The New India Assurance Company ... vs Makoni Rahang And 3 Ors
2022 Latest Caselaw 2556 Gua

                                                                  Page No.# 1/2

GAHC010107242019




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

          I.A.(Civil)/2071/2022

         THE NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 87 M.G. ROAD
         FORT MUMBAI- 400001 AND N.E. REGIONAL OFFICE AT G.S. ROAD
         GUWAHATI-5
         REP. BY ITS REGIONAL MANAGER
         REGIONAL OFFICE
         GUWAHATI. (INSURER OF THE VEHICLE NO. AS-01/X-6470 (INDICA).


          VERSUS

         MAKONI RAHANG AND 3 ORS
         D/O- LATE GANGA RAM RAHANG
         R/O- VILL.- AMGURI
         P.O. DHUPGURI
         P.S. KHETRI
         DIST.- KAMRUP(M)
         ASSAM
         PIN- 785680.


         ------------
         Advocate for : MR. A DUTTA
         Advocate for : appearing for MAKONI RAHANG AND 3 ORS
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                                    :: BEFORE ::
                      HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA


                                    O R D E R

28.07.2022

Since the connected appeal has been admitted for hearing, the operation of the judgment and award dated 09.01.2019 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup, Guwahati in MAC Case No.2058/2015 shall remain stayed till disposal of the appeal subject to deposit of Rs.1,50,000/- by the concerned Insurance Company in the Registry of this Court in next 4(four) weeks.

The Interlocutory Application stands accordingly disposed of.

JUDGE

Comparing Assistant