National Insurance Company ... vs Sri Mohan Deka And 2 Ors
2021 Latest Caselaw 1215 Gua

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GAHC010169792019




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




          I.A.(Civil)/775/2021

         NATIONAL INSURANCE COMPANY LIMITED
         (SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA)
         REGISTERED HEAD OFFICE AT 3
          MIDDLETON STREET
          CALCUTTA- 700071
          REP. BY THE MANAGER
          GAUHATI REGIONAL OFFICE
          BHANGAGARH
          GUWAHATI- 781005.


          VERSUS

         SRI MOHAN DEKA AND 2 ORS
         S/O- LATE PRAMUD DEKA

         2:MISS RUNU DEKA
         D/O- LATE PRAMUD DEKA
          BOTH ARE RESIDENTS OF VILL.- SINDHISAR
          P.O. JAGIROAD
          P.O. KAGAJNAGAR
          DIST.- MORIGAON
         ASSAM
          PIN- 782413.
          3:MD. SADDAM HUSSAIN
         S/O- MD. ALAUDDIN
          R/O- VILL.- MATIPARBAT
          P.S. JAGIROAD
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            P.O. BANGALDHARA
            DIST.- MORIGAON
            ASSAM
            PIN- 782412.
            ------------
            Advocate for : MS. R D MOZUMDAR
            Advocate for : appearing for SRI MOHAN DEKA AND 2 ORS



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : --26.03.2021

In view of admission of MAC Appeal No. 99 of 2001, the operation of the impugned judgment dated 20.03.2018 passed by the MAC Tribunal, Morigaon in MAC Case No. 16 of 2016 shall remain stayed subject to the condition that the insurance company shall deposit Rs. 5 lakh out of the total awarded amount before the Registry within next 4 (four) weeks. After deposit of the aforesaid amount, the petitioner shall take the liberty to withdraw the aforesaid amount of Rs. 5 lakh after proper identification.

The Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant