Manoj Sharma vs United India Insurance Co. Ltd. And 2 Ors
2025 Latest Caselaw 7760 Gua

Gauhati High Court

Manoj Sharma vs United India Insurance Co. Ltd. And 2 Ors on 13 October, 2025

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GAHC010217262025




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

                                  Case No. : MACApp./459/2025

            MANOJ SHARMA
            S/O. LT. MEGHNATH SHARMA, R/O. VILL.- HAGKHATI, NEPALIGAON, P/S.
            DHOLA, DIST. TINSUKIA, ASSAM.



            VERSUS

            UNITED INDIA INSURANCE CO. LTD. AND 2 ORS.
            REP. BY THE DIVISIONAL MANAGER, BONGAIGAON DIVISION, P/O. AND
            DIST. BONGAIGAON, ASSAM, PIN-783380

            2:BINADEVI GOGOI POKHREL
            W/O. PADMA POKHREL
             R/O. VILL.- HAHKHATI BAGAN GAON
             P/O. SAIKHOWAGHAT
             DIST. TINSUKIA
            ASSAM
             PIN-786154

            3:DURGA POKHREL
             S/O. SRI PADMA POKHREL
             R/O. VILL.- HAHKHATI BAGAN GAON
             P/O. SAIKHOWAGHAT
             DIST. TINSUKIA
            ASSAM
             PIN-78615

Advocate for the Petitioner   : MR. M KHAN, MS J AKTAR,MR A K DAS

Advocate for the Respondent : ,
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

13.10.2025

1. Heard Mr. M. Khan, learned counsel for the appellant.

2. This appeal under Section 173(1) of the Motor Vehicles Act, 1988 has been preferred by the appellant, praying for enhancement of the compensation awarded to the appellant by the judgment and order dated 25.06.2025, passed by the learned Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 114/2023.

3. Let also 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 the records of MAC Case No. 114/2023 be called for, from the concerned Motor Accident Claims Tribunal.

6. List accordingly.

JUDGE

Comparing Assistant