National Insurance Company Ltd vs Trishna Gogoi And 2 Ors. A
2023 Latest Caselaw 1637 Gua

                                                             Page No.# 1/2

GAHC010218282022




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




                              I.A.(Civil)/931/2023

         NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH
         GS ROAD
         GUWAHATI 781005
         REPRESENTED BY THE REGIONAL MANAGER
         GUWAHATI REGIONAL OFFICE


          VERSUS

         TRISHNA GOGOI AND 2 ORS. A
         W/O LATE ABHIJIT GOGOI
         RESIDENT OF VILLAGE JARIGURI GAON
         PO MAJBAM CHARIALI
         PS KHOWANG
         DIST DIBRUGARH
         ASSAM 785675 PRESENT ADDRESS C/O SRI SUKHAMAY DAS
         BASISTHA CHARIALI
         PATORKUCHI
         GUWAHATI
         DIST KAMRUP M ASSAM 781029

         2:SMTI LABANYA GOGOI
         W/O LATE PHOTIK GOGOI

         RESIDENT OF VILLAGE JARIGURI GAON
         PO MAJBAM CHARIALI
         PS KHOWANG
         DIST DIBRUGARH
         ASSAM 785675
                                                                               Page No.# 2/2

           PRESENT ADDRESS
           C/O SRI SUKHAMAY DAS
           BASISTHA CHARIALI
           PATORKUCHI
           GUWAHATI
           DIST KAMRUP M ASSAM 781029
           3:SRI RANJAN DUTTA

           S/O MR. MAHENDRA DUTTA
           RESIDENT OF VILLAGE BANIPUR
           DHEKERIGAON
           BYE LANE NO. II
           DIST DIBRUGARH
           ASSAM 786003
           ------------
           Advocate for : MR T KALITA
           Advocate for : MR. K BHATTACHARJEE appearing for TRISHNA GOGOI AND 2
           ORS. A



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

26.04.2023 Since the connected appeal has been admitted for hearing, the operation of the Judgment and Award dated 11.07.2022 passed by the learned Commissioner for Employees' Compensation, Kamrup in W.C. Case No. 10/2018 shall remain stayed till disposal of the appeal, subject to deposit of 50% of the awarded amount in the Registry of this Court in next four weeks.

The IA stands disposed of.

JUDGE

Comparing Assistant