United India Insurance Co Ltd vs Sri Chandra Nath Kalita And Anr
2021 Latest Caselaw 3243 Gua

                                                                      Page No.# 1/3

GAHC010002142015




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

                                 Case No. : MACApp./27/2020

            UNITED INDIA INSURANCE CO LTD
            HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, MADRAS AND
            REGIONAL OFFICE AT G.S. ROAD, DISPUR, GUWAHATI 781005,
            REPRESENTED BY ITS CHIEF REGIONAL MANAGER



            VERSUS

            SRI CHANDRA NATH KALITA and ANR.
            S/O LATE L. KALITA, R/O VILL. DHANIAGOG, NALBARI, ASSAM
            REPRESENTED BY SON SRI SAMIN KALITA

            2:SAMSUDDIN AHMED

             S/O S. AHMED
             R/O RANGIA TOWN
             WARD NO. 3
             P.S. RANGIA
             DIST. KAMRUP
             ASSA

Advocate for the Petitioner   : MR S DUTTA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/270/2020

            UNITED INDIA INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
                                                                             Page No.# 2/3

             MADRAS AND REGIONAL OFFICE AT G.S. ROAD
             DISPUR
             GUWAHATI 781005
             REPRESENTED BY ITS CHIEF REGIONAL MANAGER


             VERSUS

            CHANDRA NATH KALITA AND ANR.
            S/O LATE L. KALITA
            R/O VILL. DHANIAGOG
            NALBARI
            ASSAM REPRESENTED BY SON SRI SAMIN KALITA

            2:SAMSUDDIN AHMED

            S/O S. AHMED
            R/O RANGIA TOWN
            WARD NO. 3
            P.S. RANGIA
            DIST. KAMRUP
            ASSAM
            ------------
            Advocate for : MR S DUTTA
            Advocate for : appearing for CHANDRA NATH KALITA AND ANR.



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : --01.12.2021

Heard Mr. S. Dutta, the learned Senior Counsel assisted by Mr. P.J. Das, the learned counsel appeared for appellant. Also heard Mr. S. Dutta, the learned counsel for the respondents.

Since the connected appeal has been admitted for hearing, the judgment and award dated 21.11.2014, passed by the Additional District Judge No. 4, FTC Kamrup (M), Guwahati in MAC Case No. 771/2005 and MAC Case No. 2451/2005 shall remain stayed, subject to payment of 50 % of the awarded amount in the Registry of this Court within next six (6) weeks.

With the aforesaid direction I.A stands disposed of.

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JUDGE

Comparing Assistant