Gauhati High Court
Reliance General Insurance Co Ltd vs Dipakhi Das on 29 August, 2025
Page No.# 1/3
GAHC010029292025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2066/2025
RELIANCE GENERAL INSURANCE CO LTD
HAVING ITS REGD OFFICE AT 19 RELIANCE CENTRE, WALCHAND
HIRACHAND MARG, BALLARD ESTATE, MUMBAI- 400001 AND ONE OF ITS
BRANCH OFFICE AT ABC, GS ROAD, GUWAHATI
VERSUS
DIPAKHI DAS
R/O- MALIGAON, P.S- JALUKBARI, DIST- KAMRUP METRO, ASSAM, PIN-
781011
2:DAISY DAS D/O LATE NAYAN JYOTI DAS
R/O- MALIGAON P.S- JALUKBARI DIST- KAMRUP METRO
ASSAM PIN- 781011
3:KANOJ DAS S/O LATE NAYAN JYOTI DAS R/O- MALIGAON P.S-
JALUKBARI DIST- KAMRUP METRO ASSAM PIN- 781011
4:NABA KANTA RABHA S/O PHUKAN CHANDRA RABHA
RESIDENT OF KHERMAHARA PO AND PS KRISHNAI
DIST GOALPARA ASSAM
Advocate for the Petitioner : P GOSWAMI, MRS L SHARMA
Advocate for the Respondent : MR. A R AGARWALA,
Linked Case : MACApp./276/2025
RELIANCE GENERAL INSURANCE CO LTD
HAVING ITS REGD OFFICE AT 19 RELIANCE CENTRE
WALCHAND HIRACHAND MARG
BALLARD ESTATE
MUMBAI- 400001 AND ONE OF ITS BRANCH OFFICE AT ABC
GS ROAD
GUWAHATI
Page No.# 2/3
VERSUS
DIPAKHI DAS
R/O- MALIGAON
P.S- JALUKBARI
DIST- KAMRUP METRO
ASSAM
PIN- 781011
2:DAISY DAS
D/O LATE NAYAN JYOTI DAS
R/O- MALIGAON
P.S- JALUKBARI
DIST- KAMRUP METRO
ASSAM
PIN- 781011
3:KANOJ DAS
S/O LATE NAYAN JYOTI DAS
R/O- MALIGAON
P.S- JALUKBARI
DIST- KAMRUP METRO
ASSAM
PIN- 781011
4:NABA KANTA RABHA
S/O PHUKAN CHANDRA RABHA
RESIDENT OF KHERMAHARA
PO AND PS KRISHNAI
DIST GOALPARA
ASSAM
------------
Advocate for : P GOSWAMI
Advocate for : MR. A R AGARWALA appearing for DIPAKHI DAS
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
Date : 29.08.2025
Heard Mr. K. K. Bhatta, learned counsel appearing on behalf of the
applicant/Insurance Company. Also heard Mr. A. R. Agarwala, learned counsel for the
Opposite Parties No. 1, 2 & 3/claimants.
Page No.# 3/3
This is an application praying for stay of the operation of the judgment &
award, dated 18.10.2024, passed by the learned Member, Motor Accident Claim
Tribunal, Goalpara, in MAC Case No. 197/2020.
Since the connected appeal has already been admitted for hearing; the
operation of the impugned judgment & award, dated 18.10.2024, passed by the
learned Member, Motor Accident Claim Tribunal, Goalpara, in MAC Case No.
197/2020, shall remain stayed subject to the condition that the applicant/Insurance
Company 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; the same shall
be allowed to be withdrawn by the Opposite Party No. 1/claimant, viz. Smti. Dipakhi
Das, on proper identification as well as by following the due process of verification as
notified in this connection by the Registry of this Court, from time to time.
With the above directions, the interlocutory application, accordingly, stands
disposed of.
JUDGE
Comparing Assistant
