Oriental Insurance Co. Ltd vs Tanuja Begum And 4 Ors
2022 Latest Caselaw 1723 Gua

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GAHC010092692022




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

                        Case No. : I.A.(Civil)/1434/2022



         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

         TANUJA BEGUM AND 4 ORS.
         W/O LATE CHAH ALAM @ SHAH ALAM ALI RESIDENT OF VILLAGE
         SHALPARA MOLANDUBI (KHORIDHARA) PO AND PS KRISHNAI
         DIST GOALPARA
         ASSAM 783126

         2:ROHIDUL ISLAM @ RABIDUL ISLAM
         S/O LATE CHAH ALAM @ SHAH ALAM ALI
         RESIDENT OF VILLAGE SHALPARA MOLANDUBI (KHORIDHARA) PO AND
         PS KRISHNAI
          DIST GOALPARA
         ASSAM 783126

         3:MOJIDUL ISLAM @ MAJIDUL ISLAM
         S/O LATE CHAH ALAM @ SHAH ALAM ALI
         RESIDENT OF VILLAGE SHALPARA MOLANDUBI (KHORIDHARA) PO AND
         PS KRISHNAI
         DIST GOALPARA
         ASSAM 783126

         4:AJIMA BIBI
         W/O REZABUDDIN AHMED
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           VILLAGE KHAMAR MANIKPUR
           PO AND PS KRISHNAI
           DIST GOALPARA
           ASSAM 783126

           5:REJABUDDIN AHMED
           VILLAGE KHAMAR MANIKPUR
           PO AND PS KRISHNAI
           DIST GOALPARA
           ASSAM 783126
           ------------
           Advocate for : MR SISHIR DUTTA
           Advocate for : appearing for TANUJA BEGUM AND 4 ORS.



                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                       ORDER

Date : 20-05-2022

Heard Ms. M Choudhury, learned counsel for the 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 21.12.2021, passed by the learned Member, Motor Accident Claims Tribunal, Goalpara in MAC Case No. 93/2020, 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