Akhil Das vs Arvind Yadav And 2 Ors
2025 Latest Caselaw 7759 Gua

Gauhati High Court

Akhil Das vs Arvind Yadav And 2 Ors on 13 October, 2025

                                                                          Page No.# 1/2

GAHC010064582025




                                                                   undefined

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

                                  Case No. : MACApp./452/2025

            AKHIL DAS
            S/O LATE SUDHIR MANORANJAN DAS, R/O VILLAGE- BISHNUPUR, P.S.
            KHETRI, DISTRICT-KAMRUP(M), ASSAM



            VERSUS

            ARVIND YADAV AND 2 ORS
            S/O. SRI SARYUG YADAV, R/O. VILL.- JAWAHAR NAGAR, KAMRUP KATA,
            P/S. BASISTHA, PIN-781028, DIST. KAMRUP (M), ASSAM

            2:NIKLAS KHAISOHNOH
             S/O. M. SANA
             R/O. NONGKHARAI BPO NARTIANG
            WEST JAYANTIA HILLS
             MEGHALAYA

            3:ORIENTAL INSURANCE COMPANY LTD.
             REP. BY REGIONAL OFFICE
             GODREJ BUILDING
             3RD FLOOR ULUBARI
             G.S. ROAD
             GUWAHATI-07
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : DEEPSHIKHA KALITA, MR. R GOSWAMI

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

                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

13.10.2025

1. Heard Mr. R. Goswami, learned counsel for the appellant.

2. This appeal under Section 173 of the Motor Vehicles Act, 2019 has been preferred by the appellant, namely, Akhil Das, praying for enhancement of the compensation awarded by the judgment and order dated 20.12.2024, passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamup(M), Guwahati in MAC Case No. 1890/2019.

3. Let the notices be issued to the respondents.

4. The appellant shall take steps for issuance of notice upon the respondents by registered post with A/D as well as by usual mode, within 7(seven) days from the date of this order, returnable after 4(four) weeks.

5. Let also the records of MAC Case No. 1890/2019 be called for from the concerned Motor Accident Claims Tribunal.

6. List accordingly.

JUDGE

Comparing Assistant