New India Assurance Company Limited vs Kaustav Gogoi And 3 Ors
2024 Latest Caselaw 101 Gua

Gauhati High Court

New India Assurance Company Limited vs Kaustav Gogoi And 3 Ors on 8 January, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                               Page No.# 1/2

GAHC010287532023




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

                           Case No. : I.A.(Civil)/36/2024
                                   In MACApp./4/2024


         NEW INDIA ASSURANCE COMPANY LIMITED
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI- 781007
          REP. BY THE DEPUTY MANAGER
          GAUHATI REGIONAL OFFICE
          ULUBARI, GUWAHATI- 781007.

          VERSUS

         KAUSTAV GOGOI AND 3 ORS.
         S/O SRI NITUL GOGOI
         R/O NO. 2 PONKA GRANT (AMLOKHITAL)
         P.O.- KANAIGHAT, P.S.- GOLAGHAT
         DIST.- GOLAGHAT, ASSAM
         PIN- 785699 (REP. BY HIS FATHER SRI NITUL GOGOI).

         2:RAJA KALITA
         S/O SRI RAMEN KALITA
         VILL.- HALMIRA DHANSIRIPAR GAON
         P.O. AND P.S.- GOLAGHAT, DIST.- GOLAGHAT
         ASSAM, PIN- 785702.

          3:SURENDRA KAMP
         S/O SRI ANIL KAMP
         R/O BOKAKHAT TOWN
         P.O. AND P.S.- GOLAGHAT, DIST.- GOLAGHAT
         ASSAM, PIN- 785612.

         4:THE MANAGER
         UNITED INDIA INSURANCE CO. LTD.
         GOLAGHAT BRANCH, THANA CHARIALI
         DIST.- GOLAGHAT, ASSAM, PIN- 785621.
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           ------------
           Advocate for : MS. R D MOZUMDAR
           Advocate for : appearing for KAUSTAV GOGOI AND 3 ORS.


                                 -B E F O R E -

             HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
                                      ORDER

08.01.2024

Heard Mr. S.P. Sharma, learned counsel appearing for the applicant. Since the connected appeal has been admitted for hearing, the operation of Judgment and Award dated 07.09.2023 passed by the learned Member, Motor Accident Claims Tribunal Golaghat in M.A.C. Case No.104/2017, shall remain stayed till disposal of the appeal subject to deposit of 50% of the awarded amount in the Registry of this Court by the applicant within next 4(four) weeks.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant