New India Assurance Company Ltd vs Bipul Baruah And 3 Ors. F
2023 Latest Caselaw 1562 Gua

Citation : 2023 Latest Caselaw 1562 Gua
Judgement Date : 20 April, 2023

Gauhati High Court

New India Assurance Company Ltd vs Bipul Baruah And 3 Ors. F on 20 April, 2023

                                                              Page No.# 1/3

GAHC010154052022




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




                                I.A.(Civil)/991/2023

         NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87
         M.G ROAD
         FORT MUMBAI
         AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX
         5TH FLOOR
         LACHIT NAGAR
         NEAR HANUMAN MANDIR
         GS ROAD
         GUWAHATI 781007


          VERSUS

         BIPUL BARUAH AND 3 ORS. F
         S/O SRI PORAN BARUAH
         RESIDENT OF 3 NO. CHOTA HAPJAN
         PO AND PS MAKUM DIST TINSUKIA
         ASSAM 786170

         2:SMTI JAMUNA BARUAH

         W/O SRI PORAN BARUAH

         RESIDENT OF 3 NO. CHOTA HAPJAN

         PO AND PS MAKUM DIST TINSUKIA
         ASSAM 786170
         3:SRI BIRPAL SINGH
                                                          Page No.# 2/3

S/O SRI MOUSHEEKH SINGH

RESIDENT OF VILLAGE MALAB

PS NUH
DIST MEWAT
HARYANA
122107
4:MAJAR KHAN

S/O SAMSUDDIN

RESIDENT OF VILLAGE SIDH NAGLA
MAJRA RIWADA
SIKARPUR
PS JANGIRABAD
DIST BULANDSAHAR
U.P 203394
------------
Advocate for : MR. R GOSWAMI
Advocate for : appearing for BIPUL BARUAH AND 3 ORS. F
                                                                                Page No.# 3/3




                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

20.04.2023 Since the connected appeal has been admitted for hearing, the operation of the Judgment and Award dated 16.03.2022, passed by the learned Additional Member No. 2, Motor Accident Claims Tribunal, Tinsukia in MAC Case No. 68/2017 shall remain stayed till disposal of the appeal, subject to condition that the Insurance Company shall deposit 50% of the awarded amount in the Registry of this Court in next 4 (four) weeks.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant