Gauhati High Court

Page No.# 1/3 vs Ghanashyam Chetri And 2 Ors on 3 May, 2024

                                                                        Page No.# 1/3

GAHC010087542024




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

                          Case No. : MACApp./189/2024

         ANJANA PAUL AND ANR.
         W/O LATE DULAL CHANDRA PAUL,
         S/O LATE DULAL CHANDRA PAUL,
         R/O TIPONG B TYPE COLONY, P.S.- LEKHAPANI, DIST.- TINSUKIA, ASSAM.
         PRESENT ADDRESS-
         C/O SRI RABI PAUL,
         HOUSE NO.- 18, BISHNUPUR, DEBEN SARMA PATH, P.O.- GOPINATH
         NAGAR, GUWAHATI- 16, DIST.- KAMRUP (M), ASSAM.

         2: ROHAN PAUL
          S/O LATE DULAL CHANDRA PAUL

         S/O LATE DULAL CHANDRA PAUL

         R/O TIPONG B TYPE COLONY
         P.S.- LEKHAPANI
         DIST.- TINSUKIA
         ASSAM.
         PRESENT ADDRESS-
         C/O SRI RABI PAUL

         HOUSE NO.- 18
         BISHNUPUR
         DEBEN SARMA PATH
         P.O.- GOPINATH NAGAR
         GUWAHATI- 16
         DIST.- KAMRUP (M)
         ASSAM

         VERSUS

         GHANASHYAM CHETRI AND 2 ORS.
         S/O SHING BH. CHETRI,
         R/O 3 NO.- UDAIPUR, P.S.- LEKHAPANI, DIST.- TINSUKIA, ASSAM.
                                                                            Page No.# 2/3


             2:NARAYAN SONAR
              S/O CHANDRA BH. SONAR

             R/O 1 NO. UDAIPUR
             P.S.- LEKHAPANI
             DIST.- TINSUKIA
             ASSAM.

             3:UNITED INDIA INSURANCE COMPANY LTD
              REGIONAL OFFICE KHRISTANBASTI
              G.S. ROAD
              GUWAHATI
              DIST.- KAMRUP (METRO)
             ASSAM. TO BE REP. BY ITS REGIONAL MANAGER

Advocate for the Petitioner   : MR D K KALITA

Advocate for the Respondent :




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                         ORDER

03.05.2024 Heard Mr. K. K. Parasar, learned counsel for the appellant.

This appeal filed under Section 173 of the Motor Vehicle Act, 1988 challenging the Judgment and Award dated 01.02.2024 passed by the learned Member, Motor Accident Claims Tribunal No.3, Kamrup (M), Guwahati, in MAC Case No.2284/2019.

It is submitted by the learned counsel for the appellant, Mr. Parasar that the compensation was not assessed properly and hence, the present appeal has been preferred for enhancement of the awarded amount.

Admit.

Issue notice to the respondents, returnable within 4(four) weeks.

Page No.# 3/3

The learned counsel for the appellant shall take steps for causing service of notice upon respondent Nos. 1 to 3 by registered post with A/D as well as by usual process within a week from today.

Call for the LCR from the learned Trial Court.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant