United India Insurance Co. Ltd vs Suresh Proja And 3 Ors
2022 Latest Caselaw 4860 Gua

                                                               Page No.# 1/3

GAHC010247772022




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

                          Case No. :I.A.(Civil)/3632/2022

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT 24 WHITES ROAD
         CHENNAI 600014 AND ONE OF REGIONAL OFFICE AT G.S. ROAD
         DISPUR
         GUWAHATI- 781005.


          VERSUS

         SURESH PROJA AND 3 ORS.
         S/O LATE BULAN PROJA
         R/O SAMDANG TEA ESTATE (NATUN LINE)
         P.O.- HANSARA
         P.S.- DOOMDOOMA
         DIST.- TINSUKIA
         ASSAM
         PIN- 786190.

         2:GULMOTI PROJA
         W/O SURESH PROJA

         R/O SAMDANG TEA ESTATE (NATUN LINE)

         P.O.- HANSARA

         P.S.- DOOMDOOMA

         DIST.- TINSUKIA
         ASSAM
         PIN- 786190.
         3:PARTHA PRATIM GOGOI
         S/O JADU GOGOI

         R/O DHOLLA BOR MURA GAON
                                                                                   Page No.# 2/3


               P.O.- DHOLLA

               P.S.- DHOLLA

               DIST.- TINSUKIA
               ASSAM
               PIN- 786154.
               4:JAYANTA LAHON
               S/O LATE BISHITRA LAHON

               R/O RUPAI TOPUBON

               P.O. AND P.S.- DOOMDOOMA

               DIST.- TINSUKIA
               ASSAM
               PIN0 786151.
               ------------
               Advocate for : MR. A J SAIKIA
               Advocate for : appearing for SURESH PROJA AND 3 ORS.



                                          BEFORE
                         HON'BLE MRS. JUSTICE MALASRI NANDI
                                             ORDER

09.12.2022 Heard Mr A J Saikia, learned counsel for the applicant/appellant.

This is an application filed under Order 41, Rule 5, read with Section 151 CPC, by the applicant/appellant, praying for stay of the operation of the impugned Judgment and Award dated 25.08.2022, passed by the learned Additional member No. 2, MACT, Tinsukia, Assam, in MAC Case No. 53 of 2015.

As the appeal has been admitted for hearing, the prayer made on behalf of the applicant/appellant is allowed. Accordingly, the operation of the impugned Judgment and Award dated 25.08.2022, passed by the learned Additional Member No. 2, MACT, Tinsukia, Assam, in MAC Case No. 53 of 2015, is hereby stayed, subject to deposit of 50% of the awarded amount to the claimants by the Insurance Company before this Registry, within a period of six weeks from today.

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Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant