Page No.# 1/3 vs Sano Yadav And 2 Ors
2023 Latest Caselaw 111 Gua

                                                                Page No.# 1/3

GAHC010105502022




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

                         Case No. : MACApp./7/2023

         MAMUN BHAGAT AND 2 ORS.
         W/O LATE CHUNU BHAGAT @ SUTU BHOGAT,
         RESIDENT OF NEW DEVELOPMENT, JYOTI NAGAR, TINSUKIA, PO , PS
         AND DIST TINSUKIA, ASSAM 786125

         2: MASTER ABHIJIT BHAGAT
          S/O LATE CHUNU BHAGAT @ SUTU BHOGAT

         RESIDENT OF NEW DEVELOPMENT
         JYOTI NAGAR
         TINSUKIA
         PO
         PS AND DIST TINSUKIA
         ASSAM 786125

         3: MISS NIKIMONI BHAGAT
          D/O LATE CHUNU BHAGAT @ SUTU BHOGAT

         RESIDENT OF NEW DEVELOPMENT
         JYOTI NAGAR
         TINSUKIA
         PO
         PS AND DIST TINSUKIA
         ASSAM 78612

         VERSUS

         SANO YADAV AND 2 ORS.
         S/O SRI RAM DEO YADAV,
         RESIDENT OF GANGIR GAON, PO , PS MADHUBANI, BIHAR,

         2:SMTI TIJU DEVI
         W/O SRI ARJUN RAM BAGARIA
          C/O SHREE SHYAM ROADWAYS
                                                                       Page No.# 2/3

             GOLAGHAT ROAD
             DIMAPUR
             PO AND PS DIMAPUR
             DIST DIMAPUR NAGALAND.

            3:THE MANAGER
            THE NATIONAL INSURANCE CO. LTD
             HAVING ITS DIVISIONAL OFFICE AT OPP. ASTC BUS STAND
            A.T ROAD
             PO
             PS AND DIST TINSUKIA
            ASSA

Advocate for the Petitioner   : MR. A K GUPTA

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

06.01.2023

Heard Mr. A.K. Gupta, learned counsel for the appellants.

By this appeal under Section 173 of the Motor Vehicles Act, 1988, the appellant has prayed for enhancement of the amount of compensation awarded by the learned Addl. Member- 2, MACT, Tinsukia in MAC Case No. 32/2015 vide Judgment and Award, dated 07.10.2021.

The appeal is admitted.

Issue notice. Steps be taken by registered post with A/D within 3(three) days.

Call for the records.

List after 5 (five) weeks.

Page No.# 3/3

JUDGE

Comparing Assistant