Gauhati High Court
The New India Assurance Co. Ltd vs Smt. Pinky Kumari Thakur And 4 Ors on 29 October, 2021
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GAHC010130532021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./238/2021
THE NEW INDIA ASSURANCE CO. LTD.
A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956, REP. BY ITS
REGIONAL MANAGER, G.S. ROAD, GUWAHATI-7.
VERSUS
SMT. PINKY KUMARI THAKUR AND 4 ORS.
W/O- LATE RAMESH THAKUR, R/O- VILL.- SUKAN PUKHURI T.E. BIRBAL
LINE, NEAR RADHA KRISHAN MANDIR UNDER P.O. SUKAN PUKHURI, P.S.
AND DIST.- TINSUKIA, ASSAM-786146.
2:MASTER RANJAN THAKUR
S/O- LATE RAMESH THAKUR
R/O- VILL.- SUKAN PUKHURI T.E. BIRBAL LINE
NEAR RADHA KRISHAN MANDIR UNDER P.O. SUKAN PUKHURI
P.S. AND DIST.- TINSUKIA
ASSAM-786146.
3:MISS SHIVANI THAKUR
D/O- LATE RAFIK ALI
R/O- VILL.- SUKAN PUKHURI T.E. BIRBAL LINE
NEAR RADHA KRISHAN MANDIR UNDER P.O. SUKAN PUKHURI
P.S. AND DIST.- TINSUKIA
ASSAM-786146. (RESPONDENT NOS. 2 AND 4 BEING MINOR ARE REP. BY
THEIR NATURAL GUARDIAN I.E. MOTHER
SMT. PINKY KUMARI THAKUR
THE RESPONDENT NO. 1).
4:BIBHIKHON BURAGOHAIN
S/O- LATE S. BORAGOHAIN
R/O- VILL.- TELIKOLA
NA-SADIYA
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P.O. KUNDIL
P.S. CHAPAKHOWA
DIST.- TINSUKIA
ASSAM-786158.
5:LAKHI RAJBONGSHI
S/O- LATE AKAN RAJBONGSHI
C/O- BIBHIKHON BURAGOHAIN
R/O- VILL.- TELIKOLA
NA-SADIYA
P.O. KUNDIL
P.S. CHAPAKHOWA
DIST.- TINSUKIA
ASSAM
PIN- 786158
Advocate for the Petitioner : MRS B ACHARYA
Advocate for the Respondent :
Linked Case : I.A.(Civil)/1633/2021
THE NEW INDIA ASSURANCE CO. LTD.
A COMPANY REGISTERED UNDER THE COMPANIES ACT
1956
REP. BY ITS REGIONAL MANAGER
G.S. ROAD
GUWAHATI-7.
VERSUS
SMT. PINKY KUMARI THAKUR AND 4 ORS.
W/O- LATE RAMESH THAKUR
R/O- VILL.- SUKAN PUKHURI T.E. BIRBAL LINE
NEAR RADHA KRISHAN MANDIR UNDER P.O. SUKAN PUKHURI
P.S. AND DIST.- TINSUKIA
ASSAM-786146.
2:MASTER RANJAN THAKUR
S/O- LATE RAMESH THAKUR
R/O- VILL.- SUKAN PUKHURI T.E. BIRBAL LINE
NEAR RADHA KRISHAN MANDIR UNDER P.O. SUKAN PUKHURI
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P.S. AND DIST.- TINSUKIA
ASSAM-786146.
3:MISS SHIVANI THAKUR
D/O- LATE RAFIK ALI
R/O- VILL.- SUKAN PUKHURI T.E. BIRBAL LINE
NEAR RADHA KRISHAN MANDIR UNDER P.O. SUKAN PUKHURI
P.S. AND DIST.- TINSUKIA
ASSAM-786146. (RESPONDENT NOS. 2 AND 4 BEING MINOR ARE REP. BY
THEIR NATURAL GUARDIAN I.E. MOTHER
SMT. PINKY KUMARI THAKUR
THE RESPONDENT NO. 1).
4:BIBHIKHON BURAGOHAIN
S/O- LATE S. BORAGOHAIN
R/O- VILL.- TELIKOLA
NA-SADIYA
P.O. KUNDIL
P.S. CHAPAKHOWA
DIST.- TINSUKIA
ASSAM-786158.
5:LAKHI RAJBONGSHI
S/O- LATE AKAN RAJBONGSHI
C/O- BIBHIKHON BURAGOHAIN
R/O- VILL.- TELIKOLA
NA-SADIYA
P.O. KUNDIL
P.S. CHAPAKHOWA
DIST.- TINSUKIA
ASSAM
PIN- 786158.
------------
Advocate for : MRS B ACHARYA
Advocate for : appearing for SMT. PINKY KUMARI THAKUR AND 4 ORS.
BEFORE
HONOURABLE MR. JUSTICE NANI TAGIA
ORDER
Date : 29.10.2021
Heard Mr. A. Acharya, learned counsel for the applicant.
This is an application praying for stay of the operation of the
impugned judgment and award, dated 24.03.2021, passed by the learned
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Member, MACT, Tinsukia in MAC Case No.71/2017, whereby an amount of
Rs.24,40,844/-(Rupees Twenty Four Lakhs Forty Thousand Eight Hundred
Forty four only) along with an interest of 12% per annum have been
awarded as compensation to be paid to the respondents No. 1 to
3/claimants.
Having heard the learned counsel for the applicant/appellant, it is
provided that the impugned judgment and award, dated 24.03.2021,
passed by the learned Member, MACT, Tinsukia in MAC Case No.71/2017,
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 3/claimants may file an
application for withdrawal of the deposited amount.
The I.A. stands disposed of.
JUDGE
Comparing Assistant
