Page No.# 1/2 vs Haidar Ali And 2 Ors
2022 Latest Caselaw 1096 Gua

                                                                  Page No.# 1/2

GAHC010024872022




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

                         Case No. : I.A.(Civil)/382/2022

         UNIVERSAL SOMPO GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED AND CORPORATE OFFICE AT UNIT 401 4TH
         FLOOR, SANGRAM COMPLEX, 117- ANDHERI KURLA ROAD, ANDHERI
         (EAST) MUMBAI- 400059 HAVING ITS BRANCH AT ADAM PLAZA, 1ST
         FLOOR, UNIT-1, COMM-B, G.S. ROAD, CHRISTIAN BASTI, GUWAHATI-
         781005.



         VERSUS

         HAIDAR ALI AND 2 ORS.
         S/O- AHEDUR RAHMAN, R/O- VILL.- BANPURA, P.S. MUKALMUA, DIST.-
         NALBARI, ASSAM, PIN- 781126.

         2:MD. SIDDIQUE ALI
          S/O- MD. ALI HUSSAIN
          R/O- VILL.
          P.O. AND P.S. MUKALMUA
          DIST.- NALBARI
         ASSAM
          PIN- 781126.

         3:RITUL ALI
          S/O- LUME ALI
          C/O- ZAKIR HUSSAIN
          R/O- H/NO. 20
          BHETAPARA ROAD
          P.O. AND P.S. HATIGAON
          DIST.- KAMRUP
         ASSAM
          PIN- 781038 AND PERMANENT ADDRESS- VILL.- MUKALMUA (HOWLY
         GHAT)
          P.S. MUKALMUA
                                                                        Page No.# 2/2

             DIST.- NALBARI
             ASSAM
             PIN- 781126

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR. S C PANDIT




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 28-03-2022

Heard Mr. R. Goswami, learned counsel for the applicant and Mr. S.C. Pandit, learned counsel for the respondent claimant.

Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and award dated 06.01.2020 passed by the learned MACT, Nalbari in MAC Case No. 240 (Injury) 2017 shall remain stayed subject to deposit of 50% of the awarded amount in the Registry of this court within next six weeks.

On deposit of the aforesaid amount, the claimant shall be at liberty to withdraw the same upon proper identification.

With the aforesaid direction, the interlocutory application stands disposed of.

JUDGE

Comparing Assistant