Jalal Uddin @ Md. Jalal vs Liberty Videocon Gen Ins Co. Ltd. And 2 ...
2024 Latest Caselaw 5586 Gua

Gauhati High Court

Jalal Uddin @ Md. Jalal vs Liberty Videocon Gen Ins Co. Ltd. And 2 ... on 5 August, 2024

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GAHC010113272023




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

                                  Case No. : MACApp./321/2024

            JALAL UDDIN @ MD. JALAL
            S/O LATE MITHU SHEIKH, VILL.- KAMINIRBHITA, P.O.- TULSIBARI, P.S.-
            LAKHIPUR, DIST.- GOLAPARA (ASSAM).



            VERSUS

            LIBERTY VIDEOCON GEN INS CO. LTD. AND 2 ORS. B
            3 B, GANAPATI ENCLAVE, BORA SERVICE G.S. RAOD, ULUBARI, P.O.-
            GUWAHATI- 781007, DIST.- KAMRUP (M) (ASSAM).

            2:AMOD ALI
             S/O LATE SUKUR ALI

            VILL.- SUPARIVITA

            P.O.- LAKHIPUR
             DIST.- GOALPARA (ASSAM).

            3:MD. MAZAHARUL ISLAM
             S/O JOYNAL ABEDIN

            VILL.- FATENGAPARA

            P.S.- LAKHIPUR
             DIST.- GOALPARA (ASSAM)

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA

Advocate for the Respondent : ,
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

Date : 05.08.2024 Heard Mr. A. Agarwala, learned counsel for the appellant/claimant. This application under Section 173 of the Motor Vehicle Act, 1988, has been filed by the appellant/claimant praying for enhancement of the compensation awarded to the appellant by the judgment and award dated 09.01.2023 passed by the learned Member, Motor Accident Claims Tribunal, Goalpara in MAC Case No. 238/2018.

Issue notice to the respondents.

The appellant shall take steps for issuance of notice to the respondents by registered post with A/D as well as by usual mode within seven days from the date of this order, returnable within four weeks.

The appeal is admitted.

Let the case record of MAC Case No. 238/2018 be called for from the concerned Tribunal.

List this matter after four weeks.

JUDGE

Comparing Assistant