Dipak Kalita vs The Divisional Manager And Ors
2025 Latest Caselaw 4015 Gua

Gauhati High Court

Dipak Kalita vs The Divisional Manager And Ors on 11 March, 2025

                                                                         Page No.# 1/2

GAHC010161092011




                                                                  undefined

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

                                Case No. : MACApp./59/2011

            DIPAK KALITA,
            S/O SRI ATUL KALITA, R/O VILL. KAMARPOTA, P.O. SIMLITOLA, P.S.
            RANGJULI, DIST. OF GOALPARA, ASSAM.


            VERSUS

            THE DIVISIONAL MANAGER and ORS,
            THE UNITED INSURANCE CO. LTD., DIVISIONAL OFFICE-2,
            BHANGAGARH, GUWAHATI-5, DIST. KAMRUP, METRO, ASSAM. INSURER
            OF THE VEHICLE NO. AS-01/F-8781, MAHINDRA JEEP.

            2:BHAGYA KALITA
             S/O BHAKAT KALITA
             R/O RAHABARI
             P.O. REHABARI
             GUWAHATI-8
             P.S. PALTAN BAZAR
             DIST. KAMRUP
             METRO
            ASSAM. OWNEROF THE VEHICLENO. AS-01/F-8781 MAHINDRA JEEP

            3:MD.AMJAD ALI
             S/O MAFIZ ALI
             R/O NEW MARKET
             DIBRUGARH
             P.O. and P.S. DIBRUGARH
             DIST. DIBRUGARH
            ASSAM
             DRIVER OF THE VEHICLE NO. AS-01/F-8781 MAHINDRA JEEP

Advocate for the Petitioner   : MR.R P ROY, MR.J I BORBHUIYA,MRS.K H CHOUDHURY

Advocate for the Respondent : MR.S S SHARMA, MRG JALAN,MR.G MISHRA,MS.L
                                                                    Page No.# 2/2

SARMA,MS.F KHAN




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                      ORDER

Date : 11-03-2025

Heard Mr. JI Borbhuiya, learned counsel for the appellant along with Mr. H Buragohain, learned counsel for the respondent/Insurance Company.

Hearing concluded.

Matter reserved for judgment.

JUDGE

Comparing Assistant