Smti Marami Kalita vs The Divisional Manager United ...
2022 Latest Caselaw 2657 Gua

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GAHC010167062018




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

                                Case No. : MACApp./767/2018

            SMTI MARAMI KALITA
            W/O- LT NAGEN KALITA, R/O- BAPUJI NAGAR, P.O. BALADMARI, P.S.
            GOALPARA, DIST- GOALPARA, ASSAM, PIN- 783121



            VERSUS

            THE DIVISIONAL MANAGER UNITED INDIA INSURANCE CO. LTD AND
            ANR
            BONGAIGAON DIVISION, BONGAIGAON, CHAPAGURI ROAD, PO, PS AND
            DIST- BONGAIGAON, ASSAM



Advocate for the Petitioner   : MR H DAS

Advocate for the Respondent : MR. A DUTTA (R1)




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 01-08-2022 Heard Mr. H. Das, learned counsel appearing for the appellant and Mr. A. Dutta, learned counsel appearing for the respondent.

This appeal is preferred under Section 173 of the Motor Vehicle Act, 1988 for enhancement of the compensation against the judgment and award dated Page No.# 2/2

21.03.2016, passed by the learned Member, MACT, Goalpara in MAC case No. 2/2012.

The appeal is admitted for hearing.

Call for the LCR.

Issue usual notice, returnable by four weeks.

As Mr. A. Dutta, learned counsel has entered appearance and accepted notice on behalf of the respondent, no formal notice is required to be served on the respondent.

However, extra copy of the memo of appeal be served to the learned counsel for the respondent, during the course of the day.

List the matter after four weeks.

JUDGE

Comparing Assistant