Union Of India vs Sri Atul Ch. Das And 5 Ors
2022 Latest Caselaw 1968 Gua

Citation : 2022 Latest Caselaw 1968 Gua
Judgement Date : 3 June, 2022

Gauhati High Court

Union Of India vs Sri Atul Ch. Das And 5 Ors on 3 June, 2022

                                                                     Page No.# 1/2

GAHC010106272022




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

                         Case No. : I.A.(Civil)/1570/2022
                                         in
                            MACApp./293/2022



         UNION OF INDIA
         REP. BY THE ADDL. DIGP
         G.C.
         C.R.P.F.
         GURGAON
         HARYANA
         PIN- 122001. (OWNER OF THE VEHICLE NO. HR-55-G-4618 MINI BUS).


          VERSUS

         SRI ATUL CH. DAS AND 5 ORS
         S/O- LATE SISHIL DAS
         R/O- VILL.- SISHAPITH
         P.O. AND P.S. BOKO
         DIST.- KAMRUP
         ASSAM
         PIN- 781123.

         2:SMTI. MINATI DAS
         W/O- SRI ATUL CH. DAS
          R/O- VILL.- SISHAPITH
          P.O. AND P.S. BOKO
          DIST.- KAMRUP
         ASSAM
          PIN- 781123.
          3:THE REGIONAL MANAGER
          NATIONAL INSURANCE CO. LTD.

         BHANGAGARH
         GUWAHATI- 781005. (INSURER OF VEHICLE NO. AS-01/AQ 2985).
                                                                          Page No.# 2/2

           ------------

Advocate for : MR. K K PARASAR Advocate for : MR. R GOSWAMI appearing for SRI ATUL CH. DAS AND 5 ORS

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 03-06-2022

The applicant is represented by Mr. K.K. Parasar, learned counsel.

Ms. P. Borthakur, learned counsel appears on behalf of Respondent No.6.

This is an application for stay of the operation of the judgment and Award dated 17.12.2018 passed in MAC Case No.464/2012 by the learned Member, Motor Accident Claims Tribunal no.1, Kamrup, Guwahati.

Heard the learned counsel for the applicant as well as the learned counsel for Respondent No.6.

Subject to deposit of 25% of the awarded amount by the appellant , the operation of the impugned judgment and award dated 17.12.2018 shall remain stayed.

The amount be deposited with the Registry of this Court within a period of six weeks from today.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant