Shriram General Insurance Co. Ltd vs Md. Alim Uddin Laskar And 5 Ors
2022 Latest Caselaw 1674 Gua

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GAHC010089152022




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

                        Case No. : I.A.(Civil)/1415/2022



         SHRIRAM GENERAL INSURANCE CO. LTD.
         0500-E/8
          RIICO INDUSTRIAL AREA
          SITAPURA
          JAIPUR
          RAJASTHAN 302022 AND HAVING A BRANCH OFFICE AT B.R ARCADE
          3RD FLOOR
          21 JANAPATH
          ULUBARI
          GUWAHATI 780507


          VERSUS

         MD. ALIM UDDIN LASKAR AND 5 ORS.
         S/O LATE MEKAN MIA LASKAR
         RESIDENT OF VILLAGE DAKSHIN MONANPUR PART V
         PO AND PS KACHUDARAM
         DIST CACHAR
         ASSAM 788119

         2:MISS MASUMA BEGUM
         D/O MD. ALIM UDDIN LASKAR
         RESIDENT OF VILLAGE DAKSHIN MONANPUR PART V
          PO AND PS KACHUDARAM
          DIST CACHAR
         ASSAM 788119
          3:MD. MONIJUL HAQUE LASKAR
         S/O MD. ALIM UDDIN LASKAR
         RESIDENT OF VILLAGE DAKSHIN MONANPUR PART V
          PO AND PS KACHUDARAM
          DIST CACHAR
         ASSAM 788119
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          4:MISS MORIAM BEGUM
          D/O MD. ALIM UDDIN LASKAR
          RESIDENT OF VILLAGE DAKSHIN MONANPUR PART V
          PO AND PS KACHUDARAM
          DIST CACHAR
          ASSAM 788119
          TO BE REP. BY RES. NO.1
          5:MISS FASUMA BEGUM
          D/O MD. ALIM UDDIN LASKAR
          RESIDENT OF VILLAGE DAKSHIN MONANPUR PART V
          PO AND PS KACHUDARAM
          DIST CACHAR
          ASSAM 788119
          TO BE REP. BY RES. NO.1
          6:MD. MINAJUL HAQUE LASKAR
          RESIDENT OF VILLAGE DAKSHIN MONANPUR PART V
          PO AND PS KACHUDARAM
          DIST CACHAR
          ASSAM 788119
          TO BE REP. BY RES. NO.1
          7:MD. NASIR AHMED LASKAR
          S/O MD. AKLAS UDDIN LASKAR
          RESIDENT OF VILLAGE DAKSHIN MOHANPUR PART VII
          PS SONAI
          DIST CACHAR
          ASSAM
          788119
          ------------

Advocate for : MR. R GOSWAMI Advocate for : appearing for MD. ALIM UDDIN LASKAR AND 5 ORS.

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

18.05.2022 Applicant is represented by Mr. R. Goswami, learned counsel.

This application has been filed praying for stay of operation of the impugned judgment and award dated 04.02.2022 passed by the learned Member, Motor Accident Claims Tribunal, Cachar in MAC Case No.1851/2014.

Issue notice to the respondents.

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Applicant to take steps for service of notice upon the respondents by registered post with A/D as well as by usual process within five days.

After hearing the learned counsel for the applicant, in the interim, it is provided that operation of the impugned judgment and award dated 04.02.2022 passed by the learned Member, Motor Accident Claims Tribunal, Cachar in MAC Case No.1851/2014 is stayed.

However, the respondents shall be at liberty to approach this Court for modification/alteration/vacation of the interim order.

List the matter along with connected appeal.

JUDGE

Comparing Assistant