Oriental Insurance Company Ltd vs Purobi Nath And 4 Ors
2025 Latest Caselaw 3950 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Purobi Nath And 4 Ors on 10 March, 2025

                                                                     Page No.# 1/3

GAHC010147142024




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

                            Case No. : CO/13/2024

         ORIENTAL INSURANCE COMPANY LTD
         A CENTRAL GOVT. UNDERTAKING, HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, GS ROAD, ULUBARI, GUWAHATI 07, REPRESENTED BY THE
         DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI
         781007


         VERSUS


         PUROBI NATH AND 4 ORS
         W/O BABUL NATH, R/O NUMALIGARH A.S.E.B COLONY, P.O.-
         NUMALIGARH, P.S. AND DIST.- GOLAGHAT, ASSAM, PIN- 785613.


         2:MUKHWINDER SINGH
          S/O LATE MAHEL SINGH
          R/O LAKHIMANDIR
          INCOME TAX COLONY
          BELTOLA
          GUWAHATI
          KAMRUP (M)
          PIN- 781029.


         3:BIMAL TISSO
          S/O LONGKI TISSO
         VILL.- LONGKI TISSO
          P.O.- LONGNIT
          P.S.- HOWRAGHAT
          DIST.- KARBIANGLONG
         ASSAM
          PIN- 782481.
                                                                       Page No.# 2/3


            4:MISSION DIRECTOR
             NRHM
             H AND FW
             GOVT. OF ASSAM GUWAHATI
             KAMRUP (M)- 781002.


            5:THE NEW INDIA ASSURANCE CO. LTD.
            A CENTRAL GOVT. UNDERTAKING
             HAVING ITS REGIONAL OFFICE AT GUWAHATI. STARCITY COMPLEX
             GS ROAD
             LACHITNAGAR
             GUWAHATI 0


Advocate for the Petitioner   : MS. R D MOZUMDAR, MS. C MOZUMDAR,MR. S P SHARMA


Advocate for the Respondent : ,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                        ORDER

Date : 10-03-2025

Mr. SP Sharma, learned counsel for the cross-objector is present and submits that he has filed the cross-objection against the judgment and award dated 20.06.2022 passed by the learned Member, Motor Accident Claims Tribunal, Golaghat in MAC Case No. 17/2014.

Issue notice to the opposite parties.

Ms. M Choudhury, learned counsel accepts notice on behalf of opposite party No. 5/Insurance Company and Ms. P Baruah, learned counsel accepts notice on behalf of the opposite party No. 1/claimant.

No need to issue formal notice.

Page No.# 3/3

Matter be listed for admission hearing.

JUDGE

Comparing Assistant