National Insurance Company Ltd vs Hiramani Das And 4 Ors
2023 Latest Caselaw 527 Gua

                                                              Page No.# 1/3

GAHC010021862023




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

                          Case No. : I.A.(Civil)/329/2023

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


          VERSUS

         HIRAMANI DAS AND 4 ORS.
         Address - W/O LATE BHASKAR DAS
         VILL.- KULHATI
         P.S.- HAJO
         DIST.- KAMRUP
         ASSAM
         PIN- 781102.

         2:LIPSI DAS
         REP. BY THE RESPONDENT NO. 1

         D/O LATE BHASKAR DAS

         VILL.- KULHATI

         P.S.- HAJO
          DIST.- KAMRUP
         ASSAM
          PIN- 781102.
          3:RENU DAS
         REP. BY THE RESPONDENT NO. 1

         W/O KRISHNARAM DAS
                                                                        Page No.# 2/3


          VILL.- KULHATI

          P.S.- HAJO
           DIST.- KAMRUP
          ASSAM
           PIN- 781102.
           4:PRANAB DUTTA
          S/O LATE SACHINDRA DUTTA

          VILL.- BALIKURIA

          P.S.- NALBARI
          ASSAM
           PIN- 781335.
           5:JOGESH KALITA
          S/O LATE SARBESWAR KALITA

          VILL.- PALLA ROAD

          P.S.- NALBARI

          DIST.- NALBARI
          ASSAM
          PIN- 781335.
          ------------
          Advocate for : MR T KALITA
          Advocate for : FOR CAVEATOR appearing for HIRAMANI DAS AND 4 ORS.



                               BEFORE
              HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                     ORDER

Date :13.02.2023

This is an I.A. filed by the appellant in the connected MACApp./40/2023 praying for stay of the operation of the judgment and award which is under challenge in the appeal.

Heard the learned counsels appearing for the parties; Mr. T. Kalita, learned counsel for the applicant and Mr. D. Mondal, learned counsel for the opposite Page No.# 3/3

party nos. 1, 2 and 3.

The I.A. is allowed, subject to deposit of 50% of the award amount by the applicant. When the applicant deposits 50 % of the awarded amount, the respondent Nos. 1, 2 and 3/ claimants shall be allowed to withdraw the same.

I.A. stands disposed of.

JUDGE

Comparing Assistant