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Gauhati High Court

New India Assurance Co. Ltd vs Smt. Malaya Bangthai And 3 Ors on 20 September, 2021

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                               Page No.# 1/2

GAHC010141472018




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

                         Case No. : MACApp./25/2019

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING,
         87,MAHATMA GANDHI ROAD, AND OF THE REGIONAL OFFICE AT GS
         ROAD, GUWAHATI



         VERSUS

         SMT. MALAYA BANGTHAI AND 3 ORS
         W/O LATE BADAN BANTHAI,
         RESIDENT OF VILLAGE NABAHATIA PO BARKULOI PS JAGIROAD, DIST
         MORIGAON, ASSAM

         2:SMTI. RINKU MONI BANGTHAI
          D/O LATE BADAN BANTHAI

         RESIDENT OF VILLAGE NABAHATIA PO BARKULOI PS JAGIROAD
         DIST MORIGAON
         ASSAM

         3:SRI SANTOSH LAHATI
          S/O SRI MEGH RAJ LAHATI

         RESIDENT OF WARD NO 4
         MORIGAON
         PO
         PS AND DIST MORIGAON
         ASSAM
         OWNER OF VEHICLE NO AS-01-C-9317

         4:SRI BISHU BORDOLOI
          S/O LATE D.KR. BORDOLOI
                                                                                   Page No.# 2/2

            RESIDENT OF BANPARA
            PO DANDUA
            DIST MORIGAON ASSAM
            DRIVER OF VEHICLE NO AS-01-C-931

Advocate for the Petitioner   : MR. K K BHATRA

Advocate for the Respondent : MR. M TALUKDAR




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 20-09-2021 Heard the learned counsel Mr. M. Talukdar appearing for the applicant No. 1/claimant and the learned counsel Mr. D. Mondal for the respondent No. 3/owner. Also heard the learned counsel Mr. R.K. Bhatra appearing for the insurance company.

Mr. Talukdar submits that the original claimant No. 1, Malaya Bangthai has died. Therefore, her name is to be struck off from the Memo of Appeal. She has left only one legal heir Rinku Moni Bangthai, who is already on record. Therefore, the name of claimant No. 1, Malaya Bangthai shall be struck off from the Memo of Appeal.

Mr. Bhatra has submitted that the respondent No. 4, Sri Bishu Bordoloi was the driver of the vehicle and he has also died. Therefore, the name of respondent No. 4 Bishu Bordoloi shall be struck off from the Memo of Appeal.

The LCR has been received.

The matter shall be listed for final hearing after 4 (four) weeks along with I.A. (C) No. 2454 of 19, I.A. (C) No. 104 of 2019 & I.A. (C) No. 2899 of 2019.

JUDGE Comparing Assistant