Srikanta Choudhury vs United India Insurance Co Ltd And 2 Ors
2024 Latest Caselaw 6457 Gua

Gauhati High Court

Srikanta Choudhury vs United India Insurance Co Ltd And 2 Ors on 30 September, 2024

                                                                       Page No.# 1/2

GAHC010202492024




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

                                  Case No. : MACApp./521/2024

            SRIKANTA CHOUDHURY
            S/O. RAMANANDA CHOUDHURY, VILL.- MISSA, P/O.- KALIABOR, DIST.-
            NAGAON, ASSAM.



            VERSUS

            UNITED INDIA INSURANCE CO LTD AND 2 ORS
            REGIONAL OFFICE, GUWAHATI, G.S. ROAD, CHRISTIAN BASTI, P/O.
            GUWAHATI-781005, DIST.- KAMRUP(M), ASSAM.

            2:GYANANDRA KR. MEDHI
             S/O. HORI PRASAD MEDHI
            VILL.- BABULAL BAZAR
             P/S. TINSUKIA-786125
             DIST.- TINSUKIA
            ASSAM.

            3:KRISHNA MAHATO
             S/O. MAHABIR MAHATO
            VILL.-SIDING BAZAR
             P/O.- TINSUKIA-786125
             DIST.- TINSUKIA
            ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA

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


                                           BEFORE
                  HON'BLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

30-09-2024 Heard Mr. A. R. Agarwal, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellant praying for enhancement of amount of compensation awarded to him by the impugned judgment and award dated 28.06.2024 passed by the learned Member, Motor Accident Claims Tribunal, No. 1, Kamrup (M) in MAC Case No. 1414/2018.

This appeal is admitted.

Issue notice to the respondents.

The appellant shall take steps for issuance of notices upon the respondents by registered post with A/D and by usual mode within a period of 7 (seven) days from the date of this order.

Returnable after 4 (four) weeks.

Let the record of MAC Case No. 1414/2018 be called from the concerned Tribunal.

Registry to take steps for requisitioning the aforesaid case record.

List accordingly.

JUDGE

Comparing Assistant