Gita Patar @ Pator vs New India Assurance Company Ltd And 2 Ors ...
2025 Latest Caselaw 3000 Gua

Gauhati High Court

Gita Patar @ Pator vs New India Assurance Company Ltd And 2 Ors ... on 10 February, 2025

                                                                         Page No.# 1/3

GAHC010065322024




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

                                 Case No. : MACApp./558/2024

            GITA PATAR @ PATOR
            W/O LATE RAJU PATOR, VILL.- LATHABARI, P.O. AND P.S.- RAHA- 782103,
            DIST.- NAGAON.



            VERSUS

            NEW INDIA ASSURANCE COMPANY LTD AND 2 ORS E
            REGIONAL OFFICE, GUWAHATI, G.S. ROAD, LACHIT NAGAR, P.O.-
            GUWAHATI- 781007, DIST.- KAMRUP (M) (ASSAM).

            2:BHUBAN CH. BHUYAN
             S/O FATIK CH. BHUYAN

            VILL. AND P.O.- CHAKLAGHAT- 782142
            DIST.- NAGAON (ASSAM).

            3:DHRUBA JYOTI BORAH
             S/O L. BORAH

            VILL.- SETALI P.O.- JAMUGURI- 782142 DIST.- NAGAON (ASSAM)

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA,MS. R
LAILA,MD. K ALI

Advocate for the Respondent : MR. R K BHATRA,




             Linked Case : I.A.(Civil)/1071/2024
                                                                         Page No.# 2/3

            GITA PATAR @ PATOR
            W/O LATE RAJU PATOR

            VILL.- LATHABARI
            P.O. AND P.S.- RAHA- 782103
            DIST.- NAGAON.


            VERSUS

            NEW INDIA ASSURANCE COMPANY LTD AND 2 ORS.
            REGIONAL OFFICE
            GUWAHATI
            G.S. ROAD
            LACHIT NAGAR
            P.O.- GUWAHATI- 781007
            DIST.- KAMRUP (M) (ASSAM).

            2:BHUBAN CH. BHUYAN
            S/O FATIK CH. BHUYAN

            VILL. AND P.O.- CHAKLAGHAT- 782142
            DIST.- NAGAON (ASSAM).

            3:DHRUBA JYOTI BORAH
            S/O L. BORAH

            VILL.- SETALI P.O.- JAMUGURI- 782142 DIST.- NAGAON (ASSAM).
            ------------
            Advocate for : MR. A R AGARWALA
            Advocate for : appearing for NEW INDIA ASSURANCE COMPANY LTD AND 2
            ORS.



                                  BEFORE
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                          ORDER

Date : 10.02.2025

Heard Mr. A.R. Agarwal, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the Judgment & Award dated 08.08.2023 passed by the Member, Motor Page No.# 3/3

Accident Claims Tribunal No. 1, Kamrup (M), Guwahati in MAC Case No. 2266/2017.

The learned counsel for the appellant submits that the instant appeal is for the enhancement of the awarded amount which is less than the amount due to the appellant.

Appeal is admitted.

LCR is to be called for.

Issue notice to the respondent.

Ms. A. Biyani accepts notice on behalf of respondent No. 1. Requisite copies of the appeal memo to be duly furnished to the learned counsel for respondent No. 1.

Notice be issued to the other remaining respondents through registered post with A/D as well as through usual process, within 3 days returnable by three weeks.

List the matter after 3 (three) weeks.

JUDGE

Comparing Assistant