The Tata Aig General Insurance Co. Ltd vs Srimati Guriya Singh And 4 Ors B
2024 Latest Caselaw 3250 Gua

Gauhati High Court

The Tata Aig General Insurance Co. Ltd vs Srimati Guriya Singh And 4 Ors B on 13 May, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                              Page No.# 1/3

GAHC010036882024




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


                             I.A.(Civil)/1256/2024

         THE TATA AIG GENERAL INSURANCE CO. LTD
         HAVING ITS REGISTERED HEADOFFICE AT PENINSULA BUSINESS PARK
         TOWER A
         15TH FLOOR
         G.K MARG
         LOWER PAREL
         MUMBAI 400013 MAHARASHTRA
         AND HAVING ONE OF ITS BRANCH OFFICE AT 3RD FLOOR MAYUR
         GARDEN
         OPP. HDFC BANK
         GS ROAD
         GUWAHATI 781005 ASSAM


          VERSUS

         SRIMATI GURIYA SINGH AND 4 ORS B
         W/O LATE BABLU SINGH
         RESIDENT OF VILLAGE PAUL PATTY
         LIKABALI ROAD
         PS SILAPATHAR
         DIST DHEMAJI ASSAM 787056

         2:SRI PRABIN KUMAR SINGH
         S/O LATE BABLU SINGH

         RESIDENT OF VILLAGE PAUL PATTY
         LIKABALI ROAD
         PS SILAPATHAR
         DIST DHEMAJI ASSAM 787056
         3:SRI SURANJIT SINGH
         S/O LATE BABLU SINGH
                                                                                 Page No.# 2/3

          RESIDENT OF VILLAGE PAUL PATTY
          LIKABALI ROAD
          PS SILAPATHAR
          DIST DHEMAJI ASSAM 787056
          4:SRI PRADIP KUMAR DEB ROY
          S/O SRI PABITRA RANJAN DEB ROY
          RESIDENT OF VILLAGE HARIGAON UDAYAN
          PS TEZPUR
          DIST SONITPUR
          ASSAM 784154
          5:MD. NAZIR HUSSAIN
          S/O LATE MOHAMMAD ALI

          RESIDENT OF VILAGE DIPOTA SOLAKATA KHOLA GUTI KACHARI GAON
          PS SONITPUR ASSAM 784001
          ------------
          Advocate for : MR. K K BHATTA
          Advocate for : appearing for SRIMATI GURIYA SINGH AND 4 ORS B



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

13.05.2024 Heard Mr. K K Bhatta, learned counsel for the appellant as well as Mr. D Mondol, learned counsel for the opposite party nos. 1, 2 and 3.

Since the connected appeal has been admitted for hearing, the operation of the Judgment and Award dated 08.09.2023 passed by the learned Member, MACT No. 3, Kamrup (M) in MAC Case No. 482/2018 shall remain stayed till disposal of the appeal, subject to deposit of 50% of the awarded amount in the Registry of this Court within next 4 (four) weeks.

Page No.# 3/3

It is further directed that the claimant no. 1 Smti. Guriya Singh shall be at liberty to withdraw the aforesaid 50% amount without any rider.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant