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Gauhati High Court
Page No.# 1/4 vs National Insurance Company Limited on 15 December, 2025
Page No.# 1/4
GAHC010254732025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/3910/2025
RITA RANI TELI ALIAS RITA RANI SAHU
WO LT NILKANTA TELI ALIAS NILKANTHARO, RO NARAINPUR PART I, PO
KALACHANDPUR, PS LAKHIPUR, DIST CACHAR, ASSAM, PIN 788098
2: KARAN KUMAR TELI ALIAS KARAN KUMAR SAHU
SO LT NILKANTA TELI ALIAS NILKANTHA
RO NARAINPUR PART I
PO KALACHANDPUR
PS LAKHIPUR
DIST CACHAR
ASSAM
PIN 788098
3: SUHANI TELI
DO LATE NILKANTA TELI ALIAS NILKANTHA
RO NARAINPUR PART I
PO KALACHANDPUR
PS LAKHIPUR
DIST CACHAR
ASSAM
PIN 78809
VERSUS
NATIONAL INSURANCE COMPANY LIMITED
REGD OFFICE AND HEAD OFFICE AT 3, MIDDLETON STREET, KOLKATA
AND ITS REGIONAL OFFICE AT BHANGAGARH, GS ROAD, GUWAHATI
781005, REP BY THE CHIEF REGIONAL MANAGER, GUWAHATI REGIONAL
OFFICE
Advocate for the Petitioner : MR A B DEY,
Page No.# 2/4
Advocate for the Respondent : MR T KALITA,
In
MACApp./309/2025
NATIONAL INSURANCE COMPANY LIMITED
HAVING ITS REGD. OFFICE AND HEAD OFFICE AT 3
MIDDLETON STREET
KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH
G.S. ROAD
GUWAHATI-781005 REP BY THE CHIEF REGIONAL MANAGER
GUWAHATI REGIONAL OFFICE
VERSUS
RITA RANI TELI @ RITA RANI SAHU AND 6 ORS.
W/O. LT. NILKANTA TELI @ NILKANTHA
2:KARAN KUMAR TELI @ KARAN KUMAR SAHU
S/O. LT. NILKANTA TELI @ NILKANTHA
3:SUHANI TELI
D/O. LT. NILKANTA TELI @ NILKANTHA
ALL ARE R/O. NARAINPUR
PART-I
P/O. KALACHANDPUR
P/S. LAKHIPUR
DIST. CACHAR
ASSAM
PIN-788098.
4:MAJIBUR RAHMAN LASKAR
S/O. TAMIJUR RAHMAN LASKAR
R/O. DAYAPUR
PART-I
P/O. DUMURGHAT
P/S. SILCHAR
DIST. CACHAR
ASSAM-788030.
5:KRISHNA NUNIA
S/O. RAMJI NUNIA
Page No.# 3/4
R/O. NUTUN SUKHAPUNJI
P/O. UDHARBOND
P/S. UDHARBOND
DIST. CACHAR
ASSAM-788030
6:UTTAM KANTI TELI
S/O. MONI KANTI TELI
R/O. VILL.- NARAINPUR
PART-I
P/O. KALACHANDPUR
P/S. LAKHIPUR
DIST. CACHAR
ASSAM-788098.
7:RIAZ UDDIN SHAK
S/O. AZAM UDDIN SHAK
R/O. VILL.- BORSINGHA TEA ESTATE
P/O. LATHIGRAM
P/S. UDHARBOND
DIST. CACHAR
ASSAM-788002.
------------
Advocate for : MR T KALITA
Advocate for : appearing for RITA RANI TELI @ RITA RANI SAHU AND 6 ORS.
With
MACApp./309/2025
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
15.12.2025
1. Heard Mr. A.B. Dey, the learned counsel for the
applicants/claimants. Also heard Mr. T. Kalita, the learned counsel
appearing for the respondent/insurance company.
2. This interlocutory application has been filed by
applicant/claimant, namely, 1. Rita Rani Teli @ Rita Rani Sahu, 2. Karan
Kumar Teli @ Karan Kumar Sahu and 3. Suhani Teli praying for allowing
Page No.# 4/4
the claimants to withdraw the 20% of the awarded amount (i.e. Rs.
9,23242/- (Rupees nine lakhs twenty three thousand two hundred and
forty-two only) which was directed to be deposited by the insurance
company before the Registry as a condition for stay of execution of the
impugned judgment and award passed in MAC Case No. 538/2019.
3. It appears from record that in pursuant to the order dated
30.07.2025, the insurance company/opposite party has deposited the 20%
of the awarded amount before the Registry of this court on 17.09.2025.
4. The learned counsel for the issuance company/opposite party
does not raise any objection regarding the prayer made by the applicants.
As the present applicants are the claimants in whose favour the Motor
Accident Claims Tribunal has passed the impugned judgment and award,
the prayer for withdrawal of the said amount by the aforesaid
applicants/claimants is allowed.
5. The Registry is directed to disburse the 20% of the awarded
amount deposited by the insurance company to the present
applicants/claimants after proper verification.
6. This interlocutory application (civil) is, accordingly, disposed of.
JUDGE
Comparing Assistant
