United India Insurance Co Ltd vs Sabya Barman @ Sabya Bala Barman ...
2023 Latest Caselaw 4071 Gua

                                                               Page No.# 1/2

GAHC010213992023




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

                                I.A.(Civil)/2937/2023

         UNITED INDIA INSURANCE CO LTD.
         HAVING ITS REGISTERED OFFICE AT 24
         WHITED ROAD
         CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
         DISPUR.
         VERSUS

         SABYA BARMAN @ SABYA BALA BARMAN AND 5 ORS.
         W/O LATE ANIL BARMAN
         VILL.- RATANPUR
          P.S.- TIHU
          PIN- 785700
          DIST.- NALBARI
         ASSAM.
         2:PRANJIT BARMAN
         S/O LATE ANIL BARMAN
         VILL.- RATANPUR
          P.S.- TIHU
          PIN- 785700
          DIST.- NALBARI
         ASSAM.
          3:DEBAJIT BARMAN
         S/O LATE ANIL BARMAN
         VILL.- RATANPUR
          P.S.- TIHU
          PIN- 785700
          DIST.- NALBARI
         ASSAM.
          4:HARAMAYA BARMAN
         W/O LATE UTTAM BARMAN

         VILL.- RATANPUR
         P.S.- TIHU
         PIN- 785700
                                                                                   Page No.# 2/2

              DIST.- NALBARI
              ASSAM.
              5:PARASH MONI DAS
              S/O AMRIT KUMAR DAS
              VILL.- PARLLY
              P.S.- PALASHBARI
              DIST.- KAMRUP
              ASSAM.
              6:BILESWAR DAS
              S/O LATE KARTIK DAS

              VILL.- BHEHBARI
              P.S.- RANGIA
              DIST.- KAMRUP
              ASSAM.
              ------------
              Advocate for : MR. K K BHATTA
              Advocate for : appearing for SABYA BARMAN @ SABYA BALA BARMAN AND 5
              ORS.

                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

29.09.2023 Since the connected appeal has been admitted for hearing, the Judgment and Award dated 05.07.2023 passed by the learned Member, MACT-2, Kamrup (M) in MAC Case No. 1187/2018 shall remain stayed till disposal of the appeal, subject to deposit of Rs.9,00,000/-(Rupees Nine Lakhs) only by the Insurance Company in the Registry of this Court within next four weeks.

The claimant no. 1 is at liberty to withdraw the said amount after furnishing a bond.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant