The Oriental Insurance Co Ltd vs Boni Doley And 3 Ors
2024 Latest Caselaw 7875 Gua

Gauhati High Court

The Oriental Insurance Co Ltd vs Boni Doley And 3 Ors on 28 October, 2024

                                                                          Page No.# 1/2

GAHC010204702024




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

                   Case No. : I.A.(Civil)/3265/2024 in MACApp./551/2024

         THE ORIENTAL INSURANCE CO LTD
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, REPRESENTED
         BY ITS REGIONAL MANAGER, ULUBARI, GHY-7, DIST. KAMRUP(M),
         ASSAM.



         VERSUS

         BONI DOLEY AND 3 ORS
         W/O. LATE DEBEN YEIN

         2:RIMIKA YEIN
          M/O. LATE DEBEN YEIN
         BOTH ARE RESIDENT OF- VILL. BENGENAGARAH GREJING
          P/S. AND DIST. DHEMAJI
         ASSAM
          PIN-787058.

         3:TINKURAJ YEIN
          S/O. LATE TAPESWAR YEIN
          R/O. VILL. BENGENAGARAH GREJING
          P/O. MACHKHOWA
          P/S. AND DIST. DHEMAJI
         ASSAM
          PIN-787058

         4:AMARJYOTI YEIN
          S/O. BOLIN YEIN
          R/O. VILL. BENGENAGARAH LACHAN
          P/O. BENGENAGARAH
          P/S. AND DIST. DHEMAJI
         ASSAM
          PIN-78705
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Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : ,



                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

28.10.2024

Heard Mr. S.K. Goswami, learned counsel for the applicant.

This interlocutory application is preferred by the applicant, the Oriental Insurance Co. Ltd., for staying the operation of the impugned judgment and award dated 22.07.2024, passed by the learned Member, Motor Accident Claims Tribunal No.3, Kamrup(M) at Guwahati, in MAC Case No.400/2022.

It appears that the connected appeal has already been admitted and the record has also been called for from the learned Tribunal.

Accordingly, this interlocutory application is allowed and the operation of the judgment and award dated 22.07.2024 stands stayed, subject to depositing of 50% of the awarded amount by the applicant before the Registry of this Court within a period of three weeks from today.

In terms of above, this application stands disposed of.

Sd/- Robin Phukan JUDGE

Comparing Assistant