Oriental Insurance Company Ltd vs Rukiya Begum And 4 Ors . A
2023 Latest Caselaw 1426 Gua

                                                                Page No.# 1/5

GAHC010248862022




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



                         Case No: I.A.(Civil)/695/2023

         ORIENTAL INSURANCE COMPANY LTD .
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A/25A27 ASAF ALI
         ROAD
         NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI- 7.REP. BY THE
         REGIONAL MANAGER.


          VERSUS

         RUKIYA BEGUM AND 4 ORS . A
         W/O LT. HELAL UDDIN
         VILL.- BANDARKUNA (JHARALA)
         P.S.- PATHERKANDI
         DIST.- KARIMGANJ
         ASSAM.

         2:SAHANA WAHIDA PARBEEN
         MINOR DAUGHTER OF THE DECEASED SO
         THEY ARE BEING REP. BY THEIR MOTHER
         THAT IS
          RESPONDENT NO. 1.
         D/O LT. HELAL UDDIN

         VILL.- BANDARKUNA (JHARALA)

         P.S.- PATHERKANDI

         DIST.- KARIMGANJ
         ASSAM.
         3:BEGUM LAHARA AKHATAR
         MINOR DAUGHTER OF THE DECEASED SO
         THEY ARE BEING REP. BY THEIR MOTHER
                                                           Page No.# 2/5

THAT IS
RESPONDENT NO. 1.
D/O LT. HELAL UDDIN

VILL.- BANDARKUNA (JHARALA)

P.S.- PATHERKANDI

DIST.- KARIMGANJ
ASSAM.
4:BEGUM TAHMIDA AKTHAR
MINOR DAUGHTER OF THE DECEASED SO
THEY ARE BEING REP. BY THEIR MOTHER
THAT IS
RESPONDENT NO. 1.
D/O LT. HELAL UDDIN

VILL.- BANDARKUNA (JHARALA)

P.S.- PATHERKANDI

DIST.- KARIMGANJ
ASSAM.
5:NARAYAN PAUL
S/O LT. SUDHIR RUDRA PAUL

VILL.- MOINA

P.S.- PATHERKANDI

DIST.- KARIMGANJ
 ASSAM.
 ------------
 Advocate for : MS. S. MOCHAHARI
Advocate for : appearing for RUKIYA BEGUM AND 4 ORS . A
IN Case No. : MACApp./85/2023

           ORIENTAL INSURANCE COMPANY LTD .
           HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
           A/25A27 ASAF ALI ROAD, NEW DELHI 110002 AND
           REGIONAL OFFICE AT GUWAHATI- 7.REP. BY THE
           REGIONAL MANAGER.



           VERSUS
                                              Page No.# 3/5

RUKIYA BEGUM AND 4 ORS . A
W/O LT. HELAL UDDIN, VILL.- BANDARKUNA (JHARALA),
P.S.- PATHERKANDI, DIST.- KARIMGANJ, ASSAM.

2:SAHANA WAHIDA PARBEEN
 MINOR DAUGHTER OF THE DECEASED SO
THEY ARE BEING REP. BY THEIR MOTHER
THAT IS
 RESPONDENT NO. 1.
D/O LT. HELAL UDDIN

VILL.- BANDARKUNA (JHARALA)

P.S.- PATHERKANDI

DIST.- KARIMGANJ
ASSAM.

3:BEGUM LAHARA AKHATAR
 MINOR DAUGHTER OF THE DECEASED SO
THEY ARE BEING REP. BY THEIR MOTHER
THAT IS
 RESPONDENT NO. 1.
D/O LT. HELAL UDDIN

VILL.- BANDARKUNA (JHARALA)

P.S.- PATHERKANDI

DIST.- KARIMGANJ
ASSAM.

4:BEGUM TAHMIDA AKTHAR
 MINOR DAUGHTER OF THE DECEASED SO
THEY ARE BEING REP. BY THEIR MOTHER
THAT IS
 RESPONDENT NO. 1.
D/O LT. HELAL UDDIN

VILL.- BANDARKUNA (JHARALA)

P.S.- PATHERKANDI

DIST.- KARIMGANJ
ASSAM.

5:NARAYAN PAUL
                                                                        Page No.# 4/5

                          S/O LT. SUDHIR RUDRA PAUL

                         VILL.- MOINA

                         P.S.- PATHERKANDI

                         DIST.- KARIMGANJ
                         ASSAM

             Advocate for the Petitioner   : MS. S. MOCHAHARI

             Advocate for the Respondent : MR. M TALUKDAR (r-1 to 4)


                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                            ORDER

05.04.2023

Heard Mr. S. Dutta, learned Senior Counsel assisted by Mr. Sidhant Dutta, learned counsel for the applicant.

This is an application praying for stay/suspension of the impugned Judgment and Award dated 18.07.2022 passed by the learned Member, MACT, Karimganj in MAC Case No. 41/2016.

As the connected appeal is already admitted, the operation of the Judgment and Award dated 18.07.2022 shall remain stayed subject to deposit of an amount of Rs. 38,00,000/- (Thirty eight lakh) in the Registry of this Court within a period of four weeks from today.

The respondents/claimants are allowed to withdraw of the amount from the Registry subject to proper verification and identification as per laid down procedure.

Page No.# 5/5

Accordingly, this Interlocutory Application is disposed of.

JUDGE

Comparing Assistant