Page No.# 1/2 vs Sri Ranjan Chandra Brahma And Anr
2025 Latest Caselaw 3500 Gua

Gauhati High Court

Page No.# 1/2 vs Sri Ranjan Chandra Brahma And Anr on 25 February, 2025

                                                                           Page No.# 1/2

GAHC010083882020




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

                                Case No. : MACApp./168/2020

            SMTI NILIMA BALA MALI AND 2 ORS
            W/O- LATE BHADRESWAR MALI, R/O- VILL- SATPAKHALI, P.S-
            CHHAYGAON, DIST- KAMRUP, ASSAM

            2: NABANITA MALI
             D/O- LATE BHADRESWAR MALI
             R/O- VILL- SATPAKHALI
             P.S- CHHAYGAON
             DIST- KAMRUP
            ASSAM

            3: NAYAN MALI
             S/O- LATE BHADRESWAR MALI
             R/O- VILL- SATPAKHALI
             P.S- CHHAYGAON
             DIST- KAMRUP
            ASSA

            VERSUS

            SRI RANJAN CHANDRA BRAHMA AND ANR
            S/O- LATE JITENDRA NATH BRAHMA, R/O- VILL- PATGAON, P.S- AZARA,
            DIST- KAMRUP, ASSAM

            2:NATIONAL INSURANCE COMPANY LTD
             DIVISION NO. 10
             FLAT NO. 101-106
             NO.1 BMC HOUSE
             CONNAUGHT PLACE
             NEW DELHI- 11000

Advocate for the Petitioner   : MR. J SARMAH, MR. T J MAHANTA

Advocate for the Respondent : MR. M P SARMA (R1,2), MR. I GOGOI(R-1),MR. A K RAY(R-
                                                                             Page No.# 2/2

1),MS. R D MOZUMDAR (R-2),MS. C MOZUMDAR (R-2),MR. S P SHARMA




                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

25.02.2025

Heard Mr. J. Sarmah, learned counsel for the appellants. Also heard Mr. A.K. Ray, learned counsel for the respondent No.1, Ms. R.D. Mozumdar, learned counsel for the respondent No.2 and Ms. M.D. Bora, learned standing counsel appearing for the respondent No.3.

Pursuant to order of this Court dated 18.02.2025, Ms. Bora, learned standing counsel for the Transport Department has produced a report before this Court.

Argument concluded.

Judgment reserved.

The letter produced by Ms. Bora shall be part of the record.

Sd/- Robin Phukan JUDGE

Comparing Assistant