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Nur Nehar vs United India Insurance Co. Ltd. And 2 Ors
2025 Latest Caselaw 140 Gua

Citation : 2025 Latest Caselaw 140 Gua
Judgement Date : 2 May, 2025

Gauhati High Court

Nur Nehar vs United India Insurance Co. Ltd. And 2 Ors on 2 May, 2025

                                                                        Page No.# 1/2

GAHC010063142025




                                                                 undefined

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

                                  Case No. : MACApp./154/2025

            NUR NEHAR
            W/O ABU CHAID MIAH, R/O KOREA, PART I, P.S. JOGIGHOPA, DIST.
            BONGAIGAON, ASSAM.



            VERSUS

            UNITED INDIA INSURANCE CO. LTD. AND 2 ORS
            REPRESENTED BY ITS DIVISIONAL MANAGER, MAIN ROAD,
            BONGAIGAON, ASSA 783380

            2:HASANUR RAHMAN

             S/O NOUSHAD ALI
             R/O KOREA PART I
             ASHOK PAPER MILL
             P.S. JOGIGHOPA
             DIST. BONAGAIGAON
             ASSAM 783388 (OWNER OF THE VEHICLE NO AS 19K-4038)

            3:ABDUL MOTIN

             S/O ABU BAKKAR SIDDIQUE
             R/O KOREA
             PART-I
             P.S. JOGIGHOPA
             DIST. BONGAIGAON
             ASSAM 783388 (DRIVER OF THE VEHICLE NO. AS 19K-4038

Advocate for the Petitioner   : MR. DITUL DAS, MS TINLUNG

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




                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

Date :02-05-2025

Heard Ms. Tinlung, learned counsel appearing on behalf of Mr. D. Das, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 31.12.2024, passed by the learned Member, Motor Accident Claims Tribunal, Goalpara in MAC case no. 59/2021, for enhancement of the compensation.

The appeal is admitted.

Call for the Trial court records.

Issue notice.

The appellant shall take steps upon the respondents by a registered post with AD as well as by usual process within a week from today.

List this matter after 4 (four) weeks.

JUDGE

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