Chalema Begum vs National Insurance Company ...
2023 Latest Caselaw 196 Gua

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GAHC010121772020




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

                            Case No. : MACApp./12/2023

         CHALEMA BEGUM
         W/O LATE MINAR ALI,
         R/O JYOTINAGAR,
         P.S.- FATASIL AMBARI,
         DIST.- KAMRUP (M), ASSAM, PIN-



         VERSUS

         NATIONAL INSURANCE COMPANY LIMITED AND 4 ORS.
         REP. BY ITS DIVISIONAL MANAGER, MALIGAON DIVISIONAL OFFICE,
         GUWAHATI- 11.

         2:ANIMA SINHA
         W/O NITYANANDA SINHA

         R/O SARUMATARIA
         SWARAJ NAGAR
         1ST BYE LANE
         H. NO. 13

         P.O. AND P.S.- DISPUR
          GUWAHATI- 781006
          DIST.- KAMRUP (M)
         ASSAM.

         3:LOKMAN KHAN
          S/O LAL KHAN

         VILL.- RANGA PANI

         P.O.- RANGA PANI
                                                                       Page No.# 2/3

            P.S.- BOKO

            DIST.- KAMRUP (R)
            ASSAM
            PIN- 781126.

            4:MINUWARA BEGUM
            W/O PABAN ALI

            VILL.- KANDULIMARI

            P.O. AND P.S.- KANDULIMARI

            DIST.- KAMRUP
            ASSAM
            PIN- 781023.

            5:PABAN ALI
             S/O JABED ALI

            VILL.- KANDULIMARI

            P.O. AND P.S.- KANDULIMARI

            DIST.- KAMRUP
            ASSAM
            PIN- 781023

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

18.01.2023 Heard Mr. M. Talukdar, learned counsel appearing for the appellant.

This appeal under Section 173 of the Motor Vehicle Act, 1988 has been preferred for enhancement of the amount of compensation awarded by the learned Member, MACT No. 2, Kamrup(M), Guwahati in MAC Case No. Page No.# 3/3

3124/2015 vide judgment and order, dated 20.05.2019.

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

Call for the records.

List after 4(four) weeks.

JUDGE

Comparing Assistant