Dipon Sarkar vs The Divisional Manager And Anr
2025 Latest Caselaw 8622 Gua

Gauhati High Court

Dipon Sarkar vs The Divisional Manager And Anr on 17 November, 2025

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GAHC010245622025




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

                                  Case No. : MACApp./519/2025

            DIPON SARKAR
            S/O LATE GIRINDRA SARKAR, R/O VILL. GHORAMARA, P.O.
            CHANDRAPUR, P.S. PRAGJYOTISHPUR, DIST. KAMRUP M, ASSAM.



            VERSUS

            THE DIVISIONAL MANAGER AND ANR
            UNITED INDIA INSURANCE CO. LTD. G.S. ROAD, CHRISTIANBASTI,
            GUWAHATI 781007, ASSAM.

            2:SAJAL DAS
             S/O. SRI SUKUMAR DAS
             R/O. VILL.- GHORAMARA JANPUR
             P/O. CHANDDRAPUR
             DIST. KAMRUP (M)
            ASSAM
             PIN-78115

Advocate for the Petitioner   : MR. A BARUAH, MR. J P MORE

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

17.11.2025

1. Heard Mr. S.J. Sharma, the learned counsel for the petitioner.

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2. This appeal under Section 173 of the Motor Vehicle Act, 1988 has been preferred by the appellant impugning the judgment dated 28.07.2025, passed in MAC (Injury) Case No. 139/2019 by the learned Member, Motor Accident Claims Tribunal, Morigaon.

3. The appellant is aggrieved mainly with the quantum of compensation awarded to him and has approached this court for enhancement of the said quantum.

4. The appeal is admitted.

5. Issue notice to the respondents.

6. Call for the records of MAC (Injury) Case No. 139/2019.

7. The appellant shall take steps for issuance of notice upon the respondents by speed post within 7(seven) days from the date of this order, returnable after 4(four) weeks.

8. List accordingly.

JUDGE

Comparing Assistant