Manipur High Court
Liberty General Insurance Limited vs Dangmei Angam & 2 Ors on 29 July, 2025
Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
SINGH Serial No. 13 - 14
DRA SINGH Date: 2025.07.29
22:50:58 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MAC APP No. 2 of 2025
Liberty General Insurance Limited
... Appellant
- Versus -
Dangmei Angam & 2 Ors.
... Respondents
Clubbed with
MC(MAC APP) No. 2 of 2025
B E F O R E
HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR
O R D E R
29.07.2025 Learned counsel for the appellant, Mr. Sanjoy Yambem is present before this Court physically and similarly, learned counsel for the respondents, Mr. Th. Baloo is also present before this Court physically.
The proceeding in MC(MAC APP) No. 2 of 2025 has been filed under the provision of Order XLI Rule 5 read with Section 151 of CPC whereby seeking for staying the impugned order dated 08.12.2023 and subsequent correction order dated 15.05.2024 rendered by the Motor Accident Claim Tribunal, Manipur at Lamphelpat in MAC Case No. 93 of 2022.
The Ld. Tribunal in the proceeding of MAC Case No. 93 of 2022 rendered an award and judgment for a sum of Rs. 96,13,176/- (Rupees ninety six lakh thirteen thousand one hundred and seventy six) with accrued interest of 6% per annum on the compensation amount from the date of filing the claim application. Subsequently, rendered an award and judgment in the same has been challenged by preferring an appeal in MAC APP No. 2 of 2025. But, in this miscellaneous case proceeding, ex-parte interim order / staying the award and Page 1|2 judgement has been sought for. However, the claimant has initiated the proceeding for seeking compensation and based on the evidence let in by the claimant and also facilitating the documents for compensation, however based on the evidence that award has been rendered by the Ld. Tribunal with the interest of 6% per annum and therefore, the applicant/petitioner in this proceeding be directed to deposit 75% of the award amount with accrued interest of 6% per annum and the said amount shall be deposited before the Registry of the High Court of Manipur within a period of 4 (four) weeks and the amount shall be invested in any Nationalised Bank until further order.
Accordingly, the order rendered by the Motor Accident Claims Tribunal, Lamphelpat in MAC Case No. 93 of 2022 dated 08.12.2023 is hereby stayed.
Consequently, these matters would be listed on 29.08.2025.
CHIEF JUSTICE Bipin Page 2|2