The National Insurance Co. Ltd vs Ramjan Khan And 2 Ors
2022 Latest Caselaw 3220 Gua

                                                                           Page No.# 1/3

GAHC010030742018




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

                                Case No. : MACApp./227/2018

            THE NATIONAL INSURANCE CO. LTD
            HAVING ITS REGISTERED AND HEAD OFFICE AT 3, MIDDLETON STREET,
            KOLKATA 700071 AND ONE OF THE REGIONAL OFFICES AT G.S. ROAD,
            BHANGAGARH, GUWAHATI 781005



            VERSUS

            RAMJAN KHAN AND 2 ORS
            S/O LATE GOLAP KHAN, R/O VILL. KHELLY, P.O. NIZ RAMPUR, P.S.
            KALGACHIA, DIST. BARPETA, ASSAM, PIN 781319

            2:RAHITAN NESSA
            W/O RAMJAN KHAN
             R/O VILL. KHELLY
             P.O. NIZ RAMPUR
             P.S KALGACHIA
             DIST. BARPETA
            ASSAM
             PIN 781319

            3:MD. EUNUS KHAN
             S/O UMAR KHAN
             R/O VILL. RADHAKUCHI
             P.S. AND DIST. BARPETA
            ASSAM
             PIN 78130

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :
                                                        Page No.# 2/3




Linked Case : I.A.(Civil)/1157/2018

THE NATIONAL INSURANCE CO. LTD
HAVING ITS REGISTERED AND HEAD OFFICE AT 3
MIDDLETON STREET
KOLKATA 700071 AND ONE OF THE REGIONAL OFFICES AT G.S. ROAD
BHANGAGARH
GUWAHATI 781005


VERSUS

RAMJAN KHAN AND 2 ORS
S/O LATE GOLAP KHAN
R/O VILL. KHELLY
P.O. NIZ RAMPUR
P.S. KALGACHIA
DIST. BARPETA
ASSAM
PIN 781319

2:RAHITAN NESSA
W/O RAMJAN KHAN
 R/O VILL. KHELLY
 P.O. NIZ RAMPUR
 P.S KALGACHIA
 DIST. BARPETA
ASSAM
 PIN 781319
 3:MD. EUNUS KHAN
S/O UMAR KHAN
 R/O VILL. RADHAKUCHI
 P.S. AND DIST. BARPETA
ASSAM
 PIN 781309
 ------------
Advocate for : MR. A J SAIKIA
Advocate for : appearing for RAMJAN KHAN AND 2 ORS
                                                                      Page No.# 3/3

                                     BEFORE
                      HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                      ORDER

Date : --25.08.2022

In view of admission of MAC Appeal No. 227/2018, the operation of the judgment and order dated 29.08.2017, passed by the learned Member, Motor Accident Claims Tribunal, Barpeta, Assam in MAC Case No. 278 of 2016, shall remain stayed till disposal of the appeal, subject to the condition that the respondent side shall deposit 50% of the awarded amount within next four (4) weeks through the Registry of this Court and the applicants are at liberty to withdraw the same equally on proper verification.

However Rs. 2,00,000/- (Rupees two lakhs) from the share of the applicant No. 2/claimant No. 2 shall be fixed in any Nationalized Bank for a period of two(2) years and the document in respect of fixed deposit will be furnished accordingly.

I.A stands disposed of.

JUDGE

Comparing Assistant