Arup Kumar Sarmah vs The Branch Manager
2024 Latest Caselaw 8397 Gua

Gauhati High Court

Arup Kumar Sarmah vs The Branch Manager on 18 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                        Page No.# 1/2

GAHC010240262024




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

                                  Case No. : CRP/118/2024

            ARUP KUMAR SARMAH
            S/O- LATE NITYANANDA SARMAH,
            R/O- WARD NO-10,NEW AMOLAPATTY, GOLAGHAT TOWN,
            P.O AND P.S- GOLAGHAT, DIST- GOLAGHAT, ASSAM

            VERSUS

            THE BRANCH MANAGER, AND 3 ORS
            M/S NATIONAL INSURANCE CO. LTD, GOLAGHAT BRANCH, P.H. G PATH,
            GOLAGHAT, PIN-785621, ASSAM, (DEFENDANT NO-4)

            2:M/S NATIONAL INSURANCE CO. LTD

             HAVING ITS HEAD OFFICE AT 3 MIDDLETON STREET
             KOLKATA-700071
             AND REP. BY ITS CHAIRMAN (DEFENDANT NO-1)

            3:THE REGIONL MANAGER
             M/S NATIONAL INSURANCE CO. LTD HAVING ITS REGIONAL OFFICE AT
            G.S ROAD
             BHANGAGARH
             GUWAHATI-05
             DIST- KAMRUP (M)
            ASSAM (DEFENDANT NO-2)

            4:THE DIVISIONAL MANAGER
             M/S NATIONAL INSURANCE CO. LTD HAVING ITS DIVISIONAL OFFICE AT
            K.B ROAD
             JORHAT
             PIN-785001 ASSAM (DEFENDANT NO-3

Advocate for the Petitioner   : MR A DEKA, MR. B D DEKA,MR A BHATRA,N
CHAUDHURY,MR. M DAS
                                                                          Page No.# 2/2

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

18.11.2024 Heard Mr. N. Chaudhury, learned counsel for the petitioner.

This is a revision under Section 115 of CPC, assailing the judgment and decree dated 14.08.2024 passed by the learned Civil Judge (Sr.Div.) Golaghat in Title Appeal No. 04/2024 setting aside the judgment and decree dated 16.12.2023 passed by the learned Civil Judge (Jr. Div.) No.1, Golaghat in Title Suit No. 07/2021 (new)/Title Suit No. 10/2014 (old).

Issue notice to the respondents by registered A/D post and usual process, returnable within 4(four) weeks.

Call for the scanned copy of trial court record pertaining to Title Suit No. 07/2021 (new)/Title Suit No. 10/2014 (old) from the court of learned Civil Judge (Jr. Div.) No.1., Golaghat.

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant