Citation : 2022 Latest Caselaw 3219 Gua
Judgement Date : 25 August, 2022
Page No.# 1/3
GAHC010306202019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./455/2022
TATA AIG GENERAL INSURANCE CO. LTD
HAVING ITS REGISTERED OFFICE AT PENISULA CORPORATE PARK,
NICOLAS PIRAMAL TOWER 9TH FLOOR. GANPATRO KADAM MARG,
MUMBAI, 400013, ZONAL OFFICE AT CONSTANTIA OFFICE COMPLEX, 2ND
FLOOR. 11, DR, UN BRAHMACHARI STREET, KOLKATTA, 700017 AND
BRANCH OFFICE AT 3RD FLOOR, MAYUR GARDEN, OPP HDFC BANK GS
ROAD, GUWAHATI 781005
VERSUS
MD. SARUL HAQUE LASKAR @ SARUL ALAM LASKAR @ SAHARUL
ALAM LASKAR AND ANR
S/O MD, TAJ UDDIN LASKAR, RESIDENT OF VILLAGE PUNIRMUKH, PT-II
PO DHOLAI, PS DHOLAI, DIST CACHAR, ASSAM, 788114
2:MD. MAHAMMAD ZAHIR
S/O MD. GULAM RASOOL. RESIDENT OF SABITRIGARONI
OPP NANDU LATHE MACHINE GALI NO. 5
PATHARKUCHI
BELTOLA
PO BELTOLA
DIST KAMRUP M ASSAM 781028
OWNER OF VEHICLE NO. AS01-DC-7225 (TRUCK
Advocate for the Petitioner : MR. R GOSWAMI
Advocate for the Respondent : MS. M BORUAH
Page No.# 2/3
Linked Case : I.A.(Civil)/2308/2022
TATA AIG GENERAL INSURANCE CO. LTD
HAVING ITS REGISTERED OFFICE AT PENISULA CORPORATE PARK
NICOLAS PIRAMAL TOWER 9TH FLOOR. GANPATRO KADAM MARG
MUMBAI
400013
ZONAL OFFICE AT CONSTANTIA OFFICE COMPLEX
2ND FLOOR. 11
DR
UN BRAHMACHARI STREET
KOLKATTA
700017 AND BRANCH OFFICE AT 3RD FLOOR
MAYUR GARDEN
OPP HDFC BANK GS ROAD
GUWAHATI 781005
VERSUS
MD. SARUL HAQUE LASKAR @ SARUL ALAM LASKAR @ SAHARUL ALAM
LASKAR AND ANR
S/O MD
TAJ UDDIN LASKAR
RESIDENT OF VILLAGE PUNIRMUKH
PT-II PO DHOLAI
PS DHOLAI
DIST CACHAR
ASSAM
788114
2:MD. MAHAMMAD ZAHIR
S/O MD. GULAM RASOOL. RESIDENT OF SABITRIGARONI
OPP NANDU LATHE MACHINE GALI NO. 5
PATHARKUCHI
BELTOLA
PO BELTOLA
DIST KAMRUP M ASSAM 781028
OWNER OF VEHICLE NO. AS01-DC-7225 (TRUCK)
------------
Advocate for : MR. R GOSWAMI
Advocate for : MS. M BORUAH appearing for MD. SARUL HAQUE LASKAR @
SARUL ALAM LASKAR @ SAHARUL ALAM LASKAR AND ANR
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BEFORE
HONOURABLE MRS. JUSTICE MITALI THAKURIA
ORDER
Date : --25.08.2022
After hearing learned counsel for both sides, the learned counsel for respondent no. 1 agreed to receive Rs. 6,00,000/- (Rupees Six Lakhs). Therefore, in view of admission of MAC Appeal No. 455/2022, the operation of the judgment and order dated 02.07.2019, passed by the learned Member, Motor Accident Claims Tribunal, Cachar, Assam in MAC Case No. 491 of 2016, shall remain stayed till disposal of the appeal, subject to the condition that the applicant side shall deposit Rs. 6,00,000/- (Rupees Six Lakhs) of the awarded amount within next 6 (six) weeks through the Registry of this Court and the respondent no.1, is at liberty to withdraw the same on proper verification.
I.A stands disposed of.
JUDGE
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