The National Insurance Company ... vs Momotaz Khatun And 7 Ors
2022 Latest Caselaw 2083 Gua

                                                              Page No.# 1/3

GAHC010105222022




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

                        Case No. : I.A.(Civil)/1684/2022
                                        in
                           MACApp./316/2022


         THE NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET
         KOLKATA 700071 AND REGIONAL OFFICE AT GS ROAD
         BHANGAGARH
         GUWAHATI 05
         REPRESENTED BY ITS REGIONAL MANAGER
         REGIONAL OFFICE
         GUWAHATI


          VERSUS

         MOMOTAZ KHATUN AND 7 ORS.
         W/O LATE MOSTAK HUSSAIN RESIDENT OF VILLAGE GUMAIJHAR
         PS LAKHIPUR
         DIST GOALPARA
         ASSAM

         2:SHEIKH SADI
         S/O LATE BILLALUDDIN
         RESIDENT OF VILLAGE GUMAIJHAR
          PS LAKHIPUR
          DIST GOALPARA
         ASSAM
          3:MONOWARA BEGUM
         W/O SHEIKH SADI
         RESIDENT OF VILLAGE GUMAIJHAR
          PS LAKHIPUR
          DIST GOALPARA
         ASSAM
          4:MUSKARA YASMIN
         D/O LATE MOSTAK HUSSAIN
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         RESIDENT OF VILLAGE GUMAIJHAR
         PS LAKHIPUR
         DIST GOALPARA
         ASSAM
         5:THE DIVISIONAL MANAGER

         THE NEW INDIA ASSURANCE COMPANY LIMITED
         BONGAIGAON DIVISION
         BONGAIGAON
         ASSAM
         6:MUZURUL HOQUE
         S/O ARFAN ALI
         VILLAGE BHATIPARA
         PO
         PS AND DIST GOALPARA
         ASSAM
         7:ANIT RABHA
         S/O NARAYAN RABHA
         VILLAGE THEKASU PART I
         PO AND PS DUDHNOI
         DIST GOALPARA
         ASSAM
         8:MUSLEM UDDIN
         S/O ALAP UDDIN

         VILLAGE SHILAPANI
         PO AND PS LAKHIPUR
         DIST GOALPARA
         ASSAM
         ------------

Advocate for : MRS. P M DUTTA Advocate for : appearing for MOMOTAZ KHATUN AND 7 ORS.

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

10-06-2022

This is an application for stay of the operation of the impugned judgment and award dated 18.01.2022 passed by the learned Member, MACT, Goalpara, in MAC Case No.114/2016.

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Heard Mr. A. Dutta, learned counsel for the applicant.

Subject to deposit of 25% of the awarded amount within a period of six weeks from today, the operation of the aforesaid judgment and order dated 18.01.2022, shall remain stayed.

The release of the amount will be dependent on an application to be filed by the respondents/claimants and to be considered by the Court at an appropriate time.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant