Gauhati High Court
Cholamandalam Ms General Insurance ... vs Raldokung Hmar And 5 Ors. H on 1 October, 2024
Page No.# 1/6
GAHC010245282023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. :
Case : I.A.(Civil)/2826/2024
CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT SHAW WALLACE
BUILDING NEW NO. 319
OLD NO. 154
2ND FLOOR
THAMBU CHETTY
CHENNAI
PIN- 600001
INDIA
ITS ZONAL OFFICE AT OFFICE NO. 201 AND 202 L AND T CHAMBERS
2ND FLOOR
16 CAMAC STREET
KOLKATA- 700017 AND ITS GUWAHATI REGIONAL OFFICE AT 4TH FLOOR
AASTHA PLAZA
BORA SERVICE
G.S. ROAD
GUWAHATI
KAMRUP (M)
ASSAM- 781007 REPRESENTED BY THE DEPUTY MANAGER LEGAL
CLAIMS OF GUWAHATI REGIONAL OFFICE.
VERSUS
RALDOKUNG HMAR AND 5 ORS. H
S/O LATE KHULA HMAR
VILL.- CHUR PUNJEE
BEITE
P.O.- JIRIGHAT
P.S.- JIRIGHAT
DIST.- CACHAR
ASSAM
Page No.# 2/6
PIN- 788104.
2:LALREM KIM HMAR
W/O MR. RALDOKUNG HMAR
VILL.- CHUR PUNJEE
BEITE
P.O.- JIRIGHAT
P.S.- JIRIGHAT
DIST.- CACHAR
ASSAM
PIN- 788104.
3:MASTER LALZAUM
S/O RALDOKUNG HMAR
VILL.- CHUR PUNJEE
BEITE
P.O.- JIRIGHAT
P.S.- JIRIGHAT
DIST.- CACHAR
ASSAM
PIN- 788104.
(BEING MINOR
REP. BY THE RESPONDENT NO. 1).
4:LALRUOTFEL
D/O RALDOKUNG HMAR
VILL.- CHUR PUNJEE
BEITE
P.O.- JIRIGHAT
P.S.- JIRIGHAT
DIST.- CACHAR
ASSAM
PIN- 788104.
(BEING MINOR
REP. BY THE RESPONDENT NO. 1).
5:SUMAI RAJA LASKAR
S/O ABDUL KALAM LASKAR
VILL.- SATRAYDAYAL
P.O.- KANAKPUR EAST
P.O.- JAYPUR
DIST.- CACHAR
ASSAM
Page No.# 3/6
PIN- 788107.
6:ANJAN BARMAN
S/O SRI KANANTA BARMAN
VILL.- KUMCHERRA
P.O.- KANAKPUR EAST
P.O.- JAYPUR
DIST.- CACHAR
ASSAM
PIN- 788107.
------------
Advocate for : MR T KALITA
Advocate for : appearing for RALDOKUNG HMAR AND 5 ORS. H
In
MACApp./482/2024
CHOLAMANDALAM MS GENERAL INSURANCE COMPANY
LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT
SHAW WALLACE BUILDING NEW NO. 319, OLD NO. 154, 2ND
FLOOR, THAMBU CHETTY, CHENNAI, PIN- 600001, INDIA,
ITS ZONAL OFFICE AT OFFICE NO. 201 AND 202 L AND T
CHAMBERS, 2ND FLOOR, 16 CAMAC STREET, KOLKATA-
700017 AND ITS GUWAHATI REGIONAL OFFICE AT 4TH
FLOOR, AASTHA PLAZA, BORA SERVICE, G.S. ROAD,
GUWAHATI, KAMRUP (M), ASSAM- 781007 REPRESENTED
BY THE DEPUTY MANAGER LEGAL CLAIMS OF GUWAHATI
REGIONAL OFFICE.
VERSUS
RALDOKUNG HMAR AND 5 ORS. H
S/O LATE KHULA HMAR, VILL.- CHUR PUNJEE, BEITE, P.O.-
JIRIGHAT, P.S.- JIRIGHAT, DIST.- CACHAR, ASSAM, PIN-
788104.
2:LALREM KIM HMAR
W/O MR. RALDOKUNG HMAR
Page No.# 4/6
VILL.- CHUR PUNJEE
BEITE
P.O.- JIRIGHAT
P.S.- JIRIGHAT
DIST.- CACHAR
ASSAM
PIN- 788104.
3:MASTER LALZAUM
S/O RALDOKUNG HMAR
VILL.- CHUR PUNJEE
BEITE
P.O.- JIRIGHAT
P.S.- JIRIGHAT
DIST.- CACHAR
ASSAM
PIN- 788104.
(BEING MINOR
REP. BY THE RESPONDENT NO. 1).
4:LALRUOTFEL
D/O RALDOKUNG HMAR
VILL.- CHUR PUNJEE
BEITE
P.O.- JIRIGHAT
P.S.- JIRIGHAT
DIST.- CACHAR
ASSAM
PIN- 788104.
(BEING MINOR
REP. BY THE RESPONDENT NO. 1).
5:SUMAI RAJA LASKAR
S/O ABDUL KALAM LASKAR
VILL.- SATRAYDAYAL
P.O.- KANAKPUR EAST
P.O.- JAYPUR
DIST.- CACHAR
ASSAM
PIN- 788107.
6:ANJAN BARMAN
S/O SRI KANANTA BARMAN
Page No.# 5/6
VILL.- KUMCHERRA
P.O.- KANAKPUR EAST
P.O.- JAYPUR
DIST.- CACHAR
ASSAM
PIN- 788107
Advocate for the Petitioner : MR T KALITA, MR. A KAKATI
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
01.10.2024
1. Heard Mr. T. Kalita, learned counsel for the applicant.
2. This Interlocutory Application has been filed by the applicant/appellant
under Order XLI, Rule 5 of the Code of Civil Procedure (1908) praying for stay
of the execution of the impugned Judgment and Award dated 04.03.2023,
passed by the learned Member MACT, Cachar, Silchar, in MAC Case No.
612/2020. The said Judgment and Award has been impugned by the applicant
by filing connected MAC Appeal, namely, MAC Appeal Case No. 482/2024.
3. Issue notice to the respondents.
4. Since Mr. Neog has already appeared for respondent Nos. 1 to 4, no
formal notice need to be issued to the said respondents.
5. The counsel for the aforesaid respondents prays for some time for
filing written objection against the prayer of the applicant.
6. The prayer is allowed.
7. As regards other respondents, the notices are waived.
Page No.# 6/6
8. Let this case be listed on 13th November, 2024.
9. List accordingly.
JUDGE
Comparing Assistant
