Sehjad Alam @ Munna Ali vs New India Assurance Co. Ltd. And 3 Ors
2024 Latest Caselaw 4740 Gua

Gauhati High Court

Sehjad Alam @ Munna Ali vs New India Assurance Co. Ltd. And 3 Ors on 27 June, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/2

GAHC010030122024




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

                          Case No. : MACApp./328/2024

         SEHJAD ALAM @ MUNNA ALI
         S/O MAHIBULLAH HUSSAIN,
         VILL.- DOLBARI, P.S. AND DIST.- MORIGAON, ASSAM, PIN- 782104.



         VERSUS

         NEW INDIA ASSURANCE CO. LTD. AND 3 ORS.
         REP. BY ITS REGIONAL MANAGER, GUWAHATI REGIONAL OFFICE,
         ULUBARI (LACHIT NAGAR), NEAR HANUMAN MANDIR, GUWAHATI, PIN-
         781007.

         2:MIJANUR RAHMAN
          S/O ABDUL HAI

         VILL.- BORIGAON
         P.O.- SOLMARI
         P.S.- MORIGAON
         DIST.- MORIGAON
         ASSAM
         PIN- 782104.

         3:IBRAHIM MUSA ALI
          S/O LATE ABDUL KHALEK
          R/O SONAPUR
          GUWAHATI. PRESENT ADDRESS- VILL.- TELAHI CHARIALI
          P.O.- BANGALDHARA
          P.S.- DHARAMTUL
          DIST.- MORIGAON
         ASSAM
          PIN- 782412.

         4:UNITED INDIA INSURANCE CO. LTD.
                                                                             Page No.# 2/2

                REP. BY THE REGIONAL MANAGER
                GUWAHATI REGIONAL OFFICE
                G.S. ROAD
                CHRISTIANBASTI
                GUWAHATI- 781005

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent :




                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

27-06-2024 Heard Shri M. Talukdar, learned counsel for the appellant, who has preferred this appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and order dated 07.11.2023 passed by the learned Member, Motor Accident Claims Tribunal, Karimganj in MAC (Injury) Case No. 17 of 2019.

The appellant is aggrieved by the adequacy of the award. It is contended that the aspect of disability has not been considered by the learned Tribunal.

Admit.

Call for the LCR.

Let steps be taken for service of notice upon the respondents by usual process. Steps within 2 (two) days.

List after 6 (six) weeks along with the service report as well as the receipt of LCR.

JUDGE

Comparing Assistant