Rita Bora vs Bhagadutta Medhi And 2 Ors
2023 Latest Caselaw 4741 Gua

Gauhati High Court

Rita Bora vs Bhagadutta Medhi And 2 Ors on 24 November, 2023

Author: Ajit Borthakur

Bench: Ajit Borthakur

                                                                 Page No.# 1/2

GAHC010262302023




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

                         Case No. : MACApp./422/2023

         RITA BORA
         W/O LATE SARAT BORA,
         RESIDENT OF HOUSE NO. 20, BYE LANE NO. 2, SHREENAGAR, PO AND PS
         DISPUR, GUWAHATI 781005,ASSAM

         VERSUS

         BHAGADUTTA MEDHI AND 2 ORS.
         S/O HORESWAR MEDHI, RESIDENT OF VILLAGE PALASUNG, PS
         JAGIROAD, DIST MORIGAON, ASSAM 782410

         2:MD JAHIRUL ISLAM
          S/O ABDUL WAHAB

         RESIDENT OF VILLAGE GARAIMARI
         PS LAHORIGHAT
         DIST MORIGAON
         ASSAM 782127

         3:RELIANCE GENERAL INSURANCE COMPANY LIMITED.
          REGISTERED OFFICE AND CORPORATE OFFICE
          6TH FLOOR
          OBEROI COMMERZ
          INTERNATIONAL BUSINESS PARK
          OBEROI GARDEN CITY
          OFF. WESTERN EXPRESS HIGHWAR
          GOREGAON (E)
          MUMBAI 400063
         REGIONAL OFFICE
          5TH FLOOR
          PRAG PLAZA
          BHANGAGARH
          GUWAHATI 781005
         ASSA
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Advocate for the Petitioner : MR. A LAL
Advocate for the Respondent :




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

24.11.2023 Heard Mr. A. Lal, learned counsel appearing for the appellant.

By this application under Section 173 of the Motor Vehicle Act, 1988, the petitioner has prayed for enhancement of compensation against the impugned judgment and award dated 14.09.2023 passed by the learned Member, Motor Accident Claims tribunal No.1, Kamrup(M) at Guwahati in Motor Accident Claims Case No. 381 of 2018.

Issue notice upon the respondent Nos. 1 and 2 by registered A/D post and usual process and upon the respondent No.3 by dasti mode.

List the matter on 22.12.2023.

JUDGE

Comparing Assistant