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Oriental Insurance Company Ltd vs Jadumoni Saikia @ Kalita And 2 Ors
2024 Latest Caselaw 108 Gua

Citation : 2024 Latest Caselaw 108 Gua
Judgement Date : 8 January, 2024

Gauhati High Court

Oriental Insurance Company Ltd vs Jadumoni Saikia @ Kalita And 2 Ors on 8 January, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                       Page No.# 1/2

GAHC010287512023




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

                           Case No. : I.A.(Civil)/42/2024
                                 In MACApp./5/2024

         ORIENTAL INSURANCE COMPANY LTD.
         (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

         JADUMONI SAIKIA @ KALITA AND 2 ORS.
         S/O SRI KUMUD SAIKIA
          R/O NO. 2, KHALIHAMARI
          P.O.- KHALIHAMARI, P.S.- BIHPURIA
          DIST.- LAKHIMPUR, ASSAM
          PIN- 787053. (REP. BY HIS MOTHER SARUMAI SAIKIA).

         2:SIDDHARTHA BARMAN
         S/O DINESH BARMAN
         R/O HOUSE NO. 5, JATIA
          FAGUNA RABHA PATH, SCHOOL ROAD
          P.O.- ASSAM SACHIVALAYA, P.S.- DISPUR
          DIST.- KAMRUP (M), ASSAM, PIN- 781006.

         3:ROBIN CH. BARMAN
         S/O SRI KESHAB CH. BARMAN
         VILL.- CINATOLIA
         P.S.- LAKHIMPUR, DIST.- LAKHIMPUR
         ASSAM, PIN- 787031.
         ------------
         Advocate for : MS. R D MOZUMDAR
         Advocate for : appearing for JADUMONI SAIKIA @ KALITA AND 2 ORS.
                                                                      Page No.# 2/2




                                -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 18.09.2023 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup (M), Guwahati in M.A.C. Case No.106/2015, shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

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