United India Insurance Company ... vs Smti. Manjulata Roy And 4 Ors
2022 Latest Caselaw 2604 Gua

                                                                 Page No.# 1/3

GAHC010274962019




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

                         Case No. : I.A.(Civil)/2111/2022


         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
         REP. BY ITS REGIONAL MANAGER
         REGIONAL OFFICE
         GUWAHATI. (INSURER OF THE VEHICLE NO. DL-4CE-2998 (TATA SUMO).


          VERSUS

         SMTI. MANJULATA ROY AND 4 ORS
         W/O- LATE RANJIT KR. ROY
         R/O- GAURIPUR
         BARUAHPATTY
         WARD NO. 5
         P.O. AND P.S. GAURIPUR
         DIST.- DHUBRI
         ASSAM
         PIN- 783331.

         2:SRI KULDIP ROY
         S/O- LATE RANJIT KR. ROY
          R/O- GAURIPUR
          BARUAHPATTY
         WARD NO. 5
          P.O. AND P.S. GAURIPUR
          DIST.- DHUBRI
         ASSAM
          PIN- 783331.
          3:SRI MANI JAIN
         R/O- 3826
                                                                           Page No.# 2/3

             PRAJAPATI TEMPLE
             PAHARGANJ
             DELHI- 110005.
             4:SRI SATISH KUMAR
             W/O- LATE RANJIT KR. ROY
             R/O- GAURIPUR
             BARUAHPATTY
             WARD NO. 5
             P.O. AND P.S. GAURIPUR
             DIST.- DHUBRI
             ASSAM
             PIN- 783331. (OWNER OF VEHICLE NO. DL-4CE-2998 (TATA SUMO).
             5:SRI SANJEEV KUMAR
             S/O- PRITAMCHAND
             R/O- 153-F
             EAST NEW DELHI. (DRIVER OF VEHICLE NO. DL-4CE-2998 (TATA SUMO).
             ------------

Advocate for : MR. A DUTTA Advocate for : MR. K R BORA appearing for SMTI. MANJULATA ROY AND 4 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. 131/2000.

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. 131/2000 shall remain stayed subject to deposit of 50% of the awarded amount before the Registry of this court within a period of three months.

Page No.# 3/3

The Registry of this court shall allow the claimant to withdraw the same after proper verification.

IA stands disposed of.

JUDGE

Comparing Assistant