Hdfc Ergo General Insurance Co. ... vs Smti. Romita Kumari And 3 Ors
2021 Latest Caselaw 2118 Gua

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GAHC010115232021




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

                         Case No. : MACApp./180/2021

         HDFC ERGO GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT RAMON HOUSE,
         H.T. PAREKH MARG, 169, BACKBAY RECLAMATION, MUMBAI-400020 AND
         ITS GUWAHATI BRANCH OFFICE AT ADITYAM BUILDING, 6TH FLOOR,
         LACHIT NAGAR, GS ROAD, GUWAHATI, ASSAM-781007



         VERSUS

         SMTI. ROMITA KUMARI AND 3 ORS.
         SISTER OF LATE RAM PRASAD, R/O VILL-BOGIBEEL, BIN PATTY, P.S.-
         BORBARUAH, DIST-DIBRUGARH, ASSAM, PIN-786006

         2:SAHADEW PRASAD BIN
          FATHER OF LATE RAM PRASAD
          R/O VILL-BOGIBEEL
          BIN PATTY
          P.S.-BORBARUAH
          DIST-DIBRUGARH
         ASSAM
          PIN-786006

         3:RUHINI CHUTIA
          S/O LATE LAKHIRAM CHUTIA
         VILL NO. 1 TILAIJAN
          P.S.-MORAN
          DIST-DIBRUGARH
         ASSAM
          PIN-785669 (OWNER OF VEHICLE NO. AS-06/M-0233)

         4:MITHUAL TOPNO
          S/O SRI JOIAN TOPNO
         VILL-0DOOMAR DALLANG
                                                                  Page No.# 2/4

             KHOWANG
             P.S.-MORAN
             DIST-DIBRUGARH
             ASSAM
             PINCODE- (DRIVER OF VEHICLE NO. AS-06/M-0233

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1304/2021

            HDFC ERGO GENERAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT RAMON HOUSE
            H.T. PAREKH MARG
            169
            BACKBAY RECLAMATION
            MUMBAI-400020 AND ITS GUWAHATI BRANCH OFFICE AT ADITYAM
            BUILDING
            6TH FLOOR
            LACHIT NAGAR
            GS ROAD
            GUWAHATI
            ASSAM-781007


             VERSUS

            SMTI. ROMITA KUMARI AND 3 ORS.
            SISTER OF LATE RAM PRASAD
            R/O VILL-BOGIBEEL
            BIN PATTY
            P.S.-BORBARUAH
            DIST-DIBRUGARH
            ASSAM
            PIN-786006

            2:SAHADEW PRASAD BIN
            FATHER OF LATE RAM PRASAD
             R/O VILL-BOGIBEEL
             BIN PATTY
             P.S.-BORBARUAH
             DIST-DIBRUGARH
                                                                        Page No.# 3/4

         ASSAM
         PIN-786006
         3:RUHINI CHUTIA
         S/O LATE LAKHIRAM CHUTIA
         VILL NO. 1 TILAIJAN
         P.S.-MORAN
         DIST-DIBRUGARH
         ASSAM
         PIN-785669 (OWNER OF VEHICLE NO. AS-06/M-0233)
         4:MITHUAL TOPNO
         S/O SRI JOIAN TOPNO
         VILL-0DOOMAR DALLANG
         KHOWANG
         P.S.-MORAN
         DIST-DIBRUGARH
         ASSAM
         PINCODE- (DRIVER OF VEHICLE NO. AS-06/M-0233)
         ------------
         Advocate for : MR. R GOSWAMI
         Advocate for : appearing for SMTI. ROMITA KUMARI AND 3 ORS.



                               BEFORE
                HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

Date : 09.09.2021 Heard Mr. R. Goswami, learned counsel for the applicant. This is an application filed by the appellant/applicants praying for stay of the impugned Judgment dated 29.05.2021 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup, Guwahati in MAC Case No. 329/2017.

Heard Mr. R. Goswami, learned counsel for the appellant on the prayer of stay. The grounds urged have also been perused.

Issue Notice, Returnable within 4 (four) weeks. The learned counsel for the applicant will take steps by usual course and also by Registered post within 1 (one) week from Page No.# 4/4

today upon the respondent.

Until further order(s) the impugned Judgment and Order dated 29.05.2021 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup, Guwahati in MAC Case No. 329/2017 shall remain stayed, subject however, to a deposit of 50% of the awarded amount before the Registry of this Court. The amount so deposited, however, shall not be withdrawn without leave of this Court.

List after 4 (four) weeks upon completion of service along with the MAC App./180/2021.

JUDGE

Comparing Assistant