Bilai Das vs National Insurance Company Ltd And 2 Ors
2025 Latest Caselaw 3016 Gua

Gauhati High Court

Bilai Das vs National Insurance Company Ltd And 2 Ors on 10 February, 2025

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GAHC010086892024




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

                                  Case No. : MACApp./531/2024

            BILAI DAS
            W/O. LATE SADANANDA DAS, R/O. UPPER KURUA, P/S. SIPAJHAR, PIN-
            784145, DIST.- DARRANG, P/A. LENGA, P/O. BORBAKA, P/S. BAIHATA
            CHARIALI, DIST.- KAMRUP, GUWAHATI-30



            VERSUS

            NATIONAL INSURANCE COMPANY LTD AND 2 ORS
            HAVING ITS REGISTRATION OFFICE AT 3, MIDDLETON STREET, KOLKATA
            AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI REGIONAL
            OFFICE AT G.S. RPAD, BHANGAGARH, GUWAHATI-781005.

            2:SRI NIRMAL SEN
             S/O. LATE NIROD RANGAON SEN
             R/O. VILL.- TELAPATTY WARD NO.-4
             P/S. KHARUPETIA
             PIN-784115
             DIST.- DARRANG
            ASSAM.

            3:MD JAKIR HUSSAIN
             S/O. MD ABDUL HUSSAIN
            VILL.- NALBARI
             PIN-784116
             DIST.- DARRANG
            ASSAM

Advocate for the Petitioner   : A G CHOUDHURY,

Advocate for the Respondent : ,
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                     ORDER

Date : 10.02.2025

Heard Mr. A.G. Choudhury, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the Judgment & Award dated 29.01.2024 passed by the Member, Motor Accident Claims Tribunal No. 1, Kamrup (M) Guwahati in MAC Case No. 1429/2017.

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 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