The National Ins. Co. Ltd vs Dinesh Das And 2 Ors
2022 Latest Caselaw 3017 Gua

                                                                Page No.# 1/2

GAHC010283302018




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

                         Case No. : I.A.(Civil)/2434/2022


         THE NATIONAL INS. CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET
          KOLKATTA
          700071 AND REGIONAL OFFICE AT GS ROAD
          BHANGAGARH
          GUWAHATI 5 REPRESENTED BY ITS REGIONAL MANAGER
          REGIONAL OFFICE GUWAHATI INSURER OF THE VEHICLE NO. AS-14C-
         1624(TATA WINGER)


          VERSUS

         DINESH DAS AND 2 ORS.
         S/O SRI BHABEN DAS
         R/O VILLAGE ABHYAPUR PS HAJO. DIST KAMRUP
         ASSAM. 781102

         2:SRI HARKUMAR TALUKDAR
         S/O SRI HARESWAR TALUKDAR
         R/O VILLAGE RAMPUR. PO RAMPUR

         DIST NALBARI
         ASSAM
         781335
         OWNER OF THE VEHICLE NO. AS-14C-1624(TATE WINGER)
         ------------

Advocate for : MR. A DUTTA Advocate for : appearing for DINESH DAS AND 2 ORS.

BEFORE Page No.# 2/2

THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

16.08.2022

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

This is an application for stay/suspension of the judgment and award dated 08.08.2018 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M) in MAC Case No. 923/2015.

As the connected appeal is admitted by this court, the operation of the judgment and award dated 08.08.2018 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M) in MAC Case No. 923/2015 shall remain stayed subject to deposit of entire awarded amount before the Registry of this court within a period of three months.

The amount shall not be released without leave of this court.

IA stands disposed of.

JUDGE

Comparing Assistant