National Insurance Co. Ltd vs Sahera Khatun And 6 Ors
2022 Latest Caselaw 925 Gua

                                                               Page No.# 1/5

GAHC010045262022




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

                        Case No. : MACApp./143/2022

         NATIONAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET,KOLKATA AND
         ONE OF THE REGIONAL OFFICE KNOWN AS GUWAHATI REGIONAL
         OFFICE, AT GS ROAD, BHANGAGARH, GUWAHATI 5, ASSAM



         VERSUS

         SAHERA KHATUN AND 6 ORS.
         W/O LATE AKABBAR ALI
         RESIDENT OF VILLAGE DAWAGURI, PO BAGHARGAON, PS BIJNI, DIST
         CHIRANG, BTAD, ASSAM

         2:MISS ARJUMA KHATUN
          D/O LATE AKABBAR ALI
         RESIDENT OF VILLAGE DAWAGURI
          PO BAGHARGAON
          PS BIJNI
          DIST CHIRANG
          BTAD
         ASSAM

         3:MD. TAIZUDDIN SK.
          S/O LATE AKABBAR ALI
         RESIDENT OF VILLAGE DAWAGURI
          PO BAGHARGAON
          PS BIJNI
          DIST CHIRANG
          BTAD
         ASSAM

         4:MD. LALCHAND ALI
          S/O LATE AKABBAR ALI
                                                   Page No.# 2/5

            RESIDENT OF VILLAGE DAWAGURI
            PO BAGHARGAON
            PS BIJNI
            DIST CHIRANG
            BTAD
            ASSAM

            5:NURUL HOQUE
             S/O MD. MISSIRUDDIN SK

            RESIDENT OF VILLAGE NO. 3
            GORAIMARI
            PO MONAKOSHA
            PS BIJNI
            DIST CHIRANG
            BTAD
            ASSAM

            6:HARMOJ ALI
            W/O LATE AKABBAR ALI
            RESIDENT OF VILLAGE DAWAGURI
             PO BAGHARGAON
             PS BIJNI
             DIST CHIRANG
             BTAD
            ASSAM

            7:MUSST. NARJINA BEGUM
            W/O MD. ABDUL MOTLEB
            D/O LATE AKABBAR ALI
            RESIDENT OF VILLAGE DAWAGURI
             PO BAGHARGAON
             PS BIJNI
             DIST CHIRANG
             BTAD
            ASSA

Advocate for the Petitioner   : MR. R K BHATRA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/765/2022
                                                     Page No.# 3/5

NATIONAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET
KOLKATA AND ONE OF THE REGIONAL OFFICE KNOWN AS GUWAHATI
REGIONAL OFFICE
AT GS ROAD
BHANGAGARH
GUWAHATI 5
ASSAM


VERSUS

SAHERA KHATUN AND 6 ORS.
W/O LATE AKABBAR ALI RESIDENT OF VILLAGE DAWAGURI
PO BAGHARGAON
PS BIJNI
DIST CHIRANG
BTAD
ASSAM

2:MISS ARJUMA KHATUN
D/O LATE AKABBAR ALI
RESIDENT OF VILLAGE DAWAGURI
 PO BAGHARGAON
 PS BIJNI
 DIST CHIRANG
 BTAD
ASSAM
 3:MD. TAIZUDDIN SK.
S/O LATE AKABBAR ALI
RESIDENT OF VILLAGE DAWAGURI
 PO BAGHARGAON
 PS BIJNI
 DIST CHIRANG
 BTAD
ASSAM
 4:MD. LALCHAND ALI
S/O LATE AKABBAR ALI
RESIDENT OF VILLAGE DAWAGURI
 PO BAGHARGAON
 PS BIJNI
 DIST CHIRANG
 BTAD
ASSAM
 5:NURUL HOQUE
S/O MD. MISSIRUDDIN SK

RESIDENT OF VILLAGE NO. 3
                                                                      Page No.# 4/5

             GORAIMARI
             PO MONAKOSHA
             PS BIJNI
             DIST CHIRANG
             BTAD
             ASSAM
             6:HARMOJ ALI
             W/O LATE AKABBAR ALI
             RESIDENT OF VILLAGE DAWAGURI
             PO BAGHARGAON
             PS BIJNI
             DIST CHIRANG
             BTAD
             ASSAM
             7:MUSST. NARJINA BEGUM
             W/O MD. ABDUL MOTLEB
             D/O LATE AKABBAR ALI
             RESIDENT OF VILLAGE DAWAGURI
             PO BAGHARGAON
             PS BIJNI
             DIST CHIRANG
             BTAD
             ASSAM
             ------------
             Advocate for : MR. R K BHATRA
             Advocate for : appearing for SAHERA KHATUN AND 6 ORS.



                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 16.03.2022.

Heard Ms. G. Gangabat, learned counsel appearing for the appellant. Since the connected appeal has been admitted for hearing, the judgment and order dated 29.11.2021 passed by the learned Member, MACT, Bongaigaon, in MAC case No. 199/2012, shall remain stayed till disposal of the appeal, subject to deposit of 50% of the awarded amount in the Registry of this Court within the next 8(eight) weeks.

Page No.# 5/5

The I/A stands disposed of accordingly.

JUDGE

Comparing Assistant