M/S Bajaj Allianz General Insurance Co vs Rekha Medhi And 5 Ors
2024 Latest Caselaw 8485 Gua

Gauhati High Court

M/S Bajaj Allianz General Insurance Co vs Rekha Medhi And 5 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                   Page No.# 1/3

GAHC010206812024




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

                         Case No. : MACApp./599/2024

         M/S BAJAJ ALLIANZ GENERAL INSURANCE CO
         HAVING ITS REGISTERED OFFICE AT GE PLAZA, AIRPORT ROAD,
         YERWADA, PUNE-411006 AND A BRANCH OFFICE AT G. S. ROAD,
         GANESHGURI, GUWAHATI.



         VERSUS

         REKHA MEDHI AND 5 ORS
         W/O. LATE HIMANGSHU MEDHI, R/O. VILL. BALAPARA, P/S. SARTHEBARI,
         PIN-781307, ASSAM.

         2:MANOMATI MEDHI
         W/O. LATE LOHIT CHANDRA MEDHI
          R/O. VILL. BALAPARA
          P/S. SARTHEBARI
          PIN-781307
          DIST. BARPETA
         ASSAM.

         3:PRIYANKA MEDHI
          D/O. LATE HIMANGSHU MEDHI
         R/O. VILL. BALAPARA
          P/S. SARTHEBARI
          PIN-781307
          DIST. BARPETA
         ASSAM.

         4:MANTU KUMAR DAS
          S/O. SURYA KR. DAS
         VILL. NO.1 GOLIAHATI
          P/S. BARPETA
          PIN-781352
                                                                        Page No.# 2/3

             DIST. BARPETA
             ASSAM.

            5:KAMAL KAKATI
             S/O. DHARANIDHAR KAKATI
             C/O. MRIDUL DAS
            VILL. KOCHPARA
             PALASHBARI
             KAMRUP (M)
            ASSAM
             PIN-781122.

            6:LOHIT CH. MEDHI
             S/O. LATE NABIN MEDHI
            VILL. BALAPARA
             PIN-781307
             P/S. SARTHEBARI
             DIST. BARPETA
            ASSAM

Advocate for the Petitioner   : MR. K K BHATTA,

Advocate for the Respondent : ,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

20.11.2024 Heard Mr. K. K. Bhatta, learned counsel for the petitioner.

This is an appeal under Section 173 of the MV Act against the judgment and award dated 06.07.2024 passed by the learned Member MACT, Barpeta in MAC Case No. 251/2021.

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

Call for the trial court record pertaining to MAC Case No. 251/2021 from Page No.# 3/3

the court of learned Member MACT, Barpeta.

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant