Brij Mohan Maheswari vs Basanta Moral And 4 Ors
2022 Latest Caselaw 4509 Gua

                                                         Page No.# 1/3

GAHC010229032022




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

                           Case No. : MACApp./787/2022

         BRIJ MOHAN MAHESWARI
         S/O LATE RAM KISHAN MAHESWARI,
         WARD NO. 5, TEZPUR TOWN,
         P.O. AND P.S.- TEZPUR,
         DIST.- SONITPUR, ASSAM, PIN- 784001.



         VERSUS

         BASANTA MORAL AND 4 ORS.
         S/O M. MORAL VILL.- S MORAK PATHARKUCHI,
         P.S.- BASISTHA,
         DIST.- KAMRUP (M), ASSAM
         PRESENT ADDRESS-
         OUGURI PAHAR,
         P.O. AND P.S.- TEZPUR,
         DIST.- SONITPUR, ASSAM, PIN- 784001.

         2:PAPPU MODAK
          S/O LATE JIBAN KR. MODAK

         RUBBER BAGAN
         TEZPUR

         P.O. AND P.S.- TEZPUR

         DIST.- SONITPUR
         ASSAM
         PIN- 784001.

         3:RANJAN MORAL
          S/O BASANTA MORAL
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            OUGURI PAHAR

            P.O. AND P.S.- TEZPUR

            DIST.- SONITPUR
            ASSAM
            PIN- 784001.

            4:SHRIRAM GENERAL INSURANCE CO. LTD.
             HAVING ITS REGIONAL OFFICE AT 3RD FLOOR
             BR TOWER
             JANAPATH LN
             OPP. HOTEL PRIYA PALACE
             SOUTH SARANIA
             ULUBARI
             GUWAHATI
            ASSAM
             PIN- 781007.

            5:UNITED INDIA INSURANCE CO. LTD.
             HAVING ITS REGIONAL OFFICE AT G.S ROAD
             DISPUR
             GANESHGURI
             GUWAHATI
            ASSAM
             PIN- 781006

Advocate for the Petitioner   : MR. R SARMA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 16.11.2022

Heard Mr. B. Pushilal, 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 12.08.2022, passed by the learned Member, MACT, Sonitpur at Tezpur in MAC(I) Case No.62/2019.

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The appeal is admitted for hearing.

Call for the records.

Issue notice returnable on 04.01.2023.

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 04.01.2023.

JUDGE

Comparing Assistant