Icici Lombard Geneal Insurance ... vs Bimala Khatun And 5 Ors. H
2023 Latest Caselaw 3914 Gua

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GAHC010069002023




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

                               I.A.(Civil)/2489/2023

         ICICI LOMBARD GENEAL INSURANCE COMPANY LTD.
         (AFTER THE MERGER OF BHARTI AXA GENERAL INSURANCE CO. LTD.
         WITH THE ICICI LOMBARD GENERAL INSURANCE CO. LTD. ) HAVING ITS
         REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK TOWERS
          BANDRA KURLA COMPLEX
          MUMBAI 400051
          ITS ZONAL OFFICE AT APPEJAY HOUSE
          15 PARK STREET 7TH FLOOR
          KOLKATA 700016 AND A BRANCH OFFICE AT KAMAKHYA TOWER 3RD
         FLOOR
          OFFICE NO. 305 AND 306
          GS ROAD
          GUWAHATI 781005
          ASSAM
          VERSUS
         BIMALA KHATUN AND 5 ORS. H
         W/O LATE SHADAR ALI
          RESIDENT OF VILLAGE ALIPUR
          PO KADONG
          PS KALGACHIA
          DIST BARPETA
          ASSAM 781319

         2:BILLAL HUSSAIN
         S/O LATE SHADAR ALI

         RESIDENT OF VILLAGE ALIPUR
         PO KADONG
         PS KALGACHIA
         DIST BARPETA
         ASSAM 781319
         3:SHUFIYA KHATUN
         D/O LATE SHADAR ALI
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           RESIDENT OF VILLAGE ALIPUR
           PO KADONG
           PS KALGACHIA
           DIST BARPETA
           ASSAM 781319
           4:SADDAM HUSSAIN
           S/O LATE SHADAR ALI

           RESIDENT OF VILLAGE ALIPUR
           PO KADONG
           PS KALGACHIA
           DIST BARPETA
           ASSAM 781319
           5:SHARUK MANDAL
           C/O HASEN MANDAL
           RESIDENT OF VILLAGE DANAKUCHI
           PO SANKUCHI
           PS AND DIST BARPETA
           ASSAM 781314
           ------------
           Advocate for : MR. R GOSWAMI
           Advocate for : MR. S Ali (R 1-4) appearing for BIMALA KHATUN AND 5 ORS. H


                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

22.09.2023 Since the connected appeal has been admitted for hearing, the operation of the Judgment and Award dated 21.12.2022 passed by the learned Member, MACT No. 2, Kamrup (M), Guwahati, in MAC Case No. 1800/2019 shall remain stayed till disposal of the appeal, subject to deposit of 40% of the awarded amount in the Registry of this Court within next 4 (four) weeks.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant