Firoti Khatun @ Firoti Bibi @ Phiruti ... vs The Manager Legal
2024 Latest Caselaw 5570 Gua

Gauhati High Court

Firoti Khatun @ Firoti Bibi @ Phiruti ... vs The Manager Legal on 5 August, 2024

                                                                     Page No.# 1/2

GAHC010159952023




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

                                Case No. : MACApp./285/2024

            FIROTI KHATUN @ FIROTI BIBI @ PHIRUTI KHATUN
            W/O MANNAF ALI, D/O SADEK ALI, RESIDENT OF VILLAGE FAFANGA
            PART I, PO BALBALA, PS AGIA, DISTRICT GOALPARA, ASSAM



            VERSUS

            THE MANAGER LEGAL, SHRIRAM GENERAL INSURANCE CO. LTD. AND 2
            ORS (A)
            BR ARCASE, 3RD FLOOR, 21, JANA PATH, OPP. HOTEL PRIYA,GUWAHATI
            781007

            2:SAIFUL ISLAM
             S/O SORHAB ALI
            RESIDENT OF VILLAGE BALADMARI CHAR PART IV
             PO BALADMARI
             PS MORNOI
             DIST. BONGAIGAONL ASSAM

            3:ABU SHAMA
             S/O SIDDIK ALI

            RESIDENT OF VILLAGE NO. 2 BALADMARI CHAR
            PO BALADMARI CHAR
            PS AND DIST GOALPARA
            ASSA

Advocate for the Petitioner   : MR H DAS, MR. B C DEKA,D BARUAH

Advocate for the Respondent : MR. S. PEGU, M CHETIA,MR. A J SAIKIA
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

Date : 05.08.2024 Heard Mr. H. Das, learned counsel for the appellant. Also heard Mr. A. J. Saikia, learned counsel appearing for the respondent No.1.

This application under Section 173 of the Motor Vehicle Act, 1988, has been filed by the appellant/claimant for enhancement of the compensation awarded to them by the judgment and award dated 15.11.2022 passed by the learned Member, Motor Accident Claims Tribunal, Goalpara in MAC Case No. 56/2018.

Issue notice to the respondents.

Since, Mr. A. J. Saikia, learned counsel appears for the respondent No. 1, no formal notice need to be issued to the said respondent.

The appellant shall take steps for issuance of notice to the respondent Nos. 2 and 3 by registered post with A/D as well as by usual mode within seven days from the date of this order, returnable on 20.09.2024.

The appeal is admitted.

Let the case record of MAC Case No. 56/2018 be called for from the concerned Tribunal.

List this matter on 20.09.2024.

JUDGE

Comparing Assistant