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New India Assurance Company Ltd vs Bipul Baruah And 3 Ors. F
2025 Latest Caselaw 6438 Gua

Citation : 2025 Latest Caselaw 6438 Gua
Judgement Date : 28 August, 2025

Gauhati High Court

New India Assurance Company Ltd vs Bipul Baruah And 3 Ors. F on 28 August, 2025

                                                                 Page No.# 1/2

GAHC010154052022




                                                          undefined

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

                         Case No. : MACApp./136/2023

         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, GS ROAD,
         GUWAHATI 781007



         VERSUS

         BIPUL BARUAH AND 3 ORS. F
         S/O SRI PORAN BARUAH, RESIDENT OF 3 NO. CHOTA HAPJAN, PO AND PS
         MAKUM DIST TINSUKIA, ASSAM 786170

         2:SMTI JAMUNA BARUAH

          W/O SRI PORAN BARUAH

         RESIDENT OF 3 NO. CHOTA HAPJAN

         PO AND PS MAKUM DIST TINSUKIA
         ASSAM 786170

         3:SRI BIRPAL SINGH

          S/O SRI MOUSHEEKH SINGH

         RESIDENT OF VILLAGE MALAB

         PS NUH
         DIST MEWAT
         HARYANA
         122107
                                                                   Page No.# 2/2

            4:MAJAR KHAN

             S/O SAMSUDDIN

            RESIDENT OF VILLAGE SIDH NAGLA
            MAJRA RIWADA
            SIKARPUR
            PS JANGIRABAD
            DIST BULANDSAHAR
            U.P 20339

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

Advocate for the Respondent : MR G CHOUDHURY, MR BHARGAV DAS,MR ARINDAM
BARUAH




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                         ORDER

Date : 28.08.2025

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

Also heard Mr. G. Choudhury, learned counsel, appearing on behalf of claimant/respondent No. 1.

Hearing is concluded.

Judgment is kept reserved.

JUDGE

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