Manash Talukdar vs Sontokh Singh And 4 Ors
2024 Latest Caselaw 4742 Gua

Gauhati High Court

Manash Talukdar vs Sontokh Singh And 4 Ors on 27 June, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                Page No.# 1/3

GAHC010009472023




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

                         Case No. : MACApp./249/2024

         MANASH TALUKDAR
         S/O SRI ANANTA TALUKDAR, RESIDENT OF VILLAGE SILPUTA, PS
         DHEKIAJULI, DIST SONITPUR, ASSAM 784110



         VERSUS

         SONTOKH SINGH AND 4 ORS.
         S/O LATE A. SINGH, RESIDENT OF VILLAGE GREEN PARK,
         MISHELNAGAR, KOLKATA, 700133

         2:MD. SAFIKUL ISLAM
          S/O MD. SEKANDAR ALI

         RESIDENT OF VILLAGE BARBILA
         PS LAKHIPUR
         DIST GOALPARA
         ASSAM 783129

         3:HAREKRISHNA DEWRI
          S/O GHANASHYAM DEWRI

         RESIDENT OF VILLAGE ROUTABAGAN
         PS ROUTA
         DIST ODALURI
         BTAD
         ASSAM 784508

         4:BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
          GE PLAZA
         AIRPORT ROAD YERWADA
          PUNE.
         REPRESENTED BY THE BRANCH MANAGER
                                                                        Page No.# 2/3

            BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. BO GUWAHATI OPP.
            BORA SERVICE PETROL PUMP
            N.H CENTRE POINT. DIST KAMRUP ASSAM

            5:THE NEW INDIA ASSURANCE CO. LTD
             REPRESENTED BY THE BRANCH MANAGER
             NALBARI BRANCH
             N.T ROAD
             NEAR HARIMANDIR
             DIST NALBARI
            ASSAM 78133

Advocate for the Petitioner   : MR. J KALITA

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

27.06.2024

Heard Shri J. Kalita, learned counsel for the appellant, who has preferred this appeal under Section 173 of the Motor Vehicle Act, 1988 against a judgment and order dated 12.08.2022 passed by the Hon'ble Member of Motor Accident Claims Tribunal, Nalbari in MAC Case No. 259 (Injury)/2017.

By the instant appeal, the appellant has prayed for enhancement of the award.

Admit.

Call for the records.

Let steps be taken for service of notice upon the respondent nos. 1, 2, 3 & 4 by usual process.

Steps within 2 (two) days.

Page No.# 3/3

Shri A. Acharya, learned counsel accepts notice on behalf of the respondent no.5.

Let a copy of the memo of appeal along with the enclosures be served upon him within 2 (two) days.

List this matter after 6 (six) weeks along with service report as well as report on receipt of the records.

It is submitted that MAC Appeal No. 500/2018 is analogous.

List this appeal along with MAC Appeal No. 500/2018.

JUDGE

Comparing Assistant