Reliance General Insurance Co Ltd vs Dipti Basumatary And 4 Ors
2024 Latest Caselaw 8483 Gua

Gauhati High Court

Reliance General Insurance Co Ltd vs Dipti Basumatary And 4 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                Page No.# 1/3

GAHC010233652024




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

                        Case No. : MACApp./587/2024

         RELIANCE GENERAL INSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE, WALCHAND
         HIRACHAND MARG, BILLARD ESTATE, MUMBAI-400001, AND ONE OF ITS
         BRANCH OFFICE AT BHANGAGARH, G.S. ROAD, GUWAHATI.



         VERSUS



         DIPTI BASUMATARY AND 4 ORS
         W/O. LATE NARAD CHANDRA BASUMATARY, R/O. VILL-
         CHANBARIKHUTI (HALADALA) BARIMUKH CHOWK, P/O. MUSSALPUR,
         P/S. MUSSALPUR, PIN-781372, DIST. BAKSA (BTAD), ASSAM.

         2:AKHWRANG BASUMATARY
          S/O/ LATE NARAD CHANDRA BASUMATARY
          R/O. VILL.- CHANBARIKHUTI (HALADALA) BARIMUKH CHOWK
          P/O. AND P/S. MUSSALPUR
          PIN-781372
          DIST. BAKSA (BTAD) ASSAM.

         3:NWJWR BASUMATARY
          S/O/ LATE NARAD CHANDRA BASUMATARY
          R/O. VILL.- CHANBARIKHUTI (HALADALA) BARIMUKH CHOWK
          P/O. AND P/S. MUSSALPUR
          PIN-781372
          DIST. BAKSA (BTAD) ASSAM.

         4:M/S. RAJSHEKHAR CONSTRUCTION PVT. LTD.
          REP. BY ITS PROPRIETOR/PARTNER/MANAGING DIRECTOR
          R/O.- FLAT NO.590
          PURNA DAS ROAD
                                                                         Page No.# 2/3

             KOLKATA
             PIN-700029.

            5:AFTAB KHAN
             S/O. HUSSAIN KHAN
             R/O. HATIGAON
             BHETAPARA
             H/NO. 51
             P/O. HATIGAON
             DIST. KAMRUP
            ASSAM
             PIN-781038

Advocate for the Petitioner   : MR. K K BHATTA,

Advocate for the Respondent : ,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 20.11.2024

Heard Mr. K.K. Bhatta, learned counsel for the appellant. The present appeal has been filed under Section 173 of M.V. Act, 1988 against the judgment and order dated 05.08.2024 passed by the learned Member, MACT No. 2, Kamrup(M), Guwahati, in MAC Case No. 2144/2018.

Appeal is admitted.

Issue notice.

The appellant is directed to take step for service of notice upon the respondents by registered post with AD as well as other usual process returnable within four weeks. The steps be taken within 7(seven) days. Call for the trial court record. The Registry is directed to procure the same.

Page No.# 3/3

List the matter after four weeks.

JUDGE

Comparing Assistant