National Insurance Company ... vs Smt Chaya Rani Paul And 3 Ors
2022 Latest Caselaw 1635 Gua

                                                               Page No.# 1/2

GAHC010115202018




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

                        Case No. : I.A.(Civil)/2597/2018



         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGD. OFFICE AT KOLKATA AND ONE OF THE REGIONAL
         OFFICES AT G.S. ROAD
         GUWAHATI.


          VERSUS

         SMT CHAYA RANI PAUL AND 3 ORS
         W/O LATE JYOTIRMOY PAUL
         VILL. LAKHIPUR
         P.O KALAIN
         P.S.KATIGORAH
         DIST. CACHAR
         ASSAM.

         2:MISS LIPIKA PAUL
         D/O LATE JYOTIRMOY PAUL
         VILL. LAKHIPUR
          P.O KALAIN
          P.S. KATIGORAH
          DIST. CACHAR
         ASSAM.

         3:MD. FOIZUL HAQUE
         S/O LATE MUFAR ALI
         C/O RAHIM HOTEL
         GMCH ROAD
         BHANGAGARH
         GUWAHATI
         DIST. KAMRUP (M)
         ASSAM.
                                                                         Page No.# 2/2

           4:MD. KUTIYA MEA LASKAR
           S/O LATE ALI LASKAR @ MOKODAS ALI LASKAR
           VILL. LAKHIPUR
           P.O. KALAIN
           P.S. KATIGORAH
           DIST. CACHAR
           ASSAM.
           ------------
           Advocate for : MR S S SHARMA
           Advocate for : appearing for SMT CHAYA RANI PAUL AND 3 ORS



                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                      ORDER

Date : 13-05-2022

Heard Mr. H Buragohain, learned counsel for the applicant. Also heard Mr. N Talukdar, learned counsel for the respondent Nos. 1 and 2.

After hearing learned counsel for the applicant, and on perusal of the record of the case, the operation of the impugned judgment and award dated 27.10.2017, passed by the learned Motor Accident Claims Tribunal, Cachar, Silchar in MAC Case No. 210/2012, shall remain stayed subject to appellant depositing 50% of the awarded amount within a period of six weeks before the Registry of this Court, who shall, in turn release the 50% of the awarded amount to the respondents on proper identification.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant