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The United India Insurance ... vs Sayed Ali And 2 Ors
2021 Latest Caselaw 2441 Gua

Citation : 2021 Latest Caselaw 2441 Gua
Judgement Date : 6 October, 2021

Gauhati High Court
The United India Insurance ... vs Sayed Ali And 2 Ors on 6 October, 2021
                                                                Page No.# 1/3

GAHC010290532019




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

                                   I.A.(Civil)/205/2021

         THE UNITED INDIA INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
         CHENNAI- 600014 AND REGIONAL OFFICE AT CHIBBER HOUSE
         G.S. ROAD
         GUWAHATI-5
         REP. BY ITS REGIONAL MANAGER
         REGIONAL OFFICE GUWAHATI.


          VERSUS

         SAYED ALI AND 2 ORS
         S/O- LATE NAJAR ALI
         R/O- VILL.- LURFURIA
         P.O. SITOLI
         P.S. AND DIST.- BARPETA
         ASSAM.

         2:HABIBAR RAHMAN
         S/O- SAYED ALI
          R/O- VILL.- LURFURIA
          P.O. SITOLI
          P.S. AND DIST.- BARPETA
         ASSAM.
          3:SRI HAREKRISHNA NATH
         S/O- PADMA RAM NATH
          C/O- DEBAKANTA DEKA
          BELTOLA
          BHATAPARA
          P.O. BELTOLA
          P.S. BASISTHA
          DIST.- KAMRUP(M)
         ASSAM AND PRESENT ADDRESS- VILL. AND P.O. HOWLY
          P.S. HOWLY
          DIST.- BARPETA
                                                                             Page No.# 2/3

            ASSAM.
            ------------
            Advocate for : MR. A DUTTA
            Advocate for : appearing for SAYED ALI AND 2 ORS



                                Case No. : MACApp./17/2021

            THE UNITED INDIA INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI- 600014
            AND REGIONAL OFFICE AT CHIBBER HOUSE, G.S. ROAD, GUWAHATI-5,
            REP. BY ITS REGIONAL MANAGER, REGIONAL OFFICE GUWAHATI.



            VERSUS

            SAYED ALI AND 2 ORS
            S/O- LATE NAJAR ALI, R/O- VILL.- LURFURIA, P.O. SITOLI, P.S. AND DIST.-
            BARPETA, ASSAM.

            2:HABIBAR RAHMAN
             S/O- SAYED ALI
             R/O- VILL.- LURFURIA
             P.O. SITOLI
             P.S. AND DIST.- BARPETA
            ASSAM.

            3:SRI HAREKRISHNA NATH
             S/O- PADMA RAM NATH
             C/O- DEBAKANTA DEKA
             BELTOLA
             BHATAPARA
             P.O. BELTOLA
             P.S. BASISTHA
             DIST.- KAMRUP(M)
            ASSAM AND PRESENT ADDRESS- VILL. AND P.O. HOWLY
             P.S. HOWLY
             DIST.- BARPETA
            ASSAM

Advocate for the Petitioner   : MR. A DUTTA

Advocate for the Respondent : MR. B J TALUKDAR
                                                                                  Page No.# 3/3




                                     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.

In view of admission of MAC App.17/2021, the judgment and order dated 08-08-2019 passed by the MACT, Barpeta in MAC Case No. 66/2018 shall remain stayed subject to deposit of 50% of the awarded amount by the insurance company.

The IA is disposed of.

JUDGE

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