Page No.# 1/2 vs National Insurance Co. Ltd And 2 ...
2023 Latest Caselaw 1544 Gua

                                                                   Page No.# 1/2

GAHC010245782018




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

                                  Case No. : MACApp./122/2023

            SMT NARAMI MEDHI AND ANR
            W/O- LATE DIPESWAR MEDHI

            2: SRI TULEN MEDHI
             S/O- DIPESWAR MEDHI
             BOTH ARE R/O- VILL.- TELAHI HIRAGAON
             P.O. DAMAL
             P.S. DHARAMTUL
             DIST.- MORIGAON
            ASSAM
             PIN- 782105

            VERSUS

            NATIONAL INSURANCE CO. LTD AND 2 ORS
            REP. BY ITS REGIONAL MANAGER, GUWAHATI REGIONAL OFFICE, G.S.
            ROAD, BHANGAGARH, GUWAHATI-5.



Advocate for the Petitioner    : MR. M TALUKDAR

Advocate for the Respondent :




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                           ORDER

Date : 19-04-2023

Heard Mr. M. Talukdar, learned counsel for the appellant.

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This appeal has been filed under section 173 of the Motor Vehicle Act, 1988 (as amended) against the judgment & order dated 08.12.2017 passed by the learned Member, Motor Accident Claim Tribunal, Morigaon, Assam in MAC Case No. 11/2015.

The appellant are the claimant before the Tribunal and the appeal has been primarily filed for modification and enhancement of compensation awarded by the learned Member MACT.

Issue notice to the respondent No. 1 returnable within 4(four) weeks. The learned counsel for the appellant shall take steps for service of notice on the respondent No. 1 by registered post with AD as well as by usual process within a period of 7 days from today.

In so far as the respondent No. 2 & 3, it is submitted that their names has been struck off by this Court by order dated 13.02.2023 passed in I.A.(C) No. 2799/2019.

List it after 4(four) weeks.

JUDGE

Comparing Assistant