Page No.# 1/2 vs Indrajit Das And 2 Ors
2025 Latest Caselaw 2960 Gua

Gauhati High Court

Page No.# 1/2 vs Indrajit Das And 2 Ors on 7 February, 2025

                                                                     Page No.# 1/2

GAHC010016022025




                                                              undefined

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

                          Case No. : MACApp./29/2025

         NIRMAL SINGHA AND ANR
         S/O. LT. NANDA KUMAR SINGHA

         2: RANJITA SINGHA
         W/O. SHRI NIRMAL SINGHA
         BOTH ARE R/O. LALA TOWN
         WARD NO. 5
          B.T. ROAD
          P/O. AND P/S. LALA
          DIST. HAILAKANDI
         ASSAM
          PIN-788163.

         2: RANJITA SINGHA
          HAILAKAND

         VERSUS

         INDRAJIT DAS AND 2 ORS
         S/O. BIRENDRA DAS, R/O. VILL. BAKRIHOWAR PART-III, P/O. KALIBARI-
         BAZAR, P/S. PANCHGRAM, DIST. HAILAKANDI, ASSAM, PIN-788150.

         2:SIBU DEY
          S/O. BIRENDRA DAS
          R/O. VILL. BAKRIHOWAR PART-III
          P/O. KALIBARI-BAZAR
          P/S. PANCHGRAM
          DIST. HAILAKANDI
         ASSAM
          PIN-788150.

         3:THE NEW INDIA ASSURANCE CO. LTD.
          REP. BY ITS REGIONAL MANAGER
          STAR CITY COMPLEX
                                                                       Page No.# 2/2

             5TH FLOOR
             ULUBARI(LACHIT NAGAR)
             NEAR HANUMAN MANDIR
             GUWAHATI-781007

Advocate for the Petitioner   : MR MITHUN TALUKDAR,

Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                        ORDER

07.02.2025 Heard Mr. M. Talukdar, learned counsel for the appellants.

This is an application filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 20.08.2024 passed by the learned Member, Motor Accident Claims Tribunal, Hailakandi, Assam in MAC Case No. 117/2021 for enhancement of the awarded amount.

The appeal is admitted.

Call for the records.

Issue notice.

The appellants shall take steps upon the respondents by registered post with A/D as well as by usual process within a week from today.

List this case after 4(four) weeks.

JUDGE

Comparing Assistant