Page No.# 1/3 vs Sirajun Nessa And 8 Ors
2022 Latest Caselaw 1506 Gua

                                                           Page No.# 1/3

GAHC010082262022




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


          Case : I.A.(Civil)/1314/2022

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT
         1956. REPRESENTED BY ITS REGIONAL MANAGER
         ULUBARI
         GUWAHATI 7


          VERSUS

         SIRAJUN NESSA AND 8 ORS.
         W/O LATE RIYAJ UDDIN RESIDENT OF RADHAMADHABPUR
         PO KOTAMARI
         PS BAZARICHERRA
         DIST KARIMGANJ
         ASSAM 788728

         2:NAZRUL HUSSAIN
         S/O LATE RIYAJ UDDIN
         RESIDENT OF RADHAMADHABPUR

         PO KOTAMARI
         PS BAZARICHERRA
         DIST KARIMGANJ
         ASSAM 788728
         3:JABRUL HUSSAIN
         D/O LATE RIYAJ UDDIN
         RESIDENT OF RADHAMADHABPUR

         PO KOTAMARI
         PS BAZARICHERRA
         DIST KARIMGANJ
         ASSAM 788728
         4:MAJIDA BEGAM
                                  Page No.# 2/3

D/O LATE RIYAJ UDDIN
RESIDENT OF RADHAMADHABPUR

PO KOTAMARI
PS BAZARICHERRA
DIST KARIMGANJ
ASSAM 788728
5:SABIRA BEGAM
D/O LATE RIYAJ UDDIN
RESIDENT OF RADHAMADHABPUR

PO KOTAMARI
PS BAZARICHERRA
DIST KARIMGANJ
ASSAM 788728
6:SEDIKA BEGAM
D/O LATE RIYAJ UDDIN
RESIDENT OF RADHAMADHABPUR

PO KOTAMARI
PS BAZARICHERRA
DIST KARIMGANJ
ASSAM 788728
7:KAMRUL HUSSAIN
S/O LATE RIYAJ UDDIN
RESIDENT OF RADHAMADHABPUR

PO KOTAMARI
PS BAZARICHERRA
DIST KARIMGANJ
ASSAM 788728
8:MAKHLICHAR RAHMAN
S/O ABDUL LATIF
RESIDENT OF RADHAMADHABPUR

PO KOTAMARI
PS BAZARICHERRA
DIST KARIMGANJ
ASSAM 788728
9:MD. AKLAS UDDIN
S/O LATE IRFAN ALI
RESIDENT OF VILLAGE AND
PO KOTAMARI
PS BAZARICHERRA
DIST KARIMGANJ
ASSAM 788728
------------
Advocate for : MR. S K GOSWAMI
                                                                              Page No.# 3/3

             Advocate for : appearing for SIRAJUN NESSA AND 8 ORS.



                                   BEFORE
                  HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                           ORDER

09-05-2022

Heard Mr. S.K. Goswami, learned counsel representing the applicant. The appeal, under Section 173 of the Motor Vehicles Act, 1988, is preferred challenging the Judgment and Award dated 28-02-2022, passed by the learned Member, Motor Accident Claims Tribunal, Karimganj, in MAC Case No. 40 of 2020.

Considering the matter in its entirety it is directed that subject to deposit of 50% of the amount awarded vide the Judgment and Award aforementioned with the Registry of this Court, within six weeks from the date of this order, the execution of the impugned judgment and award aforementioned shall remain stayed.

On deposit of such amount, the same be released in favour of the claimant/respondent as to the identification/satisfaction of the Registrar General.

The respondents shall be at liberty to approach this Court for alteration/modification/vacation of the interim order granted. The interlocutory application stands disposed of accordingly.

JUDGE Comparing Assistant