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2024 Latest Caselaw 244 Gua

Gauhati High Court

Page No.# 1/3 vs Page No.# 2/3 on 12 January, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                             Page No.# 1/3

GAHC010272282023




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

                         Case No. : MACApp./17/2024

         BULBULI GOGAI AND 3 ORS.
         W/O LATE PRADIP GOGAI,
         VILL.- RAHA CHAKI, HARIAMUKH PATH (NEAR NAMGHAR),
         P.O.- RAHA- 782103, DIST.- NAGAON (ASSAM).

         2: PHULAK JYOTI GOGAI @ PULAK GOGAI
          S/O LATE PRADIP GOGAI

         VILL.- RAHA CHAKI
         HARIAMUKH PATH (NEAR NAMGHAR)

         P.O.- RAHA- 782103
          DIST.- NAGAON (ASSAM).

         3: DIPA MONI GOGAI
          D/O LATE PRADIP GOGAI

         VILL.- RAHA CHAKI
         HARIAMUKH PATH (NEAR NAMGHAR)

         P.O.- RAHA- 782103
          DIST.- NAGAON (ASSAM).

         4: CHANDRA PRABHA GOGAI
         W/O LATE PARESH GOGAI @ PARESH BARUAH

         VILL.- RAHA CHAKI
         HARIAMUKH PATH (NEAR NAMGHAR)

         P.O.- RAHA- 782103
          DIST.- NAGAON (ASSAM)

         VERSUS
                                                                      Page No.# 2/3

            ICICI LOMBARD GEN. INS. COMPANY LTD AND 2 ORS.
            KAMAKHYA TOWER, CHIRISTIAN BASTI, G.S. ROAD, P.O.- GUWAHATI-
            78106, DIST.- KAMRUP (M) (ASSAM).

            2:BIPUL DAS
             S/O MILAN DAS

            VILL.- JAKRUBA NAGAON
            P.O.- DIGHALDORI- 782103
            P.S.- RAHA
            DIST.- NAGAON (ASSAM).

            3:AMLANJIT DAS
             S/O LATE ACHINTA DAS

            VILL.- PUB SALMARA
            P.O.- PHULAGURI
            P.S.- RAHA- 782103
            DIST.- NAGAON (ASSAM)

Advocate for the Petitioner   : MR. A R AGARWALA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

12.01.2024

None appears on call for both sides.

This appeal under section 173 of the Motor Vehicles Act is against the judgment and award dated 21.09.2023 passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup (Metro), Guwahati in MAC Case No.1640/2021. This appeal is for enhancement of the award.

The appeal is admitted for hearing.

Page No.# 3/3

Call for the records.

Issue notice returnable on 21.02.2024.

The appellant shall take steps within 2(two) working days for service of notice on the respondents by usual process as well as by registered post with A/D.

List the matter on 21.02.2024.

JUDGE

Comparing Assistant