Icici Lombard General Insurance ... vs Karabi Devi And 2 Ors
2023 Latest Caselaw 298 Gua

                                                                Page No.# 1/2

GAHC010009412023




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

                         Case No. : I.A.(Civil)/181/2023



         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
         TOWERS
          BANDRA KURLA COMPLEX
          MUMBAI 400051
          ITS ZONAL OFFICE
          AT APEEJAY HOUSE
          15 PARK STREET
          7TH FLOOR
          KOLKATA 700016 AND A BRANCH OFFICE AT KAMAKHYA TOWER
          3RD FLOOR
          OFFICE NO. 305 AND 305
          GS ROAD
          GUWAHATI 781005
          ASSAM


          VERSUS

         KARABI DEVI AND 2 ORS .
         W/O MOHAN NATH
         RESIDENT OF ARAGAON
         WARD NO. 6
         PO
         PS AND DIST MORIGAON
         ASSAM 786105

         2:SRI HAREN KUMAR DAS

         S/O SRI SANTI RAN DAS

         RESIDENT OF VILLAGE PACHIM JALAHGAON
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           PO UPAR UJARAGAON
           PS SADAR
           DIST NAGAON
           ASSAM 782101
           3:DEBAJIT BORAH
           S/O SRI PUTUL BORAH

           RESIDENT OF VILLAGE NARTTAMGAON
           PS SADAR
           DIST NAGAON
           ASSAM
           ASSAM 782003
           ------------
           Advocate for : MS. P BORTHAKUR
           Advocate for : appearing for KARABI DEVI AND 2 ORS .



                                        BEFORE
                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

25. 01. 2023

Heard Mr. R Goswami, learned counsel for the appellant.

This is an application praying for stay of the operation of the judgment and order dated 29.09.2022 passed by the learned Member, MACT, Nagaon in MAC Case No. 78/2018.

As the connected appeal is admitted, the impugned judgment and award dated 29.09.2022 passed by the learned Member, MACT, Nagaon in MAC Case No. 78/2018 shall remain suspended subject to deposit of an amount of Rs. 15,00,000/- before the Registry of this court within a period of six weeks.

JUDGE

Comparing Assistant