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Gauhati High Court

Cholamandalam Ms General Insurance ... vs Smti Kalpan Kumari Deka And 5 Ors on 8 March, 2021

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                  Page No.# 1/2

GAHC010267472017




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

                           Case No. : MACApp./86/2017

         CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE
         2ND FLOOR, NO. 2 N.S.C. BOSE ROAD, CHENNAI 600001 AND ITS BRANCH
         OFFICE AT AASTHA PLAZA, 4TH FLOOR, OPPOSITE TO S.B. DEORAH
         COLLEGE, G.S. ROAD, GUWAHATI.


         VERSUS

         SMTI KALPAN KUMARI DEKA and 5 ORS
         W/O LATE RAMEN DEKA

         2:MISS DIXITA DEKA

          D/O LATE RAMEN DEKA.

         3:MASTER R.K. SEEMRAN DEKA.
          D/O LATE RAMEN DEKA

         4:SMTI KAMALA DEKA

         W/O SRI NAGEN DEKA
         ALL ARE R/O VILL. BAIKUNTHAPUR
         BEHIND GAMES VILL.
         P.S. BASISTHA
         GUWAHATI-29
         DIST. KAMRUP M
         ASSAM RESPONDENT NOS. 2 and 3 BEING MINORS IS REPRESENTED BY
         THEIR LEGAL GUARDIAN MOTHER I.E. RESPONDENT NO. 1

         5:SMT. JAYA DAS

          W/O SRI RAJANI CH. DAS
          R/O FATASIL AMBARI
                                                                                Page No.# 2/2

             SEGUNBARI
             GUWAHATI
             P.S. FATASIL
             DIST. KAMRUP M
             ASSAM.

            6:KAMAL DEKA
             S/O SRI PRAFULLA DEKA
             R/O VILL. KHUDRA SANKARA
             P.O. GOPALTHAN
             DIST. NALBARI
            ASSAM

Advocate for the Petitioner   : MS.P BORTHAKUR

Advocate for the Respondent : MS.S MEDHI R-5




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

Date : 08.03.2021 It is submitted by the learned counsel appearing for the parties, the matter be taken on some other day.

Accordingly, list this matter after a week.

JUDGE Comparing Assistant