Gauhati High Court
M/S. United India Insurance Company ... vs Smt.Archana Sarmah And 7 Ors on 30 May, 2025
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GAHC010317802019
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./106/2025
M/S. UNITED INDIA INSURANCE COMPANY LIMITED
HAVING ITS REGISTERED HEAD OFFICE AT 24 WHITES ROAD, CHENNAI
600014 AND ITS REGIONAL OFFICE AT GS ROAD,DISPUR , GUWAHHATI,
REPRESENTED BY THE SENIOR REGIONAL MANAGER, REGIONAL
OFFICE, GS ROAD, BHANGAGARH, DISPUR GUWAHHATI 781005
VERSUS
SMT.ARCHANA SARMAH AND 7 ORS.
W/O LATE SANJIB KUMAR SHARMA @ SANJIB SARMAH, RESIDENT OF
PUB BANGALPUKHURI, PO , PS AND DIST JORHAT, ASSAM
2:SRI ROHIT SHARMA
S/O LATE SANJIB KUMAR SHARMA @ SANJIB SARMAH
RESIDENT OF PUB BANGALPUKHURI
PO
PS AND DIST JORHAT
ASSAM
TO BE REPRESENTED BY RES. NO. 1
3:SRI PRATAP BORAH
S/O LATE P. BORAH
RESIDENT OF RAWRIAH SENSUWA GAON
PO BARBHETA
PS AND DIST JORHAT
ASSAM
4:SRI GOUTOM BOR BORUAH
S/O SRI DINESH BOR BORUAH
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RESIDENT OF MELENG MATELI
LAHDOIGARH
PO MELENG
PS TEOK
DIST JORHAT
ASSAM
5:SMTI SUNITA JAIN
C/O RAJENDRA JAIN.
RESIDENT OF T.K DAS LANE DIST DIBRUGARH
ASSAM
6:SRI JITENDRA RAI
S/O SRI JIYALAL RAI
RESIDENT OF SAIDING BAZAR
TINSUKIA
ASSAM
7:THE MANAGER
NATIIONAL INSURANCE CO. LTD.
DIBRUGAR
Advocate for the Petitioner : MR. K K DEY, MR. K K DEY
Advocate for the Respondent : MR. A K GUPTA, M CHETIA (R-7),MR. A J SAIKIA (R-7)
Linked Case : I.A.(Civil)/1609/2025
M/S. UNITED INDIA INSURANCE COMPANY LIMITED
HAVING ITS REGISTERED HEAD OFFICE AT 24 WHITES ROAD
CHENNAI 600014 AND ITS REGIONAL OFFICE AT GS ROAD
DISPUR
GUWAHHATI
REPRESENTED BY THE SENIOR REGIONAL MANAGER
REGIONAL OFFICE
GS ROAD
BHANGAGARH
DISPUR GUWAHHATI 781005
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VERSUS
SMT.ARCHANA SARMAH AND 7 ORS.
W/O LATE SANJIB KUMAR SHARMA @ SANJIB SARMAH
RESIDENT OF PUB BANGALPUKHURI
PO
PS AND DIST JORHAT
ASSAM
2:SRI ROHIT SHARMA
S/O LATE SANJIB KUMAR SHARMA @ SANJIB SARMAH
RESIDENT OF PUB BANGALPUKHURI
PO
PS AND DIST JORHAT
ASSAM
TO BE REPRESENTED BY RES. NO. 1
3:SRI PRATAP BORAH
S/O LATE P. BORAH
RESIDENT OF RAWRIAH SENSUWA GAON
PO BARBHETA
PS AND DIST JORHAT
ASSAM
4:SRI GOUTOM BOR BORUAH
S/O SRI DINESH BOR BORUAH
RESIDENT OF MELENG MATELI
LAHDOIGARH
PO MELENG
PS TEOK
DIST JORHAT
ASSAM
5:SMTI BILASHI SHARMAH
W/O LATE DEBENDRA SHARMA ALIAS DEBENDRALAL SHARMA
RESIDENT OF PUB BANGALPUKHURI
PO
PS AND DIST JORHAT
ASSAM
MOTHER OF LATE SANJIB KUMAR SHARMA @ SANJIB SARMAH
6:SMTI SUNITA JAIN
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C/O RAJENDRA JAIN.
RESIDENT OF T.K DAS LANE DIST DIBRUGARH
ASSAM
7:SRI JITENDRA RAI
S/O SRI JIYALAL RAI
RESIDENT OF SAIDING BAZAR
TINSUKIA
ASSAM
8:THE MANAGER
NATIIONAL INSURANCE CO. LTD.
DIBRUGARH
------------
Advocate for : MR V K BAROOAH
Advocate for : MR. A K GUPTA appearing for SMT.ARCHANA SARMAH AND 7
ORS.
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
Date : 30.05.2025
Heard Mr. B. K. Barman, learned counsel for the appellant.
This is an application filed under Section 173 of the Motor Vehicles Act,
1988, challenging the judgment and award dated 18.01.2019 passed by the
Member of the MACT, Jorhat in MAC.App. No.10/2014.
The appeal is admitted.
Call for the Trial Court Record.
Issue notice.
Since Mr. A. K. Gupta, learned counsel appear and accepted notice on
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behalf of respondent nos.1 & 2, and Mr. A.J. Saikia, learned counsel appear on
behalf of respondent no.7, no formal notice need to be issued to the said
respondent.
The appellant shall take steps upon the respondent nos.3, 4, 5, 6 & 8 by a
registered post with AD as well as by usual process within 7(seven) days from
today.
List this matter after 4(four) weeks.
JUDGE
Comparing Assistant
