United India Insurance Co. Ltd vs Musst. Jesmin Nehar And 3 Ors
2022 Latest Caselaw 2744 Gua

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GAHC010004162017




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




          I.A.(Civil)/2260/2022

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 24 WHITS ROAD
         CHENNAI-600014 REPRESENTED BY ITS REGIONAL OFFICE
         G.S. ROAD
         GUWAHATI-5


          VERSUS

         MUSST. JESMIN NEHAR and 3 ORS

         W/O LATE SOFIQUL ISLAM

         2:MUSST. HAMIDA KHATUN
         W/O MD. ABDUL HAMID
          MOTHER OF LATE SOFIQUL ISLAM
          3:MISS SEMIM SULTANA

         D/O LATE SOFIQUL ISLAM
         ALL ARE R/O VILL. TUKTUKI KATAHGURI
         P.S. DIHING
         P.O. KATAHGURI
         DIST. NAGAON
         ASSAM
         PIN 782135 RESPONDENT NOS. 3 BEING MINOR IS REPRESENTED BY HER
         MOTHER
         I.E. RESPONDENT NO. 1
         4:SMT. SUSHMA CHETRI

         S/O SRI KOWAL RAM CHETRI
         R/O VILL. KOLAKHOWAGAON
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           P.S. BOKAKHAT
           DIST. GOLAGHAT
           ASSAM
           PIN 785612
           ------------

Advocate for : MR S S SHARMA Advocate for : appearing for MUSST. JESMIN NEHAR and 3 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. 260/2012 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