Gauhati High Court
Sukanta Mazumder vs The New India Assurance Company Limited ... on 13 May, 2025
Page No.# 1/2
GAHC010166242020
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./283/2020
SUKANTA MAZUMDER
S/O- SUDHIR CHANDRA MAZUMDER, VILL.- ALOICHERRA PT.-1, P.O.
MANIPUR BAGAN, P.S. KATLICHERRA, DIST.- HAILAKANDI, ASSAM, PIN-
788165 AND CURRENTLY RESIDING AT SUBIR BHOWMIK BILPAR, MANDIR
DIGHIPAR, P.O. AND P.S. SILCHAR, DIST.- CACHAR, ASSAM, PIN- 788001.
VERSUS
THE NEW INDIA ASSURANCE COMPANY LIMITED AND 2 ORS.
REP. BY THE DIVISIONAL MANAGER, THE NEW INDIA ASSURANCE
COMPANY LTD., CAPITAL TRAVELS BUILDING, CLUB ROAD, P.O. AND P.S.
SILCHAR, DIST.- CACHAR, ASSAM, PIN- 788001. (INSURER OF THE
OFFENDING VEHICLE NO. AS-11-AC-0444, TATA SPACIO).
2:SMTI. JYOTI RANI NATH
W/O- JAGADISH CH. NATH
C/O- MOTIUR RAHMAN BARBHUIYA
VILL. AND P.O. KAZIDHAR PART-II
NARSHINGPUR
DIST.- CACHAR
ASSAM
PIN- 788115. (OWNER OF THE OFFENDING VEHICLE NO. AS-11-AC-0444
TATA SPACIO).
3:SRI PURNIMA SINGH
S/O- CHOTA SINGH
VILL. AND P.O. KAJIDHOR
DIST.- CACHAR
ASSAM
PIN- 788115. (DRIVER OF THE OFFENDING VEHICLE NO. AS-11-AC-0444
TATA SPACIO)
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Advocate for the Petitioner : MR. S B LASKAR, MS D DUTTA,MS N KALITA,MR. H A
LASKAR
Advocate for the Respondent : MR. A DUTTA (R-1), MS S MOCHAHARI(R-1),MR. S DUTTA (R-
1),MR SISHIR DUTTA(R-1),MRS. P M DUTTA (R-1)
BEFORE
Hon'ble MRS. JUSTICE MARLI VANKUNG
ORDER
13.05.2025 Heard Mr. S.B. Laskar, learned counsel for the appellant, who submits that the appellant is entitled to get his increment for a period of 1 year if he had been able to complete his Ph.D had it not been for the accident, which occurred on 28.11.2012. He submits that he may be allowed to produce the document showing the increment which he would have got, had he been able to complete his Ph.D degree.
Prayer is allowed.
The learned counsel for the appellant is allowed to produce the documents to show his claim that he would have got a certain amount of increment during the period of 1 year after the accident, had he got his Ph.D degree from the appropriate authority.
Mr. S. Dutta, learned counsel for respondent No. 1 is present.
List the matter after 3 (three) weeks.
JUDGE Comparing Assistant