Mrs. Nesa Khatun vs M/S National Insurance Co. Ltd. ...
2023 Latest Caselaw 116 Gua

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GAHC010083572020




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

                           Case No. : MACApp./4/2023

         MRS. NESA KHATUN
         W/O MOTI ALI,
         VILL.- NAMUWA,
         P.S.- GHAGRAPAR,
         DIST.- NALBARI, ASSAM, PIN- 781335.



         VERSUS

         M/S NATIONAL INSURANCE CO. LTD. AND 2 ORS.
         REGIONAL OFFFICE, REPRESENTED BY ITS REGIONAL MANAGER, G.S.
         ROAD, BHANGAGARH, GUWAHATI- 5.

         2:JATIN SARMA
          S/O LATE ASWINI SARMA

         VILL.- BASISTHA

         DIST.- KAMRUP
         ASSAM
         PIN- 781029.

         3:GANESH BHAGAWATI
          S/O JATIN BHAGAWATI

         VILL.- LAKHIMANDIR

         P.S.- BELTOLA

         P.S.- BELTOLA

         DIST.- KAMRUP
         ASSAM
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             PIN- 781028

Advocate for the Petitioner   : MS. M DAS

Advocate for the Respondent :




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

06.01.2023

Heard Ms. M. Das, learned counsel for the appellant.

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. 3, Kamrup (M), Guwahati in MAC Case No. 1606/2017 vide Judgment and Award, dated 21.12.2019.

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