The Oriental Insurance Co. Ltd vs Purnamaya Devi @ Purnamaya Thapa ...
2022 Latest Caselaw 574 Gua

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GAHC010020592022




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

                                 Case No. : MACApp./81/2022

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



            VERSUS

            PURNAMAYA DEVI @ PURNAMAYA THAPA AND ANR.
            W/O LATE SAM BAHADUR THAPA ALIAS KHEM BAHADUR THAPA ALIAS
            SAM THAPA ALIAS PARSHURAM THAPA CHETRY,
            RESIDENT OF VILLAGE GARHALI MIRIPATHAR, PO NANKEY PATGAON,
            PS CHARIDUAR, DIST SONITPUR, ASSAM, 784101

            2:SRI KARUNA KALITA.
             S/O LATE HARI CHARAN KALITA

            RESIDENT OF BAMPARBATIA BAMUN CHUBURI
            PO PARBATIA
            PS TEZPUR
            DIST SONITPUR
            ASSAM
            784101
            OWNER CUM DRIVER OF THE VEHICLE AS-12E-865

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/346/2022
                                                                       Page No.# 2/3


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


            VERSUS

            PURNAMAYA DEVI @ PURNAMAYA THAPA AND ANR.
            W/O LATE SAM BAHADUR THAPA ALIAS KHEM BAHADUR THAPA ALIAS
            SAM THAPA ALIAS PARSHURAM THAPA CHETRY
            RESIDENT OF VILLAGE GARHALI MIRIPATHAR
            PO NANKEY PATGAON
            PS CHARIDUAR
            DIST SONITPUR
            ASSAM
            784101

            2:SRI KARUNA KALITA
            S/O LATE HARI CHARAN KALITA
             RESIDENT OF BAMPARBATIA BAMUN CHUBURI
             PO PARBATIA
            PS TEZPUR
             DIST SONITPUR
            ASSAM
             784101 OWNER CUM DRIVER OF THE VEHICLE AS-12E-8659
             ------------
            Advocate for : MR. S K GOSWAMI
            Advocate for : appearing for PURNAMAYA DEVI @ PURNAMAYA THAPA AND
            ANR.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                     ORDER

Date : 18.02.2022

Heard Mr. S.K. 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 15.11.2021 Page No.# 3/3

passed by the learned MACT, Sonitpur at Tezpur in MAC Case No. 2019/2019 shall remain stayed subject to deposit of 50% of the awarded amount till disposal of the appeal.

The amount shall be deposited in the Registry within four weeks.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant