REGENT COMPUTRONICS PVT. LTD.

Jayacharan Barman Appellant

V/S

ORIENTAL INSURANCE COMPANY LTD Respondents

Referred Judgements :-

MOHAMMAD HANIF VS. STATE OF ASSAM [REFERRED TO]
BANCHHANIDHI RATH VS. STATE OF ORISSA [REFERRED TO]
RUKMANIBAI GUPTA VS. COLLECTOR JABALPUR [REFERRED TO]
FOOD CORPORATION OF INDIA VS. JAGANNATH DUTTA:L C BHAKAT [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAJA MAHENDRA PAL [REFERRED TO]
LIFE INSSURANCE CORPORATION OF INDIA VS. ASHA GOEL [REFERRED TO]
NATIONAL INSURANCE CORPORATION LIMITED CHANDIGARH VS. NICOLLETTA ROHTAGI [REFERRED TO]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
RATUL DAS VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
OM PRAKASH VS. RELIANCE GENERAL INSURANCE [REFERRED TO]

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India is preferred seeking inter alia a direction to the respondent Insurance Company to satisfy the claim in respect of an insurance policy which the petitioner as the insured had taken in respect of a vehicle. The petitioner has approached this Court after the Insurance Ombudsman, Guwahati Centre had rejected a complaint preferred by the petitioner as the complainant before it, by an Order dtd. 3/9/2013.

(2.) The relevant events which have led the petitioner to prefer the writ petition can be narrated, in brief, as follows :

(3.) I have heard Ms. P. Das, learned counsel for the petitioner and Ms. R.D. Mozumdar, learned counsel for the respondent Insurer.

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JAYACHARAN BARMAN Vs. ORIENTAL INSURANCE COMPANY LTD

Referred Judgements :-

JUDGEMENT

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