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United India Insurance Co Ltd vs Smti Bilashi Kalita And 5 Ors
2022 Latest Caselaw 1680 Gua

Citation : 2022 Latest Caselaw 1680 Gua
Judgement Date : 18 May, 2022

Gauhati High Court
United India Insurance Co Ltd vs Smti Bilashi Kalita And 5 Ors on 18 May, 2022
                                                                  Page No.# 1/4

GAHC010019782019




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

                         Case No. : MACApp./236/2022

         UNITED INDIA INSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI AND
         ONE OF THE REGIONAL OFFICE AT G.S. ROAD GUWAHATI 781005



         VERSUS

         SMTI BILASHI KALITA AND 5 ORS
         W/O LATE DINESH KALITA, R/O VILL. RAMPUR (PRAGATIPARA), P.O.
         RAMPUR, P.S. PALASHBARI, DIST. KAMRUP (R), ASSAM, PIN 781132

         2:SMTI JONALI KALITA
          D/O LATE DINESH KALITA
          R/O VILL. RAMPUR (PRAGATIPARA)
          P.O. RAMPUR
          P.S. PALASHBARI
          DIST. KAMRUP (R)
         ASSAM
          PIN 781132

         3:SMTI TAPATI KALITA
          D/O LATE DINESH KALITA
          R/O VILL. RAMPUR (PRAGATIPARA)
          P.O. RAMPUR
          P.S. PALASHBARI
          DIST. KAMRUP (R)
         ASSAM
          PIN 781123

         4:RAMEN KALITA
          S/O LATE DINESH KALITA
          R/O VILL.RAMPUR (PRAGATIPARA)
          P.O. RAMPUR
                                                                   Page No.# 2/4

             P.S. PALASHBARI
             DIST. KAMRUP (R)
             ASSAM
             PIN781132

            5:MD. HUSSAIN ALI
             S/O JALIL SHEIKH
             R/O VILL. BAHATI PT-II
             P.O. BAHATI B.O.
             P.S. MATIA
             DIST .GOALPARA
            ASSAM
             PIN 783125

            6:MD HAREF ALI
             S/O MD. A.B.SK
             R/O VILL. BAHATI BALAPARA
             P.O. BAHATI
             P.S. MATIA
             DIST. GOALPARA
            ASSAM
             PIN 78312

Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1347/2022

            UNITED INDIA INSURANCE CO LTD
            NDIA INSURANCE CO LTD
            Address - HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
             CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD GUWAHATI
            781005


             VERSUS

            SMTI BILASHI KALITA AND 5 ORS
            W/O LATE DINESH KALITA
            R/O VILL. RAMPUR (PRAGATIPARA)
            P.O. RAMPUR
            P.S. PALASHBARI
                                                              Page No.# 3/4

DIST. KAMRUP (R)
ASSAM
PIN 781132

2:SMTI JONALI KALITA
D/O LATE DINESH KALITA
 R/O VILL. RAMPUR (PRAGATIPARA)
 P.O. RAMPUR
 P.S. PALASHBARI
 DIST. KAMRUP (R)
ASSAM
 PIN 781132
 3:SMTI TAPATI KALITA
D/O LATE DINESH KALITA
 R/O VILL. RAMPUR (PRAGATIPARA)
 P.O. RAMPUR
 P.S. PALASHBARI
 DIST. KAMRUP (R)
ASSAM
 PIN 781123
 4:RAMEN KALITA
S/O LATE DINESH KALITA
 R/O VILL.RAMPUR (PRAGATIPARA)
 P.O. RAMPUR
 P.S. PALASHBARI
 DIST. KAMRUP (R)
ASSAM
 PIN781132
 5:MD. HUSSAIN ALI
S/O JALIL SHEIKH
 R/O VILL. BAHATI PT-II
 P.O. BAHATI B.O.
 P.S. MATIA
 DIST .GOALPARA
ASSAM
 PIN 783125
 6:MD HAREF ALI
S/O MD. A.B.SK
 R/O VILL. BAHATI BALAPARA
 P.O. BAHATI
 P.S. MATIA
 DIST. GOALPARA
ASSAM
 PIN 783125
 ------------
Advocate for : MR. K K BHATTA
Advocate for : appearing for SMTI BILASHI KALITA AND 5 ORS
                                                                  Page No.# 4/4




                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                  ORDER

Date : 18.05.2022.

Heard Mr. K. K. Bhatta, learned counsel for the appellant. Also heard Mr. D. Mondal, learned counsel for the respondent Nos. 1 to 4. Since the connected appeal is admitted for hearing, the judgment and award dated 15.10.2018 passed by the learned Member, MACT No.3 Kamrup(M), Guwahati in MAC case No. 1380/2016, shall remain stayed till disposal of the appeal, subject to deposit of 50% of the awarded amount in the Registry of this Court within the next 3(three) weeks.

After deposit the said amount, the claimant are allowed to withdraw the same from the Registry of this Court on proper verification. Out of the 50% of the awarded amount, Rs.50,000/- each shall be fixed in the name of the respondent Nos. 2 and 3 for 5 years. The I/A stands disposed of.

JUDGE

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