United India Insurance Company ... vs Ajep Rabha And Ors
2022 Latest Caselaw 1095 Gua

                                                               Page No.# 1/2

GAHC010059072022




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


                              I.A.(Civil)/947/2022
                                    in
                              MACApp./165/2022

         UNITED INDIA INSURANCE COMPANY LTD.
         A PUBLIC SECTOR UNDERTAKING COMPANY
         REGISTERED AND INCORPORATED UNDER THE COMPANIES ACT
         1956
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
         CHENNAI 600014 WITH ONE OF ITS REGIONAL OFFICE AT CHIBBER HOUSE
         2ND FLOOR
         GS ROAD
         GUWAHATI 5
         REPRESENTED BY ITS REGIONAL MANAGER
         GUWAHATI ASSAM


          VERSUS

         AJEP RABHA AND ORS.
         S/O LATE AMRIT RABHA RESIDENT OF VILLAGE THARIKAPRA
         PO BAJENGDOBA
         PS MENDIPATHAR
         DIST EAST GARO HILLS
         MEGHALAYA
         794002

         2:SRI PABITRA RABHA
         S/O AJEP RABHA
         RESIDENT OF VILLAGE THARIKAPRA
          PO BAJENGDOBA
          PS MENDIPATHAR
          DIST EAST GARO HILLS
          MEGHALAYA
          794002
                                                                                    Page No.# 2/2

             TO BE REPRESENTED BY RES. NO. 1
             3:SWAPAN KALITA
             S/O SRI KULADA PD. DAS

             RESIDENT OF KACHUHALA
             PO AND PS KHELUAPARA
             DIST BONGAIGAON
             ASSAM
             783388
             4:JAIBUL ISLAM
             S/O JANARUDDIN SK

             RESIDENT OF VILLAGE FOFONGA PART I
             PO AND PS BALBOLA
             DIST GOALPARA
             ASSAM 783101
             ------------
             Advocate for : MR. R C PAUL
             Advocate for : appearing for AJEP RABHA AND ORS.




                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

28.03.2022

Since the connected appeal is admitted for hearing, the operation of the judgment and award dated 03.12.2021 passed by the Member, MACT, Goalpara in MAC Case No. 118/2010 shall remain stayed till disposal of the appeal.

The IA(C) is disposed of.

JUDGE

Comparing Assistant