United India Insurance Company ... vs Parameshwar Barman @ Parmeswar ...
2022 Latest Caselaw 2646 Gua

                                                                  Page No.# 1/2

GAHC010108742022




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

                        Case No. : I.A.(Civil)/2191/2022

         UNITED INDIA INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT 24 WHITES ROAD
         CHENNAI 6000014 AND ONE OF THE REGIONAL OFFICE AT M.S.S PATH
         GS ROAD
         DISPUR GUWAHATI 781005


          VERSUS

         PARAMESHWAR BARMAN @ PARMESWAR BARMAN AND 2 ORS.
         S/O LATE THANESWAR BARMAN RESIDENT OF VILLAGE DHOLAGAON
          PO NORTH BOITAMARI
          PS AND DIST BONGAIGAON
         ASSAM 783389

         2:MR. JOYDEV NATH
         S/O BHUPEN NATH
         RESIDENT OF VILLAGE DHOLAGAON
          PO NORTH BOITAMARI
          PS AND DIST BONGAIGAON
         ASSAM 783389
          3:MR. ANJAN KUMAR NATH
         S/O LATE DHANESWAR NATH
         RESIDENT OF VILLAGE DHOLAGAON
          PO NORTH BOITAMARI
          PS AND DIST BONGAIGAON
         ASSAM 783389
          ------------
         Advocate for : MR. A J SAIKIA
         Advocate for : appearing for PARAMESHWAR BARMAN @ PARMESWAR
         BARMAN AND 2 ORS.
                                                                    Page No.# 2/2


                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 01.08.2022

Heard Mr. A. J. Saikia, the learned counsel appearing on behalf of the Applicant.

This is an application for stay of the judgment and award dated 28.02.2022 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon, Assam, in MAC Case No.73/2018.

The accompanying appeal has already been admitted. Under such circumstances this Court therefore, stays the judgment and award dated 28.02.2022 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon, Assam, in MAC Case No.73/2018 subject to deposit 50% of the awarded amount including interest before the Registry of this Court within 6 (six) weeks from today.

The claimant shall be entitled to withdraw the said amount so deposited by filing an application before the Registry of this Court.

The Registry shall release the amount subject to furnishing of indemnity bond by the claimant.

With above observations and directions, the instant Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant