National Insurance Co. Ltd vs Karuna Barman And Anr
2021 Latest Caselaw 1258 Gua

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GAHC010009992013




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

                                  Case No. : MFA/119/2013

            NATIONAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE and HEAD OFFICE AT 3, MIDDLETON
            STREET KOLKATA AND ITS REGIONAL OFFICE AT G.S. ROAD,
            BHANGAGARH, GUWAHATI, REPRESENTED BY THE CHIEF REGIONAL
            MANAGER, GUWAHATI REGIONAL OFFICE G.S. ROAD, BHANGAGARH,
            GUWAHATI 781005



            VERSUS

            KARUNA BARMAN and ANR.
            S/O SRI SUDHIR BARMAN, R/O VILL. NO. 1 KAWADI, P.O. PATILADOHA, P.S.
            MANIKPUR, DIST. BONGAIGAON, ASSAM.

            2:SUDHIR BARMAN

             R/O VILL. NO. 1 KAWADI
             P.O.PATILADOHA
             P.S. MANIKPUR
             DIST. BONGAIGAON
             ASSAM
             OWNER OF VEHICLE NO. AS-19/C-4038/PICK UP VA

Advocate for the Petitioner   : MR T KALITA

Advocate for the Respondent : MS.A DEY




             Linked Case : MC/2456/2013
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             NATIONAL INSURANCE CO. LTD.
             HAVING ITS REGISTERED OFFICE and HEAD OFFICE AT 3
             MIDDLETON STREET KOLKATA AND ITS REGIONAL OFFICE AT G.S. ROAD
             BHANGAGARH
             GUWAHATI
             REPRESENTED BY THE CHIEF REGIONAL MANAGER
             GUWAHATI REGIONAL OFFICE G.S. ROAD
             BHANGAGARH
             GUWAHATI 781005


              VERSUS

             KARUNA BARMAN and ANR.
             S/O SRI SUDHIR BARMAN
             R/O VILL. NO. 1 KAWADI
             P.O. PATILADOHA
             P.S.MANIKPUR
             DIST. BONGAIGAON
             ASSAM.

             2:SUDHIR BARMAN

             R/O VILL. NO. 1 KAWADI
             P.O.PATILADOHA
             P.S. MANIKPUR
             DIST. BONGAIGAON
             ASSAM
             OWNER OF VEHICLE NO. AS-19/C-4038/PICK UP VAN
             ------------
             Advocate for : MR.I ALAM
             Advocate for : MR.S C BISWAS appearing for KARUNA BARMAN and ANR.



                                      BEFORE
                     HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                              ORDER

31-03-2021.

Heard the submission of learned counsel for the petitioner.

As the appeal is already admitted for hearing, subject to payment of Rs.25,000/- before the learned trial Court, there is a stay of the impugned judgment and order dated 09.04.2013, passed in W.C.

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Case No.60/2012, subject to such payment.

The Misc. Case stands disposed of.

JUDGE

Comparing Assistant