The National Insurance Company Ltd vs Ruma Mazumdar And 2 Ors
2025 Latest Caselaw 9060 Gua

Gauhati High Court

The National Insurance Company Ltd vs Ruma Mazumdar And 2 Ors on 1 December, 2025

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GAHC010188362020




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

                         Case No. : I.A(Civil) 2731/2025
                               in MACApp./381/2025



         THE NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET
         KOLKATA- 700071 AND REGIONAL OFFICE AT G.S. ROAD
         BHANGAGARH
         GUWAHATI-5
         REP. BY ITS REGIONAL MANAGER
         REGIONAL OFFICE
         GUWAHATI.


          VERSUS

         RUMA MAZUMDAR AND 2 ORS.
         W/O- LATE GAUTAM MAZUMDAR
         R/O- VILL.- JORANGDISHA NO. 1
         P.O. AND P.S. LUMDING
         DIST.- HOJAI
         ASSAM.

         2:BANTI DEY
         S/o LATE BABUL CHANDRA DEY
         R/o VILLAGE JORANGDISHA No. 8
         NEAR LUMDING BAZAR
         P.O/P.S. LUMDING
         DIST-HOJAI
         ASSAM

         3:SAURAV MAZUMDER
         S/O LATE GAUTAM MAZUMDER
         R/O VILLAGE JORANGDISHA NO. 1
         NEAR KALI MANDIR
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           P.O/P.S. LUMDING
           DIST-HOJAI
           ASSAM

           4:MISS SAGARIKA MAZUMDER
           D/O LATE GAUTAM MAZUMDER
           R/O VILLAGE JORANGDISHA NO. 1
           NEAR KALI MANDIR

           P.O/P.S. LUMDING
           DIST-HOJAI
           ASSAM
            ------------
           Advocate for : MR. A DUTTA
           Advocate for : appearing for RUMA MAZUMDAR AND 2 ORS.



                                 BEFORE
             HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                      ORDER

Date : 01.12.2025

1. Heard the learned counsel for the applicant.

2. This is an application praying for stay of the impugned Judgment and Award dated 21.11.2019, passed by the learned Addl. Dist. & Sessions Judge (FT) Court, Hojai in MAC Case No.569/2016.

3. The learned counsel for the applicant submits that the applicant has already filed an appeal before this Court, challenging the legality and validity of the impugned judgment and award dated 21.11.2019, passed by the Addl. Dist. & Sessions Judge, (FT) Court, Hojai in MAC case No.569/2016 and it is submitted that there are good grounds taken by the applicant and the appeal is likely to succeed and therefore, it no interim Page No.# 3/3

protection is granted to the appellant it will cause irreparable loss and prejudice.

4. It is therefore prayed that the impugned judgment and award dated 21.11.2019, passed in MAC case No.569/2016, may remain stayed during the pendency of the connected appeal.

5. The court has considered the submissions of the applicants and is of the view that the judgment and award dated 21.11.2019 passed in MAC case No.569/2016, may be stayed during the proceeding of the connected appeal subject to the condition that the applicants shall deposit 30% of the awarded amount before the Registry within a period of four weeks from today.

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

JUDGE

Comparing Assistant