Gauhati High Court
Icici Lombard General Insurance ... vs Kalpana Sutradhar And 6 Ors on 3 May, 2023
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/3
GAHC010061652023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./43/2022
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
TOWERS
BANDRA KURLA COMPLEX
MUMBAI
400051
ITS ZONAL OFFICE AT APEEJAY HOUSE
15 PARK STREET
7TH FLOOR
KOLKATA 700016 AND A BRANCH OFFICE AT KAMAKHYA TOWER
3RD FLOOR
OFFICE NO. 305 AND 306
G.S ROAD
GUWAHATI 781005
ASSAM
VERSUS
KALPANA SUTRADHAR AND 6 ORS.
W/O LATE JIBAN SUTRADHAR
RESIDENT OF VILLAGE NOWAPARA NO. 1
PS MANIKPUR
DIST BONGAIGAON
ASSAM
783392
(CLAIMANTS)
2:SRI SUBIR SUTRADHAR
S/O LATE JIBAN SUTRADHAR
RESIDENT OF VILLAGE NOWAPARA NO. 1
Page No.# 2/3
PS MANIKPUR
DIST BONGAIGAON
ASSAM
783392
(CLAIMANTS)
3:SRI ABHIJIT SUTRADHAR
S/O LATE JIBAN SUTRADHAR
RESIDENT OF VILLAGE NOWAPARA NO. 1
PS MANIKPUR
DIST BONGAIGAON
ASSAM
783392
(CLAIMANTS)
4:SRI NITYANANDA SUTRADHAR
S/O LATE JAGESH CH. SUTRADHAR
RESIDENT OF VILLAGE NOWAPARA NO. 1
PS MANIKPUR
DIST BONGAIGAON
ASSAM
783392
(CLAIMANTS)
5:SMTI KANAN BALA SUTRADHAR
W/O SRI NITYANANDA SUTRADHAR
RESIDENT OF VILLAGE NOWAPARA NO. 1
PS MANIKPUR
DIST BONGAIGAON
ASSAM
783392
(CLAIMANTS)
6:HAFIZUR RAHMAN
S/O KORBAN ALI
RESIDENT OF VILLAGE BOGULAMARI
PO LANGLA
DIST BARPETA
ASSAM
781319
OWNER OF VEHICLE
NO. AS 26/B 1086
7:ABDUL MATLEB
S/O JUDDUCH ALI
RESIDENT OF VILLAGE NOWAPARA NO. 2
PS MANIKPUR
DIST BONGAIGAON
Page No.# 3/3
ASSAM
783392
(DRIVER OF VEHICLE NO. AS 26/B-1086)
------------
Advocate for : MR. R GOSWAMI
Advocate for : MR. A BURAGOHAIN appearing for KALPANA SUTRADHAR AND
6 ORS.
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 03.05.2023 Heard Ms. P. Barthakur, learned counsel for the appellant. Also heard Mr. M. Khan, learned counsel for the respondent Nos. 1 to 5.
The learned counsel for the appellant submits that she would like to take step for service of notice upon the respondent Nos. 6 and 7 by way of dasti manner.
The prayer is allowed and after service of notice, necessary affidavit shall be filed.
List the matter again on 30.05.2023.
JUDGE Comparing Assistant