Liberty General Insurance Ltd vs Junu Rabha And 2 Ors
2022 Latest Caselaw 2008 Gua

                                                               Page No.# 1/2

GAHC010100452022




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

                        Case No. : I.A.(Civil)/1601/2022
                                        in
                           MACApp./302/2022


         LIBERTY GENERAL INSURANCE LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT 10TH FLOOR
         TOWER A
         PENINSULA BUSINESS PARK
         GANPATRAO KADAM MARG
         LOWER PAREL (WEST) MUMBAI-400013
         MAHARASHTRA AND ITS BRANCH OFFICE AT FIRST FLOOR
         GANAPATI ENCLAVE
         BORA SERVICE
         GS ROAD
         GUWAHATI
         KAMRUP M ASSAM 781007


          VERSUS

         JUNU RABHA AND 2 ORS.
         D/O LATE AJALA RABHA
          RESIDENT OF VILLAGE JARAPARA
          PS BOKO
          DIST KAMRUP
          ASSAM
          781123

         2:RATUL ALI
         S/O LATE AMZED @ AMAJED ALI
          RESIDENT OF BHUTNATH
          MILAN NATH
          HOUSE NO. 13
         WARD NO. 5
          PO AND PS BHARALUMUKH
          GUWAHATI
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           KAMRUP M ASSAM
           3:SRI RAJU PATHAK
           S/O LATE PURNA PATHAK
           RESIDENT OF DAKUAPARA
           PS AND PS BOKO
           DIST KAMRUP
           ASSAM
           781123
           ------------

Advocate for : MR T KALITA Advocate for : appearing for JUNU RABHA AND 2 ORS.

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

Heard Mr. T. Kalita, learned counsel for the appellant/applicant. Also heard Mr. A.R. Agarwal, learned counsel for Respondent No.1.

After hearing learned counsel for the parties and on perusal of the record of the case, the operation of the impugned judgment and award dated 23.12.2021 passed by the learned Member, Motor Accident Claims Tribunal, Kamrup at Amingaon in MAC Case No.268/2018, shall remain stayed subject to appellant depositing 30% of the awarded amount before the Registry of this Court, who shall, in turn, release the 30% of the awarded amount to the claimant/respondent No.1 on proper identification and including on obtaining indemnity bond of equivalent amount.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant