United India Insurance Company Ltd vs Mozammel Hussain And Anr
2024 Latest Caselaw 8524 Gua

Gauhati High Court

United India Insurance Company Ltd vs Mozammel Hussain And Anr on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                 Page No.# 1/2

GAHC010216712024




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

          Linked Case : I.A.(Civil)/3514/2024

         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

         MOZAMMEL HUSSAIN AND ANR
         S/O. LATE HOZRAT ALI
         R/O. VILL. GAROJAN
         P/O. LAKHIPUR
         PIN-783101
         DIST. GOALPARA
         ASSAM.

         2:TAIZUL ISLAM
         S/O. LATE HAJI KHODA BOKSHA
          R/O. VILL.- HOLIDAYGANJ
         WEST GARO HILLS
          P/O. HOLIDAYGANJ
          PIN-794104
          MEGHALAYA
          ------------
         Advocate for : MR. K K BHATTA
         Advocate for : appearing for MOZAMMEL HUSSAIN AND ANR



                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Page No.# 2/2

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 04.07.2024 passed by the learned Member MACT- Dhubri in MAC Case No. 439/2014.

Since the appeal is admitted for hearing, operation of the impugned judgment and award 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