Akash Agarwal vs The New India Assurance Co. Ltd. And 4 Ors
2025 Latest Caselaw 8132 Gua

Gauhati High Court

Akash Agarwal vs The New India Assurance Co. Ltd. And 4 Ors on 29 October, 2025

                                                                 Page No.# 1/2

GAHC010075692025




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

                            Case No. : CO/9/2025

         AKASH AGARWAL
         S/O. LT. SANTOSH AGARWAL, P/O. MANKACHAR BAZAR-783131, DIST-
         SOUTH SALMARA MANKACHAR, ASSAM
         VERSUS
         THE NEW INDIA ASSURANCE CO. LTD. AND 4 ORS.
         REP. BY THE REGIONAL MANAGER, G.S. ROAD, ULUBARI, GUWAHATI-
         781007, DIST. KAMRUP (M), ASSAM.
         2:ROYAL CONSTRUCTION
          HOUSE NO. 4
          KUNDIL
          BELTOLA BASISTHA CHARIALI
          P/O. GUWAHATI-781029
          DIST. KAMRUP (M0
         ASSAM.
         3:RUSTOM ALI
          S/O. TASLIM ANSARI
          BORA COMPLEX
          NALAPARA
          P/O. GUWAHATI-781029
          DIST. KAMRUP (M0
         ASSAM.
         4:SUMIT AGARWAL
          S/O. RATANLAL AGARWAL
          BARA BAZAR
          P/O. PANDU
          GUWAHATI
          DIST. KAMRUP (M)
         ASSAM.
         5:UNITED INDIA INSURANCE COMPANY LTD.
          REGIONAL OFFICE
          GUWAHATI
          G.S. ROAD
          CHRISTIAN BASTI
          GUWAHATI-781005
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             ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA

Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                        ORDER

Date : 29.10.2025 Heard Mr. A. Agarwal learned counsel for the cross-objector. Also heard Mr. AJ Sakia, learned counsel for the respondents.

This cross objection has been filed under Order 41, Rule 22 of the CPC, 1908 against the judgment and award dated 17.09.2024, passed by the learned Member, Motor Accident Claims Tribunal, No. 3, Kamrup, Assam in MAC Case No. 2222/2017 for enhancement of the awarded amount.

The cross-objection is admitted.

Issue notice.

Since Mr. A.J. Saikia learned counsel appears and accepted notice on behalf of the respondents, no formal notice need to be issued.

The cross objection shall be heard alongwith the main MAC Appeal No. 80/2025.

List the matter after 4 weeks.

JUDGE

Comparing Assistant