Trailokya Nath Baruah vs New India Assurance Co. Ltd. And 2 ...
2022 Latest Caselaw 4462 Gua

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GAHC010221022022




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

                                Case No. : MACApp./782/2022

            TRAILOKYA NATH BARUAH
            S/O LATE NANDESWAR BARUAH,
            RESIDENT OF VILLAGE KOTHAICHUK, PS GOHPUR, DIST BISWANATH
            CHARIALI, ASSAM



            VERSUS

            NEW INDIA ASSURANCE CO. LTD. AND 2 ORS.
            REPRESENTED BY ITS REGIONAL MANAGER,
            GS ROAD, LACHIT NAGAR, GUWAHATI 781007, ASSAM

            2:MAHANANDA SAIKIA
             S/O BIPIN SAIKIA
            RESIDENT OF VILLAGE AND PO SALAGURI
             PS JAMUGURIHAT
             DIST SONITPUR
            ASSAM 784180

            3:KHAIRUL ISLAM
             S/O HAFIJ UDDIN

            VILLAGE DOLABARI
            PS TEZPUR
            DIST SONITPUR
            ASSA

Advocate for the Petitioner   : MR. A R AGARWALA

Advocate for the Respondent :
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                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                     ORDER

Date : 14.11.2022

Heard Mr. A.R. Agarwala, 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 09.03.2022, passed by the learned Member, MACT No.2, Kamrup (Metropolitan), Guwahati in MAC Case No.2141/2018.

The appeal is admitted for hearing.

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