Arup Kumar Sarmah vs The Branch Manager And 3 Ors
2024 Latest Caselaw 8399 Gua

Gauhati High Court

Arup Kumar Sarmah vs The Branch Manager And 3 Ors 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 : I.A.(Civil)/3506/2024

         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
                                                                         Page No.# 2/2

           M/S NATIONAL INSURANCE CO. LTD HAVING ITS DIVISIONAL OFFICE AT
           K.B ROAD
           JORHAT
           PIN-785001 ASSAM (DEFENDANT NO-3)
           ------------
           Advocate for : MR A DEKA
           Advocate for : appearing for THE BRANCH MANAGER AND 3 ORS


                                   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