Page No.# 1/5 vs M/S Oriental Insurance Co. Ltd
2022 Latest Caselaw 457 Gua

                                                                    Page No.# 1/5

GAHC010203802021




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

                                 Case No. : I.A.(Civil)/26/2022

            SMTI. JAYA DEKA AND 2 ORS
            W/O LATE NANDESWAR DEKA, VILL- KHUDRA DIMU, P.S. RANGIA, P.O.
            DIMU, DIST- KAMRUP, (ASSAM)

            2: ARNAB DEKA

             S/O LATE NANDESWAR DEKA
             VILL. KHUDRA DIMU
             P.S. RANGIA
             P.O. DIMU
             DIST. KAMRUP (ASSAM)

            3: CHARUBALA DEKA

             MOTHER OF LATE NANDESWAR DEKA
             VILL. KHUDRA DIMU
             P.S. RANGIA
             P.O. DIMU
             DIST. KAMRUP (ASSAM

            VERSUS

            M/S ORIENTAL INSURANCE CO. LTD
            GUWAHATI, ULUBARI GHY-7



Advocate for the Petitioner   : MS D D ROY

Advocate for the Respondent : MR. S K GOSWAMI
                                           Page No.# 2/5


Linked Case : MACApp./539/2019

THE ORIENTAL INSURANCE CO. LTD
A COMPANY REGD. UNDER THE COMPANIES ACT
1956
REP. BY ITS REGIONAL MANAGER
ULUBARI
GHY-7


VERSUS

SMTI. JAYA DEKA AND 4 ORS
W/O- LT NANDESWAR DEKA
R/O- VILL- KHUDRA DIMU
P.S. RANGIA
P.O. DIMU
DIST- KAMRUP
ASSAM
PIN- 781382

2:ARNAB DEKA
S/O- LT NANDESWAR DEKA
 R/O- VILL- KHUDRA DIMU
 P.S. RANGIA
 P.O. DIMU
 DIST- KAMRUP
ASSAM
 PIN- 781382
 BEING MINOR REP. BY RESPONDENT NO. 1
 BEING MOTHER
 3:CHARUBALA DEKA
M/O- LT NANDESWAR DEKA
 R/O- VILL- KHUDRA DIMU
 P.S. RANGIA
 P.O. DIMU
 DIST- KAMRUP
ASSAM
 PIN- 781382
 4:GAJEN DEKA
S/O- LT SURENDRA NATH DEKA
 R/O- H.NO. 228
 GNB ROAD
 SILPUKHURI
 GHY-3
 DIST- KAMRUP (M)
ASSAM
                                                                Page No.# 3/5

5:BIJAY KUMAR RABHA
S/O- KATIRAM KUMAR RABHA

VILL- TILAPARA
P.S. AGIA
DIST- GOALPARA
ASSAM
PIN- 783120
------------
Advocate for : MR. S K GOSWAMI
Advocate for : MS D D ROY appearing for SMTI. JAYA DEKA AND 4 ORS



Linked Case : I.A.(Civil)/3505/2019

THE ORIENTAL INSURANCE CO. LTD
A COMPANY REGD. UNDER THE COMPANIES ACT
1956
REP. BY ITS REGIONAL MANAGER
ULUBARI
GHY-7
DIST- KAMRUP
ASSAM


VERSUS

SMTI. JAYA DEKA AND 4 ORS
W/O- LT NANDESWAR DEKA
R/O- VILL- KHUDRA DIMU
P.S. RANGIA
P.O. DIMU
DIST- KAMRUP
ASSAM
PIN- 781382

2:ARNAB DEKA
S/O- LT NANDESWAR DEKA
 R/O- VILL- KHUDRA DIMU
 P.S. RANGIA
 P.O. DIMU
 DIST- KAMRUP
ASSAM
 PIN- 781382
 BEING MINOR REP. BY RESPONDENT NO. 1
 BEING MOTHER
 3:CHARUBALA DEKA
                                                                                    Page No.# 4/5

             M/O- LT NANDESWAR DEKA
             R/O- VILL- KHUDRA DIMU
             P.S. RANGIA
             P.O. DIMU
             DIST- KAMRUP
             ASSAM
             PIN- 781382
             4:GAJEN DEKA
             S/O- LT SURENDRA NATH DEKA
             R/O- H.NO. 228
             GNB ROAD
             SILPUKHURI
             GHY-3
             DIST- KAMRUP (M)
             ASSAM
             5:BIJAY KUMAR RABHA
             S/O- KATIRAM KUMAR RABHA

             VILL- TILAPARA
             P.S. AGIA
             DIST- GOALPARA
             ASSAM
             PIN- 783120
             ------------
             Advocate for : MR. S K GOSWAMI
             Advocate for : appearing for SMTI. JAYA DEKA AND 4 ORS



                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

Date : 10.02.2022 Heard Ms. D.D. Roy, learned counsel for the applicants and Mr. S.K. Goswami learned counsel for the respondent/ Insurance Company.

The present application has been filed for disbursement of Rs. 4,50,000/- deposited by the Insurance Company in the Registry of this Court.

Mr. Goswami has objected to this prayer and submitted that in the impugned judgment, it was directed that the Insurance Company shall pay the amount and thereafter shall recover it from the owner of the vehicle. Mr. Goswami has referred the case of Oriental Insurance Com. Ltd. Vs. Nanjappan and others, reported in (2004) 13 SCC 224 and submitted that the claimant has to give a bond before release of the money.

Page No.# 5/5

Ms. D.D. Roy, prays for some time to that effect.

After hearing the learned counsel for both the parties, the time as requested by Ms. D.D. Roy is allowed.

Let the matter be listed after 1 (one) week.

JUDGE

Comparing Assistant