The Bajaj Allianz General ... vs Md Sams Uddin And 2 Ors
2022 Latest Caselaw 4300 Gua

                                                                          Page No.# 1/2

GAHC010165662018




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

                   Case No. : I.A.(Civil)/3348/2018 in MACApp./842/2018




         THE BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT GE PLAZA
         AIRPORT ROAD
         NERADA
         PUNE-411006 AND NORTH EASTERN REGIONAL OFFICE AT SREEJI TOWER
         2ND FLOOR
         C/O GAUHATI TEA WARE HOUSING PVT
         LTD. ADJACENT TO MAHINDRA SHOWROOM
         CHRISTAIN BASTI
         GUWAHATI 781005
         KAMRUP METROPOLITAN DISTRICT ASSAM REPRESENTED BY ITS LEGAL
         EXECUTIVE
         CLAIMS DEPARTMENT
         MR. RANJAN JYOTI BORAH


          VERSUS

         MD SAMS UDDIN AND 2 ORS
         S/O INTAZ ALI RESIDENT OF VILLAGE LATHIMARA PS KATIGORAH DIST
         CACHAR
         ASSAM 788805

         2:MD. MOTIUR RAHMAN
         S/O LATE ATAUR RAHMAN
         RESIDENT OF VILLAGE KORAIKANDI PART II
         PS KATIGORAH
         DIST CACHAR ASSAM
         788805
         OWNER OF THE OFFENDING VEHICLE
          3:MD. AHMED MUSTAFA
         S/O MOTIUR RAHMAN
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            RESIDENT OF VILLAGE KORAIKANDI PARTII
            PS KATIGORAH
            DIST CACHAR
            ASSAM
            788805
            DRIVER OF THE OFFENDING VEHICLE
             ------------
            Advocate for : MR. A BHATTACHARYYA
            Advocate for : appearing for MD SAMS UDDIN AND 2 ORS



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : -04.11.2022

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

This is an application for stay of operation of judgment and award dated 13.11.2017 passed by the learned Member, MACT, Cachar, Silchar in MAC Case No.13/2011.

As the connected appeal is admitted and the LCR is called for, the impugned judgment and award dated 13.11.2017 passed by the learned Member, MACT, Cachar, Silchar in MAC Case No.13/2011 is stayed till disposal of the connected MAC Appeal No.842/2018 subject to deposit of entire awarded amount along with the accrued interest before the Registry of this Court within a period of 6(six) weeks.

I.A. is accordingly disposed of.

JUDGE

Comparing Assistant