Dhirendra Nath Ray vs The Oriental Insurance Co. Ltd. And 2 Ors on 28 February, 2020

[Cites 0, Cited by 1]

Gauhati High Court

Dhirendra Nath Ray vs The Oriental Insurance Co. Ltd. And 2 Ors on 28 February, 2020

Bench: Prasanta Kumar Deka

                                                                     Page No.# 1/2

GAHC010042572020




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

                                   Case No. : CRP 30/2020

            1:DHIRENDRA NATH RAY
            S/O- LT. BIRENDRA NATH RAY, CORRESPONDING ADDRESS- VILL.-
            KALAPANI, P.O. DEVKATANAGAR, P.S. JALUKBARI, DIST.- KAMRUP(M),
            ASSAM, GHY.-12. PERMANENT ADDRESS- VILL. KAIMARI PT-7, P.S.
            GOLAKGANJ, DIST.- DHUBRI, ASSAM.

            VERSUS

            1:THE ORIENTAL INSURANCE CO. LTD. AND 2 ORS.
            REP. BY THE REGIONAL MANAGER, OF ORIENTAL INSURANCE COMPANY
            LTD., GODREJ BUILDING, GS ROAD, OPPOSITE FLYOVER BRIDGE,
            MANIPURI RAJBARI, ULUBARI, KAMRUP(M), GHY-7. RESPONDENT/
            OPPOSITE PARTY NO. 3.

            2:MD. RAFIKUL SHEIKH
             S/O MD. BELUDDIN SHEIKH
             R/O- VILL. LALKURA PT-2
             P.O. SHAHEBGANJ
             P.S. GAURIPUR
             DIST.- DHUBRI
            ASSAM
             PIN- 783331. (OWNER OF OFFENDING VEHICLE).

            3:BIJOY CHANDRA PAUL
             S/O- LT. BADAN CHANDRA PAUL
             R/O- VILL. KAIMARI PT-5
             P.O. KAIMARI
             P.S. GOLAKGANJ
             DIST.- DHUBRI
             PIN- 783335. (DRIVER OF OFFENDING)

Advocate for the Petitioner   : MR I HAQUE

Advocate for the Respondent :
                                                                                         Page No.# 2/2




                                    BEFORE
                  HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA

                                              ORDER

Date : 28-02-2020 Heard Mr. I. Haque, learned counsel for the petitioner. The petitioner is aggrieved by the order dated 27.1.2020 passed by the learned Principal Member, MACT, Kamrup, Amingaon in MAC 145/2019 thereby returning the claim petition filed by the petitioner for filing it in the appropriate Tribunal on the ground that the learned Member, MACT , Kamrup, Amingaon has no jurisdiction to file the present petition.

Let notice be issued .

Petitioner shall take steps on the respondents within a period of three days from today both by way of registered post with A/D and usual process. Notice is made returnable on 22.4.2020.

Till the returnable date, operation of impugned order dated 27.1.2020 in MAC Case No. 145/2019 passed by the learned Member, MACT, Kamrup, Amingaon shall remain stayed.

JUDGE Comparing Assistant

Unlock Advanced Research with PRISMAI

Gauhati High Court