Bharti Barman vs Babul Ali And Anr
2021 Latest Caselaw 136 Gua

                                                                       Page No.# 1/2

GAHC010130412019




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

                                Case No. : MACApp./290/2020

            BHARTI BARMAN
            - W/O- SRI AMIYA BARMAN, VILL.- JOYDEVPUR, P.O. AND P.S.
            SAPATGRAM-783337, DIST.- DHUBRI, ASSAM.



            VERSUS

            BABUL ALI AND ANR
            S/O- LATE AYNAL HAQUE, VILL.- BHELAKOBA PART-III, P.S. SAPATGRAM-
            783337, DIST.- DHUBRI, ASSAM.

            2:THE REGIONAL MANAGER
             ORIENTAL INSURANCE CO. LTD.

             REGIONAL OFFICE
             GUWAHATI
             G.S. ROAD
             GUWAHATI
             ULUBARI
             PIN- 781007
             ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA

Advocate for the Respondent : MR. D P MANDAL
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                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

Date : 18.01.2021

Heard Mr. A.R. Agarwala, learned counsel for the appellant. Also heard Ms. M. Choudhury, learned counsel for the respondent no.2.

This appeal under section 173 of the Motor Vehicles Act is for enhancement of award against the judgment and award dated 07.02.1019 passed by the learned Member, MACT, Dhubri in MAC Case No.30/2016.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 4 (four) weeks. As the learned counsel for respondent no.2 accepts notice, no steps is required to be taken. However, the appellant shall take steps for service of notice on respondent no.1 by registered post with A/D as well as by usual process.

Steps within 2 (two) days.

List after 4 (four) weeks, awaiting receipt of LCR as well as service of notice on respondent no.1.

JUDGE

Comparing Assistant