Kanika Mahanta vs M/S Hdfc Ergo General Insurance ...
2023 Latest Caselaw 2496 Gua

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GAHC010083972023




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

                           Case No. : MACApp./155/2023

         KANIKA MAHANTA
         W/O JAGADISH MAHANTA,
         R/O BARBARI HENGRABARI, JUNAKI NAGAR,
         P.S.- DISPUR, GUWAHATI,
         DIST.- KAMRUP (M), ASSAM.



         VERSUS

         M/S HDFC ERGO GENERAL INSURANCE CO. LTD. AND 2 ORS.
         5TH FLOOR, ADITYAM BUILDING, NEAR KFC, ULUBARI, GUWAHATI,
         DIST.- KAMRUP (M), PIN- 781007.

         2:MD. SAHABUDDIN ALI
          S/O MD. FAKARRUDDIN ALI

         R/O H/NO- 30
         MADHAVPUR NATUNBAZAR GARBHANGA

         P.S.- BASISTHA

         DIST.- KAMRUP (M)
         ASSAM
         PIN- 781029.

         3:JAGADISH MAHANTA
          R/O BARBARI HENGRABARI
          JUNAKI NAGAR

         P.S.- DISPUR
          GUWAHATI
          DIST.- KAMRUP (M)
         ASSAM
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             PIN- 781036

Advocate for the Petitioner   : MR. A BHATTACHARYYA

Advocate for the Respondent :




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

Date : 12.06.2023

Heard Mr. A. Bhattacharyya, learned counsel for the appellant.

This appeal, under Section 173 of the Motor Vehicle Act, 1988, is preferred against the judgment and order dated 17.01.2023, passed by the learned Member, MACT No. 2, Kamrup(M), Guwahati, in MAC Case No. 2624/2019, for enhancement of the awarded amount.

Admit.

Issue notice to the respondents, returnable within 4 (four) weeks.

Learned counsel for the appellant shall take steps for causing service of notice upon respondents by registered post with A/D as well as by usual process within a week from today.

Also, call for the record from the learned Court below.

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List the matters after 4 (four) weeks.

JUDGE

Comparing Assistant