Page No.# 1/3 vs Bumoni Ahmed And 2 Ors
2023 Latest Caselaw 2273 Gua

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GAHC010111142023




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

                          Case No. : MACApp./218/2023

         MADHUMITA MAHANTA AND ANR.
         W/O LATE JADAV MAHANTA,
         VILL.- MADHABGAON,
         P.S.- KALIABOR, DIST.- NAGAON, ASSAM.

         2: ANSHUMAN KASHYAP
          (MINOR) REP. BY HIS NATURAL GUARDIAN
         APPELLANT NO. 1

         S/O LATE JADAV MAHANTA

         VILL.- MADHABGAON

         P.S.- KALIABOR
          DIST.- NAGAON
         ASSAM

         VERSUS

         BUMONI AHMED AND 2 ORS.
         S/O ALI AHMED,
         VILL.- JAYANTIPUR,
         P.S.- KALIABOR, DIST.- NAGAON, ASSAM, PIN- 782137.

         2:MD. HAZARAT ALI
          S/O HAYAT ALI

         VILL.- JAYANTIPUR

         P.S.- KALIABOR
          DIST.- NAGAON
         ASSAM
          PIN- 782137.
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             3:ORIENTAL INSURANCE CO. LTD.
              HAVING ITS REGIONAL OFFICE AT ULUBARI
              GUWAHATI- 781007. (REP. BY ITS CHIEF REGIONAL MANAGER

Advocate for the Petitioner   : MR D MONDAL

Advocate for the Respondent :




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

31.05.2023

Heard Mr. D. Mondal, learned counsel for the appellants.

This appeal is filed under Section 173 of Motor Vehicles Act, 1988 for enhancement of the award challenging the Judgment and award dated 23.02.023 passed by the Member, Motor Accident Claims tribunal, Nagaon in MAC Case No. 189/2021.

Issue notice, returnable within 4(four) weeks.

The learned counsel for the appellants is directed to take steps upon the respondents through registered post with A/D Card as well as by usual process within 3(three) days.

Also call for the LCR.

List the matter for Admission hearing after 4(four) weeks.

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JUDGE

Comparing Assistant