The Reliance General Insurance ... vs Rimpi Das And 5 Ors
2022 Latest Caselaw 573 Gua

                                                               Page No.# 1/4

GAHC010023072022




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

                         Case No. : MACApp./80/2022

         THE RELIANCE GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT RECTIFIER
         HOUSE 570, NIGAM CROSS ROAD RD. WADALA, MUMBAI 400031 AND ITS
         BRANCH OFFICE AT PRAG PLAZA, 6TH FLOOR, BHANGAGARH, NEAR THE
         HUB, GUWAHATI 05



         VERSUS

         RIMPI DAS AND 5 ORS.
         W/O LATE MOINA DAS @ MAINA DAS,
         RESIDENT OF RANDHANIJAN GAON, PS PULIBOR, DIST JORHAT, ASSAM,
         785006

         2:SRI ABHIJIT DAS
          S/O LATE MOINA DAS @ MAINA DAS

         RESIDENT OF RANDHANIJAN GAON
         PS PULIBOR
         DIST JORHAT
         ASSAM
         785006
         TO BE REPRESENTED BY HIS LEGAL GUARDIAN MOTHER I.E
         RESPONDENT NO. 1

         3:SMTI MANI DAS @ MONI
         W/O GIRIDHAR DAS

         RESIDENT OF RANDHANIJAN GAON
         PS PULIBOR
         DIST JORHAT
         ASSAM
         785006
                                                                   Page No.# 2/4


            4:SRI GIRIDHAR DAS
             F/O LATE MOINA DAS @ MAINA DAS

            RESIDENT OF RANDHANIJAN GAON
            PS PULIBOR
            DIST JORHAT
            ASSAM
            785006

            5:SRI PONA DEKA
             S/O SRI BHUPENDRA NATH DEKA
            RESIDENT OF HOUSE NO. 12
             BYE LANE 2
             BAIKUNTHAPUR
             BAMUNIMAIDAM
             GEETANAGAR HIGH SCHOOL
             GUWAHATI
             DIST KAMRUP ASSAM
             781037
            OWNER OF VEHICLE NO. AS-01-HC-7678 (CARRIER GOODS

            6:SRI RAJIB NEOG
             S/O SRI PETUA NEOG

            RESIDENT OF VILLAGE CHENGALIATI GAON
             PS PULIBOR
             DIST JORHAT
            ASSAM
            785006
            DRIVER OF VEHICLE NO. AS-01-HC-7678 (CARRIER GOOD

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/345/2022

            THE RELIANCE GENERAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT RECTIFIER HOUSE
            570
             NIGAM CROSS ROAD RD. WADALA
             MUMBAI 400031 AND ITS BRANCH OFFICE AT PRAG PLAZA
                                                      Page No.# 3/4

6TH FLOOR
BHANGAGARH
NEAR THE HUB
GUWAHATI 05


VERSUS

RIMPI DAS AND 5 ORS.
W/O LATE MOINA DAS @ MAINA DAS
RESIDENT OF RANDHANIJAN GAON
PS PULIBOR
DIST JORHAT
ASSAM
785006

2:SRI ABHIJIT DAS
S/O LATE MOINA DAS @ MAINA DAS

RESIDENT OF RANDHANIJAN GAON
PS PULIBOR
DIST JORHAT
ASSAM
785006
TO BE REPRESENTED BY HIS LEGAL GUARDIAN MOTHER I.E
RESPONDENT NO. 1
3:SMTI MANI DAS @ MONI
W/O GIRIDHAR DAS

RESIDENT OF RANDHANIJAN GAON
PS PULIBOR
DIST JORHAT
ASSAM
785006
4:SRI GIRIDHAR DAS
F/O LATE MOINA DAS @ MAINA DAS

RESIDENT OF RANDHANIJAN GAON
PS PULIBOR
DIST JORHAT
ASSAM
785006
5:SRI PONA DEKA
S/O SRI BHUPENDRA NATH DEKA
RESIDENT OF HOUSE NO. 12
BYE LANE 2
BAIKUNTHAPUR
BAMUNIMAIDAM
                                                                         Page No.# 4/4

            GEETANAGAR HIGH SCHOOL
            GUWAHATI
            DIST KAMRUP ASSAM
            781037
            OWNER OF VEHICLE NO. AS-01-HC-7678 (CARRIER GOODS
            6:SRI RAJIB NEOG
            S/O SRI PETUA NEOG

            RESIDENT OF VILLAGE CHENGALIATI GAON
             PS PULIBOR
             DIST JORHAT
            ASSAM
            785006
            DRIVER OF VEHICLE NO. AS-01-HC-7678 (CARRIER GOODS
             ------------
            Advocate for : MR. R GOSWAMI
            Advocate for : appearing for RIMPI DAS AND 5 ORS.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

Date : 18.02.2022

Heard Mr. R. Goswami, learned counsel for the applicant.

Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and award dated 02.09.2021 passed by the learned MACT No. 1, Kamrup (M) in MAC Case No. 1672/2017 shall remain stayed till disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant