Having Its Registered And Head ... vs Sri Dhirendra Nath Thakuria And ...
2023 Latest Caselaw 2366 Gua

Citation : 2023 Latest Caselaw 2366 Gua
Judgement Date : 5 June, 2023

Gauhati High Court

Having Its Registered And Head ... vs Sri Dhirendra Nath Thakuria And ... on 5 June, 2023

                                                                     Page No.# 1/2

GAHC010053582019




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

                         Case No. : I.A.(Civil)/1496/2019

         THE NEW INDIA ASSURANCE CO. LTD.

         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING
         87 MAHATMA GANDHI ROAD
         FORT
         MUMBAI- 400001 AND REGIONAL OFFICE AT GUWAHATI-7.


          VERSUS

         SRI DHIRENDRA NATH THAKURIA AND ANR
         S/O- LATE RAJ MOHAN THAKURIA
         R/O- KANWACHAL
         SILPUKHURI
         P.S. CHANDMARI
         DIST.- KAMRUP
         GUWAHATI-3.

         2:SRI BIREN TALUKDAR

         S/O- LATE UDAY TALUKDAR

         R/O- PALTANBAZAR
         C/O- NANDITA FAST FOOD
         GUWAHATI
         P.S. PALTANBAZAR
         DIST.- KAMRUP
         ASSAM
         PIN- 781008. (OWNER OF THE VEHICLE NO. AS-01/V-7154).
         ------------
         Advocate for : MR SISHIR DUTTA
         Advocate for : appearing for SRI DHIRENDRA NATH THAKURIA AND ANR
                                                                        Page No.# 2/2




                                      BEFORE
                       HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 05.06.2023

Heard Ms. M. Choudhury, the learned counsel appearing on behalf of the applicant and Mr. A. R. Medhi, the learned counsel appearing on behalf of the claimant.

2. This is an application for stay of the judgment and award dated 15.12.2018 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup, Guwahati in MAC Case No.1638/2011.

3. Upon perusal of the grounds taken and taking into account the limited questions involved as to whether there is a fraud committed by the claimant in making the claim, this Court is of the opinion that the ends of justice would be met if the instant appeal is directed to be listed for hearing on 28.06.2023.

4. Accordingly, the accompanying appeal be listed for hearing on 28.06.2023.

5. IA stands disposed of.

JUDGE

Comparing Assistant