Smti. Septemi Sangma vs United India Insurance Co. Ltd And Anr
2024 Latest Caselaw 7451 Gua

Gauhati High Court

Smti. Septemi Sangma vs United India Insurance Co. Ltd And Anr on 1 October, 2024

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GAHC010114592019




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

                                  Case No. : MACApp./494/2024

            SMTI. SEPTEMI SANGMA
            W/O- LATE KIRIPSON SANGMA, PERMANENT R/O- VILL.- RONGKHANG
            RESERVE FOREST, P.S. BOITHA LANGSO, DIST.- KARBI ANGLONG, ASSAM
            AND PRESENTLY RESIDING AT C/O- SRI ANIL MANTA, VILL.- SILCHANG,
            P.O. NELLIE, P.S. JAGIROAD, DIST.- MORIGAON, ASSAM, PIN- 782410.



            VERSUS

            UNITED INDIA INSURANCE CO. LTD AND ANR
            DIVISIONAL MANAGER, ARUN PRAKASH MANSION, FLOOR NO. 1,
            BHANGAGARH, G.S. ROAD, GUWAHATI- 781018, DIST.- KAMRUP(M),
            ASSAM. (INSURER OF THE VEHICLE NO. ML-08A-0609, SUPER BUS).



Advocate for the Petitioner   : MR. A BARUAH, MR. J P MORE

Advocate for the Respondent : ,




                                           BEFORE

                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

01.10.2024

1. Heard Mr. A. Baruah, learned counsel for the appellant.

2. This appeal has been filed under Section 173 of the Motor Vehicles Page No.# 2/2

Act, 1988 by the appellant/claimant for enhancement of the compensation awarded to the appellant by the impugned Judgment and Award dated 07.11.2017, passed by the learned Member, MACT, Morigaon in MAC(D) Case No. 64/2014.

3. The appeal is admitted.

4. Issue notice to the respondent No. 1.

5. The learned counsel for the appellant shall take steps for issuance of notice on the respondent by registered post with A/D as well as through usual mode.

6. The learned counsel for the appellant submits that the appellant may be allowed to serve notice on the engaged counsel for the respondent No. 1.

7. Same is allowed.

8. Let the case record of MAC (D) Case No. 64/2014 be called for from the concerned Tribunal.

9. Let this matter be listed after 4(four) weeks, on receipt of the records from the concerned Tribunal.

10. List accordingly.

JUDGE

Comparing Assistant