United India Insurance Company Limited vs Rumi Devi And 4 Ors
2023 Latest Caselaw 4950 Gua

Gauhati High Court

United India Insurance Company Limited vs Rumi Devi And 4 Ors on 8 December, 2023

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                               Page No.# 1/2

GAHC010263012023




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

                   Case :No. I.A.(Civil)/3591/2023

         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

         RUMI DEVI AND 4 ORS.
         W/O LATE DHARANI KANTA NATH
         VILL.- 2 NO UDALI KARBI ANGLONG
         P.S.- BAKALIA
         PIN- 341306
         DIST.- KARBI ANGLONG
         ASSAM.

         2:ROUHAN NATH
         S/O LATE DHARANI KANTA NATH

         VILL.- 2 NO UDALI KARBI ANGLONG
         P.S.- BAKALIA
         PIN- 341306
         DIST.- KARBI ANGLONG
         ASSAM.
         3:RENU DEVI
         MOTHER OF LATE DHARANI KANTA NATH

         VILL.- 2 NO UDALI KARBI ANGLONG
         P.S.- BAKALIA
         PIN- 341306
         DIST.- KARBI ANGLONG
         ASSAM.
         4:BINOD PRASAD
                                                                        Page No.# 2/2

           S/O LATE RAGHU NATH PRASAD
           2 NO BALIJAN
           P.O. AND P.S.- BAKALIA
           KARBI ANGLONG
           PIN- 782482.
           5:ABHIJIT DEWRI
           S/O LATE RAMESH DEWRI

           HALADHIATI
           PIN- 782482
           P.S.- BAKALIA
           KARBI ANGLONG.
           ------------
           Advocate for : MR. K K BHATTA
           Advocate for : appearing for RUMI DEVI AND 4 ORS.


                                       BEFORE
               HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
                               ORDER

08.12.2023

Heard Mr. K. K. Bhatta, learned counsel appearing on behalf of the applicant.

Since the connected appeal has been admitted for hearing, the judgment and award dated 15.09.2023 passed by the learned Member, MACT-1, Kamrup (M), Guwahati in MAC Case No.2426/2018 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