United India Insurance Company Ltd vs Lilabati Barman And 4 Ors
2025 Latest Caselaw 4811 Gua

Gauhati High Court

United India Insurance Company Ltd vs Lilabati Barman And 4 Ors on 22 August, 2025

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GAHC010181482025




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

                          Case No. : I.A.(Civil)/2760/2025




         UNITED INDIA INSURANCE COMPANY LTD
         HAVING ITS REGISTERED AMD HEAD OFFICE AT 24 WHITES ROAD
         CHENNAI-600014 AND ITS REGIONAL OFFICE AT CHIBBAR HOUSE
         G.S. ROAD
         NEAR DISPUR POST OFFICE
         GUWAHATI-5
         KAMRUP (M)
         REPRESENTED BY ITS REGIONAL MANAGER
         GUWAHATI REGIONAL OFFICE


          VERSUS

         LILABATI BARMAN AND 4 ORS.
         D/O. LT. NIRMAL MOHAN BARMAN

         2:SATYAJIT BARMAN
         S/O. LT. NIRMAL MOHAN BARMAN

         3:MAHENDRA BARMAN
         S/O. LT. NIRMAL MOHAN BARMAN
         ALL ARE R/O. VILL.- HADIGAON
         P/O. TUKURA
         P/S. AGIA
         DIST. GOALPARA
         ASSAM
         PIN-783126.

         4:SOFIZ UDDIN
         S/O. NOMEZ ALI
         R/O. VILL.- TUKURA PART-III
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          P/O. TUKURA
          P/S. KRISHNAI
          DIST. GOALPARA
          ASSAM
          PIN-783126.

          5:SAIFUL ISLAM MONDAL
          S/O. GIAS UDDIN
          R/O. VILL.- SHIALKANDA
          P/O. JALESWAR
          P/S. LAKHIPUR
          DIST. GOALPARA
          ASSAM
          PIN-783132.
          ------------
          Advocate for : MR T KALITA
          Advocate for : appearing for LILABATI BARMAN AND 4 ORS.



                               BEFORE
                   HONOURABLE MR. JUSTICE BUDI HABUNG

                                      ORDER

22.08.2025

Heard Mr. P. Kalita, learned counsel for the applicant.

This interlocutory application under Order XLI, Rule 5 of the Code of Civil Procedure, 1908, is preferred by the applicant, praying for stay/suspension of the operation of the impugned judgment and order dated 19.05.2025, passed by the learned Member, Motor Accident Claims Tribunal, Goalpara, in MAC Case No. 157/2022.

Mr. Kalita, learned counsel for the applicant, submits that the applicant is ready to deposit 50% of the awarded amount.

Considering the submissions of learned counsel for the parties and in the Page No.# 3/3

interest of justice, pending disposal of the connected appeal, being MAC.App./383/2025, which has been admitted today, the operation of the impugned judgment and order dated 19.05.2025, passed by the learned Member, Motor Accident Claims Tribunal, Goalpara, in MAC Case No. 157/2022, stands stayed/suspended, subject to the deposit of 50% of the awarded amount before the Registry of this Court within 6 (six) weeks from today.

In terms of above, this interlocutory application stands disposed.

JUDGE

Comparing Assistant