The Oriental Insurance Co. Ltd vs Mayanti Deka And Anr
2022 Latest Caselaw 2784 Gua

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GAHC010148052022




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

                          Case No. : I.A(Civil)./2233/2022


         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT
         REPRESENTED BY THE REGIONAL MANAGER
         GUWAHATI
         ULUBARI
         KAMRUP M ASSAM


          VERSUS

         MAYANTI DEKA AND ANR.
         W/O SRI SUREN DEKA RESIDENT OF KALITAPARA
         PO KHAKAIPARA
         DIST DARRANG
         ASSAM

         2:SRI SAMEER DEV NATH
         S/O DHIREN DEV NATH

         RESIDENT OF HOUSE NO. 121
         BISHNUPUR MAIN ROAD
         BISHNUPATH
         BYE LANE 2
         GOPINATH NAGAR
         PS BHARALUMUKH
         DIST KAMRUP M ASSAM 781016
         ------------
         Advocate for : MR. S K GOSWAMI
         Advocate for : appearing for MAYANTI DEKA AND ANR.
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                                     BEFORE
                      HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 05.08.2022

Heard Mr. R Sharma, learned counsel for the applicant.

This is an application for stay of the judgment and award dated 28.04.2022 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup (M) Guwahati in MAC Case No.812/2015.

The operation of the impugned judgment and award dated 28.04.2022 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup (M) Guwahati in MAC Case No.812/2015 is stayed subject to deposit of 50% of the awarded amount before the Registry of this Court within six weeks from today.

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

The I.A stands disposed of.

JUDGE

Comparing Assistant