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Oriental Insurance Co. Ltd vs Sri Liton Das And 3 Ors
2022 Latest Caselaw 3253 Gua

Citation : 2022 Latest Caselaw 3253 Gua
Judgement Date : 26 August, 2022

Gauhati High Court
Oriental Insurance Co. Ltd vs Sri Liton Das And 3 Ors on 26 August, 2022
                                                                    Page No.# 1/4

GAHC010299792019




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

                          Case No. : MACApp./573/2022

         ORIENTAL INSURANCE CO. LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT ORIENTAL HOUSE, P.B.
         NO. 7037, A-25/27, ASAF ALI ROAD, NEW DELHI- 110002 AND ONE OF THE
         REGIONAL OFFICES AT M.S.S. PATH, ULUBARI, GUWAHATI-781007.



         VERSUS

         SRI LITON DAS AND 3 ORS
         LATE NARAYAN DAS, MEHERPUR, KUARPAR HARUN RASHID LANE, P.O.
         AND P.S. SILCHAR, DIST.- CACHAR, ASSAM, PIN- 788015.

         2:SMTI. JHUMA CHATTERJEE @ JHUNU
          D/O- LATE NARAYAN DAS
         W/O- DULAN CHATTERJEE @ RANA
          PUBLIC SCHOOL ROAD
          P.O. AND P.S. SILCHAR
          DIST.- CACHAR
         ASSAM
          PIN- 788005.

         3:MD. SAHAJAN ALAM
          S/O- FOIJUL RAHMAN
         VILL.- NIZ KATIGORAH
          PART-III
          P.O. AND P.S. KATIGORAH
          DIST.- CACHAR
         ASSAM
          PIN- 788805.

         4:MD. HAIDAR HUSSAIN BARBHUYA
          S/O- MAHMAD MIA BARBHUYIA
         VILL.- ALITIKAR
                                                                     Page No.# 2/4

             MEHERPUR
             P.O. MEHERPUR
             P.S. SILCHAR
             DIST.- CACHAR
             ASSAM
             PIN- 788015

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent : MS. S RASUL




             Linked Case : I.A.(Civil)/2551/2022

            ORIENTAL INSURANCE CO. LTD
            HAVING ITS REGISTERED AND HEAD OFFICE AT ORIENTAL HOUSE
            P.B. NO. 7037
            A-25/27
            ASAF ALI ROAD
            NEW DELHI- 110002 AND ONE OF THE REGIONAL OFFICES AT M.S.S. PATH
            ULUBARI
            GUWAHATI-781007.


             VERSUS

            SRI LITON DAS AND 3 ORS
            S/O- LATE NARAYAN DAS
            MEHERPUR
            KUARPAR HARUN RASHID LANE
            P.O. AND P.S. SILCHAR
            DIST.- CACHAR
            ASSAM
            PIN- 788015.

            2:SMTI. JHUMA CHATTERJEE @ JHUNU
            D/O- LATE NARAYAN DAS
            W/O- DULAN CHATTERJEE @ RANA
             PUBLIC SCHOOL ROAD
             P.O. AND P.S. SILCHAR
             DIST.- CACHAR
            ASSAM
             PIN- 788005.
             3:MD. SAHAJAN ALAM
                                                                                Page No.# 3/4

            S/O- FOIJUL RAHMAN
            VILL.- NIZ KATIGORAH
            PART-III
            P.O. AND P.S. KATIGORAH
            DIST.- CACHAR
            ASSAM
            PIN- 788805.
            4:MD. HAIDAR HUSSAIN BARBHUYA
            S/O- MAHMAD MIA BARBHUYIA
            VILL.- ALITIKAR
            MEHERPUR
            P.O. MEHERPUR
            P.S. SILCHAR
            DIST.- CACHAR
            ASSAM
            PIN- 788015.
            ------------
            Advocate for : MR. A J SAIKIA
            Advocate for : MS. S RASUL appearing for SRI LITON DAS AND 3 ORS



                                     BEFORE
                      HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                         ORDER

Date : --26.08.2022

In view of admission of MAC Appeal No. 573/2022, the operation of the judgment and order dated 06.07.2019, passed by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar, Assam in MAC Case No. 544 of 2016, shall remain stayed till disposal of the appeal, subject to the condition that the applicant side shall deposit 50% of the awarded amount along with the interest from the date of filing within next 6 (six) weeks through the Registry of this Court and the respondents side, is at liberty to withdraw the same on proper verification on furnishing an indemnity bond.

I.A stands disposed of.

Page No.# 4/4

JUDGE

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