Citation : 2022 Latest Caselaw 4073 Gua
Judgement Date : 21 October, 2022
Page No.# 1/3
GAHC010002562015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./748/2022
NATIONAL INSURANCE CO LTD
HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET, KOLKATA AND
ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI REGIONAL
OFFICE, G.S. ROAD, BHANGAGARH, GUWAHATI-781005, KAMRUP ASSAM
VERSUS
MRS NASIMA BEGUM and 2 ORS
W/O LATE MANSUR ALI, PERMANENT R/O VILL WARD NO. 2,
MANGALDAI, P.S. MANGALDAI, DIST. DARRANG, ASSAM PRESENTLY
RESIDING AT NORTH JALUKBARI, P.S. JALUKBARI, DIST. KAMRUP M,
ASSAM.
2:RUKELA YADEV
S/O SRI J. YADAV
R/O JATEPUR NORTH GORAKHNATH
P.S. GORAKHNATH
DIST. GORAHPUR
UTTAR PRADESH.
3:SANTOSH SINGH
S/O AVDESH SINGH
R/O KAGALI
PRATAPGARH
P.S. PRATAPGARH
UTTAR PRADESH
Advocate for the Petitioner : MS A BORA
Advocate for the Respondent :
Page No.# 2/3
Linked Case : I.A.(Civil)/3030/2022
NATIONAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET
KOLKATA AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI
REGIONAL OFFICE
G.S. ROAD
BHANGAGARH
GUWAHATI-781005
KAMRUP ASSAM
VERSUS
MRS. NASIMA BEGUM and 2 ORS
W/O LATE MANSUR ALI
PERMANENT R/O VILL WARD NO. 2
MANGALDAI
P.S. MANGALDAI
DIST. DARRANG
ASSAM PRESENTLY RESIDING AT NORTH JALUKBARI
P.S. JALUKBARI
DIST. KAMRUP M
ASSAM.
2:RUKELA YADEV
S/O SRI J. YADAV
R/O JATEPUR NORTH GORAKHNATH
P.S. GORAKHNATH
DIST. GORAHPUR
UTTAR PRADESH.
3:SANTOSH SINGH
S/O AVDESH SINGH
R/O KAGALI
PRATAPGARH
P.S. PRATAPGARH
UTTAR PRADESH.
------------
Advocate for : MS A BORA
Advocate for : appearing for MRS. NASIMA BEGUM and 2 ORS
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BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 21.10.2022
Heard Mr. R. K. Bhatra, learned counsel appearing for appellant.
This is an application for stay of operation of judgment and award dated 6.1.2015 passed by Learned Member MACT No.2, Kamrup, Guwahati In MAC Case No. 2398 of 2012.
Issue notice, returnable after four weeks.
As an add interim measure, the impugned judgment and award dtd.6.1.2015 passed by Learned Member MACT No.2, Kamrup, Guwahati in MAC Case No. 2398 of 2012, shall remain suspended subject to deposit of total awarded amount alongwith with the interest accrued thereon, before the Registry of this Court within a period of six weeks .
JUDGE
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