Oriental Insurance Co. Ltd vs Usha Boro And 6 Ors
2022 Latest Caselaw 2797 Gua

                                                              Page No.# 1/3

GAHC010146412022




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

                          Case No.: I.A.(Civil)/2270/2022

         ORIENTAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
         A-25/27
         ASAF ALI ROAD
         NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 7
         REPRESENTED BY THE REGIONAL MANAGER


          VERSUS

         USHA BORO AND 6 ORS.
         W/O LATE KARMESWAR BORO

         RESIDENT OF VILLAGE CHARAIMARI
         PO AMJONGA
         PS DUDHNOI
         DIST GOALPARA
         ASSAM 783122

         2:JUNMONI BORO
         W/O LATE KARMESWAR BORO

         RESIDENT OF VILLAGE CHARAIMARI
         PO AMJONGA
         PS DUDHNOI
         DIST GOALPARA
         ASSAM 783122
         3:NIHA BORO
         D/O LATE KARMESWAR BORO

         RESIDENT OF VILLAGE CHARAIMARI
         PO AMJONGA
         PS DUDHNOI
         DIST GOALPARA
                                                     Page No.# 2/3

ASSAM 783122
4:KAULI BORO
S/O LATE ROHIM BORO
RESIDENT OF VILLAGE CHARAIMARI
PO AMJONGA
PS DUDHNOI
DIST GOALPARA
ASSAM 783122
5:AMIYA BALA BORO
W/O KAULI BORO
RESIDENT OF VILLAGE CHARAIMARI
PO AMJONGA
PS DUDHNOI
DIST GOALPARA
ASSAM 783122
6:RAM CHARAN RABHA
S/O LIMPUR RABHA
VILLAGE MASLAM
PO KOTHAKUHI
PS DHUPDHARA
DIST GOALPARA
ASSAM 783123
7:MANABJYOTI RABHA
S/O RAM CH. RABHA

C/O RAM MOHAN RABHA

SGHTIPARA
KAMRUP
ASSAM
PRESENT ADDRESS MASLAM
PO KOTHAKUTHI
PS DHUPDHARA
DIST GOALPARA
ASSAM 783123
------------

Advocate for : MR SISHIR DUTTA Advocate for : appearing for USHA BORO AND 6 ORS.

Page No.# 3/3

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

06.08.2022

Heard Mr. S. Dutta, the learned counsel for the applicant.

This is an application for stay of the judgment dated 07.04.2022 passed in MAC Case No.87/2018 by the learned Member, Motor Accident Claims Tribunal, Goalpara, Assam.

The accompanying appeal having been admitted, this Court deems it proper to further stay the judgment dated 07.04.2022 passed in MAC Case No.87/2018 by the learned Member, Motor Accident Claims Tribunal, Goalpara, Assam subject to deposit of 50% of the said awarded amount before the Registry of this Court within 6 (six) weeks from today.

The respondents/claimants shall be entitled to withdraw the said amount by filing appropriate application before the Registry of this Court.

In view of the above, the I.A. stands disposed of.

JUDGE

Comparing Assistant