Oriental Insurance Company Ltd vs Ganesh Nag And 3 Ors
2022 Latest Caselaw 4233 Gua

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GAHC010044492021




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

                   Case No. : I.A.(Civil)/663/2021 in MACApp./65/2021



         ORIENTAL INSURANCE COMPANY LTD.
         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

         GANESH NAG AND 3 ORS.
         S/O LATE BAHADUR NAG, R/O VILLAGE MAJULIGARH TEA ESTATE, LINE
         NO. 17, PS-BISWANATH CHARIALI, DIST. BISWANATH CHARIALI, ASSAM,
         PIN- 784176

         (CORRESPONDENCE ADDRESS - C/O MINTU DAS, UZANBAZAR, NOWJAN
         ROAD, GUWAHATI- 781001)

         2:RUBEN NAG
          S/O SRI GANESH NAG
          R/O VILLAGE MAJULIGARH TEA ESTATE
          LINE NO. 17
          PS-BISWANATH CHARIALI
          DIST. BISWANATH CHARIALI
         ASSAM
          PIN- 784176

         (CORRESPONDENCE ADDRESS - C/O MINTU DAS
          UZANBAZAR
          NOWJAN ROAD
          GUWAHATI- 781001)

         3:AIJUL HAQUE
          S/O LATE MOKBUL HUSSAIN
         VILLAGE BOLUDUNGA
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             PS BISWANATH CHARIALI
             DIST. BISWANATH CHARIALI
             ASSAM (OWNER OF VEHICLE NO. AS-27-C 2938)

            4:RANJIT DEKA
             S/O SRI SUREN DEKA
            VILLAGE BAMGAON
             PS BISWANATH CHARIALI
            ASSAM (DRIVER OF VEHICLE NO. AS 27-C-2938

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 02-11-2022

Heard Mr. S. Dutta, learned counsel for the applicant. As the connected appeal has already been admitted for hearing and the LCR has also been received, the judgment and award dated 07.01.2021 passed by the learned Member, MACT No.3, Kamrup (M), Guwahati in M.A.C. Case No.1647/2017 is stayed till disposal of the connected MAC Appeal No.65/2021, however, subject to deposit of 50% of the awarded amount along with the accrued interest before the Registry of this Court within a period of 6(six) weeks from today and the same may be allowed to be withdrawn by the claimants by following the due procedure laid down and on furnishing a bond of equal amount.

I.A. is accordingly disposed of

JUDGE

Comparing Assistant