The Oriental Insurance Co. Ltd vs Mushida Begum And 5 Ors
2021 Latest Caselaw 540 Gua

                                                                       Page No.# 1/4

GAHC010154702020




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

                          Case No. : MACApp./265/2020

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI-7.



         VERSUS

         MUSHIDA BEGUM AND 5 ORS.
         W/O- LATE RAKIP HUSSAIN, R/O- VILL.- KOKIRA PART-II, P.S. AGIA, DIST.-
         GOALPARA, ASSAM, PIN- 783120.

         2:FATE ALI
          S/O- ABOR ALI
          R/O- VILL.- KOKIRA PART-II
          P.S. AGIA
          DIST.- GOALPARA
         ASSAM
          PIN- 783120.

         3:KAMILA BIBI
         W/O- FATE ALI
          R/O- VILL.- KOKIRA PART-II
          P.S. AGIA
          DIST.- GOALPARA
         ASSAM
          PIN- 783120.

         4:MUKTAR HUSSAIN
          S/O- RAKIP HUSSAIN
          R/O- VILL.- KOKIRA PART-II
          P.S. AGIA
          DIST.- GOALPARA
         ASSAM
                                                            Page No.# 2/4

             PIN- 783120.

            5:JAKIE RABHA
             S/O- DHAJENDRA RABHA
             R/O- VILL.- CHAMAGURI
             P.O. KALYANPUR
             P.S. AGIA
             DIST.- GOALPARA
            ASSAM
             PIN- 783120.

            6:BHADRESWAR RABHA
             S/O- NARESWAR RABHA
             R/O- VILL.- GURIA PART-I
             P.O. AND P.S. KRISHNAI
             DIST.- GOALPARA
            ASSAM
             PIN- 783126

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1888/2020

            THE ORIENTAL INSURANCE CO. LTD.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT
            1956. REP. BY ITS REGIONAL MANAGER
            ULUBARI
            GUWAHATI-7.


             VERSUS

            MUSHIDA BEGUM AND 5 ORS.
            W/O- LATE RAKIP HUSSAIN
            R/O- VILL.- KOKIRA PART-II
            P.S. AGIA
            DIST.- GOALPARA
            ASSAM
            PIN- 783120.

            2:FATE ALI
                                                                   Page No.# 3/4

          S/O- ABOR ALI
          R/O- VILL.- KOKIRA PART-II
          P.S. AGIA
          DIST.- GOALPARA
          ASSAM
          PIN- 783120.
          3:KAMILA BIBI
          W/O- FATE ALI
          R/O- VILL.- KOKIRA PART-II
          P.S. AGIA
          DIST.- GOALPARA
          ASSAM
          PIN- 783120.
          4:MUKTAR HUSSAIN
          S/O- RAKIP HUSSAIN
          R/O- VILL.- KOKIRA PART-II
          P.S. AGIA
          DIST.- GOALPARA
          ASSAM
          PIN- 783120.
          5:JAKIE RABHA
          S/O- DHAJENDRA RABHA
          R/O- VILL.- CHAMAGURI
          P.O. KALYANPUR
          P.S. AGIA
          DIST.- GOALPARA
          ASSAM
          PIN- 783120.
          6:BHADRESWAR RABHA
          S/O- NARESWAR RABHA
          R/O- VILL.- GURIA PART-I
          P.O. AND P.S. KRISHNAI
          DIST.- GOALPARA
          ASSAM
          PIN- 783126.
          ------------
          Advocate for : MR. S K GOSWAMI
          Advocate for : appearing for MUSHIDA BEGUM AND 5 ORS.



                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

17.02.2021 Heard Mr. S.K. Goswami, learned counsel for the applicant.

Page No.# 4/4

Issue notice returnable in 6(six) weeks.

The applicant shall take steps for service of notice on the opposite parties by registered post with A/D as well as by usual process within 2(two) days. As the connected appeal has been admitted for hearing, this Court is inclined to stay the operation of the impugned judgment and order dated dated 23.06.2020 passed by the learned Member, MACT, Goalpara in MAC Case No.217/2017, subject to condition that the applicant shall deposit 50% of the awarded sum before the Registry of this Court within a period of 6(six) weeks from today.

It is made clear that if such amount is not deposited within the time allowed, this order shall not be a bar for the enforcement of the award.

List the matter after 6(six) weeks.

JUDGE

Comparing Assistant