Citation : 2022 Latest Caselaw 4359 Gua
Judgement Date : 9 November, 2022
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GAHC010225242022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./773/2022
BINDU MAHATO
S/O KUSHESWAR MAHATO,
C/O DIPUR ROY,
R/O BISHNUPUR, ANANDA GOPINATH NAGAR,
P.S.- BHARALUMUKH,
GUWAHATI- 16, DIST.- KAMRUP (M), ASSAM.
PERMANENT RESIDENT OF-
109 MAHE, VILLAGE- MAHEKHAIRA ANCHAL, SINGHIYA, DIST.-
SAMASTIPUR, BIHAR.
VERSUS
THE REGIONAL MANAGER UNITD INDIA INSURANCE CO. LTD. AND 2
ORS.
G.S. ROAD, GUWAHATI- 05, DIST.- KAMRUP (METRO), ASSAM.
2:SUNTISRI DUTTA
W/O S. ROBIN DUTTA
R/O H.B. ROAD
ULLUBARI
P.S.- PALTANBAZAR
GUWAHATI- 781007
DIST.- KANRUP (M)
ASSAM.
3:HARINDAR DAS
S/O JAGAR NATH DAS
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R/O CHIRAPATTY
P.S.- TINSUKIA
DIST.- TINSUKIA
ASSAM
Advocate for the Petitioner : MR. P S BHATTACHARYYA
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
09.11.2022
Heard Mr. D.K. Kalita, learned counsel for the appellant.
This appeal is filed under section 173 of the Motor Vehicles Act for enhancement of compensation against the impugned judgment and award dated 06.08.2022 passed by the learned Member, MACT No.3, Kamrup (Metro), Guwahati in MAC Case No.3056/2016.
Appeal is admitted for hearing.
Call for the records.
Issue notice on the respondents returnable on 02.12.2022.
The appellant shall take steps within 2(two) days for service of notice upon the respondents by registered post with A/D. Liberty is granted to the learned counsel for the petitioner to collect the postal receipt number from the Registry so as to track service through the postal website of India Post and to submit the track report before the Registry prior to the next date fixed.
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List the matter on 02.12.2022.
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