Hafiza @ Habija Khatun And 6 Ors vs The New India Assurance Company Ltd. And ...
2024 Latest Caselaw 5824 Gua

Gauhati High Court

Hafiza @ Habija Khatun And 6 Ors vs The New India Assurance Company Ltd. And ... on 12 August, 2024

                                                                       Page No.# 1/2

GAHC010174512023




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

                                  Case No. : MACApp./366/2024

            HAFIZA @ HABIJA KHATUN AND 6 ORS.
            W/O LATE NAZARUL ISLAM RESIDENT OF VILLAGE KISMAT KATHAMI,
            PO BOKO, DIST KAMRUP , ASSAM,

            VERSUS

            THE NEW INDIA ASSURANCE COMPANY LTD. AND 2 ORS. E
            GS ROAD ,ULUBARI, GUWAHATI 07



Advocate for the Petitioner   : MR. A R AGARWALA,

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 12.08.2024

Heard Mr. A. R. Agarwala, learned counsel for the appellants.

This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellants claimants praying for enhancement of the compensation awarded to the appellants by the impugned judgment and award dated 01.03.2023 passed by the learned Member, Motor Accident Claims Tribunal, Page No.# 2/2

Kamrup, Amingaon in MAC Case No. 29/2021.

The appeal is admitted.

Call for the case record of MAC Case No. 29/2021 from the concerned Tribunal.

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 after four weeks.

List accordingly.

JUDGE

Comparing Assistant