Page No.# 1/3 vs M/S Icici Lombard General ...
2023 Latest Caselaw 115 Gua

                                                              Page No.# 1/3

GAHC010081992021




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

                           Case No. : MACApp./5/2023

         ROHINI DAS AND 2 ORS.
         W/O GIRISH DAS,
         VILL.- PAKHAMARA,
         P.S.- BARBORI,
         DIST.- BAKSA (BTAD), ASSAM, PIN- 781351.

         2: GIRISH DAS
         VILL.- PAKHAMARA

         P.S.- BARBORI

         DIST.- BAKSA (BTAD)
         ASSAM
         PIN- 781351.

         3: DIPJYOTI DAS
          S/O GIRISH DAS

         VILL.- PAKHAMARA

         P.S.- BARBORI

         DIST.- BAKSA (BTAD)
         ASSAM
         PIN- 781351

         VERSUS

         M/S ICICI LOMBARD GENERAL INSURANCE CO. LTD. AND 2 ORS.
         REP. BY BRANCH MANAGER, MADHAB TOWER, AMWAY BUILDING,
         RUKMINI GAON, G.S. ROAD,
         P.O.- KHANAPARA, GUWAHATI- 781022,
         P.S.- DISPUR,
         DIST.- KAMRUP (M), ASSAM.
                                                                       Page No.# 2/3


            2:BASANTA THAKURIA
             S/O LATE SARU NATH THAKURIA

            C/O D. SARMA
            POLICE RESERVE QTR NO. 10/BLOCK-E
            PAN BAZAR

            PERMANENT ASSRESS- BARBARI

            P.S.- TIHU

            DIST.- NALBARI
            ASSAM
            PIN- 781351.

            3:BIKASH KAKATI
             S/O NIRAN KAKATI

            VILL.- NALANA

            P.S.- PATACHARKUCHI

            DIST.- BARPETA
            ASSAM
            PIN- 781316

Advocate for the Petitioner   : MRS. S ROY

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                             ORDER

06.01.2023

Heard Ms. M. Das, 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 Member, MACT No. 2, Kamrup (M), Guwahati in MAC Case No. 2648/2018 vide Page No.# 3/3

Judgment and Award, dated 02.03.2021.

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.

JUDGE

Comparing Assistant