The Oriental Insurance Company ... vs Kalpana Das And 2 Ors
2022 Latest Caselaw 1932 Gua

                                                              Page No.# 1/2

GAHC010059562021




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

                       Case No. : I.A.(Civil)/1423/2022

         THE ORIENTAL INSURANCE COMPANY LTD.
         A GOVT. OF INDIA UNDERTAKING HAVING ITS REGISTERED OFICCE AT
         ORIENTAL HOUSE
         P.B NO. 7037
         A-25/27 ASAF ALI ROAD
         NEW DELHI 110002 AND REGIONAL OFFICE AT G.S ROAD
         ULUBARI
         GUWAHATI 781007
         DIST KAMRUP M ASSAM REPRESENTED HEREIN BY ITS ASST. MANAGER
         NAMELY RANABIR GANGULY

          VERSUS

         KALPANA DAS AND 2 ORS.
         W/O SRI MADAN DAS @ KAIBARTA
         RESIDENT OF VILLAGE MAKELI
         PS CHHAYGAON
         DIST KAMRUP
         ASSAM
         781134

         2:SRI MADAN DAS
         (FATHER OF THE DECEASED)
         S/O SRI DIPTI KAIBARTA
         RESIDENT OF VILLAGE MAKELI
          PS CHHAYGAON
          DIST KAMRUP
          ASSAM
          781134
          3:MISS MANISHA DAS
         SISTER OF THE DECEASED
         D/O SRI MADAN DAS @ KAIBARTA

         RESIDENT OF VILLAGE MAKELI
                                                                      Page No.# 2/2

             PS CHHAYGAON
             DIST KAMRUP
             ASSAM
             781134
             ------------
             Advocate for : MR. S CHAMARIA
             Advocate for : appearing for KALPANA DAS AND 2 ORS.


                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 01.06.2022

Heard Mr. S. Chamaria, the learned counsel appearing on behalf of the appellant.

This is an application for stay of the judgment and award dated 21.12.2020 passed by the learned Member of Motor Accident Claims Tribunal No.1, Kamrup, Assam, in M.A.C. Case No.919/2016.

The accompanying appeal having been admitted. This Court stays the impugned judgment and award dated 21.12.2020 passed in M.A.C. Case No.917/2016 by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup, Assam subject to deposit of 50% of the award to the Registry of this Court within 6 (weeks). The claimant(s) shall be entitled to withdraw the same upon an application being filed before the Registry of this Court.

With above observations, the IA stands disposed of.

JUDGE

Comparing Assistant