National Insurance Company ... vs Ranu Kalita And Anr
2022 Latest Caselaw 1757 Gua

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GAHC010092512022




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

                                 Case No. : MACApp./261/2022

            NATIONAL INSURANCE COMPANY LIMITED
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
            STREET, KOLKATA AND ITS REGIOANAL OFFICE AT BHANGAGARH, GS
            ROAD, GUWAHATI 781005, KAMRUP M REPRESENTED BY THE REGIONAL
            MANAGAR, GUWAHATI REGIONAL OFFICE



            VERSUS

            RANU KALITA AND ANR.
            W/O LATE GOBINDA KALITA
            RESIDENT OF BHEUADAL, PS DUNI, PS SIPAJHAR, DIST DARRANG,
            ASSAM, 784144

            2:MD. TABIBUR RAHMAN
             S/O BASIR ALI
             RESIDENT OF VILLAGE BELSOR
             PO BELSOR
             DIST NALBARI
            ASSAM
             78130

Advocate for the Petitioner   : MR T KALITA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1444/2022

            NATIONAL INSURANCE COMPANY LTD.
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          HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
          MIDDLETON STREET
          KOLKATA AND ITS REGIOANAL OFFICE AT BHANGAGARH
          GS ROAD
          GUWAHATI 781005
          KAMRUP M REPRESENTED BY THE REGIONAL MANAGAR
          GUWAHATI REGIONAL OFFICE


          VERSUS

          RANU KALITA AND ANR.
          W/O LATE GOBINDA KALITA RESIDENT OF BHEUADAL
          PS DUNI
          PS SIPAJHAR
          DIST DARRANG
          ASSAM
          784144

          2:MD. TABIBUR RAHMAN
          S/O BASIR ALI
           RESIDENT OF VILLAGE BELSOR
           PO BELSOR
           DIST NALBARI
          ASSAM
           781304
           ------------
          Advocate for : MR T KALITA
          Advocate for : appearing for RANU KALITA AND ANR.



                                BEFORE
               HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

Date : 23.05.2022.

Heard Mr. T. Kalita, learned counsel for the appellant. Since the connected appeal is admitted for hearing, the judgment and order dated 02.02.2022 passed by the learned Member, MACT Darrang at Mangaldai in MAC(D) case No. 24/2019, shall remain Page No.# 3/3

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.

The I/A stands disposed of.

JUDGE

Comparing Assistant