Shriram General Insurance Co Ltd vs Pratap Basfor And 4 Ors
2023 Latest Caselaw 3522 Gua

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GAHC010061532023




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

                        Case No. : I.A.(Civil)/987/2023

         SHRIRAM GENERAL INSURANCE CO LTD
         0500-E/8 RIICO INDUSTRIAL AREA
          SITAPUR
          JAIPUR
          RAJASTHAN 302022 AND HAVING A BRANCH OFFICE AT B.R ARCADE
          3RD FLOOR
          21 JANAPATH
          ULUBARI
          GUWAHATI 780507

          VERSUS

         PRATAP BASFOR AND 4 ORS
         S/O LATE DAULAT BASFOR
         RESIDENT OF UNIVERSITY CAMPUS
         B.B COLONY
         PS JALUKBARI
         GUWAHATI
         DIST KAMRUP M ASSAM 781013


         2:SRI BIKRAM BASFOR
         S/O SRI PRATAP BASFOR
         RESIDENT OF UNIVERSITY CAMPUS
          B.B COLONY
          PS JALUKBARI
          GUWAHATI
          DIST KAMRUP M ASSAM 781013


         3:SRI TULSI BASFOR
         S/O SRI PRATAP BASFOR
         RESIDENT OF UNIVERSITY CAMPUS
         B.B COLONY
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            PS JALUKBARI
            GUWAHATI
            DIST KAMRUP M ASSAM 781013


           4:SRI AJAY BASFOR
           S/O SRI PRATAP BASFOR
           RESIDENT OF UNIVERSITY CAMPUS
           B.B COLONY
           PS JALUKBARI
           GUWAHATI
           DIST KAMRUP M ASSAM 781013


           5:SRI NARAYAN BASFOR
           S/O SRI PRATAP BASFOR
           RESIDENT OF VILLAGE KUARIGAON
           PS AZARA
           DIST KAMRUP ASSAM 781017

           ------------
           Advocate for : MR. R GOSWAMI
           Advocate for : MR A N IQBAL appearing for PRATAP BASFOR AND 4 ORS



                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 01-09-2023

Heard Mr. R Goswami, learned counsel for the applicant. This is an application under Order XLI Rule V of the Code of Civil Procedure praying for stay of the operation of the impugned judgment and award dated 20.12.2022, passed by the learned Member, MACT No. 3, Kamrup(M), in MAC Case No. 404/2017.

Since the connected appeal has been admitted for hearing, it is hereby directed that the above mentioned judgment and award shall remain stayed till disposal of the appeal subject to deposit of 50% of the awarded amount in the Page No.# 3/3

Registry of this Court by the Insurance Company/applicant within the next 6 (six) weeks.

This interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant