Page No.# 1/2 vs Ritu Borah And Anr
2025 Latest Caselaw 3971 Gua

Gauhati High Court

Page No.# 1/2 vs Ritu Borah And Anr on 10 March, 2025

                                                                         Page No.# 1/2

GAHC010268562024




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

                                  Case No. : MACApp./637/2024

            MRS BILI BORA AND ANR
            W/O. LATE BABA BORA

            2: RAJIB BORA
             S/O. LATE BABA BORA
             BOTH ARE R/O. VILL. JALEHUWA GAON
             P/O. AND P/S. DERGAON
             DIST. GOLAGHAT
            ASSAM
             PRESENTLY RESIDING AT KHANAPARA
             UDAY NAGAR
             P/S. BASISTHA
             GHY-22
             DIST. KAMRUP(M)
            ASSAM

            VERSUS

            RITU BORAH AND ANR
            S/O. SRI DEBEN BORAH, R/O. VILL.- JELEHUA GAON, P/O. AND P/S.
            DERGAON-785614, DIST. GOLAGHAT, ASSAM.

            2:THE REGIONAL MANAGER
             SHRI RAM GENERAL INSURANCE CO. LTD.
            E-8
            TONK ROAD
             SITAPUR
             RIUO INDUSTRIAL AREA
             EPIP
             RAJASTHAN-302022

Advocate for the Petitioner   : MR. S S S RAHMAN, C. M. MAHANTA

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


                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                     ORDER

Date : 10.03.2025

Heard Mr. S.S.S. Rahman, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the Judgment & Award dated 13.09.2024 passed by the Motor Accident Claims Tribunal No. 2 Kamrup (M), Guwahati in MAC Case No. 111/2021.

The learned counsel for the appellant has filed the instant appeal for enhancement of the awarded amount by stating that the learned Tribunal had not considered the income of the appellant correctly.

Appeal is admitted.

Issue notice to the respondents through registered post with A/D within 2 days returnable by three weeks as well as through usual process.

List the matter after 3 (three) weeks.

Meanwhile, LCR is to be called for.

JUDGE

Comparing Assistant