Reliance General Insurance Co. ... vs Sita Painka (Goala) And 4 Ors
2021 Latest Caselaw 1466 Gua

                                                                Page No.# 1/3

GAHC010020562021




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

                        Case No. : : I.A.(Civil)/330/2021



         RELIANCE GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE
         WALCHAND HIRACHAND MARG
         BALLARD ESTATE
         MUMBAI- 400001 AND ONE OF ITS BRANCH OFFICE AT G.S. ROAD
         GUWAHATI.


          VERSUS

         SITA PAINKA (GOALA) AND 4 ORS.
         W/O- LATE NIRMAL PAINKA
         R/O- VILL.- KONAPARA
         KALAIN
         P.O. KALAIN
         P.S. KATIGORAH
         DIST.- CACHAR
         ASSAM- 788815.

         2:PRABHAT PAINKA
         S/O- LATE NIRMAL PAINKA
          R/O- VILL.- KONAPARA
          KALAIN
          P.O. KALAIN
          P.S. KATIGORAH
          DIST.- CACHAR
         ASSAM- 788815.
          3:SMTI. JAMUNA PAINKA
         W/O- LATE BASANTA PAINKA
          R/O- VILL.- KONAPARA
          KALAIN
          P.O. KALAIN
                                                                              Page No.# 2/3

           P.S. KATIGORAH
           DIST.- CACHAR
           ASSAM- 788815.
           4:KISWAR MALAKAR
           S/O- GOPESH MALAKAR
           R/O- KATIGORAH PT.-III
           P.O. AND P.S. KATIGORAH
           DIST.- CACHAR
           ASSAM- 788805.
           5:MONO BHUYA
           S/O- RANO BHUYA
           R/O- VILL.- KALAIN T.E.
           P.O. KALAIN
           P.S. KATIGORAH
           DIST.- CACHAR
           ASSAM- 788815.
           ------------
           Advocate for : MR. K K BHATTA
           Advocate for : appearing for SITA PAINKA (GOALA) AND 4 ORS.



                                   BEFORE
                       HONOURABLE MR. JUSTICE NANI TAGIA

                                          ORDER

Date : 19.04.2021

Heard Mr. K. K. Bhatra, learned counsel for the applicant.

This is an application praying for stay of operation of the impugned judgment and

award dated 02.03.2020, passed by the learned Member, MACT, Cachar, Silchar in MAC Case

No.473/2015, whereby an amount of Rs.17,83,600/-(Rupees Seventeen Lakhs Eighty Three

thousand and six hundred only) have been awarded to be paid to the opposite party Nos.1, 2

and 3/claimants.

Having heard the learned counsel for the applicant, the impugned judgment and award

dated 02.03.2020, passed by the learned Member, MACT, Cachar, Silchar in MAC Case Page No.# 3/3

No.473/2015 shall remain stayed, subject to the applicant/appellant depositing 50% of the

aforesaid awarded amount before the Registry of this Court, within a period of 6(six) weeks

from today and on such deposit being made by the applicant/appellant, the opposite party

Nos.1, 2 and 3/claimants would be at liberty to withdraw the deposited amount by following

the due process notified by the Registry of this Court for withdrawal of the said amount.

The I.A stands disposed of.

JUDGE

Comparing Assistant