Gauhati High Court
New India Assurance Company ... vs Smti. Gouri Barman And 5 Ors on 14 September, 2022
Page No.# 1/6
GAHC010078352020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case : I.A.(Civil)/2772/2022
NEW INDIA ASSURANCE COMPANY LIMITED
HAVING ITS REGD AND HEAD OFFICE AT NEW INDI ASSURANCE BUILDING
87
MAHATMA GANDHI ROAD
FORT
MUMBAI- 400001 AND REGIONAL OFFICE AT G S ROAD
GHY- 5
REP. BY THE CHIEF REGIONAL MANAGER
VERSUS
SMTI. GOURI BARMAN AND 5 ORS
W/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
2:PUSPITA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
3:PRIYA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
Page No.# 2/6
WEST BENGAL
PIN- 736159
4:JAMINI BARMAN
W/O- LATE MADARAM BARMAN
MOTHER OF LATE
RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
5:BIRU BISWAKARMA
S/O- KAPIL BISWAKARMA
LALMATI
P.S- BASISTHA
DIST- KAMRUP (M)
ASSAM
6:SOUTH ASSAM LOGISTICS
C/O- NA DHANUKA COMPLEX
A- BLOCK
2ND FLOOR
S J ROAD
ATHGAON
GUWAHATI
KAMRUP (M)
------------
Advocate for : MR. S DUTTA
Advocate for : MR. N ALAM (R1-R4) appearing for SMTI. GOURI BARMAN AND 5 ORS
Linked Case No. : MACApp./666/2022
NEW INDIA ASSURANCE COMPANY LIMITED
HAVING ITS REGD AND HEAD OFFICE AT NEW INDI ASSURANCE
BUILDING, 87, MAHATMA GANDHI ROAD, FORT, MUMBAI- 400001 AND
REGIONAL OFFICE AT G S ROAD, GHY- 5, REP. BY THE CHIEF REGIONAL
MANAGER
VERSUS
SMTI. GOURI BARMAN AND 5 ORS
W/O- LATE RANJIT BARMAN, R/O- VILL- SALBARI, P.O- NAGURUR HAT,
P.S- BOXIR HAT, DIST- COOCH BEHAR, WEST BENGAL, PIN- 736159
2:PUSPITA BARMAN
Page No.# 3/6
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
3:PRIYA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
4:JAMINI BARMAN
W/O- LATE MADARAM BARMAN
MOTHER OF LATE
RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
5:BIRU BISWAKARMA
S/O- KAPIL BISWAKARMA
LALMATI
P.S- BASISTHA
DIST- KAMRUP (M)
ASSAM
6:SOUTH ASSAM LOGISTICS
C/O- NA DHANUKA COMPLEX
A- BLOCK
2ND FLOOR
S J ROAD
ATHGAON
GUWAHATI
KAMRUP (M
Advocate for the Petitioner : MR. S DUTTA
Advocate for the Respondent : MR. N ALAM (R1-R4)
Page No.# 4/6
Linked Case : I.A.(Civil)/1079/2020
NEW INDIA ASSURANCE COMPANY LIMITED
HAVING ITS REGD AND HEAD OFFICE AT NEW INDI ASSURANCE
BUILDING
87
MAHATMA GANDHI ROAD
FORT
MUMBAI- 400001 AND REGIONAL OFFICE AT G S ROAD
GHY- 5
REP. BY THE CHIEF REGIONAL MANAGER
VERSUS
SMTI. GOURI BARMAN AND 5 ORS
W/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
2:PUSPITA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
3:PRIYA BARMAN
D/O- LATE RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
4:JAMINI BARMAN
W/O- LATE MADARAM BARMAN
MOTHER OF LATE
Page No.# 5/6
RANJIT BARMAN
R/O- VILL- SALBARI
P.O- NAGURUR HAT
P.S- BOXIR HAT
DIST- COOCH BEHAR
WEST BENGAL
PIN- 736159
5:BIRU BISWAKARMA
S/O- KAPIL BISWAKARMA
LALMATI
P.S- BASISTHA
DIST- KAMRUP (M)
ASSAM
6:SOUTH ASSAM LOGISTICS
C/O- NA DHANUKA COMPLEX
A- BLOCK
2ND FLOOR
S J ROAD
ATHGAON
GUWAHATI
KAMRUP (M)
------------
Advocate for : MR. S DUTTA
Advocate for : MR. N ALAM (R1-R4) appearing for SMTI. GOURI BARMAN AND
5 ORS
BEFORE
HONOURABLE MRS. JUSTICE MARLI VANKUNG
ORDER
Date : 14.09.2022
Heard Mr. S. Dutta, learned counsel for the applicant who prays for stay of
the operation of the Judgment & Order passed by the learned Tribunal Barpeta in
MACT Case No. 21 of 2019 dated 22.07.2019
Mr. S. Islam, learned counsel appearing on behalf of opposite party. The claimant
has not objected subject to the deposition of 50% of the award amount.
On hearing the court finds it fit to stay the operation of the Judgment & Order
passed by the learned Tribunal Barpeta in MACT Case No. 21 of 2019 dated
Page No.# 6/6
22.07.2019 subject to be deposition of the 50-% of the award amount within 6 (six)
weeks to the Registry. On deposition of the amount of the claimant may collect the
amount after due verification.
I.A. (Civil) No. 2772 of 2022 accordingly stands allowed and disposed of.
JUDGE
Comparing Assistant
