Case No. : I.A.(Civil)/1621/2022 vs Rahima Khatun And 3 Ors
2022 Latest Caselaw 2047 Gua

                                                            Page No.# 1/2

GAHC010100692022




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

                         Case No. : I.A.(Civil)/1621/2022
                                         in
                            MACApp./309/2022
         SHRIRAM GENERAL INSURANCE CO. LTD.
         0500-E/8
          RIICO INDUSTRIAL AREA
          SITAPURA
         JAIPUR
          RAJASTHAN
          302022 AND HAVING A BRANCH OFFICE AT B.R ARCADE
          3RD FLOOR
          21 JANAPATH
          ULUBARI
          GUWAHATI 78007


          VERSUS

         RAHIMA KHATUN AND 3 ORS.
         W/O SIDDIK ALI RESIDENT OF VILLAGE GARUAGAON
         PS KHATUAL
         DIST NAGAON
         ASSAM
         782124

         2:MD. SIDDIK ALI
         S/O LATE ABBASH ALI
         RESIDENT OF VILLAGE GARUAGAON
          PS KHATUAL
          DIST NAGAON
         ASSAM
          782124
          3:MD. MAFIZ UDDIN

         S/O LATE ABDUL KADIR
                                                                       Page No.# 2/2

           RESIDENT OF BHAGAMOR
           PS SAMAGURI
           DIST NAGAON
           ASSAM 782140
           4:MD. HABIBUR RAHMAN SHEIKH
           S/O LATE LALU SHEIKH
           RESIDENT OF VILLAGE BARONGATOLI
           PS KHATUAL
           DIST NAGAON
           ASSAM 782124
           ------------

Advocate for : MR. R GOSWAMI Advocate for : appearing for RAHIMA KHATUN AND 3 ORS.

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 08-06-2022

Heard Mr. R. Goswami, learned counsel for the appellant/ applicant.

After hearing learned counsel for the applicant and on perusal of the record of the case, the operation of the impugned judgment and award dated 04.03.2022 passed by the learned Member, Motor Accident Claims Tribunal, Nagaon in MAC Case No.218/2017, shall remain stayed subject to applicant/appellant depositing 50 % of the awarded amount before the Registry of this Court, who shall, in turn, release the 50 % of the awarded amount to the respondents on their proper identification and on obtaining indemnity bond of the equivalent amount.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant