United India Insurance Company Ltd vs Smti Runumoni Das And 6 Others
2025 Latest Caselaw 6405 Gua

Gauhati High Court

United India Insurance Company Ltd vs Smti Runumoni Das And 6 Others on 27 August, 2025

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GAHC010003812025




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

                           Case No. : I.A.(Civil)/2687/2025



         UNITED INDIA INSURANCE COMPANY LTD
         HEAD OFFICE AT CHENNAI AND REGIONAL OFFICE AT GUWAHATI
         ASSAM




         VERSUS

         SMTI RUNUMONI DAS AND 6 OTHERS
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24 WHITES ROAD
         CHENNAI AND ITS REGIONAL OFFICE AT G.S. ROAD
         DISPUR
         GUWAHATI.

         3:SMTI NIRU DAS

         WO SRI HERAMBA DAS
         R/O VILL. MATIA PAHAR
         P.S. AZARA
         DIST. KAMRUP
         ASSAM
         PIN 781017

         4:THE NATIONAL INSURANCE CO. LTD.
         REGIONAL OFFICE G.S. ROAD
         BHANGAGARH
         GUWAHATI 5
         KAMRUP (M)
         ASSAM
         (INSURER OF VEHICLE NO AS/01-BL-8659 (M/C))
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           Advocate for : MONDAKINI SAIKIA
           Advocate for : appearing for SMTI RUNUMONI DAS AND 6 OTHERS




                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                      ORDER

Date : 27.08.2025 Heard Mr. R. Goswami, learned counsel for the applicant. Also heard Mr. M.H. Ansari, learned counsel for the respondent/opposite party No.1 and Ms. F. N. Zaman, learned counsel for the respondent/opposite party No.7.

2. This is an application, filed under Order XLI Rule V of the Code of Civil Procedure, 1908, praying for stay of the operation of the impugned judgment and award dated 09.09.2024, passed by the learned Member, MACT, No.3, Kamrup (M), in MAC Case No. 2285/2017.

3 Since the connected appeal has already been admitted, the operation of the judgment and award dated 09.09.2024, passed by the learned Member, MACT, No.3, Kamrup (M), in MAC Case No. 2285/2017, shall remain stayed. Subject to the condition that the applicant/appellant shall deposit 50% of the total awarded amount before the Registry of this Court within 4(four) weeks from today.

4. On such deposition being made by the learned applicant/appellant, the same shall be allowed to be withdrawn by the claimant/respondent No.1 on proper verification and identification by their advocates.

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

JUDGE

Comparing Assistant