Cholamandalam Ms General ... vs Smti Golamoni Urang And Anr
2023 Latest Caselaw 1419 Gua

Citation : 2023 Latest Caselaw 1419 Gua
Judgement Date : 4 April, 2023

Gauhati High Court

Cholamandalam Ms General ... vs Smti Golamoni Urang And Anr on 4 April, 2023

                                                                    Page No.# 1/2

GAHC010073012023




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


                          Case : I.A.(Civil)/909/2023

         CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE
         2ND FLOOR
         NO. 2 N.S.C. BOSE ROAD
         CHENNAI-600001 AND ITS BRANCH OFFICE AT AASTHA PLAZA
         4TH FLOOR
         OPPOSITE TO S.B. DEORAH COLLEGE
         G.S. ROAD
         GUWAHATI.


          VERSUS

         SMTI GOLAMONI URANG AND ANR
         - W/O- LATE BIRSHA URANG @ BIRISHA
          R/O- VILL.- KREIGPARK T.E.
          P.S. KATIGORAH
          DIST. CACHAR
          ASSAM
          PIN- 788805.

         2:ABDUL NOOR RAJ BARBHUIYA
         S/O- SAFIQUR RAHMAN RAJ BARBHUIYA
          R/O- VILL.- BORJATRAPUR
          PT-I
          P.O. BORJATRAPUR
          P.S. BORKHOLA
          DIST. CACHAR
         ASSAM
          PI- 788110.
          ------------
         Advocate for : MR. R GOSWAMI
         Advocate for : appearing for SMTI GOLAMONI URANG AND ANR
                                                                    Page No.# 2/2




                                   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 order dated 25.04.2022, passed by the learned Commissioner for Employee's Compensation, Cachar in E.C. Case No. 13/2018.

As the appeal is admitted for hearing, operation of the impugned judgment and order dated 25.04.2022, passed by the learned Commissioner for Employee's Compensation, Cachar in E.C. Case No. 13/2018 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.

The I.A. stands disposed of.

JUDGE

Comparing Assistant