Julkifil Alom @ Sk Md Julkifil Alom vs United India Insurance Company ...
2021 Latest Caselaw 378 Gua

Citation : 2021 Latest Caselaw 378 Gua
Judgement Date : 4 February, 2021

Gauhati High Court

Julkifil Alom @ Sk Md Julkifil Alom vs United India Insurance Company ... on 4 February, 2021

                                                                      Page No.# 1/2

GAHC010316682019




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

                                 Case No. : MACApp./69/2020

            JULKIFIL ALOM @ SK MD JULKIFIL ALOM
            S/O MD. ABU OBAIDA, R/O VILLAGE NOLONGA MAJERPARA, P.S.
            BAGUAN, DIST. GOALPRA, ASSAM



            VERSUS

            UNITED INDIA INSURANCE COMPANY LTD. AND ANR
            REPRESENTED BY ITS DIVISIONAL MANAGER, BONGAIGAON
            DIVISIONAL OFFICE, MAIN ROAD, BONGAIGAON, P.O. , P.S. AND DIST.
            BONGAIGAON, ASSAM, PIN 783380. INSURER OF THE VEHICLE NO. AS-18-
            B-2340 MOTOR CYCLE.

            2:ABDUL MALEK
             S/O ABDUL JALIL
             R/O VILLAGEBATABARI
             P.O. MARKULA
             P.S. BAGUAN
             DIST. GOALPRA
            ASSAM. OWNER CUM DRIVER OF THE VEHICLE
            NO. AS-18-B-2340
             MOTOR CYCLE

Advocate for the Petitioner   : MR. D DAS

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

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Date : --04.02.2021

Heard Mr. B.J. Talukdar, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and order dated 21.09.2019 passed by the learned Member, MACT, Goalpara in MAC Case No. 125 of 2018. This appeal is for enhancement of the award.

Appeal is admitted for hearing.

Call for the records.

Issue usual notice on the respondents returnable in 6 (six) weeks.

The appellant shall take steps for service of notice upon the respondents by registered post A/D as well as by usual process within a period of 2 (two) days.

List the matter after 6 (six) weeks.

JUDGE

Comparing Assistant