Page No.# 1/2 vs M/S Macrocosm Builders And 2 Ors
2022 Latest Caselaw 5095 Gua

                                                                Page No.# 1/2

GAHC010198122022




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

                        Case No. : MACApp./856/2022

         ALIM ALI AND ANR .
         S/O LATE DOWAJ ALI,
         RESIDENT OF VILLAGE DURGAPUR, BHELLA, PS, MOUZA AND DIST
         BARPETA, ASSAM

         2: MARJINA BEGUM
         W/O ALIM ALI

         RESIDENT OF VILLAGE DURGAPUR
         BHELLA
         PS
         MOUZA AND DIST BARPETA
         ASSA

         VERSUS

         M/S MACROCOSM BUILDERS AND 2 ORS .
         C/O PROP. DEBADIP DAS,
         RESIDENT OF B.B ROAD, BARPETA, PS AND DIST BARPETA, ASSAM

         2:ABDUL KHANKAR
          S/O ABDUL SAMAD KHANDAKAR

         VILLAGE BHATKUCHI
         PS AND DIST BARPETA
         ASSAM

         3:DIVISIONAL MANAGER

         NEW INDIA ASSURANCE CO. LTD.
         DIVISIONAL OFFICE
         BONGAIGAON
         ASSA
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Advocate for the Petitioner   : MR M H AHMED

Advocate for the Respondent :




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

Date : 20.12.2022

Heard Mr. MH Ahmed, learned counsel for the appellants.

By this appeal under Section 173 of the MV Act, the appellants have prayed for enhancement of the awarded amount vide Judgment and Award, dated 22.06.2022 passed by the learned Member, MACT, Barpeta in MAC Case No. 194/2021.

Appeal is admitted.

Call for the LCR.

Issue notice to the respondents.

The appellant/applicant shall take steps for service of notice upon the respondents 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