E/8 vs Smti. Mainu Devi And 3 Ors
2023 Latest Caselaw 1417 Gua

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GAHC010029902019




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


                          Case : I.A.(Civil)/999/2022

         SHRIRAM GENERAL INSURANCE CO. LTD.

         1000-E/8
          RIICO INDUSTRIAL AREA
          SITAPURA
          JAIPUR
          RAJASTHAN- 302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE
          3RD FLOOR
          21
          JANAPATH
          ULUBARI
          GUWAHATI- 781007
          REP. BY LEGAL OFFICER.


          VERSUS

         SMTI. MAINU DEVI AND 3 ORS.
         W/O- LATE DIPAK KUMAR NATH
         R/O- VILL.- JOHAMARI
         P.S. THELAMARA
         DIST.- SONITPUR
         ASSAM
         PIN- 784149.

         2:SRI DIPANKAR NATH
         S/O- LATE DIPAK KUMAR NATH

         R/O- VILL.- JOHAMARI
         P.S. THELAMARA
         DIST.- SONITPUR
         ASSAM
         PIN- 784149.
                                                                         Page No.# 2/3

          3:SRI SUNAYAN SAIKIA
          S/O- SRI NRIPEN SAIKIA

          R/O- VILL.- RANGAMATI
          P.S. BIHAGURI
          P.O. RANGAMATI
          DIST.- SONITPUR
          ASSAM
          PIN- 784529. (OWNER OF THE TRUCK NO. AS-07/A-6863).
          4:SRI BIPIN CH. SARMAH
          S/O- LATE T. CH. SARMAH

          R/O- WARD NO. 1 RANGAPARA
          P.O. AND P.S. RANGAPARA
          DIST.- SONITPUR
          ASSAM
          PIN- 784505. (DRIVER OF THE TRUCK NO. AS-07/A-6863).
          ------------
          Advocate for : MR. R GOSWAMI
          Advocate for : DR. U BARUAH appearing for SMTI. MAINU DEVI AND 3 ORS.



                               BEFORE
                  HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 04.04. 2023 Heard Mr. R. Goswami, learned counsel for the applicant.

This is an application filed under Order XLI Rule 5 of the CPC, 1908 for stay of the judgment and award dated 02.11.2018, passed by the learned Member, Motor Accident Claims Tribunal, No. 2, Kamrup (Metro), Guwahati in MAC Case No. 2552 of 2012.

As the appeal is admitted for hearing, the operation of the impugned judgment and award dated 02.11.2018, passed by the learned Member, Motor Accident Claims Tribunal, No. 2, Kamrup (Metro), Guwahati in MAC Case No. 2552 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.

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The I.A. stands disposed of.

JUDGE

Comparing Assistant