Oriental Insurance Co. Ltd vs Rahima Ahmed And 2 Ors
2022 Latest Caselaw 1675 Gua

                                                                     Page No.# 1/3

GAHC010089672022




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

                                Case No. : I.A.(Civil)/1403/2022

            ORIENTAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
            ROAD, NEW DELHI , 110002 AND REGIONAL OFFICE AT GUWAHATI 7,
            REPRESENTED BY THE REGIONAL MANAGER



            VERSUS

            RAHIMA AHMED AND 2 ORS.
            W/O MD. BASIRUDDIN AHMED
            RESIDENT OF KATABARI, 2 NO. SULTAN ALI PATH, PS GARCHUK, DIST
            KAMRUP M ASSAM 781038

            2:MD. AKKASH ALI AHMED
             S/O LATE AFFAJUDDIN AHMED
            VILLAGE SOUTH GANDHARIPARA
             PO LALMON BAZAR
             PS BARPETA ROAD
             DIST BARPETA
            ASSAM

            3:MD. SAFEUR RAHMAN
             S/O ABDUL LATIF
            VILLAGE MAIRAMARA
             PO HOWLY
             DIST BARPETA
            ASSAM
             78131

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent : MS D D ROY
                                                        Page No.# 2/3




Linked Case : MACApp./247/2022

ORIENTAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
A-25/27
ASAF ALI ROAD
NEW DELHI
110002 AND REGIONAL OFFICE AT GUWAHATI 7
REPRESENTED BY THE REGIONAL MANAGER


VERSUS

RAHIMA AHMED AND 2 ORS.
W/O MD. BASIRUDDIN AHMED RESIDENT OF KATABARI
2 NO. SULTAN ALI PATH
PS GARCHUK
DIST KAMRUP M ASSAM 781038

2:MD. AKKASH ALI AHMED
S/O LATE AFFAJUDDIN AHMED
VILLAGE SOUTH GANDHARIPARA
 PO LALMON BAZAR
 PS BARPETA ROAD
 DIST BARPETA
ASSAM
 3:MD. SAFEUR RAHMAN
S/O ABDUL LATIF
VILLAGE MAIRAMARA
 PO HOWLY
 DIST BARPETA
ASSAM
 781316
 ------------

Advocate for : MR S DUTTA Advocate for : appearing for RAHIMA AHMED AND 2 ORS.

Page No.# 3/3

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

18.05.2022 Applicant is represented by Ms. M. Choudhury, learned counsel.

Respondent No.1 is represented by Ms. D.D. Roy, learned counsel.

This application has been filed praying for stay of operation of the impugned judgment and order dated 29.01.2022 passed by the learned Member, Motor Accident Claims Tribunal, Kamrup (M), Guwahati, Assam, in MAC Case No.2887/2016.

After hearing the learned counsel for the applicant, the operation of the impugned judgment and order dated 29.01.2022 passed by the learned Member, Motor Accident Claims Tribunal, Kamrup (M), Guwahati, Assam, in MAC Case No.2887/2016 is stayed subject to deposit of 50% of the awarded amount before the Registry of this Court.

In the event 50% of the awarded amount is deposited by the applicant in the Registry as directed, the said amount be disbursed in favour of the claimant/respondent No.1 herein.

This interlocutory application, accordingly, stands disposed of.

JUDGE

Comparing Assistant