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Oriental Insurance Company Ltd vs Sri. Mariam Ekka And Anr
2022 Latest Caselaw 712 Gua

Citation : 2022 Latest Caselaw 712 Gua
Judgement Date : 28 February, 2022

Gauhati High Court
Oriental Insurance Company Ltd vs Sri. Mariam Ekka And Anr on 28 February, 2022
                                                              Page No.# 1/2

GAHC010016432022




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


                               I.A.(Civil)/266/2022

         ORIENTAL INSURANCE COMPANY LTD.
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
         GUWAHATI
         GS ROAD
         ULUBARI
         GUWAHATI
         781007
         REPRESENTED BY THE ASSISTANT MANAGER
         GAUHATI REGIONAL OFFICE
         ULUBARI
         GUWAHATI 781005


          VERSUS

         SRI. MARIAM EKKA AND ANR.
         W/O LATE TARCIUS EKKA
         RESIDENT OF VILLAGE BAJRAJHAR
         PO ROWTA CHARIALI
         PS ROWTA
         DIST UDALGURI
         BTAD
         ASSAM
         784508
         PRESENT ADDRESS VILLAGE KONWARPARA
         PO AND PS MANGALDAI
         DIST DARRANG
         ASSAM
         784125

         2:SRI BAIPATRA HAJONG
         S/O LATE HARI DAS HAJONG
          RESIDENT OF VILLAGE MAIMONSING GAON
                                                                                    Page No.# 2/2

             PO DHANSIRI BAZAR
             PO ORANG
             DIST UDALGURI
             ASSAM
             BTAD
             784114
             ------------
             Advocate for : MS. C MOZUMDAR
             Advocate for : appearing for SRI. MARIAM EKKA AND ANR.



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

28.02.2022

Heard Ms. C. Mozumdar, learned counsel representing the applicant.

Since the connected appeal is admitted for hearing, the operation of the judgment dated 23.08.2021 passed by the Member, MACT, Darrang, Mangaldai in MAC Case No. 85/2018 shall remain stayed till disposal of the appeal, subject to deposit of Rs.70,000/- of the awarded amount in the Registry of the Gauhati High Court in next 30 (thirty) days.

The IA is disposed of.

JUDGE

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