Sewali Dihingia vs The New India Assurance Co. Ltd. ...
2022 Latest Caselaw 1059 Gua

                                                                 Page No.# 1/3

GAHC010057132022




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

                         Case No. : MACApp./161/2022

         SEWALI DIHINGIA
         D/O BHADRESWAR DIHINGIA
         HOUSE NO. 122(B) GANDHI BASTI TINIALI, GUWAHATI 3, PS CHANDMARI,
         DIST KAMRUP M ASSAM,



         VERSUS

         THE NEW INDIA ASSURANCE CO. LTD. AND 2 ORS.
         BRANCH OFFICE, GS ROAD, ULUBARI, GODREJ BUILDING, 1ST FLOOR,
         GUWAHATI 05, ASSAM

         2:SMTI TUTUMONI CHUTIA
         W/O SRI BAPARAM CHUTIA

         MOTHER OF LATE PRAGYAN CHUTIA

         RESIDENT OF VILLAGE GORHMARA RODHALA
         PO SISSIBORGAON
         PS SILAPATHAR
         DIST DHEMAJI
         ASSAM
         PRESENTLY RESIDING AT C/O JAINAL ABEDIN
         GANDHIBASTI
         GUWAHATI 03
         PS CHANDMARI
         DIST KAMRUP M ASSAM

         3:SRI BAPARAM CHUTIA
          S/O LATE KUMALSON CHUTIA
         RESIDENT OF VILLAGE GORHMARA RODHALA
          PO SISSIBORGAON
          PS SILAPATHAR
                                                                    Page No.# 2/3

            DIST DHEMAJI
            ASSAM
            PRESENTLY RESIDING AT C/O JAINAL ABEDIN
            GANDHIBASTI
            GUWAHATI 03
            PS CHANDMARI
            DIST KAMRUP M ASSA

Advocate for the Petitioner   : MR. A MANNAF

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/921/2022

            SEWALI DIHINGIA
            D/O BHADRESWAR DIHINGIA HOUSE NO. 122(B) GANDHI BASTI TINIALI
            GUWAHATI 3
            PS CHANDMARI
            DIST KAMRUP M ASSAM



             VERSUS

            THE NEW INDIA ASSURANCE CO. LTD. AND 2 ORS.
            BRANCH OFFICE
            GS ROAD
            ULUBARI
            GODREJ BUILDING
            1ST FLOOR
            GUWAHATI 05
            ASSAM

            2:SMTI TUTUMONI CHUTIA
            W/O SRI BAPARAM CHUTIA

            MOTHER OF LATE PRAGYAN CHUTIA

            RESIDENT OF VILLAGE GORHMARA RODHALA
            PO SISSIBORGAON
            PS SILAPATHAR
            DIST DHEMAJI
            ASSAM
                                                                           Page No.# 3/3

            PRESENTLY RESIDING AT C/O JAINAL ABEDIN
            GANDHIBASTI
            GUWAHATI 03
            PS CHANDMARI
            DIST KAMRUP M ASSAM
            3:SRI BAPARAM CHUTIA
            S/O LATE KUMALSON CHUTIA
            RESIDENT OF VILLAGE GORHMARA RODHALA
            PO SISSIBORGAON
            PS SILAPATHAR
            DIST DHEMAJI
            ASSAM
            PRESENTLY RESIDING AT C/O JAINAL ABEDIN
            GANDHIBASTI
            GUWAHATI 03
            PS CHANDMARI
            DIST KAMRUP M ASSAM
            ------------
            Advocate for : MR. A MANNAF
            Advocate for : appearing for THE NEW INDIA ASSURANCE CO. LTD. AND 2 ORS.



                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

Date : 25.03.2022.

Heard Mr. A. Mannaf, learned counsel appearing for the appellant. Since the connected appeal has been admitted for hearing, the impugned judgment and order dated 22.12.2021 passed by the learned MACT, No.3, Kamrup(M) at Guwahati in MAC case No. 434/2017, asking the appellant to pay of Rs.2,79,600/- along with 7.5% interest, shall remain stayed till disposal of the appeal.

The I/A stands disposed of accordingly.

JUDGE

Comparing Assistant