Gauhati High Court
The Oriental Insurance Co. Ltd vs Nakul Patnaik And 13 Ors on 31 August, 2022
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GAHC010164072022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2541/2022
THE ORIENTAL INSURANCE CO. LTD
A COMPANY REGISTERED UNDER THECOMPANIES ACT
REP. BY ITS REGIONAL MANAGER
ULUBARI
GUWAHATI- 7
DIST.- KAMRUP
ASSAM.
VERSUS
NAKUL PATNAIK AND 13 ORS
S/O LATE DIGAI PATNAIKA
R/O DINJOY CHAPORI
P.O.- DINJOY
P.S.- CHABUA
DIST.- DIBRUGARH
ASSAM.
2:BULANTI PATNAIK
W/O SRI NAKUL PATNAIK
R/O DINJOY CHAPORI
P.O.- DINJOY
P.S.- CHABUA
DIST.- DIBRUGARH
ASSAM.
3:RUPALI PATNAIK @ DAS
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D/O SRI NAKIL PATNAIK
R/O DINJOY CHAPORI
P.O.- DINJOY
P.S.- CHABUA
DIST.- DIBRUGARH
ASSAM.
4:ANJALI DEVI PATNAIK
D/O SRI NAKUL PATNAIK
R/O DINJOY CHAPORI
P.O.- DINJOY
P.S.- CHABUA
DIST.- DIBRUGARH
ASSAM.
5:SEWALI PATNAIK @ SAWASHI
D/O SRI NAKUL PATNAIK
R/O DINJOY CHAPORI
P.O.- DINJOY
P.S.- CHABUA
DIST.- DIBRUGARH
ASSAM.
6:TUTUMONI PATNAIK
D/O SRI NAKUL PATNAIK
R/O DINJOY CHAPORI
P.O.- DINJOY
P.S.- CHABUA
DIST.- DIBRUGARH
ASSAM.
7:DIPTI DAS @ PATNAIK
W/O LATE MOON PATNAIK
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R/O DINJOY CHAPORI
P.O.- DINJOY
P.S.- CHABUA
DIST.- DIBRUGARH
ASSAM.
8:TRISHANKU PATNAIK
REP. BY MOTHER SMT. DIPTI DAS @ PATNAIK
S/O LATE MOON PATNAIK
R/O DINJOY CHAPORI
P.O.- DINJOY
P.S.- CHABUA
DIST.- DIBRUGARH
ASSAM.
9:MIMANSHA PATNAIK
REP. BY MOTHER SMT. DIPTI DAS @ PATNAIK
D/O LATE MOON PATNAIK
R/O DINJOY CHAPORI
P.O.- DINJOY
P.S.- CHABUA
DIST.- DIBRUGARH
ASSAM.
10:M/S CARRIERS INDIA PVT. LTD.
RATHI HOUSE
G.S. ROAD
DISPUR
GUWAHATI- 781005
ASSAM.
REP. BY ITS OWNER CUM DIRECTOR SRI. TANUJ AGARWALLA
S/O SAMSUNDRA AGARWALLA
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R/O 1ST FLOOR
ROYAL CENTER
ULUBARI
OPPOSITE S.B. DEORAH COLLEGE
GUWAHATI- 781007.
11:TANUJ AGARWALLA
S/O SAMSUNDRA AGARWALLA
DIRECTOR CUM OWNER OF M/S CARRIERS INDIA PVT. LTD.
RATHI HOUSE
G.S. ROAD
DISPUR
GUWAHATI- 781005
ASSAM.
R/O 1ST FLOOR
ROYAL CENTER
ULUBARI
OPPOSITE S.B. DEORAH COLLEGE
GUWAHATI- 781007.
12:JUNMONI LAHON
S/O SRI B. LAHON
R/O BEHARBARI
BELTOLA
GUWAHATI- 29
DIST.- KAMRUP GUWAHATI
ASSAM.
13:NATIONAL INSURANCE COMPANY LIMITED
DIBRUGARH BRANCH
P.O.
P.S. AND DIST.- DIBRUGARH
ASSAM.
14:PRADIP GOHAIN @ PRADIP KR. GOHAIN
S/O HORENDRA NATH GOHAIN
R/O ROSE GALLY
SOUTH AMOLAPATTY
P.O.
P.S. AND DIST.- DIBRUGARH
ASSAM.
------------
Advocate for : MR. S K GOSWAMI
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Advocate for : appearing for NAKUL PATNAIK AND 13 ORS
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 31.08.2022
Heard Mr. S. K. Goswami, the learned counsel appearing on behalf of the
Applicant.
This is an application for seeking stay of the judgment and award dated
19.05.2022 passed in MAC Case No.55/2016 by the learned Member, Motor
Accident Claims Tribunal, Dibrugarh.
Mr. S. K. Goswami, the learned counsel submits that the grounds of
objections so taken in the accompanying Memo of Appeal are that the Tribunal
below failed to take into consideration that the case in question is a case of
composite negligence and have also awarded interest on future prospects. He
further submits that the instant claim petition was also not maintainable under
Section 166 of the Motor Vehicles Act, 1988.
Taking into consideration the said grounds of objections, this Court is
inclined to stay the impugned judgment and award dated 19.05.2022 passed in
MAC Case No.55/2016 by the learned Member, Motor Accident Claims Tribunal,
Dibrugarh subject to deposit 50% of the awarded amount including the interest
before the Registry of this Court within 6 (six) weeks from today.
The Registry of this Court is directed that upon deposit of the said
amount, Rs.15,00,000/- be kept in fixed deposit of Rs.5,00,000/- each in the
name of the Respondent Nos. 7, 8 and 9 respectively. The remaining amount
shall be equally released to the Respondent Nos. 1, 2 and 7 in equal proportion
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upon filing appropriate application before the Registry of this Court.
With above observations and directions, the instant IA stands disposed of.
JUDGE
Comparing Assistant
