Page No.# 1/2 vs Pompi Gowala Alias Pompy Guwala And 2 Ors
2025 Latest Caselaw 9201 Gua

Gauhati High Court

Page No.# 1/2 vs Pompi Gowala Alias Pompy Guwala And 2 Ors on 10 December, 2025

                                                                         Page No.# 1/2

GAHC010026792025




                                                                  2025:GAU-AS:17066

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

                               Case No. : I.A.(Civil)/3534/2025

            THE NATIONAL INSURANCE COMPANY LTD
            HAVING ITS REGD. OFFICE AND HEAD OFFICE AT 3, MIDDLETON STREET
            KOLKATA AND ITS REGIONAL OFFICE AT G.S. ROAD, BHANGAGARH,
            GUWAHATI.



            VERSUS

            POMPI GOWALA ALIAS POMPY GUWALA AND 2 ORS
            W/O. LT. MANTUSH GUWALA @ MONTOSH GUWALA, R/O. VILL.-
            MONABAG T.E., P/O. DARRANG PANBARI, P/S. DHEKIAJULI, DIST.
            SONIPUTR, ASSAM, PIN-784110

            2:MONTUSH GOWALA
             S/O. LT. KANU GOWALA
             R/O. VILL.- MONABAG BAGICHA
             P/O. DARRANG PANBARI
             P/S. DHEKIAJULI
             DIST. SONITPUR
            ASSAM
             PIN-784110

            3:GOBINDA TANTI
             S/O. NIMAI TANTI
             R/O. VILL.- MONABAG T.E.
             P/O. DARRANG PANBARI
             P/S. DHEKIAJULI
             DIST. SONITPUR
            ASSAM
             PIN-78411

Advocate for the Petitioner   : MONDAKINI SAIKIA, MS. P BORTHAKUR,MR. R GOSWAMI
                                                                                  Page No.# 2/2

Advocate for the Respondent : ,




                                  BEFORE
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

10.12.2025

The present application under Order XLI read with Rule 5 of the CPC, 1908 is filed praying for stay of the impugned Judgment and Order dated 30.08.2024 passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur, Tezpur ['the Tribunal'] in MAC Case no. 108/2022[D].

Heard Mr. R. Goswami, learned counsel for the applicant. The learned counsel for the applicant submits that the connected appeal has already been admitted for hearing wherein the applicant was directed take steps for service of notice on the respondents. Accordingly, it is prayed that the impugned Judgment and Award dated 30.08.2024 passed by the learned Tribunal may be stayed during the pendency of the connected appeal.

The Court has considered the facts and circumstances of the case as well as the submission of the learned counsel for the applicant.

For the interest of justice, the impugned Judgment and Award dated 30.08.2024 passed by the learned Tribunal in MAC Case no. 108/2022[D] shall remain stayed subject to the condition that the applicant-appellant shall deposit 50% of the awarded amount before the Registry within 6 [six] weeks' from today.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant