Sri Sanwarmal Swami vs The Oriental Insurance Company Ltd. And ...
2024 Latest Caselaw 7462 Gua

Gauhati High Court

Sri Sanwarmal Swami vs The Oriental Insurance Company Ltd. And ... on 1 October, 2024

                                                                    Page No.# 1/3

GAHC010203532019




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

                          Case No. I.A.(Civil)/1990/2024


         SRI SANWARMAL SWAMI
         S/O- LATE NATHULAL SWAMI
         R/O- HANUMAN BHANDAR
         DIPHU TOWN
         DIST.- KARBI ANGLONG
         ASSAM
         PIN- 782460.


          VERSUS

         THE ORIENTAL INSURANCE COMPANY LTD. AND 4 ORS
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
         A-25/27
         ASAF ALI ROAD
          NEW DELHI
          PIN- 110002 AND REGIONAL OFFICE AT GODREJ BUILDING
          G.S. ROAD
          ULUBARI
          PIN- 781007. (INSURER OF THE VEHICLE (TRUCK) BEARING NO. AS-09-C-
         1187).

         2:AFIA BEGUM
         W/O- LATE ABDUL MANNAM
          R/O- VILL.- UTTA ASHINAGAR
          P.O. AND P.S. DOBOKA
          DIST.- NAGAON
         ASSAM
          PIN- 782440.

         3:ADBUL MANNAN
         S/O- MARMUJ ALI
         R/O- VILL.- UTTA ASHINAGAR
                                                                       Page No.# 2/3

          P.O. AND P.S. DOBOKA
          DIST.- NAGAON
          ASSAM
          PIN- 782440.

          4:REJBINA BEGUM
          W/O- LATE BASIR UDDIN
          PRESENTLY RESIDENT OF MOUDANGA KRISHI PAM NIGAM
          P.O. AND P.S. MURAJAR
          DIST.- NAGAON
          ASSAM
          PIN- 782445.

           5:SRI BISTI PANIKA
          S/O- SHEKHAR PANIKA
           R/O- VILL.- CENTER BAJAR
           P.O. AND P.S. HOWRAGHAT
           DIST.- KARBI ANGLONG
          ASSAM
           PIN- 782481. (DRIVER OF VEHICLE (TRUCK) BEARING NO. AS-09-C-1187).
           ------------
          Advocate for : MR. S R GOGOI
          Advocate for : appearing for THE ORIENTAL INSURANCE COMPANY LTD. AND
          4 ORS



                                BEFORE
              HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

Date : 01.10.2024

Heard Mr. S. R. Gogoi, learned counsel for the applicant. Also heard Mr. S. P. Sarma, learned counsel for the opposite party/Insurance Company.

This interlocutory application has been filed under Order 41 Rule 5 of the Code of Civil Procedure, 1908 for staying the operation of the impugned judgment and order dated 30.10.2018 passed in MAC Case No. 443/2015 by the learned Member, Motor Accident Claims Tribunal, Nagaon.

Issue notice to the opposite parties.

Page No.# 3/3

Since, Mr. S. P. Sarma, learned counsel has appeared for the respondent No. 1, no formal notice need to be issued to the respondent No. 1.

As regards the other respondents, the applicant shall take steps for issuance of notice upon the said respondents by registered post with A/D as well as by usual mode within seven days from the date of this order, returnable

on 18st November, 2024.

List this matter again on 18.11.2024.

The interim relief shall be considered only after due service of notice on the other respondents.

JUDGE

Comparing Assistant