National Insurance Co. Ltd vs Md. Islam Ali And 2 Ors. A
2022 Latest Caselaw 2622 Gua

Citation : 2022 Latest Caselaw 2622 Gua
Judgement Date : 30 July, 2022

Gauhati High Court

National Insurance Co. Ltd vs Md. Islam Ali And 2 Ors. A on 30 July, 2022

                                                                 Page No.# 1/2

GAHC010035552021




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



                                  I.A.(Civil)/2087/2022

         NATIONAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT 3 MIDDLETON STREET
         KOLKATA- 700071 AND ONE OF THE REGIONAL OFFICES AT M.S.S. PATH
         BHANGAGARH
         GUWAHATI- 781005.


          VERSUS

         MD. ISLAM ALI AND 2 ORS. A
         S/O- MAKIB ALI
         R/O- VILL.- CHOWRAKARA
         P.O. SONESWAR
         P.S. KAMALPUR
         DIST.- KAMRUP(R)
         ASSM
         PIN- 781382.

         2:PRANJIT NAMAHSUDRA
         S/O- BIKUL NAMAHSUDRA
          R/O- H/NO. 6
          K.K. HANDIQUE NAGAR
          DISPUR
          KAHILIPARA
          GUWAHATI
          DIST.- KAMRUP(M)
         ASSAM
          PIN- 781019.
          3:MINTU KALITA
         S/O- NAREN KALITA
          R/O- VILL.- HALOGAON
          P.S. SUALKUCHI
                                                                          Page No.# 2/2

           DIST.- KAMRUP
           ASSAM
           PIN- 781103.
           ------------
           Advocate for : MR. A J SAIKIA
           Advocate for : MR D MONDAL appearing for MD. ISLAM ALI AND 2 ORS. A



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

30.07.2022

Since the connected appeal has been admitted for hearing, the operation of the Judgment and Order dated 10.12.2019 passed by the Member, MACT No. 1, Kamrup, Assam in MAC Case No. 3029/2015 shall remain stayed till disposal of the appeal subject to deposit of 50% of the awarded amount in the Registry of the Gauhati High Court.

The claimant shall be at liberty to withdraw the aforesaid 50% amount on execution of a bond.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant