Shriram General Insurance Co. Ltd vs Mrs. Hasina Khatun And 6 Ors
2022 Latest Caselaw 472 Gua

                                                                   Page No.# 1/4

GAHC010075072019




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

                         Case No. : MACApp./71/2022

         SHRIRAM GENERAL INSURANCE CO. LTD
         1000-E/8, RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN-
         302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE, 3RD FLOOR, 21
         JANAPATH, ULUBARI, GUWAHATI- 781007.



         VERSUS

         MRS. HASINA KHATUN AND 6 ORS
         W/O- LATE HARMAT ALI @ HARMUG ALI, R/O- VILL.- DONGRA, P.S.-
         BARPETA, P.O.- DONGRA, DIST.- BARPETA, ASSAM, PIN- 781301.

         2:SMTI. KARIMAN NESHA
         W/O- LATE MANIK ALI

         R/O- VILL.- DONGRA
         P.S.- BARPETA
         P.O.- DONGRA
         DIST.- BARPETA
         ASSAM
         PIN- 781301.

         3:MISS RESHMINA KHATOON
          D/O- LATE HARMAT ALI @ HARMUG ALI

         R/O- VILL.- DONGRA
         P.S.- BARPETA
         P.O.- DONGRA
         DIST.- BARPETA
         ASSAM
         PIN- 781301.

         4:MISS JESHMINA KHATOON
                                                                        Page No.# 2/4

             D/O- LATE HARMAT ALI @ HARMUG ALI

            R/O- VILL.- DONGRA
            P.S.- BARPETA
            P.O.- DONGRA
            DIST.- BARPETA
            ASSAM
            PIN- 781301.

            5:MISS RAJINA KHATOON
             D/O- LATE HARMAT ALI @ HARMUG ALI

            R/O- VILL.- DONGRA
            P.S.- BARPETA
            P.O.- DONGRA
            DIST.- BARPETA
            ASSAM
            PIN- 781301. (RES. NOS. 3 TO 5 BEING MINORS ARE REP. BY THEIR LEGAL
            GUARDIAN MOTHER I.E. RESPONDENT NO. 1).

            6:MD. FAZAL ALI

             S/O- SUKUR ALI

            R/O- VILL.- TEKLARBALA
            P.O. PAHUMARA
            DIST.- BARPETA
            ASSAM
            PIN- 781308. (OWNER OF THE VEHICLE NO. AS-25-C-4037 (TRUCK).

            7:MD. SAMSUL ALI
             S/O- MD. HAZRAT ALI

            R/O- DWARANDHA
            DISPUR
            GUWAHATI
            DIST.- KAMRUP(M)
            ASSAM
            PIN- 781005. (DRIVER OF THE VEHICLE NO. AS-25-C-4037 (TRUCK)

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR. A MANNAF
                                                                                Page No.# 3/4


            Linked Case : I.A.(Civil)/312/2022

            SHRIRAM GENERAL INSURANCE CO. LTD
            1000-E/8
             RIICO INDUSTRIAL AREA
             SITAPURA
             JAIPUR
             RAJASTHAN- 302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE
             3RD FLOOR
             21 JANAPATH
             ULUBARI
             GUWAHATI- 781007.


            VERSUS

            MRS. HASINA KHATUN AND 6 ORS
            W/O- LATE HARMAT ALI @ HARMUG ALI
            R/O- VILL.- DONGRA
            P.S.- BARPETA
            P.O.- DONGRA
            DIST.- BARPETA
            ASSAM
            PIN- 781301.


            ------------

Advocate for : MR. R GOSWAMI Advocate for : appearing for MRS. HASINA KHATUN AND 6 ORS

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

11.02.2022

Heard Mr. R. Goswami, learned counsel appearing for the appellant/applicant as well as Mr. A. Mannaf, learned counsel appearing for the respondent nos. 1 to 5.

This is an application under order XLI Rule 5 of the CPC filed by the applicant/Insurance company praying to stay of the operation of the impugned Judgment and Award dated 30.06.2018 passed by the learned Additional District Judge (FTC) No. 3 cum Page No.# 4/4

member, MACT, Kamrup(M) in MAC Case No. 1304/2013.

No objection was raised by learned counsel for the respondents.

The operation of the impugned Judgment and Award dated 30.06.2018 passed by the learned Additional District Judge (FTC) No. 3 cum member, MACT, Kamrup(M) in MAC Case No. 1304/2013 is hereby stayed, subject to payment of 50% of the awarded amount to be deposited before the Registry of this Court by the Insurance company within 6(six) weeks.

The respondent/claimant is allowed to withdraw the amount.

Accordingly, this I.A. stands disposed of.

JUDGE

Comparing Assistant