The Oriental Insurance Co. Ltd vs Smti Champa Chetri And 3 Ors
2024 Latest Caselaw 3875 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Smti Champa Chetri And 3 Ors on 3 June, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                     Page No.# 1/2

GAHC010218362021




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




                               I.A.(Civil)/102/2022

         THE ORIENTAL INSURANCE CO. LTD
         A CO. REGISTERED UNDER THE COPANIES ACT 1956 REPRESENTED BY ITS
         REGIONAL MANAGER
         ULUBARI
         GUWAHATI-7
         DIST. KAMRUP
         ASSAM.


          VERSUS

         SMTI CHAMPA CHETRI AND 3 ORS
         W/O LATE KRISHNA BAHADUR CHETRI
         R/O VILL. LALGANESH KRISHNA NAGAR
         P.S. DISPUR
         GUWAHATI
         DIST. KAMRUP (M)

         2:NIRANJAN MALPANI
         S/O- SRI SITARAM MALPANI
          R/O- VILL.- KHELMATI N.T. ROAD
          P.O. AND P.S. NORTH LAKHIMPUR
          DIST.- NORTH LAKHIMPUR
         ASSAM
          PIN- 787001. (OWNER OF THE VEHICLE NO. ASW-6735 (TRUCK).
          ------------
         Advocate for : MR. S K GOSWAMI
         Advocate for : appearing for SMTI CHAMPA CHETRI AND 3 ORS
                                                                                     Page No.# 2/2




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

03.06.2024

Heard Mr. R Sarma, learned counsel for the applicant as well as Mr. H Das, learned counsel for the respondent no. 1.

Since the connected appeal has been admitted for hearing, the Judgment and Award dated 30.06.2016 passed by the learned Member, Additional District Judge No. 2, Kamrup (M), Guwahati in MAC Case No. 2141/2014 shall remain stayed till disposal of the appeal, subject to deposit of 25% of the awarded amount in the Registry of this Court within next 4 (four) weeks. The IA(C) stands disposed of.

JUDGE Comparing Assistant