New India Assurance Co Ltd vs Manjila Mandal And 4 Ors
2022 Latest Caselaw 4280 Gua

                                                               Page No.# 1/4

GAHC010028682019




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

                        Case No. : MACApp./765/2022

         NEW INDIA ASSURANCE CO LTD
         A CO. REGISTERED UNDER THE COMPANIES ACT 1956, REPRESENTED BY
         ITS REGIONAL MANAGER, G.S. ROAD, GUWAHATI 5, DIST. KAMRUP,
         ASSAM

         VERSUS

         MANJILA MANDAL AND 4 ORS
         W/O LATE CHANDRA MANDAL, R/O VILL. BATGAON, MATABORI, P.O.
         CHENGA, PS. TARABARI, DIST. BARPETA, ASSAM

         2:JUGAL MANDAL
          S/O LATE JADAB MANDAL
          R/O VILL. BATGAON
          MATABORI
          P.O. CHENGA
          PS. TARABARI
          DIST. BARPETA
         ASSAM.

         3:MINU BALAL MANDAL

          W/O JUGAL MANDAL
          R/O VILL. BATGAON
          MATABORI
          P.O. CHENGA
          PS. TARABARI
          DIST. BARPETA
          ASSAM.

         4:BAPPI MANDAL
          S/O LATE CHANDRA MANDAL
          (RESPONDENT NO. 4 BEING MINOR BEING REPRESENTED BY HIS
         NATURAL GUARDIAN
                                                                Page No.# 2/4

             MOTHER I.E. RESPONDENT NO. 1) R/O VILL. BATGAON
             MATABORI
             P.O. CHENGA
             PS. TARABARI
             DIST. BARPETA
             ASSAM.

            5:SATTAR KHA
             S/O LT. SAIMUDDIN KHA
             R/O VILL. SUBASH MALLIK
             GOBINDA NAGAR
             P.S. FATASIL AMBARI
             GUWAHATI
             DIST. KAMRUP (M)
            ASSAM
             PIN 78100

Advocate for the Petitioner   : MRS B ACHARYA

Advocate for the Respondent : MR. B N SARMA, SR.ADV.


             Linked Case : I.A.(Civil)/3132/2022

            NEW INDIA ASSURANCE CO LTD
            A CO. REGISTERED UNDER THE COMPANIES ACT 1956
            REPRESENTED BY ITS REGIONAL MANAGER
            G.S. ROAD
            GUWAHATI 5
            DIST. KAMRUP
            ASSAM


             VERSUS

            MANJILA MANDAL AND 4 ORS
            W/O LATE CHANDRA MANDAL
            R/O VILL. BATGAON
            MATABORI
            P.O. CHENGA
            PS. TARABARI
            DIST. BARPETA
            ASSAM

            2:JUGAL MANDAL
            S/O LATE JADAB MANDAL
             R/O VILL. BATGAON
                                                                 Page No.# 3/4

           MATABORI
           P.O. CHENGA
           PS. TARABARI
           DIST. BARPETA
           ASSAM.
           3:MINU BALAL MANDAL

          W/O JUGAL MANDAL
          R/O VILL. BATGAON
          MATABORI
          P.O. CHENGA
          PS. TARABARI
          DIST. BARPETA
          ASSAM.
          4:BAPPI MANDAL
          S/O LATE CHANDRA MANDAL
          (RESPONDENT NO. 4 BEING MINOR BEING REPRESENTED BY HIS
          NATURAL GUARDIAN
          MOTHER I.E. RESPONDENT NO. 1) R/O VILL. BATGAON
          MATABORI
          P.O. CHENGA
          PS. TARABARI
          DIST. BARPETA
          ASSAM.
          5:SATTAR KHA
          S/O LT. SAIMUDDIN KHA
          R/O VILL. SUBASH MALLIK
          GOBINDA NAGAR
          P.S. FATASIL AMBARI
          GUWAHATI
          DIST. KAMRUP (M)
          ASSAM
          PIN 781009
          ------------
          Advocate for : MRS B ACHARYA
          Advocate for : MR. B N SARMA
          SR.ADV. appearing for MANJILA MANDAL AND 4 ORS



                                BEFORE
               HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 04.11.2022

Heard Mr. A. Acharya, learned counsel for the applicant.

Page No.# 4/4

This is an application for stay of operation of judgment and award dated 01.09.2018 passed by the learned Member, MACT, Barpeta in MAC Case No.327/2015

As the connected appeal is admitted and the LCR is called for, the impugned judgment and award dated 01.09.2018 passed by the learned Member, MACT, Barpeta in MAC Case No.327/2015 is stayed till disposal of the connected MAC Appeal No.765/2022 subject to deposit of 50% of the awarded amount along with accrued interest before the Registry of this Court within a period of 6(six) weeks from today.

The Registry may allow the claimant to withdraw the same after due verification and as per procedure laid down in this regard.

I.A. is accordingly disposed of.

JUDGE

Comparing Assistant