The United India Insurance ... vs Smti Bidyabati Bhuyan And 3 Ors
2022 Latest Caselaw 2596 Gua

                                                                Page No.# 1/3

GAHC010274942019




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

                        Case No. : I.A.(Civil)/2108/2022


         THE UNITED INDIA INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
         CHENNAI-600014 AND REGIONAL OFFICE AT CHIBBER HOUSE
         G.S. ROAD
         GUWAHATI-5
         REPRESENTED BY ITS REGIONAL MANAGER
         REGIONAL OFFICE
         GUWAHATI (INSURER OF THE VEHICLE NO. DL-4C-E-2998 (TATA SUMO)


          VERSUS

         SMTI BIDYABATI BHUYAN AND 3 ORS
         W/O LATE RABIN KR. [email protected] LATE RABINDRA KR. BHUYAN
         R/O BARPARA
         BONGAIGAON TOWN
         WARD NO.5
         P.O. AND P.S. BONGAIGAON
         DIST. BONGAIGAON
         ASSAM
         PIN 783380

         2:MISS TONMOYEE BHUYAN
         D/O LATE RABIN KR. [email protected] LATE RABINDRA KR. BHUYAN
          R/O BARPARA
          BONGAIGAON TOWN
         WARD NO.5
          P.O. AND P.S. BONGAIGAON
          DIST. BONGAIGAON
         ASSAM
          PIN 783380
          3:SRI MANI JAIN
         S/O UNKNOWN
                                                                           Page No.# 2/3

              4:SRI SATISH KUMAR
             S/O UNKNOWN
              R/O 3826
              PRAJAPATI TEMPLE
              PAHARGANJ
              DELHI-110005
             (OWNER OF VEHICLE NO. DL-4C-E-2998 (TATA SUMO))
              5:SRI SANJEEV KUMAR
             S/O PRITAMCHAND
              R/O 153-F
              SOUTH-EAST NEW DELHI

             (DRIVER OF VEHICLE NO. DL-4C-E-2998 (TATA SUMO))
              ------------

Advocate for : MR. A DUTTA Advocate for : MR. K R BORA appearing for SMTI BIDYABATI BHUYAN AND 3 ORS

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

30.07.2022

Heard Mr. A Dutta, learned counsel for the applicant.

This is an application for stay/suspension of the judgment and award dated 27.06.2019 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 132/2000.

As the connected appeal is admitted by this court, the operation of the judgment and award dated 27.06.2019 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 132/2000 shall remain stayed subject to deposit of 50% of the awarded amount before the Registry of this court within a period of three months.

The Registry of this court shall allow the claimant to withdraw the same after Page No.# 3/3

proper verification.

IA stands disposed of.

JUDGE

Comparing Assistant