National Insurance Company Ltd vs Pranati Devi And 5 Ors
2022 Latest Caselaw 1285 Gua

                                                              Page No.# 1/3

GAHC010066922022




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

                        Case No. : I.A.(Civil)/1163/2022
                                       in
                          MACApp./187/2022


         NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND REGIONAL OFFICE AT BHANGAGARH
         GS ROAD
         GUWAHATI 781005
         REPRESENTED BY THE CHIEF REGIONAL MANAGER
         GUWAHATI REGIONAL OFFICE


          VERSUS

         PRANATI DEVI AND 5 ORS.
         W/O LATE GAJEN NATH RESIDENT OF VILLAGE BORDUBATUP
         PO BHURAGAON
         PS BHURAGAON
         DIST MORIGAON
         ASSAM
         782127

         2:MISS PRANTI DEVI
         D/O LATE GAJEN NATH
         RESIDENT OF VILLAGE BORDUBATUP
          PO BHURAGAON
          PS BHURAGAON
          DIST MORIGAON
         ASSAM
          782127
         TO BE REPRESENTED BY RES. NO. 1
          3:MISS BARASHA DEVI
         D/O LATE GAJEN NATH
         RESIDENT OF VILLAGE BORDUBATUP
                                                                            Page No.# 2/3

         PO BHURAGAON
         PS BHURAGAON
         DIST MORIGAON
         ASSAM
         782127
         TO BE REPRESENTED BY RES. NO. 1
         4:MISS MINAKSHI DEVI
         D/O LATE GAJEN NATH
         RESIDENT OF VILLAGE BORDUBATUP
         PO BHURAGAON
         PS BHURAGAON
         DIST MORIGAON
         ASSAM
         782127
         TO BE REPRESENTED BY RES. NO. 1
         5:SRI DHANRAJ CHOUHAN
         S/O RAMSOCH CHOUHAN
         RESIDENT OF VILLAGE DHIGALATI
         PO BHURAGAON
         PS BHURAGAON
         DIST MORIGAON
         ASSAM
         782127
         6:SRI BUTECH CHOUHAN
         S/O RAMSOCH CHOUHAN
         RESIDENT OF VILLAGE DHIGALATI
         PO BHURAGAON
         PS BHURAGAON
         DIST MORIGAON
         ASSAM
         782127
         ------------

Advocate for : MR T KALITA Advocate for : appearing for PRANATI DEVI AND 5 ORS.

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 18-04-2022

Heard Mr. T. Kalita, learned counsel for the appellant/applicant.

After hearing learned counsel for the applicant and on perusal of the record of the case, the operation of the impugned judgment and order dated Page No.# 3/3

03.01.2022 passed by the learned Member, MACT, Morigaon in MAC (Death) Case No.46/2017, shall remain stayed subject to appellant depositing 50 % of the awarded amount before the Registry of this Court, who shall, in turn, release the 50 % of the awarded amount to the respondents on proper identification subject to furnishing an indemnity bond of equal amount by the respondents.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant