United India Insurance Company ... vs Rohila Rabha @ Rati Rabha And Ors
2022 Latest Caselaw 1666 Gua

                                                               Page No.# 1/3

GAHC010047262022




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

                        Case No. : I.A.(Civil)/1373/2022
                                        in
                           MACApp./241/2022


         UNITED INDIA INSURANCE COMPANY LTD.
         A PUBLIC SECTOR UNDERTAKING COMPANY
         REGISTERED AND INCORPORATED UNDER THE COMPANIES ACT
         1956
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
         CHENNAI 600014 WITH ONE OF ITS REGIONAL OFFICE AT CHIBBER HOUSE
         2ND FLOOR
         GS ROAD
         GUWAHATI 5
         REPRESENTED BY ITS REGIONAL MANAGER
         GUWAHATI
         ASSAM


          VERSUS

         ROHILA RABHA @ RATI RABHA AND ORS.
         W./O LATE KASTO RABHA
         RESIDENT OF VILLAGE BAGHORBARI
         PO PANJABARI
         PS SATGAON
         DIST KAMRUP M GUWAHATI
         ASSAM 781037

         2:SRI SAMAR SINGH RABHA
         S/O LATE KASTO RABHA
         RESIDENT OF VILLAGE BAGHORBARI

         PO PANJABARI
         PS SATGAON
         DIST KAMRUP (M) GUWAHATI 781037
         3:SMTI DUKHALI RABHA
                                                                       Page No.# 2/3

         RESIDENT OF VILLAGE BAGHORBARI

         PO PANJABARI
         PS SATGAON
         DIST KAMRUP (M) GUWAHATI 781037
         4:SRI MADHAB RABHA
         S/O MOHAN RABHA
         RESIDENT OF VILLAGE THANGURI
         PO THANGURI
         PS BARAMA
         DIST BAKSA
         BTAD
         ASSAM
         781333
         5:SRI MANTU TALUKDAR
         S/O SRI GIRISH TALUKDAR
         RESIDENT OF VILLAGE BARIMAKHA
         PO BARIMAKHA
         PS BARBARI
         DIST BAKSA
         BTAD
         ASSAM 781333
         ------------

Advocate for : MR. R C PAUL Advocate for : appearing for ROHILA RABHA @ RATI RABHA AND ORS.

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

17-05-2022

Heard Mr. R.C. Paul, learned counsel for the appellant/applicant.

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 23.12.2021 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup (M) at Guwahati in MAC Case No.2376 of 2017, shall remain stayed subject to appellant depositing 50 % of the awarded Page No.# 3/3

amount before the Registry of this Court, who shall, in turn, release the 50 % of the awarded amount to the respondents on their proper identification.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant