Gauhati High Court
Oriental Insurance Company Ltd vs Smti. Anjana Suklabaidya And 7 Ors on 9 September, 2021
Page No.# 1/5
GAHC010106342021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./175/2021
ORIENTAL INSURANCE COMPANY LTD.
(A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI-781007 REPRESENTED BY
THE DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI,
GUWAHATI-781005
VERSUS
SMTI. ANJANA SUKLABAIDYA AND 7 ORS.
W/O LATE RANJIT SUKLABIDYA, R/O VILL-KANAKPUR PT-II, P.S.-
KANAKPUR, P.S.-SILCHAR, DIST-CACHAR, ASSAM, PIN-788006
2:RAHUL SUKLABAIDYA
S/O LATE RANJIT SUKLABAIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006 (REPRESENTED BY RESPONDENT NO. 1)
3:MISS RANJANA SUKLABAIDYA
D/O LATE RANJIT SUKLABAIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006 (REPRESENTED BY RESPONDENT NO. 1)
4:RAJA SUKLABAIDYA
S/O LATE RANJIT SUKLABAIDYA
Page No.# 2/5
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006 (REPRESENTED BY RESPONDENT NO. 1)
5:SMTI. RINA SUKLABAIDYA
W/O SRI RAINDRA SUKLABAIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006
6:RABINDRA SUKLABAIDYA
S/O JAGENDRA SUKLABAIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006
7:MD. ZIAUL HAQUE LASKAR
S/O LATE ATAR ALI LASKAR
R/O VILL-MAZUMDER BAZAR
P.O. AND P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788003 (OWNER)
8:MD. BDARUL ALI LASKAR
S/O MD. MOYOUB ALI LASKAR
R/O VILL-NUTAN DAYAPUR
P.S.-UDHARBOND
DIST-CACHAR
ASSAM
PIN-788009 (DRIVER
Advocate for the Petitioner : MS. R D MOZUMDAR
Advocate for the Respondent :
Page No.# 3/5
Linked Case : I.A.(Civil)/1299/2021
ORIENTAL INSURANCE COMPANY LTD.
(A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
GUWAHATI
G.S. ROAD
ULUBARI
GUWAHATI-781007 REPRESENTED BY THE DEPUTY MANAGER
GAUHATI REGIONAL OFFICE
ULUBARI
GUWAHATI-781005
VERSUS
SMTI. ANJANA SUKLABAIDYA AND 7 ORS.
W/O LATE RANJIT SUKLABIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006
2:RAHUL SUKLABAIDYA
S/O LATE RANJIT SUKLABAIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006 (REPRESENTED BY RESPONDENT NO. 1)
3:MISS RANJANA SUKLABAIDYA
D/O LATE RANJIT SUKLABAIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006 (REPRESENTED BY RESPONDENT NO. 1)
4:RAJA SUKLABAIDYA
S/O LATE RANJIT SUKLABAIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
Page No.# 4/5
ASSAM
PIN-788006 (REPRESENTED BY RESPONDENT NO. 1)
5:SMTI. RINA SUKLABAIDYA
W/O SRI RAINDRA SUKLABAIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006
6:RABINDRA SUKLABAIDYA
S/O JAGENDRA SUKLABAIDYA
R/O VILL-KANAKPUR PT-II
P.S.-KANAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788006
7:MD. ZIAUL HAQUE LASKAR
S/O LATE ATAR ALI LASKAR
R/O VILL-MAZUMDER BAZAR
P.O. AND P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788003 (OWNER)
8:MD. BDARUL ALI LASKAR
S/O MD. MOYOUB ALI LASKAR
R/O VILL-NUTAN DAYAPUR
P.S.-UDHARBOND
DIST-CACHAR
ASSAM
PIN-788009 (DRIVER)
------------
Advocate for : MS. R D MOZUMDAR
Advocate for : appearing for SMTI. ANJANA SUKLABAIDYA AND 7 ORS.
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 09.09.2021
Heard Ms. R. D. Mozumdar, learned counsel for the
applicant.
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This is an application filed by the appellant/applicants
praying for stay of the impugned Judgment dated 27.11.2020
passed in MAC Case No. 816/2016 by the learned Member,
Motor Accident Claims Tribunal Cachar at Silchar.
Heard Ms. R. D. Mozumdar, learned counsel for the
appellant on the prayer of stay also perused the grounds
urged.
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
today upon the respondent.
Until further order(s) the impugned Judgment and Order
dated 27.11.2020 passed in MAC Case No. 816/2016 by the
learned Member, Motor Accident Claims Tribunal Cachar at
Silchar 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./175/2021.
JUDGE
Comparing Assistant
