National Insurance Co Ltd vs Ranju Devi And 2 Ors
2022 Latest Caselaw 4384 Gua

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GAHC010225792022




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

                             Case No. : MFA/101/2022

         NATIONAL INSURANCE CO LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT 3 MIDDLETON STREET,
         KOLKATA 700071 AND ONE OF THE REGIONAL OFFICES AT GS ROAD,
         BHANGAGARH, GUWAHATI 781005



         VERSUS

         RANJU DEVI AND 2 ORS.
         W/O LATE WOKIL GIRI,
         RESIDENT OF BAKRAPARA, NEAR C.K ACADEMY SCHOOL, PS
         BASISTHA, , GUWAHATI , DIST KAMRUP , ASSAM 781029

         2:SRI HRITIK GIRI

          S/O LATE WOKIL GIRI

         RESIDENT OF BAKRAPARA
         NEAR C.K ACADEMY SCHOOL
         PS BASISTHA

          GUWAHATI
          DIST KAMRUP
          ASSAM 781029

         3:SRI BRAHMANAND PURI

         S/O LATE BASUDEO PURI
         HOUSE NO. 11. SURAJ NAGAR
         BHETAPARA
         VIDYA MANDIR PATH
         BETOLA
         GUWAHATI 78102
                                                                   Page No.# 2/4


Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/3241/2022

            NATIONAL INSURANCE CO LTD.
            HAVING ITS REGISTERED AND HEAD OFFICE AT 3 MIDDLETON STREET
            KOLKATA 700071 AND ONE OF THE REGIONAL OFFICES AT GS ROAD
            BHANGAGARH
            GUWAHATI 781005


             VERSUS

            RANJU DEVI AND 2 ORS.
            W/O LATE WOKIL GIRI
            RESIDENT OF BAKRAPARA
            NEAR C.K ACADEMY SCHOOL
            PS BASISTHA

             GUWAHATI
             DIST KAMRUP
             ASSAM 781029

            2:SRI HRITIK GIRI

            S/O LATE WOKIL GIRI

            RESIDENT OF BAKRAPARA
            NEAR C.K ACADEMY SCHOOL
            PS BASISTHA

             GUWAHATI
             DIST KAMRUP
             ASSAM 781029
             3:SRI BRAHMANAND PURI

            S/O LATE BASUDEO PURI
            HOUSE NO. 11. SURAJ NAGAR
            BHETAPARA
            VIDYA MANDIR PATH
                                                                        Page No.# 3/4

          BETOLA
          GUWAHATI 781029
          ------------
          Advocate for : MR. A J SAIKIA
          Advocate for : appearing for RANJU DEVI AND 2 ORS.



                                BEFORE
                HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                       ORDER

11.11.2022

Heard Mr. A.J. Saikia, learned counsel for the applicant.

Issue notice returnable on 07.12.2022.

The applicant shall take steps within 2(two) days for service of notice on the opposite parties by registered post with A/D.

As the connected appeal has been admitted for hearing, this Court is inclined to stay the operation of the impugned judgment and award dated 05.09.2022 passed by the learned Commissioner, Employee's Compensation, Kamrup in WC case no.21/2020, subject to condition that the applicant shall deposit the admitted amount of Rs.7 lakh (Rupees seven lakhs only) before the Registry of this Court within the period of 1(one) month from today.

Upon such deposit, the opposite parties shall be entitled to withdraw the same on being duly identified by their learned counsel.

It is made clear that if the said amount is not deposited within the time permitted, this order shall not be a bar for the enforcement of the award.

Page No.# 4/4

List the matter on 07.12.2022.

JUDGE Comparing Assistant