United India Insurance Co. Ltd vs Smti. Sushila Devi And 2 Ors
2021 Latest Caselaw 1937 Gua

                                                                  Page No. 1/2

GAHC010014092021




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

                        Case No. : I.A.(Civil)/4323/2019


         UNITED INDIA INSURANCE CO. LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT 24 WHITES ROAD
         CHENNAI 600014 AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
         DISPUR
         GUWAHATI-781005

          VERSUS

         SMTI. SUSHILA DEVI AND 2 ORS
         WIFE OF SRI RAMAWATAR AGARWAL
         RESIDENT OF WARD NO.4
         DOKMOKA BAZAR
         P.S. DOKMOKA
         DIST. KARBI ANGLONG
         ASSAM
         PIN 782481

         2:SRI GOBIND KUMAR AGARWAL
         SON OF SRI RAMAWATAR AGARWAL
          RESIDENT OF WARD NO.4
          DOKMOKA BAZAR
          P.S. DOKMOKA
          DIST. KARBI ANGLONG
         ASSAM
          PIN 782481

         3:SRI DORSING TERANG
         SON OF SRI JOY SING TERANG
         RESIDENT OF VILLAGE SONASING
         P.O. RONGHANG GAON
         P.S. DIPHU
         DISTRICT KARBI ANGLONG
         ASSAM
         PIN 782461 OWNER CUM DRIVER OF VEHICLE NO. AS-09-C-9814 (AUTO
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           RICKSHAW)

           Advocate for : MR. A J SAIKIA
           Advocate for : MR. A BHATTACHARYYA appearing for SMTI. SUSHILA DEVI
           AND 2 ORS


                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                      ORDER

Date : 20.08.2021

The Court proceedings have been conducted through online court proceeding services.

Heard Mr. A.J. Saikia, learned counsel for the applicant-appellant and Mr. A. Bhattacharyya, learned counsel for the opposite party-respondent nos. 1 & 2.

It is submitted by Mr. Saikia that the applicant-appellant has deposited an amount of Rs. 7,66,699/- in terms of the order dated 08.01.2020 before the Registry of this Court.

Having regard to the grounds taken in the connected appeal by the applicant-appellant and the deposit made in deference to the order dated 08.01.2020, it is ordered that the operation of the judgment and award dated 06.09.2021 passed by the learned Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case no. 510/2016 shall remain stayed till the disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant