National Insurance Co. Ltd vs Rousona Haque
2022 Latest Caselaw 3757 Gua

                                                                    Page No.# 1/3

GAHC010008692017




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

                         Case No. : I.A.(Civil)/176/2018



         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-5


          VERSUS

         ROUSONA HAQUE
         R/O KACHUA (KANDHAPARA)
         P.O. AND P.S. KACHUA AND DIST. NAGAON (ASSAM) PIN 782426

         2:MAHMADUL HASAN
         RO KACHUA (KANDHAPARA)
          P.O. AND P.S. KACHUA (KANDHAPARA)
          P.O.AND P.S. KACHUA AND DIST. NAGAON
         ASSAM
          PIN 782426
          3:OLIUL HAQUE
         RO KACHUA (KANDHAPARA)
          P.O. AND P.S. KACHUA (KANDHAPARA)
          P.O.AND P.S. KACHUA AND DIST. NAGAON
         ASSAM
          PIN 782426
          4:ENAMUL HAQUE
         RO KACHUA (KANDHAPARA)
          P.O. AND P.S. KACHUA (KANDHAPARA)
          P.O.AND P.S. KACHUA AND DIST. NAGAON
         ASSAM
          PIN 782426
                                                                      Page No.# 2/3

             5:ENAMUL HAQUE
             RO KACHUA (KANDHAPARA)
             P.O. AND P.S. KACHUA (KANDHAPARA)
             P.O.AND P.S. KACHUA AND DIST. NAGAON
             ASSAM
             PIN 782426
             6:SOMAYA HAQUE
             RO KACHUA (KANDHAPARA)
             P.O. AND P.S. KACHUA (KANDHAPARA)
             P.O.AND P.S. KACHUA AND DIST. NAGAON
             ASSAM
             PIN 782426
             7:ZINNATUL ISLAM
             R/O VILL. MILANPUR
             WARD NO. 3
             P.O. AND DIST. MORIGAON
             PIN 782105
             8:ASHADUL ISLAM
             R/O VILL. KARIGURIGAON
             P.O. SANDAKHAITY
             P.S. MORIGAON
             DIST. MORIGAON
             PIN 782105
             ------------
             Advocate for : MR. K K BHATRA
             Advocate for : appearing for ROUSONA HAQUE




                       BEFORE
        HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

23.09.2022

Heard Mr. R. K. Bhatra, learned counsel for the applicant. Also heard Mr. A. R. Agarwala, learned counsel for the respondents.

This interlocutory application is preferred by the applicant for stay of the operation of the impugned judgment and award, dated 25.07.2017, passed by Page No.# 3/3

the learned Member, Motor Accident Claims Tribunal, Morigaon, in MAC Case No. 104/2011.

Mr. R. K. Bhatra, learned counsel for the applicant, submits that though the applicant is ready to deposit 50% of the awarded amount, yet he raised objection in withdrawal of the same by the claimants/respondents, as the claimants/ respondents could not prove the negligence of the driver.

Considering the entire facts and circumstances of the case, pending disposal of the connected appeal, being MACApp./35/2018, operation of the impugned judgment and award, dated 25.07.2017, passed by the learned Member, Motor Accident Claims Tribunal, Morigaon, in MAC Case No. 104/2011, stands stayed subject to deposition of 50% of the awarded amount before the Registry of this Court within 6 (six) weeks. It is further provided that out of 50% of the awarded amount, Rs. 1,50,000/- will be deposited in the name of the minor, Ms. Somaya Haque, and Rs. 1,00,000/- each will be deposited for rest of the claimants/respondents in any nationalized bank. And, for the remaining amount after deducting Rs. 6,50,000/- from the 50% of the awarded amount, the claimants/respondents will be at liberty to withdraw the same after proper verification and identification by the Registry.

In terms of above, this Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant