Reliance General Insurance Co Ltd vs Niyati Namasudra And 3 Ors (E)
2022 Latest Caselaw 3424 Gua

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GAHC010120462020




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

                        Case No. : I.A.(Civil)/2661/2022


         RELIANCE GENERAL INSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE
         WALCHAND HIRACHAND MARG
         BALLARD ESTATE
         MUMBAI- 400001 AND ONE OF ITS BRANCH OFFICE AT ABC
         GS ROAD
         GUWAHATI- 781005.


          VERSUS

         NIYATI NAMASUDRA AND 3 ORS (E)
         W/O- LATE KULENDRA NAMASUDRA
         R/O- VILL.- SOUTH LAFASHAIL
         P.O. LAKHIBAZAR
         P.S. AND DIST.- KARIMGANJ
         ASSAM- 788709.

         2:SMTI. SMRITI NAMASUDRA
         D/O- LATE KULENDRA NAMASUDRA
          R/O- VILL.- SOUTH LAFASHAIL
          P.O. LAKHIBAZAR
          P.S. AND DIST.- KARIMGANJ
         ASSAM- 788709.
          3:DIPONA NOMOSUDRA
         D/O- LATE KULENDRA NOMOSUDRA
          R/O- VILL.- SOUTH LAFASHAIL
          P.O. LAKHIBAZAR
          P.S. AND DIST.- KARIMGANJ
         ASSAM- 788709.
          4:PRODIP DEB
         S/O- NEPAL CHANDRA DEB
          R/O- COLLEGE ROAD
          HAILAKANDI
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             P.O.
             P.S. AND DIST.- HAILAKANDI
             ASSAM
             PIN- 788151.
             ------------
             Advocate for : MR. K K BHATTA
            Advocate for : MR. S C BISWAS appearing for NIYATI NAMASUDRA AND 3 ORS
            (E)



                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date : 07.09.2022

Heard Mr. KK Bhatta, the learned counsel for the appellant and Mr. A Bora, learned counsel for the respondent Nos.1, 2 & 3.

This is an application for stay of the operation of the impugned judgment and order dated 23.09.2019 passed in MAC Case No.05/2013 by the learned Member, MACT, Karimganj.

Accordingly, the operation of the impugned judgment and order dated 23.09.2019 passed by the learned Member, MACT, Karimganj in MAC Case No.05/2013 is stayed subject to deposit of 50% of the awarded amount within 6 (six) weeks from today before the Registry of this Court and the claimants are entitled to withdraw the said amount so deposited by filing an appropriate application before the Registry of this Court.

The I.A stands disposed of.

JUDGE

Comparing Assistant