The National Insurance Company ... vs Dhan Bora And Ors
2023 Latest Caselaw 1880 Gua

                                                         Page No.# 1/2

GAHC010089892023




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

          I.A.(Civil)/1190/2023

         THE NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED HEAD OFFICE AT 3
         MIDDLETON STREET
         CALCUTTA
         700071 AND REGIONAL OFFICE AT BHANGAGARH
         GUWAHATI
         REPRESENTED BY THE REGIONAL MANAGER


          VERSUS

         DHAN BORA AND ORS
         W/O SRI HALI RAM BORA
         RESIDENT OF VILLAGE NONO MIKIRPAR
         URIAGAON
         PS NAGAON
         SADAR
         DIST NAGAON
         ASSAM

         2:SRI HALI RAM BORA
         S/O LATE RAJANI BORA
         RESIDENT OF VILLAGE NONO MIKIRPAR
          URIAGAON
          PS NAGAON
          SADAR
          DIST NAGAON
         ASSAM
          3:SRI AKASH BORA
         S/O LATE PAPU MONI BORA
         RESIDENT OF VILLAGE NONO MIKIRPAR
          URIAGAON
          PS NAGAON
          SADAR
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             DIST NAGAON
             ASSAM
             4:SRI SHYAM BORAH
             S/O LATE SIDHI RAM BORAH
             RESIDENT OF BHERBHERI
             PO HALOWAGAON
             PS SAMAGURI
             DIST NAGAON
             ASSAM
             ------------
             Advocate for : MRS. D DAS BARMAN
             Advocate for : appearing for DHAN BORA AND ORS



                                       :: BEFORE ::
                       HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       O R D E R

10.05.2023

Heard Mrs. D. Das Barman, learned counsel appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and award dated 03.02.2023 passed by the learned Member, MACT, Nagaon in MAC Case No.48 of 2021 shall remain stayed till disposal of the appeal subject to deposit of 30% of the awarded amount before the Registry of this Court within next 4(four) weeks.

The Interlocutory Application accordingly stands disposed of.

JUDGE

Comparing Assistant