Icici Lombard General Insurance ... vs Jenifar Mazumder And 3 Ors
2023 Latest Caselaw 4349 Gua

                                                                        Page No.# 1/4

GAHC010147102023




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

                          Case No. : MACApp./388/2023

         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 306, G.S. ROAD, GUWAHATI- 781005, ASSAM.



         VERSUS

         JENIFAR MAZUMDER AND 3 ORS.
         D/O LATE NURUL ISLAM MAZUMDER,
         VILL.- KANAKPUR, PART- IP.O.- KANAKPUR, P.S.- SILCHAR DIST.-
         CACHAR, ASSAM, PIN- 788006.

         2:SHABIB MAZUMDER
          S/O LATE NURUL ISLAM MAZUMDER

         VILL.- KANAKPUR
         PART- IP.O.- KANAKPUR
         P.S.- SILCHAR DIST.- CACHAR
         ASSAM
         PIN- 788006.

         3:SHARUB MAZUMDAR
          S/O LATE NURUL ISLAM MAZUMDER

         VILL.- KANAKPUR
         PART- IP.O.- KANAKPUR
         P.S.- SILCHAR DIST.- CACHAR
         ASSAM
         PIN- 788006.
                                                                    Page No.# 2/4

            4:IFTIKHAR ALOM BARLASKAR
             S/O NURUL HUSSAIN

            VILL.- KANAKPUR
            PT-I PESKAR ROAD
            P.O.- KANAKPUR
            P.S.- SILCHAR DIST.- CACHAR
            PIN- 788103

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/3149/2023

            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 306
             G.S. ROAD
             GUWAHATI- 781005
             ASSAM.


             VERSUS

            JENIFAR MAZUMDER AND 3 ORS.
            D/O LATE NURUL ISLAM MAZUMDER
             VILL.- KANAKPUR
             PART- IP.O.- KANAKPUR
             P.S.- SILCHAR DIST.- CACHAR
             ASSAM
             PIN- 788006.

            2:SHABIB MAZUMDER
                                                                     Page No.# 3/4

         S/O LATE NURUL ISLAM MAZUMDER

         VILL.- KANAKPUR
         PART- IP.O.- KANAKPUR
         P.S.- SILCHAR DIST.- CACHAR
         ASSAM
         PIN- 788006.
         3:SHARUB MAZUMDAR
         S/O LATE NURUL ISLAM MAZUMDER

         VILL.- KANAKPUR
         PART- IP.O.- KANAKPUR
         P.S.- SILCHAR DIST.- CACHAR
         ASSAM
         PIN- 788006.
         4:IFTIKHAR ALOM BARLASKAR
         S/O NURUL HUSSAIN

         VILL.- KANAKPUR
         PT-I PESKAR ROAD
         P.O.- KANAKPUR
         P.S.- SILCHAR DIST.- CACHAR
         PIN- 788103.
         ------------
         Advocate for : MR. R GOSWAMI
         Advocate for : appearing for JENIFAR MAZUMDER AND 3 ORS.



                               BEFORE
               HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                    ORDER

16.10.2023

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

By this IA, the learned counsel for the applicant has prayed for stay of the enforcement of the judgment and award impugned in the connected appeal.

The learned counsel for the applicant has submitted that the deceased was a Govt. employee and he would entitled to compassionate family pension scheme and the same is required to be deducted from the award and Page No.# 4/4

accordingly, it is submitted that the quantum of the award will be affected.

Accordingly, the enforcement of the impugned judgment and award dated 12.04.2023, passed by the learned Member, MACT, Cachar in MAC Case No.301/2021 is stayed subject to deposit of 25% of the awarded money as condition for grant of stay, which should be deposited within a period of 6 (six) weeks from today.

It is made clear that if such deposit is not made, this order shall not be a bar for the enforcement of the award.

Accordingly, this IA stands disposed of.

JUDGE

Comparing Assistant