Oriental Insurance Company ... vs Smti. Premolata Devi And 3 Ors
2022 Latest Caselaw 1797 Gua

                                                               Page No.# 1/2

GAHC010091702019




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


                              I.A.(Civil)/1449/2022

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


          VERSUS

         SMTI. PREMOLATA DEVI AND 3 ORS
         W/O- LATE RISHEKESH TIMSINA
         R/O- VILL.- TUPIA
         P.O. NAHARBARI
         P.S. JAMUGURIHAT
         DIST.- SONITPUR
         ASSAM.

         2:SRI PRASANTA BHAGAWATI
         S/O- LATE DEBESWAR BHAGAWATI
          R/O- VILL.- TUPIA
          NAHARBARI
          P.O. NAHARBARI
          P.S. JAMUGURIHAT
          DIST.- SONITPUR
         ASSAM. (OWNER OF THE VEHICLE BEARING REGISTRATION NO. AS-12/C-
         9777 (407 TRUCK).
          3:SRI PRABIN BORAH
         S/O- SRI SOMESWAR BORAH
          R/O- VILL.- TUPIA
          NAHARBARI
          P.O. NAHARBARI
          P.S. JAMUGURIHAT
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              DIST.- SONITPUR
             ASSAM. (DRIVER OF THE VEHICLE BEARING REGISTRATION NO. AS-12/C-
             9777 (407 TRUCK).
              4:NATIONAL INSURANCE CO. LTD.

             TEZPUR BRANCH
              SONITPUR
             ASSAM. (INSURER OF THE VEHICLE BEARING REGISTRATION NO. AS-
             12/N-9089 (SUPER SPLENDER MOTORCYCLE).
              ------------
             Advocate for : MR. S DUTTA
             Advocate for : MS R D MAZUMDAR appearing for SMTI. PREMOLATA DEVI
             AND 3 ORS



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

25.05.2022

Since the connected appeal is admitted for hearing, the operation of the Judgment and Award dated 10.12.2018 passed by the Member, MACT, Sonitpur, Tezpur in MAC Case No. 100/2016 (D) shall remain stayed till disposal of the appeal, subject to deposit of 25% of the awarded amount by the appellant in the Registry of the Gauhati High Court in next four weeks.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant