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Judgment
6 paragraphs · 102 wordsMeenakshi Madan Rai, J
Heard Learned Counsel for the Appellant. The Judgment of the Learned Motor Accidents Claims Tribunal, Gangtok, Sikkim, dated 30- 07-2025, in MACT Case No.28 of 2023 (Mani Kumar Bisukarma and Others vs. Bikash Karki and Another) is being assailed herein by the Appellant on grounds that the compensation awarded is excessive.
Admit the Appeal.
Call for the records from the Learned MACT. Let Paper-Books be prepared.
It is noticed that Learned Counsel for the Respondents No.1 to 5 and Learned Counsel for the Respondent No.6 have not filed their Vakalatnama. They undertake to take steps.
List on 09-07-2026.