United India Insurance Company ... vs Mridul Das And Anr
2023 Latest Caselaw 807 Gua

Citation : 2023 Latest Caselaw 807 Gua
Judgement Date : 27 February, 2023

Gauhati High Court

United India Insurance Company ... vs Mridul Das And Anr on 27 February, 2023

                                                                Page No.# 1/2

GAHC010266802022




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


          I.A.(Civil)/398/2023

         UNITED INDIA INSURANCE COMPANY LTD.
         A PUBLIC SECTOR UNDERTAKING COMPANY
         REGISTERED AND INCORPORATED UNDER COMPANIES ACT
         1956
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
         CHENNAI- 600014 WITH ONE OF ITS REGIONAL OFFICE AT CHIBBER
         HOUSE
         2ND FLLOR
         G.S. ROAD
         GUWAHATI- 5
         REP. BY ITS REGIONAL MANAGER
         GUWAHATI
         ASSAM.


          VERSUS

         MRIDUL DAS AND ANR.
         S/O SUBASH DAS
         VILL.- BAGDOBA
         P.O. AND P.S.- DHUPDHARA
         DIST.- GOALPARA
         ASSAM
         PIN- 783123.

         2:MALABYA DOLOI
         S/O LATE CHABIN DOLOI
         VILL.- JAIKAR
          KUKURMARA
          P.O. AND P.S.- CHAYGAON
          DIST.- KAMRUP
         ASSAM
          PIN- 7811124.
                                                                      Page No.# 2/2

           ------------
           Advocate for : MR. R C PAUL
           Advocate for : appearing for MRIDUL DAS AND ANR.




                            BEFORE
          HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                      ORDER

27.02.2023

Heard Mr. RC Paul, learned counsel appearing for the applicant/appellant (Insurance Company).

This is an interlocutory application filed in connection with MFA No.12/2023 praying for stay of the operation of the Judgment and Order dated 20.10.2022 passed in W.C.Case No.70/2015.

The prayer in the application is allowed.

Accordingly, the operation of the Judgment and Order dated 20.10.2022 passed in W.C.Case No.70/2015 is stayed subject to deposit of 50% of the compensation amount.

Interlocutory application stands disposed of.

JUDGE

Comparing Assistant