United India Insurance Company Limited vs Rama Choudhury And 3 Ors
2023 Latest Caselaw 4949 Gua

Gauhati High Court

United India Insurance Company Limited vs Rama Choudhury And 3 Ors on 8 December, 2023

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                               Page No.# 1/2

GAHC010232362023




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

                     Case No.: I.A.(Civil)/3586/2023

         UNITED INDIA INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 24
         WHITES ROAD
         CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
         DISPUR.


          VERSUS

         RAMA CHOUDHURY AND 3 ORS.
         W/O SRI PRATAP CHANDRA CHOUDHURY
         VILL.- BAMFOR
         P.S.- KHETRI
         PIN- 782403
         DIST.- KAMRUP
         ASSAM.

         2:PRATAP CHANDRA CHOUDHURY
         S/O LATE NITYANANDA CHOUDHURY

         VILL.- BAMFOR
         P.S.- KHETRI
         PIN- 782403
         DIST.- KAMRUP
         ASSAM.
         3:MANAB JYOTI SARMAH
         S/O MADAN CH. SARMAH

         VILL.- BEHARBARI
         BHOGPUR
         P.S.- KHETRI
         PIN- 782403
         DIST.- KAMRUP.
         4:SANJIB DAIMARI
                                                                       Page No.# 2/2

           S/O CHABIN DAIMARI

           VILL.- NO. 2
           RONINGAON
           P.S.- KHETRI
           PIN- 782403
           DIST.- KAMRUP
           ASSAM.
           ------------
           Advocate for : MR. K K BHATTA
           Advocate for : FOR CAVEATOR appearing for RAMA CHOUDHURY AND 3 ORS.




                                    BEFORE
               HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
                               ORDER

08.12.2023

Heard Mr. K. K. Bhatta, learned counsel appearing for the applicant and Mr. A. N. Igbal, learned counsel appearing on behalf of the respondent Nos.1 & 2.

Since the connected appeal has been admitted for hearing, the judgment and award dated 07.08.2023 passed by the learned Member, MACT No.3, Kamrup (M), Guwahati in MAC Case No.1555/2018 shall remain stayed subject to deposit of 20% of the awarded amount with the Registry of this Court within next four weeks.

In view of the above, the I.A. stands disposed of.

JUDGE

Comparing Assistant