National Insurance Company ... vs Smt Anima Rahang And 3 Ors
2022 Latest Caselaw 3977 Gua

                                                               Page No.# 1/3

GAHC010210022018




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

                        Case No. : I.A.(Civil)/3014/2022
                         In MAC Appeal No. 741/2022


         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGD. OFFICE AT KOLKATTA AND ONE OF THE REGIONAL
         OFFICE AT GS ROAD
         GUWAHATI


         VERSUS

         SMT ANIMA RAHANG AND 3 ORS
         W/O ANAN RAHANG RESIDENT OF VILL. CHAKANIBARI PO GANDHI
         NAGAR
         PS KHETRI
         DIST KAMRUP M ASSAM 782403 PRESENT ADDRESS C/O UPEN BARETHAI
         VILLAGE TIKHABARI
         PO UDORI PS MORIGAON
         DIST MORIGAON
         ASSAM 782105

         2:SRI ATUL RAHANG
         S/O LATE ANAN RAHANG

         RESIDENT OF VILL. CHAKANIBARI
         PO GANDHI NAGAR

         PS KHETRI
         DIST KAMRUP M ASSAM 782403
         PRESENT ADDRESS
         C/O UPEN BARETHAI
         VILLAGE TIKHABARI

         PO UDORI
         PS MORIGAON
                                                                            Page No.# 2/3

          DIST MORIGAON
          ASSAM 782105
          3:SRI JITU RAHANG
          S/O LATE ANAN RAHANG

          RESIDENT OF VILL. CHAKANIBARI
          PO GANDHI NAGAR

          PS KHETRI
          DIST KAMRUP M ASSAM 782403
          PRESENT ADDRESS
          C/O UPEN BARETHAI
          VILLAGE TIKHABARI

          PO UDORI
          PS MORIGAON
          DIST MORIGAON
          ASSAM 782105
          4:SRI KRISHNA KT. NATH
          S/O N.K NATH
          C/O DIBAKAR DAS

          ANANDA NAGAR

          BYE LANE 3
          H.NO 67 KHANAPARA
          GUWAHATI DIST KAMRUP M ASSAM 781022
          OWNER OF THE VEHICLE
          ------------
          Advocate for : MR S S SHARMA
          Advocate for : appearing for SMT ANIMA RAHANG AND 3 ORS



                                     BEFORE
                  HON'BLE MRS. JUSTICE MALASRI NANDI
                                       ORDER

30.09.2022 Heard S S Sharma, learned counsel for the applicant/Insurance Company and Mr M Talukdar, learned counsel for the respondent Nos. 1, 2 and 3.

This interlocutory application has been filed by the applicant/appellant, praying for stay of the operation of the Judgment and Award dated 12.04.2018, passed by the Page No.# 3/3

learned Member, MACT, Morigaon, in MAC Case No. 49/2015.

As the appeal is admitted, the prayer of the applicant/Insurance Company is allowed.

The operation of the Judgment and Award dated 12.04.2018, passed by the learned Member, MACT, Morigaon, in MAC Case No. 49/2015, is stayed, subject to payment of 50% of the awarded amount before the Registry, within 6 (weeks) from today, by the applicant/Insurance Company.

The claimant/respondent No. 1 is at liberty to withdraw the aforesaid amount, on proper verification and identification by the learned engaged counsel.

Interlocutory Application stands disposed of. ..

JUDGE

Comparing Assistant