Hdfc Ergo General Insurance Co. Ltd vs Mamtaj Jahan And 10 Ors
2024 Latest Caselaw 4733 Gua

Gauhati High Court

Hdfc Ergo General Insurance Co. Ltd vs Mamtaj Jahan And 10 Ors on 27 June, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                              Page No.# 1/4

GAHC010144332020




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


                          I.A.(Civil)/1888/2024
                          MACApp./299/2024


         HDFC ERGO GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT RAMON HOUSE
         H. T. PAREKH MARG
         169
         BACKBAY RECLAMATION
         MUMBAI- 400020 AND ITS GUWAHATI BRANCH OFFICE AT ADITYAM
         BUILDING
         6TH FLOOR
         LACHIT NAGAR
         G.S. ROAD
         GUWAHATI
         ASSAM- 781007.


          VERSUS

         MAMTAJ JAHAN AND 10 ORS.
         W/O- LATE DEWAN RAIZUDDIN
         R/O- VILL.- KURIHA
         MOUZA- BETBARI
         P.O. KAYAKUCHI BAZAR
         P.S. AND DIST.- BARPETA
         ASSAM
         PIN- 781352.

         2:MAMTAZ KHATUN
         W/O- LATE DEWAN RAIZUDDIN
          R/O- VILL.- KURIHA
          MOUZA- BETBARI
          P.O. KAYAKUCHI BAZAR
          P.S. AND DIST.- BARPETA
                                                            Page No.# 2/4

ASSAM
PIN- 781352.
3:NABIRAN NESSA
W/O- LATE JAYEN UDDIN DEWAN
R/O- VILL.- KURIHA
MOUZA- BETBARI
P.O. KAYAKUCHI BAZAR
P.S. AND DIST.- BARPETA
ASSAM
PIN- 781352.
4:DEWAN MAHBUB RAJ
S/O- LATE DEWAN RAIZUDDIN
R/O- VILL.- KURIHA
MOUZA- BETBARI
P.O. KAYAKUCHI BAZAR
P.S. AND DIST.- BARPETA
ASSAM
PIN- 781352. (RESPONDENT IS BEING MINOR ARE REP. BY THEIR LEGAL
GUARDIAN MOTHER I.E. RESPONDENT NO. 1.).
5:ROSESIMA DEWAN
D/O- LATE DEWAN RAIZUDDIN
R/O- VILL.- KURIHA
MOUZA- BETBARI
P.O. KAYAKUCHI BAZAR
P.S. AND DIST.- BARPETA
ASSAM
PIN- 781352. (RESPONDENT BEING MINOR ARE REP. BY THEIR LEGAL
GUARDIAN MOTHER I.E. RESPONDENT NO. 1.).
6:RUBUL DEWAN
S/O- LATE DEWAN RAIZUDDIN
R/O- VILL.- KURIHA
MOUZA- BETBARI
P.O. KAYAKUCHI BAZAR
P.S. AND DIST.- BARPETA
ASSAM
PIN- 781352. (RESPONDENT IS BEING MINOR REP. BY MOTHER I.E.
RESPONDENT NO. 2)..
7:BHABEN TALUKDAR
S/O- LATE UTCHAB TALUKDAR
R/O- VILL.- PATHSALA TOWN
WARD NO. 3
P.O. PATHSALA
P.S. PATACHARKUCHI
DIST.- BARPETA
ASSAM
PIN- 781326. (RIDER OF THE VEHICLE NO. AS-01/T-9843 (MOTOR CYCLE).
8:RAJIB DAS
S/O- SRI BHUPENDRA NATH DAS
                                                                       Page No.# 3/4

           R/O- GOVT. PRESS ROAD
           BAMUNIMAIDAM
           DIST.- KAMRUP(M)
           ASSAM. (OWNER OF THE VEHICLE NO. AS-01/T-9843 (MOTOR CYCLE).
           9:THE DIVISIONAL MANAGER
           UNITED INDIA INSURANCE CO. LTD.
           BONGAIGAON DIVISIONAL OFFICE
           BONGAIGAON
           ASSAM
           PIN- 783380. (INSURER OF THE VEHICLE NO. AS-01/T-9843 (MOTOR CYCLE).
           10:ABDUL AWAL
           S/O- LATE FAZLUR RAHMAN
           R/O- VILL.- KURIHA
           P.O. KAYAKUCHI BAZAR
           P.S. AND DIST.- BARPETA
           ASSAM
           PIN- 781352. (RIDER OF THE VEHICLE NO. AS-15/E-0926 (MOTOR CYCLE).
           11:JIKMAT ALI
           S/O- GADU MIYA
           R/O- VILL.- KURIHA
           P.O. KAYAKUCHI BAZAR
           P.S. AND DIST.- BARPETA
           ASSAM
           PIN- 781352. (OWNER OF THE VEHICLE NO. AS-15/E-0926 (MOTOR CYCLE).
           ------------
           Advocate for : MR. R GOSWAMI
           Advocate for : appearing for MAMTAJ JAHAN AND 10 ORS.



                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                     ORDER

27.06.2024

Heard Shri R. Goswami, learned counsel for the applicant - appellant, who by means of this application has prayed for stay of the operation of the judgment and award dated 01.11.2019 read with Order dated 03.07.2020 passed by the learned Member, MACT, Barpeta in MAC Case No. 68/2019. Also heard Shri R. Ali, learned counsel for the respondents.

The connected appeal has been admitted today.

Page No.# 4/4

Considering the above, the impugned judgment and award dated 01.11.2019 read with Order dated 03.07.2020 passed by the learned Member, MACT, Barpeta in MAC Case No. 68/2019, so far as the apportionment and saddling of 50% of liability on the appellant is concerned shall remain stayed subject to deposit of 50 % of their share in the Registry of this Court.

Interlocutory Application accordingly stands disposed of.

The opposite parties / respondents may make appropriate prayer after deposit of the amount to the Registry for release.

JUDGE

Comparing Assistant