National Insurnce Company Ltd vs Aloka Borgoyary And 3 Ors
2023 Latest Caselaw 4930 Gua

Gauhati High Court

National Insurnce Company Ltd vs Aloka Borgoyary And 3 Ors on 6 December, 2023

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                            Page No.# 1/2

GAHC010232572023




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

          I.A.(Civil)/3579/2023

         NATIONAL INSURNCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND ONE OF THE REGIONAL OFFICE KNOWN AS GUWAHATI
         REGIONAL OFFICE AT GS ROAD
         BHANGAGARH
         GUWAHATI 05


          VERSUS

         ALOKA BORGOYARY AND 3 ORS.
         W/O LATE ANSULA BORGOYARY
         RESIDENT OF VILLAGE SHALGURI
         PO HALTUGAON
         DIST HATIGAON
         ASSAM BTC
         783370

         2:BISWAJIT SAHA
         S/O NARAYAN CH. SAHA

         RESIDENT OF KOKRAJHAR TOWN
         WARD NO. 3 (SANTINAGAR) PO
         PS AND DIST KOKRAJHAR
         BTC ASSAM 783370
         3:KAMALA KANTA ROY
         S/O GULIT ROY
         RESIDENT OF CHORAIKHOLA PART II
         PO CHORAIKHOLA
         PS AND DIST KOKRAJHAR BTC
         ASSAM 783376
         4:BRANCH MANAGER
         HDFC ERGO GENERAL INSURANCE CO. LTD
                                                                           Page No.# 2/2


             BRANCH OFFICE AT 6TH FLOOR
             ADITYAM BUILDING
             LACHIT NAGAR
             GS ROAD
             GUWAHATI 781007
             ------------
             Advocate for : MR. K K BHATTA
             Advocate for : appearing for ALOKA BORGOYARY AND 3 ORS.



                                      :: BEFORE ::
                       HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      O R D E R

06.12.2023

Heard the learned counsel Mr. K.K. Bhatta appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and award dated 15.07.2023 passed by the learned MACT, Kokrajhar in MAC Case No.46 of 2021 shall remain stayed till disposal of the appeal subject to deposit of ₹10 lakhs out of the awarded amount before the Registry of this Court within next 4(four) weeks.

The Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant