Gauhati High Court
Page No.# 1/3 vs M/S Icici Lombard General Insurance Co. ... on 6 January, 2023
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/3
GAHC010081992021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./5/2023
ROHINI DAS AND 2 ORS.
W/O GIRISH DAS,
VILL.- PAKHAMARA,
P.S.- BARBORI,
DIST.- BAKSA (BTAD), ASSAM, PIN- 781351.
2: GIRISH DAS
VILL.- PAKHAMARA
P.S.- BARBORI
DIST.- BAKSA (BTAD)
ASSAM
PIN- 781351.
3: DIPJYOTI DAS
S/O GIRISH DAS
VILL.- PAKHAMARA
P.S.- BARBORI
DIST.- BAKSA (BTAD)
ASSAM
PIN- 781351
VERSUS
M/S ICICI LOMBARD GENERAL INSURANCE CO. LTD. AND 2 ORS.
REP. BY BRANCH MANAGER, MADHAB TOWER, AMWAY BUILDING,
RUKMINI GAON, G.S. ROAD,
P.O.- KHANAPARA, GUWAHATI- 781022,
P.S.- DISPUR,
DIST.- KAMRUP (M), ASSAM.
Page No.# 2/3
2:BASANTA THAKURIA
S/O LATE SARU NATH THAKURIA
C/O D. SARMA
POLICE RESERVE QTR NO. 10/BLOCK-E
PAN BAZAR
PERMANENT ASSRESS- BARBARI
P.S.- TIHU
DIST.- NALBARI
ASSAM
PIN- 781351.
3:BIKASH KAKATI
S/O NIRAN KAKATI
VILL.- NALANA
P.S.- PATACHARKUCHI
DIST.- BARPETA
ASSAM
PIN- 781316
Advocate for the Petitioner : MRS. S ROY
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
06.01.2023 Heard Ms. M. Das, learned counsel for the appellants. By this appeal under Section 173 of the Motor Vehicles Act, 1988, the appellant has prayed for enhancement of the amount of compensation awarded by the learned Member, MACT No. 2, Kamrup (M), Guwahati in MAC Case No. 2648/2018 vide Page No.# 3/3 Judgment and Award, dated 02.03.2021.
The appeal is admitted.
Issue notice. Steps be taken by registered post with A/D within 3(three) days.
Call for the records.
List after 5 (five) weeks.
JUDGE Comparing Assistant