The Reliance General Insurance ... vs Smti Fulati Rani Singha @ Fuloti ...
2023 Latest Caselaw 1388 Gua

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GAHC010002252016




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


                         Case : I.A.(Civil)/887/2023

         THE RELIANCE GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 19
         RELIANCE CENTRE
         WALCHAND HIRACHAND MARG
         BALLARD ESTATE
         MUMBAI 400001 AND CORPORATE OFFICE AT 570
         RECTIFIER HOUSE
         NAGAUM CROSS
         NEXT TO ROYAL INDUSTRIAL ESTATE
         WADALA W0
         MUMBAI 400031 AND ONE OF THE BRANCH OFFICES AT ANIL PLAZA
         5TH FLOOR G.S. ROAD
         BHANGAGARH
         GUWAHATI 781005


          VERSUS

         SMTI FULATI RANI SINGHA @ FULOTI SINGHA and 9 ORS
         W/O LATE KANAI RAM SINGHA @ KONAI SINGHA

         2:SHRI NIPU SINGHA
         S/O LATE KANAI RAM SINGHA @ KONAI
          3:APU SINGHA
         S/O LATE KANAI RAM SINGHA @ KONAI SINGHA
          4:SHRI BIPLAB SINGHA
         S/O LATE KANAI RAM SINGHA @ KONAI SINGHA
          5:SHRI PRANAB @ PRONAB SINGHA
         S/O LATE KANAI RAM SINGHA @ KONAI SINGHA
          6:SHRI PRALAK @ POLAK SINGHA
         S/O LATE KANAI RAM SINGHA @ KONAI SINGHA
          7:SHRI AJOY @ PINTU SINGHA
         S/O LATE KANAI RAM SINGHA @ KONAI SINGHA
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          8:MISS APURBA SINGHA
          D/O LATE KANAI RAM SINGHA @ KONAI SINGHA
          9:MASTER BIJOY SINGHA
          S/O LATE KANAI RAM SINGHA @ KONAI SINGHA ALL ARE R/O VILL.
          KALINAGAR PART-I
          P.O. KALINAGAR
          P.S. PANCHGRAM
          DIST. HAILAKANDI
          ASSAM
          PIN 788802 THE CLAIMANT/RESPONDENT NO. 1 BEING MOTHER AND
          NATURAL GUARDIAN OF THE CLAIMANTS/ RESPONDENTS 2 TO 9 WILL
          REPRESENT THEM
          10:MD. SHARIFUDDIN

          S/O LATE ABDUL SATTAR
          VILL. DUMKAR
           PART-I
           KALAINCHERRA BAGICHA
           P.O. KALAIN
           P.S. KATIGORA
           DIST. CACHAR
          ASSAM
           PIN 788815
           ------------
          Advocate for : MR. A J SAIKIA
          Advocate for : appearing for SMTI FULATI RANI SINGHA @ FULOTI SINGHA and
          9 ORS



                               BEFORE
                  HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 03.04. 2023 Heard Mr. A.J. Saikia, learned counsel for the appellant and Mr. M. Talukdar, learned counsel for the respondent/ claimant Nos. 1 to 9.

This is an application filed under Order XLI Rule 5 of the CPC, 1908 for stay of the judgment and award dated 19.03.2016, passed by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar in MAC Case No. 1175 of 2012..

As the appeal is admitted for hearing.

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The operation of the impugned judgment and award dated 19.03.2016, passed by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar in MAC Case No. 1175 of 2012 is hereby stayed subject to payment of 50% of the awarded amount to the Registry of this Court within a period of 6 weeks from today and the respondent No. 1 is allowed to withdraw the said amount after proper verification and identification by the learned counsel after execution of indemnity bond.

The I.A. stands disposed of.

JUDGE

Comparing Assistant