The National Insurance Company ... vs Smti. Bina Boruah And 3 Ors
2021 Latest Caselaw 284 Gua

                                                                    Page No.# 1/4

GAHC010041592020




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

                          Case No. : MACApp./120/2020

         THE NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET, KOLKATA-
         700071 AND REGIONAL OFFICE AT G.S. ROAD, BHANGAGARH,
         GUWAHATI-5, REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL
         OFFICE, GUWAHATI. INSURER OF THE VEHICLE NO. AS-06-P-9723 TATA
         INDIGO CS.



         VERSUS

         SMTI. BINA BORUAH AND 3 ORS
         W/O LATE NARENDRA NATH BORUAH, R/O HALADHIBARI KONWAR
         GAON, P.O. HALADHIBARI, P.S. KHOWANG, DIST. DIBRUGARH, ASSAM,
         PIN 786001

         2:SMTI PURABI BORUAH
          D/O LATE NARENDRA NATH BORUAH
          R/O HALADHIBARI KONWAR GAON
          P.O. HALADHIBARI
          P.S. KHOWANG
          DIST. DIBRUGARH
         ASSAM
          PIN 786001

         3:SRI BHABA CHUTIA
          S/O LATE HEMA KANTA CHUTIA
          R/O MORAN ABHOYPURIA
          P.O. AND PS MORAN
          DISTRICT DIBRUGARH
         ASSAM
          PIN 786001. OWNER OF THE VEHICLE NO. AS-06-P-9723 TATA INDIGO CS.

         4:SRI ASHIM CHUTIA
                                                                         Page No.# 2/4

             S/O LATE HEMA KANTA CHUTIA
             R/O MORAN ABHOYPURIA
             P.O. AND PS MORAN
             DISTRICT DIBRUGARH
             ASSAM
             PIN 786001. DRIVER OF THE VEHICLE NO. AS-06-P-9723 TATA INDIGO CS

Advocate for the Petitioner   : MR. A DUTTA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/723/2020

            THE NATIONAL INSURANCE COMPANY LIMITED
            HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET
            KOLKATA-700071 AND REGIONAL OFFICE AT G.S. ROAD
            BHANGAGARH
            GUWAHATI-5
            REPRESENTED BY ITS REGIONAL MANAGER
            REGIONAL OFFICE
            GUWAHATI. INSURER OF THE VEHICLE NO. AS-06-P-9723 TATA INDIGO CS.


             VERSUS

            SMTI. BINA BORUAH AND 3 ORS
            W/O LATE NARENDRA NATH BORUAH
            R/O HALADHIBARI KONWAR GAON
            P.O. HALADHIBARI
            P.S. KHOWANG
            DIST. DIBRUGARH
            ASSAM
            PIN 786001

            2:SMTI PURABI BORUAH
            D/O LATE NARENDRA NATH BORUAH
             R/O HALADHIBARI KONWAR GAON
             P.O. HALADHIBARI
             P.S. KHOWANG
             DIST. DIBRUGARH
            ASSAM
             PIN 786001
             3:SRI BHABA CHUTIA
                                                                                           Page No.# 3/4

             S/O LATE HEMA KANTA CHUTIA
             R/O MORAN ABHOYPURIA
             P.O. AND PS MORAN
             DISTRICT DIBRUGARH
             ASSAM
             PIN 786001. OWNER OF THE VEHICLE NO. AS-06-P-9723 TATA INDIGO CS.
             4:SRI ASHIM CHUTIA
             S/O LATE HEMA KANTA CHUTIA
             R/O MORAN ABHOYPURIA
             P.O. AND PS MORAN
             DISTRICT DIBRUGARH
             ASSAM
             PIN 786001. DRIVER OF THE VEHICLE NO. AS-06-P-9723 TATA INDIGO CS.
             ------------
             Advocate for : MR. A DUTTA
             Advocate for : appearing for SMTI. BINA BORUAH AND 3 ORS



                                     BEFORE
                     HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                                 ORDER

29.01.2021 Heard Mr. A. Dutta, learned counsel for the applicant. 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 3(three) days. As the connected appeal has been admitted for hearing this Court is inclined to stay the operation of the impugned judgment and award dated 18.11.2019 passed by the learned Member, MACT, Dibrugarh in MAC Case No.85/2015, 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 Page No.# 4/4

Comparing Assistant