3Rd Floor vs Hemonti Sharma And 2 Others
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Gauhati High Court

3Rd Floor vs Hemonti Sharma And 2 Others on 6 August, 2025

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GAHC010147112025




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

                   Case No. : I.A.(Civil)/2511/2025 in MACApp./326/2025


         SHRIRAM GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS CORPORATE AND REGISTERED OFFICE AT E-8
         EPIP
         RIICO INDUSTRIAL AREA
         SITAPURA, JAIPUR
         RAJASTHAN
         INDIA, PIN-302022 AND ONE OF THE BRANCH OFFICE AT B.R. ARCADE
         3RD FLOOR, OPPOSITE TO PRIYA PALACE HOTEL
         21, JANAPATH
         ULUBARI, GUWAHATI-781007, KAMPUR.

          VERSUS

         HEMONTI SHARMA AND 2 OTHERS
         D/O. SRI AMLAI SHARMA
         R/O. ROBORBARI
         P/O. MAKUM
         P/S. BORDUBI
         DIST. TINSUKIA
         ASSAM, PIN-786170

         2:MOHAN RAM MAHATO
         S/O. SRI RAJ RAM MAHATO
          R/O. TROLLY LINE
          BEESAKOPIE TEA ESTATE
          P/O. AND P/S. DOOMDOOMA
          DIST. TINSUKIA
         ASSAM, PIN-786151.

         3:PRINCE WOOD
         S/O. DHANRAJ WOOD
         R/O. DAIMUKHIA TEA ESTATE
         P/O. AND P/S. DOOMDOOMA
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            DIST. TINSUKIA
            ASSAM, PIN-786151.
            ------------
            Advocate for : MR. S PEGU
            Advocate for : appearing for HEMONTI SHARMA AND 2 OTHERS



                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

06.08.2025

Heard Mr. A.J. Saikia, learned counsel for the applicant.

This interlocutory application is preferred by the applicant for staying the operation of the impugned judgment and award dated 25.04.2025, passed by the learned Tribunal, Motor Accident Claims Tribunal (MACT), Tinsukia, Assam, in MAC Case No.48/2023 till disposal of the connected appeal.

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 25.04.2025 stands stayed, subject to depositing 50% of the awarded amount by the applicant before the Registry of this Court within a period of 4(four) weeks from today.

In terms of above, this application stands disposed of.

Sd/- Robin Phukan JUDGE

Comparing Assistant