Gauhati High Court
Oriental Insurance Co. Ltd vs K. Bimala Devi And 7 Ors on 25 August, 2022
Page No.# 1/5
GAHC010001502016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./464/2022
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
K. BIMALA DEVI and 7 ORS
W/O PH. GANDHA SINGH, R/O MANIPURI BASTI, HOUSE NO. 3, P.C.
GOSWAMI ROAD, P.S. PALTAN BAZAR, P.O. ULUBARI, GUWAHATI-7, DIST.
KAMRUP M, ASSAM
2:THE NATIONAL INSURANCE CO. LTD.
REGIONAL OFFICE
G.S. ROAD
BHANGAGARH
GUWAHATI -5 INSURER OF VEHICLE NO. AS-01-Y-1870 MARUTI CAR
3:BABU SINGH
S/O LATE N. SINGH
R/O MANIPUR BASTI
HOUSE NO. 3
P.S. GOSWAMI ROAD
P.S. PALTAN BAZAR
P.O. ULUBARI
GUWAHATI-7
KAMRUP M
ASSAM.
4:PH. SARAT SINGH
Page No.# 2/5
S/O PH. BABU SINGH
R/O MANIPURI BASTI
HOUSE NO. 3
P.C. GOSWAMI ROAD
P.S. PALTAN BAZAR
P.O. ULUBARI
GUWAHATI-7
KAMRUP M
ASSAM. DRIVER OF VEHICLE NO. AS-01/Y-1870 MARUTI CAR
5:EKLAN SHADAP
S/O SHRI B. SYLLIAG
UMSAILISING
P.O. UMSING
DIST. RI-BHOI
MEGHALAYA
OWNER OF VEHICLE NO. ML-05/C/2901 TATA SUMO
6:MAUSTAR DIENDOH
S/O B. JARIAG MAULAIN
DIST. RI BHOI
MEGHALAYA DRIVER OF VEHICLE NO. ML-05/C/2901 TATA SUMO
7:HUSSAIN BIAM
S/O J. BIAM
R/O NORTH GUWAHATI
P.O. NORTH GUWAHATI
DIST .KAMRUP
ASSAM OWNER OF VEHICLE NO. AS-25-C-4171 TRUCK
8:MOOSHAI SUDNGI
S/O SRI B. DHAR
NANGBAH
JAINATIA HILLS
MEGHALAYA
DRIVER OF VEHICLE NO. AS-25/C-4171 TRUC
Advocate for the Petitioner : MR S DUTTA
Advocate for the Respondent :
Page No.# 3/5
Linked Case : I.A.(Civil)/2321/2022
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
K. BIMALA DEVI and 7 ORS
W/O PH. GANDHA SINGH
R/O MANIPURI BASTI
HOUSE NO. 3
P.C. GOSWAMI ROAD
P.S. PALTAN BAZAR
P.O. ULUBARI
GUWAHATI-7
DIST. KAMRUP M
ASSAM.
2:THE NATIONAL INSURANCE CO. LTD.
REGIONAL OFFICE
G.S. ROAD
BHANGAGARH
GUWAHATI -5 INSURER OF VEHICLE NO. AS-01-Y-1870 MARUTI CAR
3:BABU SINGH
S/O LATE N. SINGH
R/O MANIPUR BASTI
HOUSE NO. 3
P.S. GOSWAMI ROAD
P.S. PALTAN BAZAR
P.O. ULUBARI
GUWAHATI-7
KAMRUP M
ASSAM.
4:PH. SARAT SINGH
S/O PH. BABU SINGH
R/O MANIPURI BASTI
HOUSE NO. 3
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P.C. GOSWAMI ROAD
P.S. PALTAN BAZAR
P.O. ULUBARI
GUWAHATI-7
KAMRUP M
ASSAM. DRIVER OF VEHICLE NO. AS-01/Y-1870 MARUTI CAR
5:EKLAN SHADAP
S/O SHRI B. SYLLIAG
UMSAILISING
P.O. UMSING
DIST. RI-BHOI
MEGHALAYA
OWNER OF VEHICLE NO. ML-05/C/2901 TATA SUMO
6:MAUSTAR DIENDOH
S/O B. JARIAG MAULAIN
DIST. RI BHOI
MEGHALAYA DRIVER OF VEHICLE NO. ML-05/C/2901 TATA SUMO
7:HUSSAIN BIAM
S/O J. BIAM
R/O NORTH GUWAHATI
P.O. NORTH GUWAHATI
DIST .KAMRUP
ASSAM OWNER OF VEHICLE NO. AS-25-C-4171 TRUCK
8:MOOSHAI SUDNGI
S/O SRI B. DHAR
NANGBAH
JAINATIA HILLS
MEGHALAYA
DRIVER OF VEHICLE NO. AS-25/C-4171 TRUCK
------------
Advocate for : MR. S DUTTA
Advocate for : appearing for K. BIMALA DEVI and 7 ORS
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. 50% of the awarded amount.
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Therefore, in view of admission of MAC Appeal No. 464/2022, the
operation of the judgment and order dated 03.06.2016, passed by the
learned Member, Motor Accident Claims Tribunal No. 3, Kamrup,
Guwahati, Assam in MAC Case No. 1835 of 2012, shall remain stayed
till disposal of the appeal, subject to the condition that the applicant
side shall deposit 50% 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
Comparing Assistant
