United India Insurance Company ... vs Rejina Begum And 3 Ors
2021 Latest Caselaw 1114 Gua

                                                         Page No.# 1/2

GAHC010049752021




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

                        Case : I.A.(Civil)/722/2021

         UNITED INDIA INSURANCE COMPANY LIMITED
         REGISTERED HEAD OFFICE AT 24 WHITES ROAD
         MADRAS-600014 REP. BY THE MANAGER
         GAUHATI REGIONAL OFFICE
         G.S. ROAD
         GUWAHATI-781005
         KAMRUP (M)
         ASSAM


          VERSUS

         REJINA BEGUM AND 3 ORS
         W/O LATE MAFED ALI @ MAFAT @ MARFAD ALI
         R/O BHALUKAGURI
         PO AND PS MIKIRBHETA
         DIST. MORIGAON
         ASSAM
         PIN-782413

         2:MAJIRA BEGUM
         D/O LATE MAFED ALI
          R/O VILLAGE BHALUKAGURI
          PO AND PS MIKIRBHETA
          DIST. MORIGAON
         ASSAM
          PIN-782413
          3:RUKIYA BEGUM
         W/O LATE FAY JUDDIN @ MOIJUDDIN
          R/O VILLAGE BHALUKAGURI
          PO AND PS MIKIRBHETA
          DIST. MORIGAON
         ASSAM
          PIN-782413
                                                                             Page No.# 2/2

            4:TAIBUL HUSSAIN
            S/O KACHEM ALI
            R/O VILLAGE GAONBURAPARA
            GARIGAON
            PO AND PS JALUKBARI
            DIST. KAMRUP(M)
            ASSAM
            PIN-781012
            PERMANENT ADDRESS- R/O VILLAGE TAKUNABORI
            PS MIKIRBHETA
            DIST. MORIGAON
            ASSAM
            PIN 782105
            ------------
            Advocate for : MS. R D MOZUMDAR
            Advocate for : appearing for REJINA BEGUM AND 3 ORS




                                   BEFORE
                 HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                               ORDER

Date : 22.03.2021

As the appeal has already been admitted, further execution of the Judgment dated 20.01.2021 passed by the Learned Commissioner, Employee's Compensation, Kamrup (M), Guwahati, shall remain stayed till disposal of the appeal.

Accordingly, this Interlocutory Application is disposed of.

JUDGE

Comparing Assistant