Oriental Insurance Company Ltd vs Daibaki Mahanta And 2 Ors
2021 Latest Caselaw 3233 Gua

                                                               Page No.# 1/3

GAHC010164282021




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

                        Case No. : I.A.(Civil)/1830/2021

         ORIENTAL INSURANCE COMPANY LTD.
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI
          G.S. ROAD
          ULUBARI
          GUWAHATI-781007
          REP. BY THE DEPUTY MANAGER
          GAUHATI REGIONAL OFFICE
          ULUBARI
          GUWAHATI- 781005.


          VERSUS

         DAIBAKI MAHANTA AND 2 ORS.
         W/O- LATE BHOGESWAR MAHANTA
         R/O- NAHIRA
         P.S. PALASHBARI
         DIST.- KAMRUP
         ASSAM
         PIN- 781132.

         2:MILAN KUMAR KALITA @ CH. KALITA
         S/O- LATE BIREN CH. KALITA
          R/O- AMTOLA
          P.S. CHAYGAON
          DIST.- KAMRUP
         ASSAM
          PIN- 781134.
          3:SRI JYOTI KALITA
         S/O- LATE BIREN CH. KALITA
          R/O- AMTOLA
          P.O. AMTOLA
          P.S. CHAYGAON
                                                                       Page No.# 2/3

            DIST.- KAMRUP
            ASSAM
            PIN- 781134.
            ------------
            Advocate for : MS. R D MOZUMDAR
            Advocate for : appearing for DAIBAKI MAHANTA AND 2 ORS.



                                  BEFORE
                      HONOURABLE MR. JUSTICE NANI TAGIA

                                       ORDER

Date : 01.12.2021

Heard Ms. R. D. Mozumdar, learned counsel for the applicant.

This is an application praying for stay of the operation of the impugned judgment and award, dated 27.07.2021, passed by the learned Member, MACT No. 1, Kamrup(M), Guwahati, in MAC Case No. 625/2016, whereby compensation to the tune of Rs. 1,93,300/- has been awarded to the Opposite Party No. 1/claimant.

Issue notice, returnable in 6 weeks.

Learned counsel for the applicant shall take necessary steps for causing service of notice upon the respondents by registered A/D post as well as by usual process within a week from today.

Upon hearing the learned counsel for the applicant and on perusal of the Page No.# 3/3

materials made available on record; it is hereby directed that the operation of the impugned judgment and award, dated 27.07.2021, passed by the learned Member, MACT No. 1, Kamrup(M), Guwahati, in MAC Case No. 625/2016, shall remain stayed subject to deposit of the entire awarded amount by the applicant/Insurance Company before the Registry of this Court, within a period of 6(six) weeks from today.

List it after 6 weeks.

JUDGE

Comparing Assistant