Nirmali Kumar vs Myneni Durga Prasad And 5 Ors
2022 Latest Caselaw 4447 Gua

                                                              Page No.# 1/3

GAHC010227552022




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

                        Case No. : MACApp./781/2022

         NIRMALI KUMAR
         W/O SRI SUKLESWAR KUMAR,
         RESIDENT OF VILLAGE DHALBOMA (PAMOHI) PS GORCHUK, DIST
         KAMRUP M ASSAM



         VERSUS

         MYNENI DURGA PRASAD AND 5 ORS .
         S/O SEETHA RAMAIAH,
         D. NO. 9 49 PEDDA GUDI CENTRE, NEAR HIGH SCHOOL ROAD,
         PENAMALURU, KANURU, DIST KRISHNA, PENAMALURU, ANDHRA
         PRADESH 521239

         2:SRI G. ANJANEYULU
          S/O NAGESWARA RAO

         DO NO. 31-12/3-1
         GAYATRI ROAD
         RAMALINGESWAR NAGAR
         VIJAY WADA URBAN
         PS AUTO NAGAR
         DIST KRISHNA 520001
         ANDRA PRADESH

         3:REGIONAL MANAGER

          M/S NEW INDIA ASSURANCE COMPANY LIMITED
          ABC BUS STAND
          OPP. RAJIB BHAWAN
          GS ROAD
          GUWAHATI 781005
          DIST KAMRUP M ASSAM
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            4:M/S YOUNG CONSTRUCTION
             GS ROAD
             CHRISTIAN BASTI
             DISPUR
             GUWAHATI 781005
             KAMRUP M

            5:MR. SUKLESWAR KUMAR
             S/O S.R KUMAR

            VILLAGE DHALBOMA (PAMOHI) PS GORCHUK
            DIST KAMRUP M ASSAM

            6:DIVISIONAL MANAGER NO 1
             NATIONAL INSURANCE CO. LTD

            BHANGAGARH
            GS ROAD
            BEHIND HUB MALL
            GUWAHATI 5
            DIST KAMRUP M ASSA

Advocate for the Petitioner   : MR. S K SANGANERIA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 14.11.2022

Heard Mr. G. Jalan, learned counsel for the appellant.

This appeal under section 173 of the Motor Vehicles Act is for enhancement of award against the judgment and award dated 10.08.2022, passed by the learned Member, MACT No.3, Kamrup (Metropolitan), Guwahati in MAC Case No.1020/2017.

The appeal is admitted for hearing.

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Call for the records.

Issue notice returnable on 14.12.2022.

The appellant shall take steps within 2 (two) days for service of notice on the respondents by registered post with A/D as well as by usual process.

List on 14.12.2022.

JUDGE

Comparing Assistant