Citation : 2024 Latest Caselaw 5493 Gua
Judgement Date : 2 August, 2024
Page No.# 1/4
GAHC010147852024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
I.A.(Civil)/2283/2024
ORIENTAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
A-25/27
ASAF ALI ROAD
NEW DELHI- 110002
AND REGIONAL OFFICE AT GUWAHATI- 7
REP. BY THE REGIONAL MANAGER.
VERSUS
RUKMINI CHINTEY AND 6 ORS.
W/O LATE RABIN CHINTEY
VILL.- KACHOTITING (HATIGARH)
P.O.- HATIGARH
P.S.- DHEMAJI
ASSAM
PIN- 787057. CORRESPONDING ADDRESS- C/O MINTU DAS
UZANBAZAR
ASSAM
PIN- 781001.
2:BINA PANI CHINTEY
D/O LATE RABIN CHINTEY
VILL.- KACHOTITING (HATIGARH)
P.O.- HATIGARH
P.S.- DHEMAJI
ASSAM
Page No.# 2/4
PIN- 787057.
CORRESPONDING ADDRESS-
C/O MINTU DAS
UZANBAZAR
ASSAM
PIN- 781001.
3:MOMI CHINTEY
D/O LATE RABIN CHINTEY
VILL.- KACHOTITING (HATIGARH)
P.O.- HATIGARH
P.S.- DHEMAJI
ASSAM
PIN- 787057.
CORRESPONDING ADDRESS-
C/O MINTU DAS
UZANBAZAR
ASSAM
PIN- 781001.
4:SOBHAN CHINTEY
S/O LATE RABIN CHINTEY
VILL.- KACHOTITING (HATIGARH)
P.O.- HATIGARH
P.S.- DHEMAJI
ASSAM
PIN- 787057.
CORRESPONDING ADDRESS-
C/O MINTU DAS
UZANBAZAR
ASSAM
PIN- 781001.
5:RINA CHINTEY
D/O LATE RABIN CHINTEY
VILL.- KACHOTITING (HATIGARH)
P.O.- HATIGARH
P.S.- DHEMAJI
ASSAM
PIN- 787057.
CORRESPONDING ADDRESS-
C/O MINTU DAS
UZANBAZAR
ASSAM
PIN- 781001.
Page No.# 3/4
6:MUNIN DAS
S/O DULESWAR DAS
VILL.- KACHAMARI
P.O.- GHORIMORA
DIST.- LAKHIMPUR
ASSAM
PIN- 787032.
7:MAHESH GOGOI
S/O LATE KALIYA GOGOI
VILL.- PANIGAON
P.O.- PANIGAON
P.S.- NORTH LAKHIMPUR
DIST.LAKHIMPUR
ASSAM
PIN- 787052.
------------
Advocate for : MS. M CHOUDHURY
Advocate for : appearing for RUKMINI CHINTEY AND 6 ORS.
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
Date : --02.08.2024
Heard Ms. M. Choudhury, learned counsel for the applicant.
This interlocutory application has been filed by the applicant for stay of the execution of the judgment and award dated 02.05.2024 passed by the Motor Accident Claims Tribunal No. 3, Kamrup (Metro), Guwahati in MAC Case No. 290/2019 whereby an award of Rs. 10,53,684/- along with an interest of 9% p.a. from the date of filing of the claim petition till realisation has been awarded to the claimant respondent.
The applicant has filed the connected MAC Appeal No. 382/2024 Page No.# 4/4
impugning the aforesaid judgment and award on the ground that the vehicle involved in the accident was lying on the road at the time of accident without permit and therefore there was violation of the terms and conditions of the insurance policy and hence the applicant /appellant is not liable to pay any compensation.
I have considered the submissions made by learned counsel for the applicant.
Issue Notices to the opposite-parties.
The applicant shall take steps for issuance of notice to the opposite- parties by registered post with A/D as well as by usual mode within a week from the date of this order returnable on 20.09.2024.
JUDGE
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