Bhabani Das vs National Insurance Co Ltd And 2 Ors
2024 Latest Caselaw 7873 Gua

Gauhati High Court

Bhabani Das vs National Insurance Co Ltd And 2 Ors on 28 October, 2024

                                                                          Page No.# 1/2

GAHC010215322024




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

                                  Case No. : MACApp./552/2024

            BHABANI DAS
            W/O. LATE BIPUL DAS, R/O. VILL. NIZ-TAPA, P/S. BELSOR, PIN-781338,
            DIST. NALBARI, ASSAM.



            VERSUS

            NATIONAL INSURANCE CO LTD AND 2 ORS
            REPRESENTED BY REGIONAL MANAGER, REGIONAL OFFICE
            BHANGAGARH, GUWAHATI-5, G.S. ROAD.

            2:NIROD RAY
             S/O. UDAY CHANDRA ROY
             R/O. H/NO.26
             URAMI NAGAR
             NARENGI
             P/O. AND P/S. NOONMATI
             DIST. KAMRUP(M)
            ASSAM.

            3:MD. DILBAR ALI
             S/O. DHANBAR ALI
            VILL- SONAPUR
             MUGDI
             P/S. MUKALMUA
             DIST.- NALBARI
            ASSAM

Advocate for the Petitioner   : MR. N D BHUYAN, MR P D BHUYAN,MR. A. M. SIDDIQUE

Advocate for the Respondent : ,
                                                                              Page No.# 2/2


                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

28.10.2024

Heard Mr. N.D. Bhuyan, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act is directed against the judgment and award dated 12.07.2024 passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup(M), Guwahati, in MAC Case No.1201/2016 for enhancement of the awarded amount. It is to be noted here that vide impugned judgment and award dated 12.07.2024, the learned Tribunal has directed the respondent No.1 to pay a sum of Rs.13,91,100/-.

Perused the memo of appeal and the grounds mentioned therein.

Admit.

Let notice be issued to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the Tribunal.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant