Oriental Insurance Co. Ltd vs Amanullah And 3 Ors
2022 Latest Caselaw 2403 Gua

                                                              Page No.# 1/2

GAHC010129112022




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

                         Case No.: I.A.(Civil)/2016/2022

         ORIENTAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
         A 25/27
         ASAF ALI ROAD
         NEW DELHI 110002

          VERSUS

         AMANULLAH AND 3 ORS.
         S/O MD. ABDUL RAHIM RESIDENT OF VILLAGE SAKARAGAON
         PO AND PS DALGAON
         DIST DARRANG
         ASSAM
         784116

         2:SRI GYAN JYOTI LAHKAR
         S/O LATE DR. JOGENDRA LAHKAR
         RESIDENT OF VILLAGE MIRZA
          KOCHPARA
          PO MIRZA
          PS PALASHBARI
          DIST KAMRUP
         ASSAM
          781101
          3:MD. ABJAL HOQUE
         S/O MUWAJJAM HUSSAIN
         RESIDENT OF VILLAGE KAKALBHANGI JOGIGAON
          PO AND PS DALGAON
          DIST DARRANG
         ASSAM
          784116
          4:THE BRANCH MANAGER
         UNITED INDIA INSURANCE CO. LTD.
         MANGALDAI BRANCH
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           L.N.B ROAD
           MANGALDAI TOWN
           PO AND PS MANGALDAI
           DIST DARRANG
           ASSAM
           ------------

Advocate for : MR SISHIR DUTTA Advocate for : appearing for AMANULLAH AND 3 ORS.

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

20.07.2022 Heard Mr. S. Dutta, the learned counsel for the applicant.

This is an application for stay of the operation of the impugned judgment dated 31.03.2022 passed by the learned Member, Motor Accident Claims Tribunal, Darrang, Mangaldai in MAC Case No.(I) 7/2018.

The accompanying appeal having been admitted, this Court deems it proper to further stay the impugned judgment dated 31.03.2022 passed by the passed by the learned Member, Motor Accident Claims Tribunal, Darrang, Mangaldai in MAC Case No.(I) 7/2018 subject to deposit of 50% of the said awarded amount before the Registry of this Court within 6 (six) weeks from today.

The respondents/claimants shall be entitled to withdraw the said amount by filing appropriate application before the Registry of this Court.

In view of the above, the I.A. stands disposed of.

JUDGE

Comparing Assistant