Sri Lalit Ch. Garo vs Md. Nekibur Rahman And Anr
2021 Latest Caselaw 550 Gua

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GAHC010109012020




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

                                  Case No. : MACApp./217/2020

             SRI LALIT CH. GARO
             S/O- LATE DHINABAR GARO, R/O- H/NO. 10, BELTOLA, BANGAON, P.O.
             AND P.S. BASISTHA, DIST.- KAMRUP(M), GUWAHATI, ASSAM.



             VERSUS

             MD. NEKIBUR RAHMAN AND ANR
             S/O- AZIZUR RAHMAN, R/O- VILL.- ALIKHAMARA, P.O. PATHARIGHAT, P.S.
             SIPAJHAR, DIST.- DARRANG, ASSAM, PIN- 784144.

             2:M/S. ORIENTAL INSURANCE CO. LTD.
              HAVING ITS REGISTERED OFFICE AT ULUBARI
              G.S. ROAD
              GUWAHATI
              DIST.- KAMRUP(M)
             ASSAM
             TO BE REP. BY THE REGIONAL MANAGER

Advocate for the Petitioner    : MR. K K DUTTA

Advocate for the Respondent :




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                              ORDER

17.02.2021 Heard Mr. K.K. Dutta, learned counsel for the appellant. This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment Page No.# 2/2

and order dated 12.03.2020 passed by the learned Member, MACT No.1, Kamrup (M) in MAC Case No.595/2016. 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 with 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