The National Insurance Company Limited vs Sri Sunita Das And Ors
2025 Latest Caselaw 4729 Gua

Gauhati High Court

The National Insurance Company Limited vs Sri Sunita Das And Ors on 20 August, 2025

                                                                    Page No.# 1/3

GAHC010146472024




                                                             undefined

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

                          Case No. : I.A.(Civil)/1918/2025


         THE NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET KOLKATA
         700071 AND REGIONAL OFFICE AT GS ROAD
          BHANGAGARH
          GUWAHATI 5
          REPRESENTED BY ITS REGIONAL MANAGER
          REGIONAL OFFICE GUWAHATI


          VERSUS

         SRI SUNITA DAS AND ORS
         W/O LATE BIKASH DAS
         RESIDENT OF SANTIPUR
         PO DHARAMTUL
         PS JAGIROAD
         DIST MORIGAON
         ASSAM

         2:SRI SANJIB DEY
         W/O LATE BIKASH DAS

         RESIDENT OF SANTIPUR
         PO DHARAMTUL
         PS JAGIROAD
         DIST MORIGAON
         ASSAM

          3:SRI MRIDUL DAS

         S/O MOHESH DAS

         RESIDDENT OF HATKHOLA
                                                                        Page No.# 2/3

          PS MAYONG
          DIST MORIGAON
          ASSAM

           4:SMTI. MONUMAI DAS

          W/O SRI MRIDUL DAS

          RESIDDENT OF HATKHOLA
          PS MAYONG
          DIST MORIGAON
          ASSAM

          5:MD. MUKTADIR RAHMAN
          S/O MUKLESWAR RAHMAN
          RESIDENT OF VILLAGE KOLONGPAR ROAD
          BHUYANPATTY
          WARD NO. 6
          PO HAIBORGAON
          PS NAGAON SADAR
          DIST NAGAON
          ASSAM

          6:MD. RAFIKUL ISLAM
          S/ LATE SARAFAT ALI

          RESIDENT OF PACHIM SHIGIMARI
          PS RUPAHI
          DIST NAGAON ASSAM
          ------------
          Advocate for : MR. P J BARMAN
          Advocate for : MR. M TALUKDAR appearing for SRI SUNITA DAS AND ORS



                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

Date : 20.08.2025 Heard Mr. P.J. Barman, learned counsel for the applicant and also heard Mr. M. Talukdar, learned counsel for the respondent/opposite party Nos. 1 to 4.

This is an application, seeking stay of operation of the judgment and order Page No.# 3/3

dated 06.04.2024, passed by the learned Member, Motor Accident Claims Tribunal, Morigaon, in M.A.C. Case No. 61/2019.

Since, the connected appeal has already been admitted for hearing, the operation of the judgment and order dated 06.04.2024, passed by the learned Member, Motor Accident Claims Tribunal, Morigaon, Assam in M.A.C. Case No. 61/2019 shall remain stayed, subject to the condition that the applicant/appellant deposit 50% of the total awarded amount alongwith the interest @ 7.5% per annum before the Registry of this Court within a period of 4 (four) weeks from today.

On such deposit being made, the claimants/opposite party No.1, on behalf of all the claimants shall be allowed to withdraw the same on proper identification by their advocate.

With the above, the I.A. stands disposed of.

JUDGE

Comparing Assistant