Page No.# 1/2 vs Smti Tulsi Devi And Anr
2025 Latest Caselaw 3146 Gua

Gauhati High Court

Page No.# 1/2 vs Smti Tulsi Devi And Anr on 13 February, 2025

                                                                         Page No.# 1/2

GAHC010035112019




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

                                  Case No. : MFA/10/2022

            CHOLAMANDALAM M S GENERAL INSURANCE CO. LTD
            CHOLAMANDALAM M S GENERAL INSURANCE CO. LTD.,
            Address - HAVING ITS REGISTERED OFFICE AT SHAW WALLACE BUILDING
            NO. 154, 2ND FLOOR, THAMBU CHETTY STREET, CHENNAI- 600001, AND
            NORTH EAST STATE OFFICE AT ASTHA PLAZA, 4TH FLOOR, OPPOSITE TO
            DEORAH COLLEGE, BORA SERVICE, ULUBARI, G.S. ROAD, GUWAHATI-
            781005.



            VERSUS

            SMTI TULSI DEVI AND ANR
            SMTI. TULSI DEVI AND ANR
            Address - W/O- LATE LAKHAN KARKI @ LEKHOK, R/O- VILL.- NURBARI
            TEA ESTATE, P.O.- NIKAMUL SATRA, P.S. TEZPUR, DIST.- SONITPUR,
            ASSAM, PIN- 784154

            2:SRI ARUN BISWAKARMA
             S/O- SRI CHANDRA MAN BISWAKARMA
             R/O- VILL. H/NO. 10 AMRIT NAGAR
            NEPALI BASTI MAIDAN GAON
             BELTOLA
             DIST.- KAMRUP (M)
             GAUHATI- 781029

Advocate for the Petitioner   : MR K K BHATTACHARYYA, MS. R DEVI,MS JONA
TALUKDAR,MR J JOHN

Advocate for the Respondent : MR. K BHATTACHARJEE (R1), MR. S KHAN (R1),MS. A
BARMAN (R1),MS B TALUKDAR (R1),MR. M H LASKAR
                                                                         Page No.# 2/2

                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                     ORDER

Date : 13.02.2025 Heard Mr. K. K. Bhattacharyya, learned counsel for the appellant along with Mr. K. Bhattacharjee, learned counsel for the respondent No.1 and Mr. S. Roy, learned counsel for the respondent No.2.

Having heard the submissions made by learned counsel for both the parties, hearing is complete and the matter is reserved for Judgment.

JUDGE

Comparing Assistant