The Oriental Insurance Co Ltd vs Sandhya Rani Pathak And 5 Ors A
2025 Latest Caselaw 4248 Gua

Gauhati High Court

The Oriental Insurance Co Ltd vs Sandhya Rani Pathak And 5 Ors A on 19 March, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                 Page No.# 1/3

GAHC010106932024




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

                         Case No. : MACApp./87/2025

         THE ORIENTAL INSURANCE CO LTD
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI- 7.



         VERSUS

         SANDHYA RANI PATHAK AND 5 ORS A
         W/O KANAK CHANDRA PATHAK, R/O GANDHI NAGAR, WARD NO. 16,
         MOUZA- BARPETA, P.S.- BARPETA, DIST.- BARPETA, ASSAM.

         2:KANAK CHANDRA PATHAK
          S/O LATE NARESWAR PATHAK

         R/O GANDHI NAGAR
         WARD NO. 16
         MOUZA- BARPETA
         P.S.- BARPETA
         DIST.- BARPETA
         ASSAM.

         3:JITUMANI PATHAK
          S/O KANAK CHANFRA PATHAK

         R/O GANDHI NAGAR
         WARD NO. 16
         MOUZA- BARPETA
         P.S.- BARPETA
         DIST.- BARPETA
         ASSAM.

         4:CHANDASMITA PATHAK
          D/O KANAK CHANDRA PATHAK
                                                                      Page No.# 2/3


            R/O GANDHI NAGAR
            WARD NO. 16
            MOUZA- BARPETA
            P.S.- BARPETA
            DIST.- BARPETA
            ASSAM.

            5:MACROCOSM BUILDERS
             S/O DEBADIB DAS

            B.B. ROAD
            BARPETA
            P.O. AND P.S.- BARPETA
            DIST.- BARPETA
            ASSAM.

            6:JALESWAR RAY
             S/O PURNA CHANDRA RAY

            R/O NATHPARA BAHAPUR CHAPAR (PT)
            DIST.- DHUBRI
            ASSAM

For the Appellant(s)                 : Mr. S.K. Goswami, Advocate

For the Respondent(s)            : None appears




                                  BEFORE
                   HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 19.03.2025

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 11.01.2024 passed by the learned Member, Motor Accident Claims Tribunal, Barpeta in MAC Case No. 345/2020.

2. The appeal is admitted.

Page No.# 3/3

3. Call for the records.

4. It is seen that the claimants are duly represented by a set of counsels.

5. Considering the above, there is no requirement of any formal notice.

6. The appellant shall serve extra copies of the memo of appeal upon the learned counsel appearing on behalf of the claimants.

7. As regards the respondent Nos. 5 and 6, the appellant is directed to take steps by way of Registered Post with A/D as well as through usual process during the course of the day.

8. List the matter after completion of service and receipt of the records.

JUDGE

Comparing Assistant