United India Insurance Company ... vs Md. Lalmiyan And Ors
2022 Latest Caselaw 5044 Gua

                                                                Page No.# 1/3

GAHC010245892022




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

                        Case No. : I.A.(Civil) 3783/2022
                            in MACApp. 863/2022


         UNITED INDIA INSURANCE COMPANY LIMITED
         A PUBLIC SECTOR UNDERTAKING COMPANY
         REGISTERED AND INCORPORATED UNDER COMPANIES ACT
         1956
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
         CHENNAI- 600014 WITH ONE OF ITS REGIONAL OFFICE AT CHIBBER
         HOUSE
         2ND FLLOR
         G.S. ROAD
         GUWAHATI- 5
         REP. BY ITS REGIONAL MANAGER
         GUWAHATI
         ASSAM.

          VERSUS

         MD. LALMIYAN AND ORS.
         S/O LATE NIMOT ALI
         VILL.- BHURABANDA
         P.O. AND P.S.- RUPAHIHAT
         DIST.- NAGAON
         ASSAM
         PIN- 782125.

         2:KHUDEJA BEGUM
         W/O MD. LALMIYAN
         VILL.- BHURABANDA
          P.O. AND P.S.- RUPAHIHAT
          DIST.- NAGAON
         ASSAM
          PIN- 782125.
                                                                        Page No.# 2/3

          3:MASUDA BEGUM
          W/O LATE NUR ISLAM @ NURAUL ISLAM
          VILL.- BHURABANDA
          P.O. AND P.S.- RUPAHIHAT
          DIST.- NAGAON
          ASSAM
          PIN- 782125.

          4:DIPAK BARUAH
          S/O LATE MINA RAM BARUAH
          VILL.- BAGHAR CHUBURI
          P.O. AND P.S.- TAZPUR
          DIST.- SONITPUR
          ASSAM
          PIN- 784001.

          5:NAYAN JYOTI BORA
          S/O RATUL CH. BORA
          VILL.- AUNIALI
          P.O.- PURANIGUDAM
          P.S.- NAGAON SADAR
          DIST.- NAGAON
          ASSAM
          PIN- 782141.
          ------------
          Advocate for : MR. R C PAUL
          Advocate for : appearing for MD. LALMIYAN AND ORS.



                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

Date : 19.12.2022

Heard Mr. R. C. Paul, learned counsel for the applicant.

By this application under Order 41 Rule 5 read with Section 151 of the CPC, the applicant has prayed for staying the operation of the impugned judgment and award, dated 31.08.2022, passed in MAC Case No. 62/2019 by the learned Member, MACT, Nagaon.

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Issue notice.

List this matter after 6 (six) weeks.

Till the returnable date, the operation of the impugned judgment and award, dated 31.08.2022, passed in MAC Case No. 62/2019 by the learned Member, MACT, Nagaon, shall remain stayed, subject, however, to payment of 50% of the awarded amount as directed in MACApp. 863/2022.

JUDGE

Comparing Assistant