Rupam Boro vs Oriental Insurance Co. Ltd And 4 Ors. A
2025 Latest Caselaw 4997 Gua

Gauhati High Court

Rupam Boro vs Oriental Insurance Co. Ltd And 4 Ors. A on 26 May, 2025

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GAHC010250432023




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

                        Case No. : MACApp./180/2025

         RUPAM BORO
         S/O TARINI BORO RESIDENTOF VILLAGE KURSHALA, PS BOKO, DIST
         KAMRUP 781123



         VERSUS

         ORIENTAL INSURANCE CO. LTD AND 4 ORS. A
         REPRESENTED BY ITS REGIONAL MANAGER, G S ROAD, ULUBARI, PO
         GUWAHATI 781007, KAMRUPM ASSAM

         2:MAZNUR HUSSAIN
          S/O TAYBULLA ALI
         VILLAGE BAGHAR GAON
         PO AND PS BOKO
          DIST KAMRUP ASSAM 781123

         3:AMIYA SAHA
          S/O LATE UPEN SAHA

         RESIDENT OF CHOUDHURIPARA
         BAMUNIGAON
         PO AND PS BOKO
         DIST. KAMRUP ASSAM 781123

         4:UNIVERSAL SOMPA GENERAL INSURANCE CO. LTD.
          UNIT NO. 1
          COM-B
          1ST FLOOR
         ADAMS PLAZA
          GS ROAD
          CHRISTIAN BASTI
          GUWAHATI 781005
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             ASSA

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

Advocate for the Respondent : MR. J KALITA,




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                          ORDER

Date : 26-05-2025

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

This is an appeal filed under section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 18.05.2023 passed by the learned Member, Motor Accident Claims Tribunal, Kamrup, Amingaon in MAC case no. 194/2018 for enhancement of the quantum of the awarded amount.

The appeal is admitted.

Call for the relevant records.

Issue notice.

Since Mr. J. Kalita, learned counsel appeared and accepted notice on behalf of the respondent no. 1, no formal notice need be issued to the said respondent.

The appellant shall take steps upon the rest of the respondent nos. 2, 3, 4 and 5 by a registered post with AD as well as by usual process within a week from today.

Page No.# 3/3

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant