Page No.# 1/4 vs Sanjib Kr Sah And 5 Ors
2024 Latest Caselaw 3799 Gua

Gauhati High Court

Page No.# 1/4 vs Sanjib Kr Sah And 5 Ors on 31 May, 2024

                                                                 Page No.# 1/4

GAHC010187682022




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

                        Case No. : MACApp./167/2023

         DIPAMONI KALITA AND ANR.
         2ND WIFE OF THE DECEASED
         W/O LATE SAHABUDDIN AHMED
         VILLAGE GOG, PO BAIHATA CHARIALI, PS BAIHATA CHARAILI, DIST
         KAMRUP ASSAM 781381

         2: PRIYANKU PARASH
          REPRESENTED BY HIS MOTHER PET. NO. 1
         S/O LATE SAHABUDDIN AHMED
         VILLAGE GOG
          PO BAIHATA CHARIALI
          PS BAIHATA CHARAILI
          DIST KAMRUP ASSAM 78138

         VERSUS

         SANJIB KR SAH AND 5 ORS.
         S/O MOHAN SAH
         AG QUARTER COMPLEX, BEHARBARI, QUARTER NO. 173, TYPE 03, PS
         BASISTHA, DIST KAMRUP M ASSAM GUWAHATI 29, ASSAM

         2:MRS. ANUBHA SAH
         W/O SANJIB KR. SAH
         AG QUARTER COMPLEX
          BEHARBARI
          QUARTER NO. 173
         TYPE 03
          PS BASISTHA
          DIST KAMRUP M ASSAM GUWAHATI 29
         ASSAM

         3:THE NEW INDIA ASSURANCE CO. LTD
          1215
          12TH FLOOR
                                                             Page No.# 2/4

             NAURANG HOUSE 21
             KASTURBA GANDHI MARG
             NEW DELHI 11001

            4:ASTANA BEGAM
            W/O LATE SAHABUDDIN AHMED
            VILLAGE KSHUDRAPALAHA
             PO BARPALAHA
             PS BAIHATA CHARIALI
             DIST KAMRUP ASSAM 781121

            5:SUN CHOUDHURY
             S/O LATE SAHABUDDIN AHMED
            VILLAGE KSHUDRAPALAHA
             PO BARPALAHA
             PS BAIHATA CHARIALI
             DIST KAMRUP ASSAM 781121

            6:SALMA CHOUDHURY
             S/O LATE SAHABUDDIN AHMED
            VILLAGE KSHUDRAPALAHA
             PO BARPALAHA
             PS BAIHATA CHARIALI
             DIST KAMRUP ASSAM 78112

Advocate for the Petitioner   : MR A C BORBORA

Advocate for the Respondent : MR. A R AGARWALA (R-4 to 6)




             Linked Case : I.A.(Civil)/1389/2023

            DIPAMONI KALITA AND ANR.
            2ND WIFE OF THE DECEASED

            W/O LATE SAHABUDDIN AHMED

            VILLAGE GOG
            PO BAIHATA CHARIALI
            PS BAIHATA CHARAILI
            DIST KAMRUP ASSAM
            781381

            2: PRIYANKU PARASH
                                        Page No.# 3/4

REPRESENTED BY HIS MOTHER PET. NO. 1
S/O LATE SAHABUDDIN AHMED
VILLAGE GOG
PO BAIHATA CHARIALI
PS BAIHATA CHARAILI
DIST KAMRUP ASSAM 781381
VERSUS

SANJIB KR SAH AND 5 ORS.
S/O MOHAN SAH AG QUARTER COMPLEX
BEHARBARI
QUARTER NO. 173
TYPE 03
PS BASISTHA
DIST KAMRUP M ASSAM GUWAHATI 29
ASSAM

2:MRS. ANUBHA SAH
W/O SANJIB KR. SAH
AG QUARTER COMPLEX
 BEHARBARI
 QUARTER NO. 173
TYPE 03
 PS BASISTHA
 DIST KAMRUP M ASSAM GUWAHATI 29
ASSAM
 3:THE NEW INDIA ASSURANCE CO. LTD
1215
 12TH FLOOR
 NAURANG HOUSE 21
 KASTURBA GANDHI MARG
 NEW DELHI 11001
 4:ASTANA BEGAM
W/O LATE SAHABUDDIN AHMED
VILLAGE KSHUDRAPALAHA
 PO BARPALAHA
 PS BAIHATA CHARIALI
 DIST KAMRUP ASSAM 781121
 5:SUN CHOUDHURY
S/O LATE SAHABUDDIN AHMED
VILLAGE KSHUDRAPALAHA
 PO BARPALAHA
 PS BAIHATA CHARIALI
 DIST KAMRUP ASSAM 781121
 6:SALMA CHOUDHURY
S/O LATE SAHABUDDIN AHMED
VILLAGE KSHUDRAPALAHA
 PO BARPALAHA
                                                                            Page No.# 4/4

           PS BAIHATA CHARIALI
           DIST KAMRUP ASSAM 781121
           ------------
           Advocate for : MR A C BORBORA
           Advocate for : appearing for SANJIB KR SAH AND 5 ORS.



                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                        ORDER

Date : 31.05.2024 Heard Ms. N. Dey, learned counsel for the appellant, who has filed this application under Order XLI Rule 5 of CPC for stay of impugned Judgment and Order dated 15.06.2022, passed by the learned Motor Accident claims Tribunal No.3, Kamrup (Metro) in MAC Case No. 1934/2017.

Notice be issued to the respondents through registered post with A/D within 4(four) days returnable by 3(three) weeks.

List the matter after 3(three) weeks.

JUDGE

Comparing Assistant