United India Insurance Company Ltd vs Dorley Gayary And Ors
2024 Latest Caselaw 2891 Gua

Gauhati High Court

United India Insurance Company Ltd vs Dorley Gayary And Ors on 1 May, 2024

                                                                 Page No.# 1/3

GAHC010252372023




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

                        Case No. : I.A.(Civil)/1388/2023


         UNITED INDIA INSURANCE COMPANY LTD.
         A PUBLIC SECTOR UNDERTAKING COMPANY REGISTERED AND
         INCORPORATED UNDER THE COMPANIES ACT
          1956
          HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD CHENNAI 600014
         WITH ONE OF ITS REGIONAL OFFICE AT CHIBBER HOUSE
          2ND FLOOR
          G.S ROAD
          GUWAHATI 05
          REPRESENTED BY ITS REGIONAL MANAGER
          GUWAHATI
          ASSAM


          VERSUS

         DORLEY GAYARY AND ORS.
         W/O LATE ANLA GAYARY RESIDENT OF VILLAGE KRISHNAPUR
          PO AND PS SIDI
          DIST CHIRANG (BTAD)
         ASSAM
         783373

         2:SRI SWMDWM GAYARY
         S/O LATE ANLA GAYARY
         RESIDENT OF VILLAGE KRISHNAPUR
          PO AND PS SIDI
          DIST CHIRANG (BTAD)
         ASSAM
         783373
          3:SRI SWMKWR GAYARY
         S/O LATE ANLA GAYARY
         RESIDENT OF VILLAGE KRISHNAPUR
          PO AND PS SIDI
                                                                Page No.# 2/3

          DIST CHIRANG (BTAD)
         ASSAM
         783373
          4:SMTI BAKUL RANI CHAKRABORTY
         W/O LATE RABINDRA CHAKRABORTY
         RESIDENT OF VILLAGE R.K MISSION ROAD
          NUTUNPARA
          PO
          PS AND DIST BONGAIGOAN
         ASSAM
          783380
          5:SRI CHANDESWAR BASUMATARY
         S/O LATE BANGAL BASUMATARY
         RESIDENT OF PO AND PS SIDI
          DIST CHIRANG (BTAD)
         ASSAM
         783373
          ------------
         Advocate for : MR. R C PAUL
         Advocate for : appearing for DORLEY GAYARY AND ORS.



                               BEFORE
                     HONOURABLE MR. JUSTICE K. SEMA

                                    ORDER

Date : 01.05.2024 Heard Mr. B. J. Mukharjee, learned counsel for the cross objectors and Mr. R. C. Paul, learned counsel for the claimant/ respondent Nos. 1, 2 and 3.

The present application has been filed for staying the operations and/or execution of the impugned judgment and award dated 20.02.2023 passed by the Learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 02/2016, awarding an amount of Rs. 7,45,000/-(Rupees Seven Lakh and Forty Five Thousand only) to the respondents/ claimants.

The judgment and award dated 20.02.2023 passed by the Page No.# 3/3

Learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 02/2016 shall remain suspended subject to the applicant/ insurance company depositing 50% of the awarded amount of Rs. 7,45,000/-(Rupees Seven Lakh and Forty Five Thousand only) within a period of 6(six) weeks from today.

The application stands disposed.

JUDGE

Comparing Assistant