United India Insurance Co. Ltd vs Smti Hemada Saikia And 2 Ors
2022 Latest Caselaw 4265 Gua

                                                                     Page No.# 1/2

GAHC010004032017




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

                          Case No. : I.A.(Civil)/3027/2022




         UNITED INDIA INSURANCE CO. LTD
         Address - M/S NORTH EAST PARA MEDICAL AND NURSING INSTITUTE
         Address - SCHOOL OF NURSING NEAR SEUJI PATH
         HATIGAON MAIN ROAD
         DISPUR
         GUWAHATI-6
         DIST. KAMRUP
         ASSAM


          VERSUS

         SMTI HEMADA SAIKIA and 2 ORS
         Address - EMPLOYEES STATE INSURANCE CORPORATION and 5 ORS Address -
         NORTH EAST REGIONAL OFFICE
         BAMUNIMAIDAN
         GUWAHATI IN THE DIST. OF KAMRUP
         ASSAM.


         ------------
         Advocate for : MR. R K BHATRA
         Advocate for : appearing for SMTI HEMADA SAIKIA and 2 ORS
                                                                        Page No.# 2/2



                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

Date : 03.11.2022

Heard Mr. R. K. Bhatra, learned counsel for the appellant. Also heard Mr. N. D. Bhuyan, learned counsel appearing on behalf of the respondent Nos. 1 &

2.

This is an application for stay of operation of impugned Judgment and Award dated 03.10.2015, passed by learned Member, Motor Accident Claims Tribunal, Kamrup, in MAC Case No. 1655 of 2003 (2080 of 2003), whereby an amount of Rs. 11,48,000/- inclusive of NFL was awarded in favour of the respondents/claimants.

Issue notice to the respondents, returnable within 4(four) weeks. Since Mr. N. D. Bhuyan, learned counsel has entered appearance and accepted the notice on behalf of respondent Nos. 1 & 2, no formal notice is required to be issued to the said respondents. However, he shall be provided with requisite extra copy of the memo of appeal during the course of the day, if not already furnished.

Learned counsel for the appellant shall take steps for service of notice on respondent No. 3 by registered post with A/D as well as by usual process within a week from today.

List accordingly.

JUDGE

Comparing Assistant