Mokshed Ali @ Moshed Ali Paramanik vs The Divisional Manager
2022 Latest Caselaw 4510 Gua

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GAHC010227892022




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

                         Case No. : MACApp./789/2022

         MOKSHED ALI @ MOSHED ALI PARAMANIK
         S/O LATE HOSEN ALI,
         VILL.- AMBARI KADOTIKA,
         P.O.- BALAR BHITA,
         P.O.- BAGUAN,
         DIST.- GOALPARA, PIN- 783129.

         VERSUS

         THE DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. AND 5
         ORS.
         RADHIKA BHABAN, G.S. ROAD, GANESHGURI, P.O.- GANESHGURI,
         GUWAHATI- 781005.

         2:THE DIVISIONAL MANAGER
          UNITED INDIA INSURANCE CO. LTD.
          BONGAIGAON DIVISION

         P.O.- BONGAIGAON

         DIST.- BONGAIGAON
         PIN- 783382.

         3:THE ASSAM BULK CARRIER
          C/O SARDAR KARNAIL SHING

         CHITRALEKHA PATH
         RUKMINIGAON

         DISPUR
         H. NO. 14
         GUWAHATI- 6
         PIN- 781006.
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            4:JADU MONI SAIKIA
             S/O GANGA SAIKIA

            VILL.- MORNOI BEBEJIA

            P.O.- DHAKUA KHANA

            DIST.- LAKHIMPUR
            PIN- 787055.

            5:THE DIVISIONAL MANAGER
            THE NEW INDIA INSURANCE CO. LTD.
             BONGAIGAON DIVISION

            P.O.- BONGAIGAON

            DIST.- BONGAIGAON
             PIN- 783382.
            INSURED AT REGIONAL OFFICE OF NEW INDIA INSURANCE CO. LTD.
             G.S. ROAD
             ULUBARI
             GUWAHATI
             PIN- 781007.

            6:MORZINA BEGUM
            W/O LATE JOYNAL ABDIN SHEIKH

            VILL.- AMBARI

            P.O.- AMBARI BAZAR

            DIST.- GOALPARA
            PIN- 783129

Advocate for the Petitioner   : MS. T BEGUM

Advocate for the Respondent :


                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 16.11.2022

Heard Ms. T. Begum, learned counsel for the appellant.

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This appeal under section 173 of the Motor Vehicles Act is for enhancement of award against the judgment and award dated 24.08.2022, passed by the learned Member, MACT, Goalpara in MAC Case No.203/2016.

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