Samsun Nehar Begum vs Magma Hdi Gic Ltd And 2 Ors
2025 Latest Caselaw 7875 Gua

Gauhati High Court

Samsun Nehar Begum vs Magma Hdi Gic Ltd And 2 Ors on 17 October, 2025

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GAHC010226712025




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

                                  Case No. : MACApp./471/2025

            SAMSUN NEHAR BEGUM
            WIFE OF SAFIR UDDIN AHMED, A RESIDENT OF VILLAGE GAGALMARI
            ASHIGHAR, P.S. MAYONG, DIST. MORIGAON, ASSAM



            VERSUS

            MAGMA HDI GIC LTD AND 2 ORS
            HAVING ITS BRANCH OFFICE AT G.S. ROAD, SOUTH SARANIA JATIA,
            ULUBARI PIN- 781007 (REPRESENTED BY ITS LEGAL MANAGER)

            2:MD SAHARUDDIN
             SON OF MOJIBUR RAHMAN
             RESIDENT OF CHAKOMAKO
             P.S. JAGIROAD
             DIST. DIST. MORIGAON
            ASSAM PIN- 782410

            3:MD RAKESH ALI
             SON OF NUR ISLAM
             RESIDENT OF KAKARJALAH
             P.S. JAGIROAD
             DIST. DIST. MORIGAON
            ASSAM PIN- 78241

Advocate for the Petitioner   : MR D MONDAL,

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

                                     ORDER

17.10.2025

1. Heard Mr. D.Mondal, the learned counsel for the appellant.

2. This appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred by the appellant/claimant, namely, Samsun Nehar Begum, impugning the judgment and award dated 22.07.2025, passed by the learned Member, MACT, Morigaon, in MAC Case No. 56/2020.

3. The appellant has been aggrieved by the quantum of compensation awarded by the impugned judgment and is seeking enhancement of the awarded amount.

4. This appeal is admitted.

5. Let the records of MAC Case No. 56/2020 be called for from the concerned Tribunal.

6. Let also the notices be issued to the respondents.

7. 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.

8. List accordingly.

JUDGE

Comparing Assistant