National Insurance Co. Ltd vs Smt Lila Rani Das And Anr
2022 Latest Caselaw 3900 Gua

                                                                                 Page No.# 1/2

GAHC010122802018




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

                                  Case : I.A.(Civil)/2522/2018

            NATIONAL INSURANCE CO. LTD
            HAVING ITS REGISTERED OFFICE AT 3
            MIDDLLETON STREET
            KOLKATTA AND ONE OF THE REGIONAL OFFICE AT G S ROAD
            BHANGAGARH
            GUWAHATI ASSAM AND ONE OF ITS BRANCH OFFICE AT JORHAT


            VERSUS

            SMT LILA RANI DAS AND ANR
            W/O LATE MANIK DAS RESIDENT OF BISHNUPUR
            BAHBARI DISTRICT JORHAT
            ASSAM 785001

            2:SRI DIGANTA BORPUZARI
            S/O SRI MAKHAN BORPUZARI
            RESIDENT OF NO. SONARI GAON
            TERAJAN
            PO AND DIST JORHAT ASSAM 785001
             ------------
            Advocate for : MR. R K BHATRA
            Advocate for : appearing for SMT LILA RANI DAS AND ANR



                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 28.09.2022 Heard Mr. R.K. Bhatra, learned counsel for the applicant.

By filing this interlocutory application, the applicant/ appellant/ Insurance Company has Page No.# 2/2

prayed for stay of the operation of the impugned judgment and award dated 05.01.2018, passed by the learned Member, Motor Accident Claims Tribunal, Jorhat in MAC Case No. 44/2013.

As the appeal is admitted, the prayer for stay of the operation of the impugned judgment and award dated 05.01.2018, passed by the learned Member, Motor Accident Claims Tribunal, Jorhat in MAC Case No. 44/2013 is hereby stayed, subject to deposit of 50% of the awarded amount by the Insurance Company/ applicant/ appellant to the Registry of this Court within six weeks from today.

The amount if deposited by the Insurance Company should not be disbursed until further order.

The I.A. stands disposed of.

JUDGE

Comparing Assistant