsel for the appellant shall take steps for service of notice upon the respondents by registered post with AD within a period of 7 days from today.

JUDGE

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