New India Assurance Co. Ltd vs Sharmila Turi And 4 Ors
2024 Latest Caselaw 2879 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Sharmila Turi And 4 Ors on 1 May, 2024

                                                               Page No.# 1/3

GAHC010029662024




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

                        Case No. : I.A.(Civil)/1241/2024



         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING 87
         MAHATMA GANDHI ROAD
         MUMBAI AND ONE OF THE REGIONAL OFFICE AT STAR CITY COMPLEX
         5TH FLOOR
         LACHIT NAGAR
         NEAR HANUMAN MANDIR
         G.S. ROAD
         ULUBARI
         GUWAHATI- 07.


          VERSUS

         SHARMILA TURI AND 4 ORS.
         W/O LATE RAJU TURI
         VILL.- LENGRAI TEA ESTATE
         8 NO. LNE
         P.O.- LENGRAI
         P.S.- TENGAKHAT
         DIST.- DIBRUGARH
         ASSAM
         PIN- 786103.

         2:AMRIT KUMAR TURI
         S/O LATE RAJU TURI

         VILL.- LENGRAI TEA ESTATE
         8 NO. LNE
         P.O.- LENGRAI
         P.S.- TENGAKHAT
         DIST.- DIBRUGARH
         ASSAM
                                                                                   Page No.# 2/3

            PIN- 786103.
            3:ANIMA TURI
            D/O LATE RAJU TURI

            VILL.- LENGRAI TEA ESTATE
            8 NO. LNE
            P.O.- LENGRAI
            P.S.- TENGAKHAT
            DIST.- DIBRUGARH
            ASSAM
            PIN- 786103.
            4:DHRUBA TANTI
            S/O SRI NANDA TANTI

            R/O C/O SRI ARUN TANTI

            SARBANANDA SINGH NAGAR
            P.O. AND P.S.- TINSUKIA
            DIST.- TINSUKIA (ASSAM)
            PIN-
            5:DAYA SONOWAL
            S/O SRI SHUSHIL KANTA SONOWAL

            VILL.- ABHOYPURIA
            P.O.- TENGAKHAT
            DIST.- DIBRUGARH (ASSAM)
            PIN- 786003.
            ------------
            Advocate for : MR. K K BHATRA
            Advocate for : appearing for SHARMILA TURI AND 4 ORS.



                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 01.05.2024

Heard Ms. A. Biyani as well as Mr. R. K. Bhatra, learned counsels for the applicant. Also heard Mr. K. R. Bora, learned counsel for the respondent Nos. 1, 2 and 3/ claimants.

This is an Interlocutory Application preferred by the applicant for stay of the operation of judgment and award dated 20.11.2023, passed by the Learned Member, MACT No. 1, Page No.# 3/3

Kamrup (M) in MAC Case No. 1217 of 2018.

Ms. A. Biyani, learned counsel appearing on behalf of the applicant, submitted that the applicant is ready to deposit 25% of the awarded amount.

In this context, Mr. K. R. Bora, learned counsel for the respondent Nos. 1, 2 and 3 raised no objection.

Considering the submission made by the learned counsels for the both sides and in the interest of justice, pending disposal of the connected appeal being MAC.App No. 181/2024, operation of the impugned judgment and award dated 20.11.2023, passed by the Learned Member, MACT No. 1, Kamrup (M) in MAC Case No. 1217 of 2018 stands stayed subject to deposition of the 25% of the awarded amount before the Registry of this court within 6(six) weeks. Further, the claimants/respondents will be at liberty to withdraw the deposited amount on being proper verification and identification by the Registry.

In terms of the above, this Interlocutory Application stands disposed off.

JUDGE

Comparing Assistant