Citation : 2023 Latest Caselaw 1974 Gua
Judgement Date : 15 May, 2023
Page No.# 1/4
GAHC010217042022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./179/2023
NEW INDIA ASSURANCE COMPANY LTD.
HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
BUILDING, 87, MAHATMA GANDHI ROAD, FORT, MUMBAI- 400001, AND
REGIONAL OFFICE AT G.S. ROAD, GUWAHATI- 5, REPRESENTED BY THE
CHIEF REGIONAL MANAGER.
VERSUS
SUMI MEDHI AND 4 ORS.
W/O LT. NIPON MEDHI, VILL.- BARJARI, P.O.- BARPAK, P.S.- JAGIROAD,
DIST.- MORIGAON, ASSAM.
2:DIPALI MEDHI
W/O MAHESH MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
DIST.- MORIGAON
ASSAM.
3:KALPANA MEDHI
D/O MAHESH MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
Page No.# 2/4
DIST.- MORIGAON
ASSAM.
4:MAHESH MEDHI
S/O LT. HARICHARAN MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
DIST.- MORIGAON
ASSAM.
5:DARSHAN SINGH AND GURJIT SINGH
S/O LT. JOGINDAR SINGH
VILL.- MANICK TALA
P.O.- ICHAPUR
P.S.- NAOPARA
DIST.- NORTH 24 PARGANA (WEST BENGAL)
Advocate for the Petitioner : MR SISHIR DUTTA
Advocate for the Respondent : MR. A BARUAH (OP1-OP4)
Linked Case : I.A.(Civil)/1213/2023
NEW INDIA ASSURANCE COMPANY LTD.
HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
BUILDING
87
MAHATMA GANDHI ROAD
FORT
MUMBAI- 400001
AND REGIONAL OFFICE AT G.S. ROAD
GUWAHATI- 5
REPRESENTED BY THE CHIEF REGIONAL MANAGER.
VERSUS
Page No.# 3/4
SUMI MEDHI AND 4 ORS.
W/O LT. NIPON MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
DIST.- MORIGAON
ASSAM.
2:DIPALI MEDHI
W/O MAHESH MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
DIST.- MORIGAON
ASSAM.
3:KALPANA MEDHI
D/O MAHESH MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
DIST.- MORIGAON
ASSAM.
4:MAHESH MEDHI
S/O LT. HARICHARAN MEDHI
VILL.- BARJARI
P.O.- BARPAK
P.S.- JAGIROAD
DIST.- MORIGAON
ASSAM.
5:DARSHAN SINGH AND GURJIT SINGH
S/O LT. JOGINDAR SINGH
VILL.- MANICK TALA
P.O.- ICHAPUR
Page No.# 4/4
P.S.- NAOPARA
DIST.- NORTH 24 PARGANA (WEST BENGAL).
------------
Advocate for : MR SISHIR DUTTA
Advocate for : MR. A BARUAH (OP1-OP4) appearing for SUMI MEDHI AND 4
ORS.
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 15.5.2023
Heard Mr. R. Goswami, learned counsel for the appellant.
This is an application under Order 41 Rule 5 of the CPC,1908 praying for stay of operation of the impugned Judgment and order dated 9.6.2022 passed by the learned Member, MACT, Morigaon in MAC Case No. 29 / 2017.
As the connected appeal has already been admitted by this court, the judgment and order dtd 9.6.2022 passed by the learned Member, Motor Accident Claims Tribunal Morigaon in MAC (Death) Case No. 29 /2017, shall remain stayed subject to deposit of 75% of awarded amount alongwith the interest accrued thereon, before the Registry of this court within a period of six weeks from today.
I. A.stands disposed of
JUDGE
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