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National Insurance Company Ltd vs Devi Choudhury And 4 Ors F
2025 Latest Caselaw 6398 Gua

Citation : 2025 Latest Caselaw 6398 Gua
Judgement Date : 27 August, 2025

Gauhati High Court

National Insurance Company Ltd vs Devi Choudhury And 4 Ors F on 27 August, 2025

                                                                    Page No.# 1/4

GAHC010081412024




                                                             undefined

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

                         Case No. : IA(Civil) 2003/2025

         NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
         STREET, KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, G.S.
         ROAD, GUWAHATI- 781005 REPRESENTED BY THE CHIEF REGIONAL
         MANAGER, GUWAHATI REGIONAL OFFICE.

         VERSUS

         DEVI CHOUDHURY AND 4 ORS F
         W/O LATE DEBASISH DAS, VILL.- PANDU SANKAR NAGAR, HOUSE NO. 4,
         BYE LANE NO. 3, NEAR B.B.C. COLONY, P.S.- JALUKBARI, DIST.- KAMRUP
         (M), ASSAM, PIN- 781012.

         2:DIPSUNDAR DAS
          S/O LATE DEBASISH DAS
         VILL.- PANDU SANKAR NAGAR
          HOUSE NO. 4
          BYE LANE NO. 3
          NEAR B.B.C. COLONY
          P.S.- JALUKBARI
          DIST.- KAMRUP (M)
         ASSAM
          PIN- 781012.

         3:DIBRANI DAS
          D/O LATE DEBASISH DAS
         VILL.- PANDU SANKAR NAGAR
          HOUSE NO. 4
          BYE LANE NO. 3
          NEAR B.B.C. COLONY
          P.S.- JALUKBARI
          DIST.- KAMRUP (M)
         ASSAM
          PIN- 781012.
                                                                          Page No.# 2/4

            (BEING MIONOR
             REP. BY THE RESPONDENT NO. 1).

            4:SIMANTA TALUKDAR
             S/O ABANI TALUKDAR
             R/O UDAYNAGAR
             KHANAPARA
             HOUSE NO. 101
             RAJIB GANDHI PATH
             P.S.- BASISTHA
             KHANAPARA
             GUWAHATI
             DIST.- KAMRUP (M)
            ASSAM
             PIN- 781022.

            5:JIBAN DEKA
             S/O NAGEN DEKA
             R/O JATIABHANGARA
             P.O.- BAIHATA CHARIALI
             P.S.- BAIHATA CHARILAI
             DIST.- KAMRUP
            ASSAM
             PIN- 781381

Advocate for the Petitioner   : MR T KALITA,

Advocate for the Respondent : , MR R B GOSWAMI (R-4),MR. A R AGARWALA (R-1,2,3),MR
ADITYA AGARWALA (R-1,2,3),MR. S DAS(R-5),MR. R SARMA(R-5)

            Linked Case :MACApp./267/2025

            NATIONAL INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
            MIDDLETON STREET
            KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH
            G.S. ROAD
            GUWAHATI- 781005 REPRESENTED BY THE CHIEF REGIONAL MANAGER
            GUWAHATI REGIONAL OFFICE.

             VERSUS

            DEVI CHOUDHURY AND 4 ORS F
            W/O LATE DEBASISH DAS
            VILL.- PANDU SANKAR NAGAR
            HOUSE NO. 4
            BYE LANE NO. 3
                                                           Page No.# 3/4

NEAR B.B.C. COLONY
P.S.- JALUKBARI
DIST.- KAMRUP (M)
ASSAM PIN- 781012.

2:DIPSUNDAR DAS
S/O LATE DEBASISH DAS
VILL.- PANDU SANKAR NAGAR
 HOUSE NO. 4
 BYE LANE NO. 3
 NEAR B.B.C. COLONY
 P.S.- JALUKBARI
 DIST.- KAMRUP (M)
ASSAM PIN- 781012.

 3:DIBRANI DAS
D/O LATE DEBASISH DAS
 VILL.- PANDU SANKAR NAGAR
 HOUSE NO. 4
 BYE LANE NO. 3
 NEAR B.B.C. COLONY
 P.S.- JALUKBARI
 DIST.- KAMRUP (M)
 ASSAM PIN- 781012.
(BEING MIONOR
 REP. BY THE RESPONDENT NO. 1).

4:SIMANTA TALUKDAR
S/O ABANI TALUKDAR
R/O UDAYNAGAR
KHANAPARA
HOUSE NO. 101
RAJIB GANDHI PATH
P.S.- BASISTHA
KHANAPARA
GUWAHATI
DIST.- KAMRUP (M)
ASSAM PIN- 781022.

5:JIBAN DEKAS/O NAGEN DEKA
R/O JATIABHANGARA
P.O.- BAIHATA CHARIALI
P.S.- BAIHATA CHARILAI
DIST.- KAMRUP
ASSAM PIN- 781381.
------------
Advocate for : MR T KALITA
Advocate for : appearing for DEVI CHOUDHURY AND 4 ORS F
                                                                              Page No.# 4/4


                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                         ORDER

Date : 27.08.2025

Heard Mr. T. Kalita, learned counsel for the applicant/ Insurance Company. Also heard Mr. A. R. Agarwala, learned counsel, appearing on behalf of Opposite Parties No. 1 to 3; Mr. R. B. Goswami, learned counsel, appearing on behalf of Opposite Party No. 4; and Mr. S. Das, learned counsel, appearing on behalf of Opposite Party No. 5.

This is an application filed under Order XLI Rule 5 of the Code of Civil Procedure, 1908, praying for stay of the operation of the judgment, dated 19.09.2023, passed by the learned Member, Motor Accident Claim Tribunal No. 2, Kamrup(M), Guwahati, in MAC Case No. 1476/2019.

Since the connected appeal has already been admitted for hearing; the operation of the impugned judgment, dated 19.09.2023, passed by the learned Member, Motor Accident Claim Tribunal No. 2, Kamrup(M), Guwahati, in MAC Case No. 1476/2019, shall remain stayed subject to the condition that the applicant/ Insurance Company shall deposit 50% of the total awarded amount before the Registry of this Court within a period of 6(six) weeks from today.

On such deposition made by the applicant/Insurance Company; an amount of Rs. 5,00,000/- shall be allowed to be withdrawn by the Opposite Party No. 1/ claimant, viz. Devi Choudhury, on proper identification as well as by following the due process of verification as notified by the Registry of this Court, from time to time.

With the above directions, the interlocutory application, accordingly, stands disposed of.

JUDGE Comparing Assistant

 
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