Gauhati High Court
National Insurance Co. Ltd vs Musst. Jarina Begum Barbhuiya And ... on 30 May, 2022
Page No.# 1/4
GAHC010091592022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./280/2022
NATIONAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
STREET KOLKATTA AND ITS REGIONAL OFFICE AT GS ROAD,
BHANGAGARH, GUWAHATI
VERSUS
MUSST. JARINA BEGUM BARBHUIYA AND 5 ORS.
W/O LATE MUZIBUR RAHMAN BARBHUIYA @ MUJIB UDDIN BARBHUIYA
RESIDENT OF VILLAGE DUDHPATI PT VI,
PO HATICHERRA, PS SILCHAR, DIST CACHAR, ASSAM 788003
2:MD. SOJIBUR RAHMAN BARBHUIYA
S/O LATE MUZIBUR RAHMAN BARBHUIYA @ MUJIB UDDIN BARBHUIYA
RESIDENT OF VILLAGE DUDHPATI PT VI
PO HATICHERRA
PS SILCHAR
DIST CACHAR
ASSAM 788003
3:MISS NAZMIN BEGUM BARBHUIYA
D/O LATE MUZIBUR RAHMAN BARBHUIYA @ MUJIB UDDIN BARBHUIYA
RESIDENT OF VILLAGE DUDHPATI PT VI
PO HATICHERRA, PS SILCHAR
DIST CACHAR, ASSAM 788003
4:MUSSTT CHARI BEGUM BARBHUIYA
W/O LATE KALA MIA BARBHUIYA
RESIDENT OF VILLAGE DUDHPATI PT VI
PO HATICHERRA, PS SILCHAR
DIST CACHAR
ASSAM 788003
RES. 2 AND 3 TO BE REPRESENTE BY THEIR LEGAL GUARDIAN RES. NO. 1
Page No.# 2/4
5:SRI BIMALENDU ROY
S/O LATE HORENDRA CH ROY
RESIDENT OF CHENGCOORIE ROAD
PO VIVEKANAND ROAD
PS SILCHAR
DIST CACHAR
ASSAM 788001
6:SRI RAMDEW PASHI
S/O SRI LAKHIRAM PASHI
RESIDENT OF VILLAGE IRONGMARA GROUP NO. 4
PS SILCHAR
DIST CACHAR
ASSAM 78800
Advocate for the Petitioner : MR. R GOSWAMI
Advocate for the Respondent :
Linked Case : I.A.(Civil)/1526/2022
NATIONAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
MIDDLETON STREET KOLKATTA AND ITS REGIONAL OFFICE AT GS ROAD
BHANGAGARH, GUWAHATI
VERSUS
MUSST. JARINA BEGUM BARBHUIYA AND 5 ORS.
W/O LATE MUZIBUR RAHMAN BARBHUIYA @ MUJIB UDDIN BARBHUIYA
RESIDENT OF VILLAGE DUDHPATI PT VI
PO HATICHERRA, PS SILCHAR
DIST CACHAR, ASSAM 788003
2:MD. SOJIBUR RAHMAN BARBHUIYA
S/O LATE MUZIBUR RAHMAN BARBHUIYA @ MUJIB UDDIN BARBHUIYA
RESIDENT OF VILLAGE DUDHPATI PT VI
PO HATICHERRA, PS SILCHAR, DIST CACHAR, ASSAM 788003
3:MISS NAZMIN BEGUM BARBHUIYA
D/O LATE MUZIBUR RAHMAN BARBHUIYA @ MUJIB UDDIN BARBHUIYA
RESIDENT OF VILLAGE DUDHPATI PT VI
PO HATICHERRA
PS SILCHAR
DIST CACHAR
Page No.# 3/4
ASSAM 788003
4:MUSSTT CHARI BEGUM BARBHUIYA
W/O LATE KALA MIA BARBHUIYA
RESIDENT OF VILLAGE DUDHPATI PT VI
PO HATICHERRA
PS SILCHAR
DIST CACHAR
ASSAM 788003
RES. 2 AND 3 TO BE REPRESENTE BY THEIR LEGAL GUARDIAN RES. NO. 1
5:SRI BIMALENDU ROY
S/O LATE HORENDRA CH ROY
RESIDENT OF CHENGCOORIE ROAD
PO VIVEKANAND ROAD
PS SILCHAR
DIST CACHAR
ASSAM 788001
6:SRI RAMDEW PASHI
S/O SRI LAKHIRAM PASHI
RESIDENT OF VILLAGE IRONGMARA GROUP NO. 4
PS SILCHAR
DIST CACHAR
ASSAM 788001
------------
Advocate for : MR. R GOSWAMI
Advocate for : appearing for MUSST. JARINA BEGUM BARBHUIYA AND 5 ORS.
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
30-05-2022
Ms. P. Borthakur, learned counsel represents the applicant-appellant Insurance
Company.
This interlocutory application has been filed for stay of the Judgment and Award
dated 27-01-2022, passed by the learned Member, Motor Accident Claims
Tribunal, Cachar, in MAC Case No. 109 of 2017.
Considering the matter in its entirety, it is directed that subject to deposit of
Page No.# 4/4
50% of the amount awarded vide the Judgment and Award aforementioned
with the Registry of this Court, within six weeks from the date of this order, the
execution of the impugned judgment and award aforementioned shall remain
stayed.
The amount so deposited shall be allowed to be withdrawn by the
claimants/respondents on the basis of an order to be passed by this Court on an
application to be made by the claimant/respondent.
The interlocutory application stands disposed of accordingly.
JUDGE
Comparing Assistant
