United India Insurance Company Ltd vs Moni Doimary And 5 Ors
2024 Latest Caselaw 8196 Gua

Gauhati High Court

United India Insurance Company Ltd vs Moni Doimary And 5 Ors on 8 November, 2024

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GAHC010221032024




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

                        Case No. : I.A.(Civil)/3389/2024



         UNITED INDIA INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24
         WHITES ROAD
         CHENNAI-600014 AND ITS REGIONAL OFFICE AT CHIBBAR HOUSE
         1ST FLOOR
         G.S. ROAD
         NEAR DISPUR POST OFFICE
         GUWAHATI
         KAMRUP(M)
         PIN-781005 REPRESENTED BY THE REGIONAL MANAGER
         GUWAHATI REGIONAL OFFICE.


          VERSUS

         MONI DOIMARY AND 5 ORS
         W/O. LATE KESHAB SWARGEYARI @ SWARGIARI

         2:DIBYAJYOTI SWARGEYARI
         S/O. LATE KESHAB SWARGEYARI @ SWARGIARI

         3:CHUBARNA SWARGEYARI @ SWARGIARI @ SUBAN SWARGIARY
         W/O. DHIREN SWARGEYARI

         4:DHIREN SWARGEYARI
         ALL ARE R/O. BOJPURI BATAHBARI
         P/S. SAMAGURI
         DIST.- NAGAON
         ASSAM
         PIN-782140.
         PRESENT ADDRESS- C/O. MONOWARA KHATUN
         R/O. KATAHBARI
         P/S. GARCHUK
                                                                     Page No.# 2/3

          DIST.- KAMRUP(M)
          ASSAM
          PIN-781035.
         (RESPONDENT NO. 2 BEING MINOR WILL BE REPRESENTED BY THE
         RESPONDENT NO. 1)

         5:MAHADEV BARH
         S/O. CHANDI CHARAN BARH
         R/O. UTTAR SONAMUI
         P/S. UTTAR SONAMUI
         P/S. TAMLUK
         DIST.-PURBA MEDINIPUR
         WEST BENGAL
         PIN-721458.

         6:SUBRATA SAHU
         S/O. SUKUMAR SAHU
         R/O. BALICHAR
         P/O. BALICHAR
         P/S. TAMLUK
         DIST.- PURBA MEDINIPUR
         WEST BENGAL
         PIN-721458.
         ------------
         Advocate for : MR T KALITA
         Advocate for : appearing for MONI DOIMARY AND 5 ORS



                                BEFORE
                      HONOURABLE MR. JUSTICE K. SEMA

                                    ORDER

Date : 08.11.2024 Heard Mr. A. Kakati, learned counsel for the applicant. This application has been filed under Order 41 Rule 5 of the Code of Civil Procedure, 1908 praying for stay of the operation of the impugning the Judgment and Order dated 03.08.2024 passed by the learned Member, MACT No.3, Kamrup (M) at Guwahati in MAC Case No.814/2019.

The operation of the impugned Judgment and Order dated 03.08.2024 shall remain suspended, provided 50% of the awarded amount is deposited by Page No.# 3/3

the Insurance Company with a period of 6(six) weeks from today.

List it after 6(six) weeks.

JUDGE

Comparing Assistant