Putu Saikia vs Md. Fazlur Rahman And 3 Ors
2021 Latest Caselaw 1894 Gua

                                                                        Page No.# 1/2

GAHC010075052021




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

                                Case No. : MACApp./162/2021

            PUTU SAIKIA
            W/O- LATE KOLARAM SAIKIA, R/O- VILL.- RONGACHAHI NIKINIKHOWA,
            DIST.- MAJULI, ASSAM, PIN- 785104.



            VERSUS

            MD. FAZLUR RAHMAN AND 3 ORS.
            S/O- ABDUL KHALEQUE, R/O- SEUNI ALI BORPOOL, P.O., P.S. AND DIST.-
            JORHAT, ASSAM, PIN- 785001.

            2:MD. ISMAIL HUSSAIN
             S/O- ABDUL KHALEQUE
             R/O- SEUNI ALI BORPOOL
             P.O.
             P.S. AND DIST.- JORHAT
            ASSAM- 785001.

            3:THE BRANCH MANAGER
             UNITED INDIA INSURANCE CO. LTD.
             CHRISTIANBASTI
             G.S. ROAD
             GUWAHATI-6.

            4:THE REGIONAL MANAGER
             UNITED INDIA INSURANCE CO. LTD.
            CHRISTIANBASTI
             G.S. ROAD
             GUWAHATI-6

Advocate for the Petitioner   : MR. ABU JAHID

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




                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

18.08.2021

The court proceedings have been conducted through online court proceeding services.

Heard Mr. Abu Jahid, learned counsel for the appellant.

The appeal has been preferred under Section 173, Motor Vehicles Act, 1988 against the judgment and award dated 12.01.2021 passed by the learned Member, Motor Accident Claims Tribunal No.3, Kamrup (M), ("Tribunal" for short) in MAC Case No.1930/2017 seeking enhancement of the amount of compensation.

Appeal is admitted for Hearing.

Let the LCR be called for.

Issue Notice returnable in 4 (four) weeks.

The appellant shall take steps for service of notice on the respondents by ordinary post on usual process as well as by registered post with AD within 5 (five) days.

List the appeal after four weeks.

JUDGE

Comparing Assistant