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Shriram General Insurance Co. Ltd vs Smti Nikunja Devi And 2 Ors
2022 Latest Caselaw 489 Gua

Citation : 2022 Latest Caselaw 489 Gua
Judgement Date : 11 February, 2022

Gauhati High Court
Shriram General Insurance Co. Ltd vs Smti Nikunja Devi And 2 Ors on 11 February, 2022
                                                                  Page No.# 1/2

GAHC010006912019




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

                           I.A.(Civil)/304/2022

         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

         SMTI NIKUNJA DEVI AND 2 ORS
         W/O- LATE BHARAT CHANDRA NATH
         R/O- VILL.- JOHAMARI
         P.O. AND P.S. THELAMARA
         DIST.- SONITPUR
         ASSAM
         PIN- 784001.

         2:SRI SUNAYAN SAIKIA
         S/O- SRI NRIPEN SAIKIA
          R/O- VILL.- RANGAMATI
          P.O. AND P.S. BIHAGURI
          PIN- 784529
          DIST.- SONITPUR
         ASSAM. (OWNER OF THE VEHICLE NO. AS-07/A-6863 (TRUCK).
          3:SRI BIPIN CHANDRA SARMAH
         S/O- LATE T. CH. SARMAH
          R/O- WARD NO. 1 RANGAPARA
          P.O. AND P.S. RANGAPARA
          DIST.- SONITPUR
                                                                             Page No.# 2/2

             ASSAM
             PIN- 784101. (DRIVER OF THE VEHICLE NO. AS-07/A-6863 (TRUCK).
             ------------
             Advocate for : MR. R GOSWAMI
             Advocate for : DR. U BARUAH appearing for SMTI NIKUNJA DEVI AND 2 ORS



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

11.02.2022

Since the connected appeal is admitted for hearing, the operation of the Judgment and Award dated 06.04.2016 passed by the Member, MACT No. 2, Kamrup (M) in MAC Case No. 2553/2012 shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

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