United India Insurance Company ... vs Smti. Anita Medhi And 5 Ors
2021 Latest Caselaw 2435 Gua

                                                         Page No.# 1/4

GAHC010233902019




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

                                I.A.(Civil)/1647/2021

         UNITED INDIA INSURANCE COMPANY LIMITED
         HAVING ITS REGD. OFFICE AT 24
         WHITES ROAD
         CHENNAI-600014 REP. BY ITS REGIONAL OFFICE
         G.S. ROAD
         GUWAHATI-05.


         VERSUS

         SMTI. ANITA MEDHI AND 5 ORS
         - W/O. LT. NITUL MEDHI
          R/O. VILL. AND P.O. BHUTANTA MAHITARA
          P.S. PATACHARKUCHI
          DIST. BARPETA
          ASSAM
          PIN-781325.

         2:PRATIMA MEDHI
         W/O. LT. KSHITISH MEDHI
          R/O. VILL. AND P.O. BHUTANTA MAHITARA
          P.S. PATACHARKUCHI
          DIST. BARPETA
         ASSAM
          PIN-781325.
          3:JUBLEE MEDHI
         D/O. LT. NITUL MEDHI
          R/O. VILL. AND P.O. BHUTANTA MAHITARA
          P.S. PATACHARKUCHI
          DIST. BARPETA
         ASSAM
          PIN-781325. BEING MINOR REP. BY HER MOTHER
          RESPONDENT NO. 1.
          4:MASTER AKASH MECHI
         S/O. LT. NITUL MEDHI
                                                              Page No.# 2/4

R/O. VILL. AND P.O. BHUTANTA MAHITARA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM
PIN-781325.BEING MINOR REP. BY HIS MOTHER
RESPONDENT NO. 1.
5:SAFIKUL HOQUE

S/O. MD. INSAB ALI
VILL. KHANDAKARPARA
P.O. BHELLA
P.S. AND DIST. BARPETA
ASSAM
PIN-781309.
6:RINKU ALI
S/O. FUKAR ALI
VILL. AND P.O. BHELLA
P.S. AND DIST. BARPETA
ASSAM
PIN-781309.
------------
Advocate for : MR S S SHARMA
Advocate for : MR M CHOUDHURY appearing for SMTI. ANITA MEDHI AND 5 ORS

                    In MACApp./240/2021

UNITED INDIA INSURANCE COMPANY LIMITED
HAVING ITS REGD. OFFICE AT 24, WHITES ROAD, CHENNAI-600014 REP.
BY ITS REGIONAL OFFICE, G.S. ROAD, GUWAHATI-05

VERSUS

SMTI. ANITA MEDHI AND 5 ORS
W/O. LT. NITUL MEDHI, R/O. VILL. AND P.O. BHUTANTA MAHITARA, P.S.
PATACHARKUCHI, DIST. BARPETA, ASSAM, PIN-781325.

2:PRATIMA MEDHI
W/O. LT. KSHITISH MEDHI
 R/O. VILL. AND P.O. BHUTANTA MAHITARA
 P.S. PATACHARKUCHI
 DIST. BARPETA
ASSAM
 PIN-781325.

3:JUBLEE MEDHI
 D/O. LT. NITUL MEDHI
 R/O. VILL. AND P.O. BHUTANTA MAHITARA
 P.S. PATACHARKUCHI
                                                                              Page No.# 3/4

             DIST. BARPETA
             ASSAM
             PIN-781325. BEING MINOR REP. BY HER MOTHER
             RESPONDENT NO. 1.

            4:MASTER AKASH MECHI
             S/O. LT. NITUL MEDHI
             R/O. VILL. AND P.O. BHUTANTA MAHITARA
             P.S. PATACHARKUCHI
             DIST. BARPETA
            ASSAM
             PIN-781325.BEING MINOR REP. BY HIS MOTHER
             RESPONDENT NO. 1.

            5:SAFIKUL HOQUE

             S/O. MD. INSAB ALI
             VILL. KHANDAKARPARA
             P.O. BHELLA
             P.S. AND DIST. BARPETA
             ASSAM
             PIN-781309.

            6:RINKU ALI
             S/O. FUKAR ALI
            VILL. AND P.O. BHELLA
             P.S. AND DIST. BARPETA
            ASSAM
             PIN-781309

Advocate for the Petitioner   : MR S S SHARMA

Advocate for the Respondent : MR M CHOUDHURY




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 06-10-2021

Heard the learned counsel Ms. L. Sharma appearing for the applicant. Also heard the learned counsel Mr.M. Choudhury appearing for the respondents No. 1, 2, 3 & 4.

Issue notice to the respondents.

No formal notice is required to be sent to respondent No. 1 to 4, as because Mr. M.

Page No.# 4/4

Choudhury has accepted notice on their behalf.

The appellant shall take steps for service of notice upon the opposite party by registered post with A/D and other usual process.

The matter shall be listed after 6 (six) weeks along with the connected appeal.

It is hereby directed that the impugned judgment and award dated 15-05-2019 passed by the MACT, Barpeta in MAC Case No. 168/2017 shall remain stayed subject to deposit of 50% of the awarded amount by the insurance company.

JUDGE

Comparing Assistant