Oriental Insurance Company Ltd vs Bhabani Roy And 5 Ors
2022 Latest Caselaw 2472 Gua

                                                             Page No.# 1/3

GAHC010096052018




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

                      Case No.: I.A.(Civil)/2316/2018

         ORIENTAL INSURANCE COMPANY LTD
         A CENTRAL GOVERNMENT UNDERTAKING HAVING ITS REGIONAL OFFICE
         AT GUWAHATI
         ULUBARI
         GUWAHATI 781007
         REPRESENTED BY THE DEPUTY MANAGER
         GAUHATI REGIONAL OFFICE


          VERSUS

         BHABANI ROY AND 5 ORS
         W/O LATE RAJ KUMAR ROY VILL CHANNIGHAT PS DHOLAI DIST CACHAR
         ASSAM 788120

         2:MOUSOMI ROY
         D/O LATE RAJ KUMAR ROY
         VILL CHANNIGHAT
         PS DHOLAI
         DIST CACHAR
         ASSAM
         788120
          3:RASHMI ROY
         D/O LATE RAJ KUMAR ROY
         VILL CHANNIGHAT
         PS DHOLAI
         DIST CACHAR
         ASSAM
         788120
          4:RAJDEEP ROY
         S/O LATE RAJ KUMAR ROY
         VILL CHANNIGHAT
         PS DHOLAI
         DIST CACHAR
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          ASSAM
          788120
           5:HUSSAIN AHMED
          S/O LATE JASHIM UDDIN
          VILL SRIKONA PART II
          PO SRIKONA
          DIST CACHAR
          ASSAM
          788026
           6:NURUL HAQUE LASKAR
          S/O ABDUL KAYUM LASKAR
          VILL NAIRGRAM PART II
          PS SILCHAR
          DIST CACHAR
          ASSAM
           788713
           ------------

Advocate for : MS. R D MOZUMDAR Advocate for : appearing for BHABANI ROY AND 5 ORS

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

25.07.2022

Heard Ms. R. D. Mozumdar, the learned counsel for the applicant.

This is an application for stay of the judgment and order dated 08.12.2017 passed in MAC Case No.778/2016 by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar till disposal of the appeal.

The accompanying appeal having been admitted, this Court deems it proper to further stay the judgment and order dated 08.12.2017 passed in MAC Case No.778/2016 by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar subject to deposit of 50% of the said awarded amount before the Registry of this Court within 6 (six) weeks from today.

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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