United India Insurance Company Ltd vs Tripti Hazarika And 3 Ors
2024 Latest Caselaw 8519 Gua

Gauhati High Court

United India Insurance Company Ltd vs Tripti Hazarika And 3 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                               Page No.# 1/2

GAHC010209232024




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

         Linked Case : I.A.(Civil)/3531/2024

         UNITED INDIA INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT 24
         WHITES ROAD
         CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
         DISPUR.


          VERSUS

         TRIPTI HAZARIKA AND 3 ORS
         W/O. SRI SUNAI HAZARIKA
         VILL. TELIA SUNARI GAON
         P/S. DERGAON
         P/O. DERGAON
         PIN-785614
         DIST. GOLAGHAT

         2:SUNAI HAZARIKA
         VILL. TELIA SUNARI GAON
          P/S. DERGAON
          P/O. DERGAON
          PIN-785614
          DIST. GOLAGHAT

         3:RAMANI BURAGOHAIN
         C/O. BABITA HAZARIKA DAS
         VILL. TARAJAN
         P/O. AND P/S. JORHAT
         PIN-785001
         DIST. JORHAT
         ASSAM.

         4:PINKU DUTTA
         S/O. SRI. SUREN DUTTA
                                                                        Page No.# 2/2

           VILL. FETAGAON
           P/O. FETAGAON
           PIN-785703
           P/S. DERGAON
           DIST. GOLAGHAT.
           ------------
           Advocate for : MR. K K BHATTA
           Advocate for : appearing for TRIPTI HAZARIKA AND 3 ORS



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

18.11.2024 Heard Mr. K. K. Bhatta, learned counsel for the petitioner.

By filing this application, the applicant has prayed for staying of operation of the impugned judgment and award dated 22.07.2024 passed by the learned Member, MACT No. 3, Kamrup (M) in MAC Case No. 333/2017.

Since the appeal is admitted for hearing, operation of the impugned judgment and order be stayed subject to payment of 50% of the awarded amount before the Registry of this Court within four weeks.

Accordingly, the interlocutory application stands disposed of.

JUDGE

Comparing Assistant