Oriental Insurance Company Ltd vs Dhaneswar Kakati And Ors
2025 Latest Caselaw 6842 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Dhaneswar Kakati And Ors on 29 August, 2025

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GAHC010150442020




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

                          Case No. : I.A.(C) 1885/2020




          ORIENTAL INSURANCE COMPANY LTD.
          HAVING ITS REGIONAL OFFICE AT GUWAHATI
          ULUBARI
          GUWAHATI- 781007
          REP. BY THE DEPUTY MANAGER
          GAUHATI REGIONAL OFFICE
          ULUBARI
          GUWAHATI- 781007
          KAMRUP(M)
          ASSAM.


          VERSUS

          DHANESWAR KAKATI AND ORS.
          S/O- LATE SUKURAM KAKATI
          R/O- VILL. NIZARAPAR

          P.O. AND P.S. CHANDMARI
          DIST.- KAMRUP(M)
          ASSAM.

          2:VANLALPEK BAPUI
          S/O- T. T. ROY BAPUI
           C/O- CHANDAN SARMA
           R/O- H/NO. 41
          WEST JYOTI NAGAR
           NEAR KALI MANDIR
           BAMUNIMAIDAM
           P.S. CHANDMARI
           DIST.- KAMRUP(M)
          ASSAM
                                                                     Page No.# 2/3

           PIN- 781021.

          3:SRI TIMOTHY
          S/O- LALSANHIM ANKHASUO
          R/O- VILL.- CHURACHANDPUR
          P.O. AND P.S. ZOGAM BAZAR
          DIST.- CHURACHANDPUR
          MANIPUR
          PIN- 795128.
          ------------
          Advocate for : MS. R D MOZUMDAR
          Advocate for : appearing for DHANESWAR KAKATI AND ORS.



                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG
                                ORDER

29.08.2025

Heard Mr. S. P. Sharma, learned counsel for the applicant. Also heard Mr. A. R. Agarwala, learned counsel for the respondent No.1.

By filing this interlocutory application, the applicant has prayed for the stay/suspension of the operation of the impugned judgment and order dated 20.03.2020, passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup, Guwahati, in MAC Case No. 367/2015.

Mr. Sharma, learned counsel for the applicant, submits that the applicant is ready to deposit 50% of the awarded amount.

Considering the submissions of learned counsel for the parties and in the interest of justice, pending disposal of the connected appeal, being MAC.App./263/2020, which has been already been admitted, the operation of the impugned judgment and order dated 20.03.2020, passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup, Guwahati in MAC Case Page No.# 3/3

No. 367/2015, shall stand stayed/suspended, 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