Gauhati High Court
Radha Jain vs New India Assurance Co. Ltd. And 2 Ors on 11 December, 2018
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GAHC010022802013
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp. 109/2013
1:RADHA JAIN
W/O LATE SANJAY KR. JAIN, R/O JAYNARAYAN ROAD, CHAIGALI, FANCY
BAZAR, GUWAHATI 781001, KAMRUP METRO, ASSAM.
VERSUS
1:NEW INDIA ASSURANCE CO. LTD. and 2 ORS.
REGIONAL OFFICE GUWAHATI, NEAR ABC, G.S. ROAD, GUWAHATI 781005,
KAMRUP M, ASSAM.
2:SMTI ASHA PANDIT
W/O SRI SAMPAT PANDIT
PERMANENT RESIDENT OF MAIN BAZAR
TEHRI GARWAL
PRESENTLY RESIDING AT 6
CHANDRESHWAR ROAD
RISHIKESH 248001
D IST. DEHRADUN
UTTARANCHAL OWNER OF VEHICLE NO. UP-07/C-9232
3:BHARAT SINGH
S/O SRI JABARSINGH
GRAM KHOLGARH
TEHSIL PRATAP NAGAR
DIST. TEHRI GARWAL
UTTARANCHAL
Advocate for the Petitioner : MRG JALAN
Advocate for the Respondent : MR.A AHMED
BEFORE
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HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 11-12-2018 Heard Mr. G. Jalan, learned counsel for the appellant. I have also heard Mr. R.K. Bhatra, learned counsel representing the Insurance Company.
The learned counsel for the parties have invited the attention of this Court to the order dated 20-02-2014 whereby a direction has been issued to list this appeal along with MAC App. No. 139/2013.
Registry to take note of the same and list the matter accordingly.
JUDGE GS Comparing Assistant