United India Insurance Company ... vs Musst Maharjan Bibi And 6 Ors
2022 Latest Caselaw 2742 Gua

                                                                 Page No.# 1/2

GAHC010004162017




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




          I.A.(Civil)/2261/2022

         UNITED INDIA INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT 24
         WHITES ROAD
         CHENNAI- 600014
         REP. BY ITS REGIONAL OFFICE
         G.S. ROAD
         GUWAHATI-5.


          VERSUS

         MUSST MAHARJAN BIBI and 6 ORS
         W/O- LATE AZIZUL HOQUE

         2:MUSST. AMENA KHATUN
         W/O- MD. SAN MIA. (MOTHER OF LATE AZIZUL HOQUE).
          3:MISS SALMA KHATUN
         D/O- LATE AZIZUL HOQUE
          4:MISS YESMINA KHATUN
         D/O- LATE AZIZUL HOQUE
          5:MISS JAHIA KHATUN
         D/O- LATE AZIZUL HOQUE
         ALL ARE RESIDENT OF VILL.- SILPUKHURI
          P.S. MIKIRBHETA
          DIST.- MORIGAON
         ASSAM
          PIN- 782001. (RESPONDENT NOS. 3
          4 AND 5 ARE MINORS AND ARE REP. BY THEIR MOTHER I.E. RESPONDENT
         NO. 1).
          6:SMT. SUSHMA CHETRI
         S/O- SRI KOWAL RAM CHETRI
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           R/O- VILL.- KOLAKHOWAGAON
           P.S. BOKAKHAT
           DIST.- GOLAGHAT
           ASSAM
           PIN- 785612. (OWNER OF THE VEHICLE).
           7:SRI NORENDRA LAMA
           S/O- SIMON SINGH LAMA
           R/O- VILL.- KOLAPARA
           P.S. KONGPOKH
           MANIPUR
           PIN- 795129. (DRIVER OF THE OFFENDING VEHICLE).
           ------------

Advocate for : MR S S SHARMA Advocate for : appearing for MUSST MAHARJAN BIBI and 6 ORS

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

04.08.2022

Heard Mr. L. Sharma, learned counsel appearing for the applicant/appellant.

The applicant/petitioner has preferred this application praying for stay of the operation of the judgment and Award dated 09.01.2017 in MAC Case No. 259/2012 passed by the learned Member, Motor Accidents Claims Tribunal, Nagaon.

As the appeal is admitted, prayer for stay of the operation of the impugned judgment is allowed subject to payment of 50% of the awarded amount in favour of the claimants to be deposited by the Insurance Company before the Registry within 6(six) weeks from today.

The I.A. stands disposed of.

JUDGE

Comparing Assistant