Jayanta Kalita vs Hdfc Ergo General Insurance ...
2022 Latest Caselaw 5094 Gua

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GAHC010093532022




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

                                Case No. : MACApp./857/2022

            JAYANTA KALITA
            S/O JATIN KALITA,
            PERMANENT RESIDENT OF VILLAGE KHANGIYA, TINGRIMORA GAON, PO
            DAHOTIA, PS PULIBOR, DIST JORHAT, ASSAM 785617 AND PRESENTLY
            RESIDING AT VILLAGE GAURIPUR, PO AND PS CHANGSARI, DIST
            KAMRUP R ASSAM 781101



            VERSUS

            HDFC ERGO GENERAL INSURANCE COMPANY LTD.
            REPRESENTED BY ITS BRANCH MANAGER, JORHAT BRANCH, SITUATED
            AT 2ND FLOOR ,N.K HEIGHT GARALI, PO AND PS JORHAT, ASSAM 785001



Advocate for the Petitioner   : MR. R Deka

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                             ORDER

Date : 20.12.2022

Heard Mr. SI Akand, learned counsel for the appellant.

By this appeal under Section 173 of the MV Act, the appellant has prayed for Page No.# 2/2

enhancement and modification of the of the awarded amount vide Judgment and Award, dated 05.03.2022 passed by the learned Member, MACT, Kamrup (Rural) at Amingaon in MAC Case No. 172/2019.

Appeal is admitted.

Call for the LCR.

Issue notice to the respondent.

The appellant shall take steps for service of notice upon the respondent within seven days from today by registered post with A/D post as well as through usual process. List the matter on receipt of the LCR.

JUDGE

Comparing Assistant