Gauhati High Court
The New India Assurance Co. Ltd vs Bibha Bagiri @ Sonowal And 4 Ors on 15 June, 2022
Page No.# 1/3
GAHC010145612021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./246/2021
THE NEW INDIA ASSURANCE CO. LTD.
A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
REGIONAL MANAGER, G.S. ROAD, GUWAHATI-7.
VERSUS
BIBHA BAGIRI @ SONOWAL AND 4 ORS.
W/O- LATE KUMBHESWAR SONOWAL, R/O- VILL.- JOLOKIASUTI UNDER
P.O. SILABALIGAON, P.S. SILAPATHAR, DIST.- DHEMAJI, ASSAM, PIN-
787059.
2:ARUNDHUTI SONOWAL
D/O- LATE KUMBHESWAR SONOWAL
R/O- VILL.- JOLOKIASUTI UNDER P.O. SILABALIGAON
P.S. SILAPATHAR
DIST.- DHEMAJI
ASSAM
PIN- 787059.
3:MONIKA SONOWAL
D/O- LATE KUMBHESWAR SONOWAL
R/O- VILL.- JOLOKIASUTI UNDER P.O. SILABALIGAON
P.S. SILAPATHAR
DIST.- DHEMAJI
ASSAM
PIN- 787059. (RESPONDENT NO. 3 BEING MINOR IS REP. BY HER NATURAL
GUARDIAN I.E. MOTHER
BIBHA BAGIRI @ SONOWAL
THE RESPONDENT NO. 1).
4:DHIRAJ KONOWAR
S/O- LATE HOREN KONOWAR
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R/O- VILL.- TITADIMORUGAON
P.O. MOHANBARI LAHOAL
P.S. AND DIST.- DIBRUGARH
ASSAM-786010.
5:JUDHISTHIR MECH
S/O- PREMESWAR MECH
R/O- VILL. NO. 2 KHEREMIA RAJA ALI
P..S AND DIST. DIBRUGARH
ASSAM
C/O- DHIRAJ KONOWAR
S/O- LATE HOREN KONOWAR
R/O- VILL.- TITADIMORUGAON
P.O. MOHANBARI LAHOAL
P.S. AND DIST.- DIBRUGARH
ASSAM-786010
Advocate for the Petitioner : MRS B ACHARYA
Advocate for the Respondent : MR. M KHAN (R-1,2,3)
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 15.6.2022 In view of office note dated 25.2.2022, service is complete. Learned counsel for the appellant submitted that in the given facts and circumstances of the present case, more particularly, in view of the fact that the award has been challenged on the ground of quantum, the presence of respondent No. 5, who is the Driver is not necessary. Accordingly his name may be deleted, submitted by the learned counsel for the appellant. Such prayer is not objected by the learned counsel for the claimant. Accordingly, Registry to delete the name of respondent No.5 from the array of parties including, in the CIS. As service is already complete and appeal was admitted for hearing, however LCR is not received though same was requisitioned on 12.11.2021.Registry to issue Page No.# 3/3 reminder forthwith.
List immediately after receipt of LCR.
JUDGE Comparing Assistant