Thapu Devi @ Shayam Maya Sharma @ ... vs M/S Oriental Insurance Co. Ltd. ...
2023 Latest Caselaw 764 Gua

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GAHC010031752023




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

                                Case No. : MACApp./53/2023

            THAPU DEVI @ SHAYAM MAYA SHARMA @ JADU DEVI
            W/O SRI LAXMAN SHARMA,
            RESIDENT OF 11TH MILE, AMERIGOG, NEAR L P SCHOOL, BASISTHA,
            GUWAHATI 781023, DIST KAMRUP M ASSAM



            VERSUS

            M/S ORIENTAL INSURANCE CO. LTD. AND 2 ORS.
            REGIONAL OFFICE ULUBARI, GUWAHATI KAMRUP M ASSAM 781007

            2:SRI JHABAR MAL

             S/O ARJUN RAM

            RESIDENT OF ANIHAR COLONY
            CHABIPUL
            PS BHARALUMUKH
            GUWAHATI 781009

            3:WAN E LAD SHADAP
             S/O CONSTANTINE PYNGROPE TYRSHANG
             JAINTIA HILLS
             MEGHALAYA
             79315

Advocate for the Petitioner   : MR. A BHATTACHARYYA

Advocate for the Respondent :
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                                     BEFORE
                       HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                             ORDER

Date : --24.02.2023 Heard Mr. A. Bhattacharyya, learned counsel for the appellant. This is an appeal under Section 173 of the M.V. Act, 1988 filed against the judgment and award dated 20.12.2022 passed by the learned Member MACT No. 3, Kamrup (M) at Guwahati in MAC Case No. 635/2017 for enhancement of the award.

After hearing the learned counsel for the appellants and on perusal of the contents of the appeal, the appeal is admitted for hearing.

Issue notice to the respondents returnable 3 weeks. Call for the LCR.

The appellant shall take steps for service of notice upon the respondents by registered A/D post as well as usual process within one week.

List the matter after 3 weeks.

JUDGE

Comparing Assistant