The Oriental Insurance Co. Ltd vs Sri Nishanta Tamuli And 2 Ors
2022 Latest Caselaw 1971 Gua

                                                                    Page No.# 1/2

GAHC010101122022




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

                                Case No. : I.A.(Civil)/1538/2022
                                               in
                                MAC Appeal No.266 of 2022

            THE ORIENTAL INSURANCE CO. LTD.,
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
            REGIONAL MANAGER, ULUBARI, GUWAHATI-7.


            VERSUS

            SRI NISHANTA TAMULI AND 2 ORS
            S/O- SRI GUNA KANTA TAMULI, R/O- VILL.- MAJGAON TAMULI CHUBURI,
            P.O. AND P.S. TEZPUR, DIST.- SONITPUR, ASSAM, PIN- 784001

            2:SUNIL SARAF
             S/O- LATE S. SARAF
             R/O- VILL.- BISHNU RAVA PATH
             P.O. AND P.S. TEZPUR
             DIST.- SONITPUR
            ASSAM
             PIN- 784001.

            3:SRI PUYUSH LUGUN
             S/O- LATE KENURAM LUGUN

            R/O- VILL.- BORGHAT
            P.O. AND P.S. TEZPUR
            DIST.- SONITPUR
            ASSAM
            PIN- 784001

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :

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BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

03-06-2022

This is an application for stay of the operation of the impugned judgment and order dated 26.10.2018 passed by the learned Member, MACT, Sonitpur, Tezpur, in MAC Case no.60/2017(D).

Heard Mr. R. Sharma, learned counsel for the applicants. Also heard Mr. A.K. Gupta, learned counsel for Respondent No.2.

Subject to deposit of 50% of the awarded amount, the operation of the aforesaid judgment and order dated 26.10.2018, shall remain stayed.

The amount, if deposited as per the above order, the same be withdrawn by the claimants-respondents, subject to observance of all necessary formalities before the Registry of this Court and on furnishing of indemnity bond of the equivalent amount.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant