National Insurance Company Ltd vs Chamiran Nessa And 4 Ors
2022 Latest Caselaw 2271 Gua

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GAHC010113272022




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

                        Case No. :I.A.(Civil)/1892/2022


         NATIONAL INSURANCE COMPANY LTD.
         REGISTERED HEAD OFFICE AT 3
         MIDDLETON STREET
         CALCUTTA-700071
         REPRESENTED BY THE ASSISTANT MANAGER
         GAUHATI REGIONAL OFFICE
         BHANGAGARH
         GUWAHATI-781005.


          VERSUS

         CHAMIRAN NESSA AND 4 ORS.
         W/O- LATE SUKUR ALI
         R/O- VILL.- BASHBARI NO. 1
         P.O. SALABILA
         P.S. MANIKPUR
         DIST. BONGAIGAON
         ASSAM
         PIN- 783392.

         2:MR. FURKAN
         S/O ABDOOL GAFOOR
          RESIDENT OF VPO KUNDI SONIPAT
          HARYANA
          PO AND PS SONIPAT
          DIST SONIPAT
          HARYANA
          131028 PERMANENT ADDRESS RESIDENT OF HOUSE NO. 120
          DURGA CHOWK
          BHALSWA DAIRY
          PO BHALASWA
          PS BHALSWA DIARY
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             DELHI 110042
             3:MR. SUDARSHAN
             S/O SIYA RAM RESIDENT OF VILLAGE NAGLA BALDEV
             PARDHANAPUR
             PO ALIGANJ
             PS JASRATHPUR
             ALIGANJ(DEHAT) DIST ETAH
             UTTAR PRADESH
             207247
             4:AKHIRUL ISLAM
             S/O ABUL HUSSAIN
             RESIDENT OF VUKKAGE PURAN BIJNI
             PO AND PS BIJNI
             DIST CHIRANG
             BTAD
             ASSAM
             783390
             5:MR. ABDUL KADER
             S/O SAHAB ALI
             RESIDENT OF VILLAGE BASHBARI NO. 1
             PO SALABILA
             PS MANIKPUR
             DIST BONGAIGAON
             ASSAM
             783392
             ------------

Advocate for : MS. R D MOZUMDAR Advocate for : appearing for CHAMIRAN NESSA AND 4 ORS.

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

29.06.2022

Heard learned counsel for the applicant.

This is an application for stay of the operation of the judgment and award dated 04.03.2022 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC case No. 39/2019.

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As the connected appeal has already been admitted, the judgment and award dated 04.03.2022 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC case No. 39/2019 is stayed subject to deposit of 50% of the awarded amount before the Registry of this court.

IA stands disposed of.

JUDGE

Comparing Assistant