Case No. : Macapp./367/2023 vs M/S Maytas Infar Pvt. Ltd And 4 Ors
2023 Latest Caselaw 3847 Gua

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GAHC010206322022




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

                            Case No. : MACApp./367/2023
           BHASKAR RAHANG
           S/O SRI BADESWAR RAHANG,
           VILL.- BARAHU, P.S.- KHETRI, DIST.- KAMRUP METRO, ASSAM.

           VERSUS

           M/S MAYTAS INFAR PVT. LTD AND 4 ORS.
           VILL.- DONGANGAON- RAJNANDAGAON,
           P/A- KAHIKUCHI (PACHIM NAGAR), P.S.- JAGIROAD, MORIGAON.

           2:ARUN CH. DEKA
            S/O LATE JOGEN CH DEKA
           VILL.- GASARGURI
            P.O.- UDARI
            P.S. AND DIST.- MORIGAON.

           3:BAJAJ ALLIANZ
            GENERAL INSURANCE CO. LTD
           AIRPORT ROAD YERWADA PUNE
            INDIA. THROUGH THE OFFICE AT GUWAHATI G.S. ROAD.

           4:MANOJ DEKA
            S/O NARESHWAR DEKA
           VILL.- ULUOANI
            P.S.- KHETRI
            DIST.- KAMRUP (M).

           5:REGIONAL MANAGER
            NEW INDIA ASSURANCE CO. LTD
            G.S. ROAD
            GUWAHATI

Advocate for the Petitioner : MR P KATAKI
Advocate for the Respondent :
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                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                       ORDER

20-09-2023 Heard Shri P. Kataki, learned counsel for the appellant, who by means of this appeal preferred under Section 173 of the Motor Vehicles Act, 1988 has sought enhancement of the award granted by judgment and order dated 05.07.2022 by the learned MACT No. 2, Kamrup in MAC Case No. 2273/2013.

Admit.

Call for the records.

Let steps be taken for service of notice upon the respondents by usual process as well as registered post with A/D.

Steps within 2 (two) days.

List after 6 (six) weeks alongwith the report on service as well as on LCR.

JUDGE

Comparing Assistant