The Oriental Insurance Co. Ltd vs Lamnem Hangsing And 3 Ors
2022 Latest Caselaw 349 Gua

                                                            Page No.# 1/3

GAHC010010762022




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


          I.A.(Civil)/216/2022

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT
         1956
         REPRESENTED BY ITS REGIONAL MANAGER
         ULUBARI
         GUWAHATI 07


          VERSUS

         LAMNEM HANGSING AND 3 ORS.
         W/O LATE KAMKHOLEN HANGSING RESIDENT OF VILLAGE SONGPIJANG
         PO AND PS HAFLONG
         DIST DIMA HASAO
         ASSAM
         788819 PRESENTLY RESIDING AT 8TH AP BATTALION
         PO ABHAYAPURI
         DIST BONGAIGAON
         ASSAM

         2:SINGHAULI HANGSING
         S/O LATE SEHEJAKAM HANGSING

         RESIDENT OF VILLAGE SONGPIJANG
         PO AND PS HAFLONG
         DIST DIMA HASAO
         ASSAM
         788819
         PRESENTLY RESIDING AT 8TH AP BATTALION
         PO ABHAYAPURI
         DIST BONGAIGAON
         ASSAM
         3:SAYED MOKIBUR RAHMAN
                                                                        Page No.# 2/3

          S/O SORMAN ALI
          RESIDENT OF VILLAGE BIDYAPARA
          PO ABHAYAPURI
          DIST BONGAIGAON
          ASSAM 783383
          OWNER OF VEHICLE NO. ML 13/2469
          4:JAGADISH MAHATO
          D/O LATE NAKHELAL MAHATO
          RESIDENT OF VILLAGE NAYAPARA (NEAR DIMBU GRAGE) PO
          ABHAYAPURI
          DIST BONGAIGAON
          ASSAM
          DRIVER OF VEHICLE NO. ML 13/2469
          ------------
          Advocate for : MR. S K GOSWAMI
          Advocate for : appearing for LAMNEM HANGSING AND 3 ORS.




                            BEFORE
           HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                    ORDER

02.02.2022

Heard the learned counsel Mr. SK Goswami, appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and award dated 03.09.2021 passed by the learned Member, MACT Bongaigaon in MAC Case No.137/2019 shall remain stayed till disposal of the appeal, subject to deposit of Rs.70,000/- before the Registry of this Court within six weeks.

The interlocutory application stands disposed of.

JUDGE Page No.# 3/3

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