The Oriental Insurance Company ... vs Smti Phulpari Devi And 6 Ors
2022 Latest Caselaw 1594 Gua

                                                                Page No.# 1/5

GAHC010051172020




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

                          Case No. : MACApp./235/2022

         THE ORIENTAL INSURANCE COMPANY LIMITED
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI-7, DIST.- KAMRUP, ASSAM.



         VERSUS

         SMTI PHULPARI DEVI AND 6 ORS
         W/O- LATE JOY BAHADUR SAHNI, R/O- VILL.- ROYGARH (SHIBBARI
         ROAD), P.O. AND P.S. SILCHAR, DIST.- CACHAR, ASSAM.

         2:SRI VIKRAM KR. SAHANI
          S/O- LATE JOY BAHADUR SAHNI
          R/O- VILL.- ROYGARH (SHIBBARI ROAD)
          P.O. AND P.S. SILCHAR
          DIST.- CACHAR
         ASSAM.

         3:SRI VICKY SAHNI
          S/O- LATE JOY BAHADUR SAHNI
          R/O- VILL.- ROYGARH (SHIBBARI ROAD)
          P.O. AND P.S. SILCHAR
          DIST.- CACHAR
         ASSAM.

         4:SMT. SHOBHA KUMARI SAHNI
          D/O- LATE JOY BAHADUR SAHNI
          R/O- VILL.- ROYGARH (SHIBBARI ROAD)
          P.O. AND P.S. SILCHAR
          DIST.- CACHAR
         ASSAM.

         5:SRI VIPIN KR. SAHNI
                                                                    Page No.# 2/5

             S/O- LATE JOY BAHADUR SAHNI
             R/O- VILL.- ROYGARH (SHIBBARI ROAD)
             P.O. AND P.S. SILCHAR
             DIST.- CACHAR
            ASSAM. (RESPONDENT NO. 2 TO 5 ARE MINOR REP. BY RESPONDENT NO.
            1).

            6:SRI SITANDRA CH. DAS
             S/O- LATE KALI KUMAR DAS
            VILL.- DURGANAGAR
             P.S. UDHARBOND
             DIST.- CACHAR
            ASSAM
             PIN- 788109.

            7:SRI KALPATARU DAS
             S/O- CHANDAN DAS
            VILL.- KAYAKHAL
             P.O. RAKHAL BASTI
             P.S. AND DIST.- HAILAKANDI
            ASSAM
             PIN- 788156

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1345/2022

            THE ORIENTAL INSURANCE COMPANY LIMITED
            A COMPANY REGISTERED UNDER THE COMPANIES ACT
            1956. REP. BY ITS REGIONAL MANAGER
            ULUBARI
            GUWAHATI-7
            DIST.- KAMRUP
            ASSAM.


             VERSUS

            SMTI PHULPARI DEVI AND 6 ORS
            W/O- LATE JOY BAHADUR SAHNI
            R/O- VILL.- ROYGARH (SHIBBARI ROAD)
                                                        Page No.# 3/5

P.O. AND P.S. SILCHAR
DIST.- CACHAR
ASSAM.

2:SRI VIKRAM KR. SAHANI
S/O- LATE JOY BAHADUR SAHNI
 R/O- VILL.- ROYGARH (SHIBBARI ROAD)
 P.O. AND P.S. SILCHAR
 DIST.- CACHAR
ASSAM.
 3:SRI VICKY SAHNI
S/O- LATE JOY BAHADUR SAHNI
 R/O- VILL.- ROYGARH (SHIBBARI ROAD)
 P.O. AND P.S. SILCHAR
 DIST.- CACHAR
ASSAM.
 4:SMT. SHOBHA KUMARI SAHNI
D/O- LATE JOY BAHADUR SAHNI
 R/O- VILL.- ROYGARH (SHIBBARI ROAD)
 P.O. AND P.S. SILCHAR
 DIST.- CACHAR
ASSAM.
 5:SRI VIPIN KR. SAHNI
S/O- LATE JOY BAHADUR SAHNI
 R/O- VILL.- ROYGARH (SHIBBARI ROAD)
 P.O. AND P.S. SILCHAR
 DIST.- CACHAR
ASSAM. (RESPONDENT NO. 2 TO 5 ARE MINOR REP. BY RESPONDENT NO.
1).
 6:SRI SITANDRA CH. DAS
S/O- LATE KALI KUMAR DAS
VILL.- DURGANAGAR
 P.S. UDHARBOND
 DIST.- CACHAR
ASSAM
 PIN- 788109.
 7:SRI KALPATARU DAS
S/O- CHANDAN DAS
VILL.- KAYAKHAL
 P.O. RAKHAL BASTI
 P.S. AND DIST.- HAILAKANDI
ASSAM
 PIN- 788156.
 ------------
Advocate for : MR. S K GOSWAMI
Advocate for : appearing for SMTI PHULPARI DEVI AND 6 ORS
                                                                                   Page No.# 4/5


                                BEFORE
                    HONOURABLE MR. JUSTICE NANI TAGIA

                                       ORDER

Date : 12.05.2022

Heard Mr. S. K. Goswami, learned counsel for the applicant/appellant and Mr. M. Talukdar, learned counsel for the opposite party Nos.1 to 5/claimants.

This is an application praying for stay of the operation of the impugned judgment & award dated 04.10.2019, passed by the learned Member, MACT, Cachar at Silchar, in MAC Case No.515/2016, whereby an amount of Rs.92,83,750/-(Rupees Ninety two lakhs eighty three thousand seven hundred fifty only) along with an interest @ 9% per annum have been awarded as compensation to be paid to the opposite party Nos.1 to 5/claimants.

Upon hearing the learned counsels for the parties, it is provided that the impugned judgment and award dated 04.10.2019, passed by the learned Member, MACT, Cachar at Silchar, in MAC Case No.515/2016, shall remain stayed, subject to the applicant/appellant depositing 50% of the aforesaid awarded amount before the Registry of this Court, within a period of 6(six) weeks from today. The deposited amount shall be apportioned in equal proportion amongst the opposite party Nos.1 to 5/claimants. As regards the opposite party Nos.2 to 5/claimants, there is a dispute as to who are the minor(s). The Registry shall, therefore, at the time of withdrawal of the aforesaid amount verify as to which of the opposite party Nos.2 to 5/claimants are minor(s). On such Page No.# 5/5

verification, if they are found to be minor(s) or any of them are found to be minor(s), the apportioned amount in respect of such minor(s) shall be kept in a fixed deposit in a nationalized bank till attaining the age of majority.

The I.A. stands allowed and disposed of.

JUDGE

Comparing Assistant