Gauhati High Court
National Insurance Co. Ltd vs Tirthamai Patar And 7 Ors on 1 November, 2021
Page No.# 1/3
GAHC010123872021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1784/2021
NATIONAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET
KOLKATA AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI
REGIONAL OFFICE AT G.S. ROAD
BHANGAGARH
GUWAHATI-5
ASSAM
VERSUS
TIRTHAMAI PATAR AND 7 ORS.
W/O- LATE RAJU PATAR
RESIDENTS OF VILL.- BHOGDOLA
P.S. AND DIST.- MORIGAON
ASSAM AND PRESENTLY RESIDING AT C/O- MONOWARA KHATUN
KATAHBARI
P.S. GARCHUK
DIST.- KAMRUP(M)
ASSAM
2:RUPJYOTI PATAR
S/O- LATE RAJU PATAR
RESIDENTS OF VILL.- BHOGDOLA
P.S. AND DIST.- MORIGAON
ASSAM AND PRESENTLY RESIDING AT C/O- MONOWARA KHATUN
KATAHBARI
P.S. GARCHUK
DIST.- KAMRUP(M)
ASSAM
3:MISS MUNMI PATAR
MINOR DAUGHTER LATE RAJU PATAR
RESIDENTS OF VILL.- BHOGDOLA
P.S. AND DIST.- MORIGAON
Page No.# 2/3
ASSAM AND PRESENTLY RESIDING AT C/O- MONOWARA KHATUN
KATAHBARI
P.S. GARCHUK
DIST.- KAMRUP(M)
ASSAM
4:SIMANTA @ SIMATA PATAR
MINOR SON LATE RAJU PATAR
RESIDENTS OF VILL.- BHOGDOLA
P.S. AND DIST.- MORIGAON
ASSAM AND PRESENTLY RESIDING AT C/O- MONOWARA KHATUN
KATAHBARI
P.S. GARCHUK
DIST.- KAMRUP(M)
ASSAM
5:GAJEN PATAR
S/O- LATE BABU PATAR
RESIDENTS OF VILL.- BHOGDOLA
P.S. AND DIST.- MORIGAON
ASSAM AND PRESENTLY RESIDING AT C/O- MONOWARA KHATUN
KATAHBARI
P.S. GARCHUK
DIST.- KAMRUP(M)
ASSAM
6:DIPALI PATAR
W/O- GAJEN PATAR
RESIDENTS OF VILL.- BHOGDOLA
P.S. AND DIST.- MORIGAON
ASSAM AND PRESENTLY RESIDING AT C/O- MONOWARA KHATUN
KATAHBARI
P.S. GARCHUK
DIST.- KAMRUP(M)
ASSAM
7:TILAK CH. NATH
S/O- RANGESWAR NATH
R/O- VILL.- BORIBANDHA
P.O. BORIBANDHA
P.S. LAHARIGHAT
DIST.- MORIGAON
ASSAM
PIN- 782127.
8:SANTU NATH
S/O- BISHNU NATH
R/O- VILL.- BORIBANDHA
P.O. AND P.S. MORIGAON
DIST.- MORIGAON
ASSAM
PIN- 782105.
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Advocate for : MR. K K BHATRA
Advocate for : appearing for TIRTHAMAI PATAR AND 7 ORS.
BEFORE
HONOURABLE MR. JUSTICE NANI TAGIA
ORDER
Date : 01.11.2021
Heard Ms. R. Gangawat, learned counsel for the applicant.
This is an application praying for stay of the operation of the
judgment and award, dated 31.03.2021, passed by the learned Member,
MACT No.2, Kamrup(M), in MAC Case No.2239/2018, whereby an amount
of Rs.20,86,000/-(Rupees Twenty Lakhs Eighty Six Thousand only) along
with an interest of 9% per annum have been awarded as compensation to
be paid to the respondents No. 1 to 6/claimants.
Having heard the learned counsel for the applicant/appellant, the
impugned judgment and award, dated 31.03.2021, passed by the learned
Member, MACT No.2, Kamrup(M), in MAC Case No.2239/2018, shall
remain stayed subject to the applicant/appellant depositing 50% of the
awarded amount before the Registry of this Court, within a period of
6(six) weeks from today and on such deposit being made by the
applicant/appellant, the respondents No. 1 to 6/claimants may file an
application for withdrawal of the deposited amount.
The I.A. stands disposed of.
JUDGE
Comparing Assistant
