Gauhati High Court
Page No.# 1/4 vs New India Assurance Company Ltd on 30 July, 2022
Page No.# 1/4
GAHC010132572022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1925/2022
SYEDA JARINA KAZI AND 3 ORS.
W/O LATE SYEDA JALAL KAZI, R/O VILL-GOG, P.O.-BORPALAHA, P.S.-
BAIHATA CHARIALI, DIST-KAMRUP(R), ASSAM-781121
2: SYED MEHBOOB KAZI
S/O LT. SAYED JALAK KAZI
R/O VILL-GOG
P.O.-BORPALAHA
P.S.-BAIHATA CHARIALI
DIST-KAMRUP(R)
ASSAM-781121
3: SAYED MOZAHID KAZI
S/O LT. SAYED JALAL KAZI
R/O VILL-GOG
P.O.-BORPALAHA
P.S.-BAIHATA CHARIALI
DIST-KAMRUP(R)
ASSAM-781121
4: SAYED ANNOWARA KAZI
W/O LT. GIASUDDIN KAZI
R/O VILL-GOG
P.O.-BORPALAHA
P.S.-BAIHATA CHARIALI
DIST-KAMRUP(R)
ASSAM-78112
VERSUS
NEW INDIA ASSURANCE COMPANY LTD.
REP. BY THE ITS REGIONAL MANAGER G.S. ROAD ULUBARI, P.O.
GUWAHATI-781007 DIST. KAMRUP (M) ASSAM
Page No.# 2/4
Advocate for the Petitioner : MR. A R AGARWALA
Advocate for the Respondent : MR. K K BHATTA
Linked Case : MACApp./299/2021
M/S NEW INDIA ASSURANCE COMPANY LTD.
HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87
MAHATMA GANDHI ROAD
MUMBAI AND ONE OF THE REGIONAL OFFICE AT STAR CITY COMPLEX
5TH FLOOR
LACHIT NAGAR
GUWAHATI-781005
NEAR HANUMAN MANDIR
VERSUS
SYEDA JARINA KAZI AND 5 ORS.
W/O LATE SYEDA JALAL KAZI
R/O VILL-GOG
P.O.-BORPALAHA
P.S.-BAIHATA CHARIALI
DIST-KAMRUP(R)
ASSAM-781121
2:SYED MEHOOB KAZI
S/O LATE SAYED JALAL KAZI
R/O VILL-GOG
P.O.-BORPALAHA
P.S.-BAIHATA CHARIALI
DIST-KAMRUP(R)
ASSAM-781121
3:SAYED MOZAHID KAZI
S/O LATE SYED JALAL KAZI
R/O VILL-GOG
P.O.-BORPALAHA
P.S.-BAIHATA CHARIALI
DIST-KAMRUP(R)
ASSAM-781121
4:SAYED ANOWARA KAZI
W/O LATE GIASUDDIN KAZI
R/O VILL-GOG
P.O.-BORPALAHA
P.S.-BAIHATA CHARIALI
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DIST-KAMRUP(R)
ASSAM-781121
5:JAINUR ALI
S/O RAHIM ALI
R/O VILL-GURAKUCHI
RANGIA
P.O.-RANGIA
P.S.-RANGIA
DIST-KAMRUP
ASSAM-781354
6:BITU ALI
S/O LATE RASTUM ALI
R/O VILL-UDIANA
P.O.-UDIANA
DIST-KAMRUP
ASSAM-781354
------------
Advocate for : MR. K K BHATTA
Advocate for : MR. A R AGARWALA (R-1 TO 4) appearing for SYEDA JARINA
KAZI AND 5 ORS.
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 30-07-2022
Heard Mr. A. R.Agarwala, learned counsel for the applicant. Also heard Mr.
K.K.Bhatta, learned counsel for the respondent.
The connected appeal being MAC Appl. No. 299/2021 was preferred by
the Insurance Company against the judgment and award dated 18.6.2021
passed by learned Member, Motor Accident Claims Tribunal No.3 at Kamrup(M)
in MAC Case No. 2137/2017.
While admitting this appeal this court by order dated 8.12.2021 passed in
I A(C) No. 1983 of 2021 stayed the judgment and award under challenge
subject to deposit of 20% of awarded amount before the Registry of this Court.
It is submitted by both the learned counsel that said amount has already
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been deposited. Accordingly the present application is filed to allow the claimant
to withdraw the same.
Mr. Bhatta, learned counsel for the respondent has not objected to such
prayer.
Accordingly prayer is allowed.
In view of the above, the applicants claimants are allowed to withdraw
20% of deposited amount in the following manner:
1. The applicant claimant Nos. 1, 2 and 4 be allowed to withdraw 25% each
of the deposited amount.
2. The remaining 25 % of deposited amount shall be kept in a fixed deposit
in the name of applicant No. 3 minor.
I. A stands disposed of.
JUDGE
Comparing Assistant
