Gauhati High Court
The Oriental Insurance Co. Ltd vs Dihi Teronpi And 3 Ors on 27 August, 2025
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GAHC010142832025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./384/2025
THE ORIENTAL INSURANCE CO. LTD.
A COMPANY REGD. UNDER THE COMPANIES ACT, REP. BY ITS
RTEGIONAL MANAGER, ULUBARI, GUWAHATI-7, DIST. KAMRUP (M),
ASSAM.
VERSUS
DIHI TERONPI AND 3 ORS.
W/O. LT. SUKURAM INGTI, R/O. VILL.- CHANDRA HANSE GAON, P/S.
HOWRAGHAT, DIST. KARBI ANGLONG, ASSAM, PIN-782481.
PRESENTLY RESIDING AT C/O. SRI R.C. SUT, R/O. SILPUKHURI,
KARNACHAL. DIST. KAMRUP (M), ASSAM, PIN-781003.
2:SUJIT KUMAR SAHA
S/O. LT. S.K SAHA
R/O. S.M ROAD
ITACHALI
P/O. NAGAON
P/S. SADAR NAGAON
DIST. NAGAON
ASSAM
PIN-782002.
3:NIRANJAN RONGPI
S/O. SRI BISHU RONGPI
R/O. VILL.- PUB SIKARI GATE GAON
P/O. AND P/S. BAKALIA
DIST. KARBI ANGLONG
ASSAM
PIN-782482
4:ROBIN TERONG
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S/O. CHANDRA TERANG
R/O. VILL.- KANIA TERON GAON
P/O. AND P/S. BAKALIA
DIST. KARBI ANGLONG
ASSAM
PIN-78244
Advocate for the Petitioner : MR. S K GOSWAMI,
Advocate for the Respondent : ,
Linked Case : I.A.(Civil)/2780/2025
THE ORIENTAL INSURANCE CO. LTD.
A COMPANY REGD. UNDER THE COMPANIES ACT
REP. BY ITS RTEGIONAL MANAGER
ULUBARI
GUWAHATI-7
DIST. KAMRUP (M)
ASSAM.
VERSUS
SMTI DIHI TERONPI AND 3 ORS
W/O. LT. SUKURAM INGTI
R/O. VILL.- CHANDRA HANSE GAON
P/S. HOWRAGHAT
DIST. KARBI ANGLONG
ASSAM
PIN-782481. PRESENTLY RESIDING AT C/O. SRI R.C. SUT
R/O. SILPUKHURI
KARNACHAL. DIST. KAMRUP (M)
ASSAM
PIN-781003.
2:SUJIT KUMAR SAHA
S/O. LT. S.K SAHA
R/O. S.M ROAD
ITACHALI
P/O. NAGAON
P/S. SADAR NAGAON
DIST. NAGAON
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ASSAM
PIN-782002.
3:NIRANJAN RONGPI
S/O. SRI BISHU RONGPI
R/O. VILL.- PUB SIKARI GATE GAON
P/O. AND P/S. BAKALIA
DIST. KARBI ANGLONG
ASSAM
PIN-782482
4:ROBIN TERONG
S/O. CHANDRA TERANG
R/O. VILL.- KANIA TERON GAON
P/O. AND P/S. BAKALIA
DIST. KARBI ANGLONG
ASSAM
PIN-782441
------------
Advocate for : MR. S K GOSWAMI
Advocate for : appearing for SMTI DIHI TERONPI AND 3 ORS
BEFORE
HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
27.08.2025
Learned counsel Mr. S. K. Goswami is present on behalf of the applicant/insurer
who is aggrieved by the judgment and award dated 26.03.2025 passed by the
learned Member, MACT, No. 1, Kamrup (M), in connection with MAC Case No.
2146/2021.
It is further submitted that on the premises, the applicant has prayed to stay
the operation of the impugned judgment and award dated 26.03.2025.
Considering the submission, operation of the impugned judgment and award
dated 26.03.2025, passed by the learned Member, MACT, No. 1, Kamrup (M), in
connection with MAC Case No. 2146/2021, is stayed until further orders subject
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to the condition that the applicant deposits 50% of the compensation amount
within 4 (four) weeks before the Registry of this Court from the date of this
order.
In terms of the above observation, this application stands disposed of.
JUDGE
Comparing Assistant
