United India Insurance Company ... vs Smti Dipika Surin And 5 Ors
2021 Latest Caselaw 8 Gua

                                                                  Page No.# 1/4

GAHC010093542020




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

                         Case No. : MACApp./179/2020

         UNITED INDIA INSURANCE COMPANY LIMITED
         HAVING ITS REGD. OFFICE AND HEAD OFFICE AT 24, WHITES ROAD,
         CHENNAI AND ITS REGIONAL OFFICE AT G.S. ROAD, DISPUR, GUWAHATI.



         VERSUS

         SMTI DIPIKA SURIN AND 5 ORS
         W/O. SRI PAULES MINJ, R/O. VILL. BORGANG KHELMATI, P.O. BORGANG,
         P.S. BAHALI, DIST. BISWANATH, ASSAM, PIN-784176.

         2:MARISHA SURIN
          D/O. LT. BENDICT SURIN
          R/O. VILL. BORGANG KHELMATI
          P.O. BORGANG
          P.S. BAHALI
          DIST. BISWANATH
         ASSAM
          PIN-784176.

         3:DEEPAK SURIN
          S/O. LT. BENDICT SURIN
          R/O. VILL. BORGANG KHELMATI
          P.O. BORGANG
          P.S. BAHALI
          DIST. BISWANATH
         ASSAM
          PIN-784176.

         4:PAUL SURIN
          D/O. LT. BENDICT SURIN
          R/O. VILL. BORGANG KHELMATI
          P.O. BORGANG
                                                             Page No.# 2/4

             P.S. BAHALI
             DIST. BISWANATH
             ASSAM
             PIN-784176.

            5:ABDUL KASHEM
             S/O. MD. ABDUL RASID
            VILL. BESIMARI
             P.S. DHING
             DIST. NAGAON
            ASSAM
             PIN-782123. (DRIVER).

            6:M/S GREEN VALLEY PVT. LTD.
             REP. BY PULAK GOSWAMI NAMRA ROAD
             SILPUKHURI
             GUWAHATI
             DIST. KAMRUP (M)
            ASSAM
             PIN-781003. (OWNER)

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR. R Deka




             Linked Case : I.A.(Civil)/1223/2020

            UNITED INDIA INSURANCE COMPANY LIMITED
            HAVING ITS REGD. OFFICE AND HEAD OFFICE AT 24
            WHITES ROAD
            CHENNAI AND ITS REGIONAL OFFICE AT G.S. ROAD
            DISPUR
            GUWAHATI.


             VERSUS

            SMTI DIPIKA SURIN AND 5 ORS.
            W/O. SRI PAULES MINJ
            R/O. VILL. BORGANG KHELMATI
            P.O. BORGANG
            P.S. BAHALI
            DIST. BISWANATH
                                                             Page No.# 3/4

ASSAM
PIN-784176.

2:MARISHA SURIN
D/O. LT. BENDICT SURIN
 R/O. VILL. BORGANG KHELMATI
 P.O. BORGANG
 P.S. BAHALI
 DIST. BISWANATH
ASSAM
 PIN-784176.
 3:DEEPAK SURIN
S/O. LT. BENDICT SURIN
 R/O. VILL. BORGANG KHELMATI
 P.O. BORGANG
 P.S. BAHALI
 DIST. BISWANATH
ASSAM
 PIN-784176.
 4:PAUL SURIN
D/O. LT. BENDICT SURIN
 R/O. VILL. BORGANG KHELMATI
 P.O. BORGANG
 P.S. BAHALI
 DIST. BISWANATH
ASSAM
 PIN-784176.
 5:ABDUL KASHEM
S/O. MD. ABDUL RASID
VILL. BESIMARI
 P.S. DHING
 DIST. NAGAON
ASSAM
 PIN-782123. (DRIVER).
 6:M/S GREEN VALLEY PVT. LTD.
REP. BY PULAK GOSWAMI NAMRA ROAD
 SILPUKHURI
 GUWAHATI
 DIST. KAMRUP (M)
ASSAM
 PIN-781003. (OWNER).
 ------------
Advocate for : MR. R GOSWAMI
Advocate for : appearing for SMTI DIPIKA SURIN AND 5 ORS.



                            BEFORE
                                                                                           Page No.# 4/4

                      HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                                ORDER

04.01.2021 Heard Ms. P. Borthakur, learned counsel for the applicant. Also heard Mr. R. Deka, learned counsel for the opposite parties no.1 to 4.

As the connected appeal has been admitted for hearing, this Court is inclined to stay the operation of the impugned judgment and award dated 19.03.2020 passed by the learned Member, MACT No.3, Kamrup (M) in MAC Case No.1249/2017, subject to condition that the applicant shall deposit 50% of the awarded sum before the Registry of this Court within a period of 4(four) weeks from today. It is also made clear that if such amount is not deposited within the next returnable date, this order shall not be a bar for the enforcement of the award.

On such deposit being made, the respondents no.1 to 4 are permitted to withdraw the deposited amount on being duly identified by the learned counsel for the respondents no.1 to

4.

This application stands disposed of.

JUDGE

Comparing Assistant