National Insurance Company Ltd vs Toslima Begum Andn 2 Ors
2024 Latest Caselaw 157 Gua

Gauhati High Court

National Insurance Company Ltd vs Toslima Begum Andn 2 Ors on 10 January, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                     Page No.# 1/2

GAHC010250802023




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

                   Case No. : I.A(Civil) 62/2024 in MACApp./9/2024


         NATIONAL INSURANCE COMPANY LTD
         A COMPANY REISTERED AND INCORPORATED UNDER THE COMPANIES
         ACT
         1956
         HAVING ITS REGISTERED OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND ONE OF THE REGIONAL OFFICE AT G.S ROAD
         BHANGAGARH
         GUWAHATI
         REPRESENTED BY ITS REGIONAL MANAGER
         GUWAHATI ASSAM


          VERSUS

         TOSLIMA BEGUM ANDN 2 ORS.
         D/O LATE AINOL ALI AND LATE SOKHINA BEGUM @ RAJU RESIDENT OF
         VILLAGE MOIDOMIA
         PO MOIDOIMA
         MOUZA NAKARI
         PS NORTH LAKHIMPUR
         DIST LAKHIMPUR
         ASSAM 787032

         2:MD. NUR ALOM
         S/O MD. ZAMAL UDDIN

         RESIDENT OF VILLAGE MOHGHULI
         PO SALMORA
         PS NORTH LAKHIMPUR
         DIST LAKHIMPUR
         ASSAM 787052
         3:MD. BASER ALI
         S/O LATE HAKIMUDDIN
                                                                            Page No.# 2/2


            PERMANENT RESIDENT OF VLLAGE BHIMPARA CHAPORI
            PS BOGINADI
            DIST LAKHIMPUR
            ASSAM
            PRESENT ADDRESS VILLAGE AND PO MOIDOMIA
            PS NORTH LAKHIMPUR
            DIST LAKHIMPUR
            ASSAM 787032
            ------------
            Advocate for : MRS. S ROY
            Advocate for : appearing for TOSLIMA BEGUM ANDN 2 ORS.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 10.01.2024

Heard Mrs. S Roy, learned counsel for the appellant. This is an application under Order XLI Rule V of the CPC, 1908 praying for stay of the operation of the impugned judgment and Award dated 03.10.2023 passed by the learned Member, MACT, Tinsukia in MAC Case No.32/2020.

Since the connected appeal is admitted for hearing, the operation of the judgment and award dated 31.07.2023 in MACT (Death) Case No.22/2019 passed by the learned Member, MACT, Lakhimpur, North Lakhimpur shall remain stayed till disposal of the appeal subject to deposit of 50% of the awarded amount before the Registry of this court within the next 6 (six) weeks.

The I.A stands disposed of.

JUDGE

Comparing Assistant