Page No.# 1/2 vs Amit Pyne And 2 Ors
2022 Latest Caselaw 3654 Gua

                                                                  Page No.# 1/2

GAHC010073742022




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

                         Case No. : MACApp./658/2022

         JAYANTI CHURNAKAR AND ANR.
         W/O LATE BABU CHURNAKAR @ BARU
         RESIDENT OF BILASIPARA, WARD NO. 3, PO AND PS BILASIPARA, DIST
         DHUBRI, ASSAM 783348

         2: DIPA CHURNAKAR

         D/O LATE BABU CHURNAKAR @ BARU
         RESIDENT OF BILASIPARA
         WARD NO. 3
         PO AND PS BILASIPARA
         DIST DHUBRI
         ASSAM 78334

         VERSUS

         AMIT PYNE AND 2 ORS.
         S/O RABINDRA NATH PYNE,
         RESIDENT OF VILLAGE SUBHASH PALLY, WARD NO. 5, PO AND PS
         BILASIPARA, DIST DHUBRI, ASSAM 783348

         2:PRASENJIT PAIN
          S/O RABINDRA NATH PAIN

         RESIDENT OF VILLAGE SUBHASH PALLY
         WARD NO. 5
         PO AND PS BILASIPARA
         DIST DHUBRI
         ASSAM 783348

         3:UNITED INDIA INSURANCE CO. LTD.
          REPRESENTED BY THE REGIONAL MANAGER
          GUWAHATI REGIONAL OFFICE
         GS ROAD
                                                                          Page No.# 2/2

             CHRISTIAN BASTI
             GUWAHAT

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent :




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                        ORDER

Date : 19.09.2022

Heard Mr. A. Shakil, learned counsel for the appellant who submits that this appeal under Section 173 of the Motor Vehicles Act is against the Judgment & Order dated 11.01.2022 passed by the learned Tribunal Dubri in MAC Cases No. 181 of 2016. The main grounds for appeal amongst other is that the award amount is to be enhanced since the monthly income of the deceased has not been correctly taken by the learned Tribunal.

Appeal is admitted

Issue summon upon the respondents through Registered post with A/D within 1 (one) week returnable by 4 (four) weeks as well as through the usual process.

The appellant is to take necessary steps.

List the matter after 4 (four) weeks.

In the meantime, LCR is to be called for

JUDGE

Comparing Assistant