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Gauhati High Court
The Oriental Insurance Co. Ltd vs Runu Nurzery And 3 Ors. H on 8 December, 2025
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GAHC010125852023
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./453/2025
THE ORIENTAL INSURANCE CO. LTD.
A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956.
REPRESENTED BY ITS REGIONAL MANAGER, ULUBARI, GUWAHATI- 7,
DIST.- KAMRUP, ASSAM.
VERSUS
RUNU NURZERY AND 3 ORS. H
W/O RANJIT NURZERY, VILL.- DENTAGHAT MEDICAL COLONY, P.S.-
SAMELUNGSO, P.O.- DENTAGHAT, DIST.- KARBI ANGLONG, ASSAM.
PRESENTLY RESIDING AT MOTHERTOLY, P.O.- MOTHERTOLY, P.S.-
DABAKA, DIST.- NAGAON, ASSAM.
2:MISS LISA NURZERY
D/O RANJIT NURZERY
VILL.- DENTAGHAT MEDICAL COLONY
P.S.- SAMELUNGSO
P.O.- DENTAGHAT
DIST.- KARBI ANGLONG
ASSAM. PRESENTLY RESIDING AT MOTHERTOLY
P.O.- MOTHERTOLY
P.S.- DABAKA
DIST.- NAGAON
ASSAM.
3:BASIRUDDIN AHMED
S/O MD. A.U. AHMED
C/O ANUP ROY
F.A. ROAD
KUMARPARA
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WARD NO. 19
H/NO. 184/B
GUWAHATI
KAMRUP (M.)
4:MD. HABIBUR RAHMAN
S/O S. HOQUE
VILL.- SIMULUGURI
P.S.- NAGAON
DIST.- NAGAON
ASSAM
Advocate for the Petitioner : MR. S K GOSWAMI, MR. R SHARMA
Advocate for the Respondent : ,
Linked Case : I.A.(Civil)/3241/2025
THE ORIENTAL INSURANCE CO. LTD.
A COMPANY REGISTERED UNDER THE COMPANIES ACT
1956. REPRESENTED BY ITS REGIONAL MANAGER
ULUBARI
GUWAHATI- 7
DIST.- KAMRUP
ASSAM.
VERSUS
RUNU NURZERY AND 3 ORS. H
W/O RANJIT NURZERY
VILL.- DENTAGHAT MEDICAL COLONY
P.S.- SAMELUNGSO
P.O.- DENTAGHAT
DIST.- KARBI ANGLONG
ASSAM. PRESENTLY RESIDING AT MOTHERTOLY
P.O.- MOTHERTOLY
P.S.- DABAKA
DIST.- NAGAON
ASSAM.
2:MISS LISA NURZERY
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D/O RANJIT NURZERY
VILL.- DENTAGHAT MEDICAL COLONY
P.S.- SAMELUNGSO
P.O.- DENTAGHAT
DIST.- KARBI ANGLONG
ASSAM. PRESENTLY RESIDING AT MOTHERTOLY
P.O.- MOTHERTOLY
P.S.- DABAKA
DIST.- NAGAON
ASSAM.
3:BASIRUDDIN AHMED
S/O MD. A.U. AHMED
C/O ANUP ROY
F.A. ROAD
KUMARPARA
WARD NO. 19
H/NO. 184/B
GUWAHATI
KAMRUP (M.)
4:MD. HABIBUR RAHMAN
S/O S. HOQUE
VILL.- SIMULUGURI
P.S.- NAGAON
DIST.- NAGAON
ASSAM.
------------
Advocate for : MR. S K GOSWAMI
Advocate for : appearing for RUNU NURZERY AND 3 ORS. H
BEFORE
HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER
ORDER
Date : 08.12.2025
Heard Mr. A. Acharya, learned counsel for the applicant.
This application under Order 41 Rule 5 of the Code of Civil
Procedure, has been filed praying for stay of the operation of the impugned
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judgment and award dated 21.11.2022 passed by the learned Member,
MACT at Nagaon in MAC Case No.385/2016.
The connected appeal has already been admitted for hearing.
Accordingly, this Court is of the view that unless the impugned order is
stayed during the pendency of the appeal, prejudice would be caused to the
applicant. Accordingly, the operation of the impugned judgment and award
dated 21.11.2022 passed by the learned Member, MACT at Nagaon in MAC
Case No.385/2016 shall remain stayed subject to the condition that the
applicant/appellant deposit 50% of the total awarded amount before the
Registry of this Court within 6(six) weeks from today.
I.A stands disposed of.
JUDGE
Comparing Assistant
