3Rd Floor vs Sri Sohan Das @ Hun Das And 3 Ors
2025 Latest Caselaw 6838 Gua

Gauhati High Court

3Rd Floor vs Sri Sohan Das @ Hun Das And 3 Ors on 29 August, 2025

                                                                    Page No.# 1/3

GAHC010280142019




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

                          Case No. : I.A.(Civil)/2100/2025




         SHRIRAM GENERAL INSURANCE COMPANY LIMITED
         1000-E/8
          RIICO INDUSTRIAL AREA
          SITAPURA
          JAIPUR
          RAJASTHAN-302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE
          3RD FLOOR
          21 JANAPATH
          ULUBARI
          GUWAHATI-781007 IS REPRESENTED BY THE BRANCH MANAGER AS O.P.
         NO.3 IN MAC CASE NO. 226/2015


          VERSUS

         SRI SOHAN DAS @ HUN DAS AND 3 ORS
         S/O LATE SAILENDRA DAS
         R/O VILLAGE PANIGAON DIMARUGURI
         P.S. SADAR
         DISTRICT NAGAON
         ASSAM
         PIN 782001

         2:MISS SANJANA DAS
         D/O LATE SAILENDRA DAS
          R/O VILLAGE PANIGAON DIMARUGURI
          P.S. SADAR
          DISTRICT NAGAON
         ASSAM
          PIN 782001

          3:SRI RAJIB SINGH
                                                                               Page No.# 2/3

             S/O LATE RAMESH SINGH
              RESIDENT OF VILLAGE NEPALIPATTY
              TEZPUR
              DISTRICT SONITPUR
              ASSAM
              PIN 784001
             (OWNER OF THE VEHICLE NO. AS-09-C-6843 TRUCK)

              4:SRI SUBUDH DAS
             S/O LATE H.DAS
              RESIDENT OF VILLAGE DULABARI
              NO.2
             P.S. TEZPUR
              DISTRICT SONITPUR
              ASSAM
              PIN 784001
             (DRIVER OF THE VEHICLE NO. AS-09-C-6843 TRUCK)
              ------------
              Advocate for : MR. R GOSWAMI
             Advocate for : appearing for SRI SOHAN DAS @ HUN DAS AND 3 ORS



                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG
                                  ORDER

29.08.2025 Heard Mr. R. Goswami, learned counsel for the applicant.

This application 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 01.07.2019 passed by the learned Member, MACT, Nagaon, in MAC Case No. 226/2015.

Considering the submissions of learned counsel for the parties and in the interest of justice, pending disposal of the connected appeal, being MAC.App./282/2025, which has been admitted today, the operation of the impugned judgment and award dated 01.07.2019 passed by the learned Member, MACT, Nagaon, in MAC Case No. 226/2015, stands stayed/suspended, Page No.# 3/3

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