Reliance General Insurance Co Ltd vs Mohini Moshahary And 3 Ors
2024 Latest Caselaw 8523 Gua

Gauhati High Court

Reliance General Insurance Co Ltd vs Mohini Moshahary And 3 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                             Page No.# 1/2

GAHC010235682024




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

          Case : I.A.(Civil)/3513/2024

         RELIANCE GENERAL INSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE
         WALCHAND HARICHAND MARG
         BILLARD ESTATE
         MUMBAI-400001 AND ONE OF ITS BRANCH OFFICE AT BHANGAGARH
         G.S. ROAD
         GUWAHATI.


          VERSUS

         MOHINI MOSHAHARY AND 3 ORS
         W/O. SUBOT MOSHAHARY
         R/O. VILL.- MANSHALGAON
         P/O. KALIBARI BAZAR
         P/S. DIST. KOKRAJHAR
         PIN-783370
         BTAD
         ASSAM.

         2:DIPANKAR DAS
         S/O. ANIL DAS
          R/O. VILL.- NIZ CHAKABAUSHI
          P/S. SARBHOG
          PIN-781317
          DIST. BARPETA
         ASSAM.

         3:NAYANMONI MUSHAHARY
         S/O. SUBOT MOSHAHARY
         R/O. VILL.- MANSHALGAON
         P/O. KALIBARI BAZAR
         P/S. DIST. KOKRAJHAR
         PIN-783370
                                                                        Page No.# 2/2

           BTAD
           ASSAM.

           4:HIRUMONI KHERKATARY
           D/O. LATE SUBOT MMASHARY
           W/O. RUKI KHERKATARY R/O. VILL.- BENNIBARI
           P/S. GOBARDHANA
           DIST. BAKSA
           PIN-781316
           ASSAM.
           ------------
           Advocate for : MR. K K BHATTA
           Advocate for : appearing for MOHINI MOSHAHARY AND 3 ORS



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

20.11.2024 Heard Mr. K. K. Bhatta, learned counsel for the petitioner.

By filing this application, the applicant has prayed for staying of the impugned judgment and award dated 10.09.2024 passed by the learned Member MACT, Bajali, Pathsala in MAC Case No. 52/2020.

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