United India Insurance Co. Ltd vs Sri Sonjib Gogoi And 5 Ors
2025 Latest Caselaw 9560 Gua

Gauhati High Court

United India Insurance Co. Ltd vs Sri Sonjib Gogoi And 5 Ors on 15 December, 2025

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GAHC010206732025




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

                        Case No. : I.A.(Civil)/4041/2025

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 24
         WHITES ROAD
         CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S.ROAD
         DISPUR.


          VERSUS

         SRI SONJIB GOGOI AND 5 ORS
         S/O-LATE MOHESWAR GOGOI RESIDENT OF VILL- KHANIKAR
         KACHUMARI GAON P.S- MORANHAT PIN-785670 DISTRICT- CHARAIDEO
         (ASSAM)

         2:SRI RUPAM GOGOI
         S/O- LATE MOHESWAR GOGOI RESIDENT OF VILL- KHANIKAR
          KACHUMARI GAON P.S- MORANHAT
          PIN- 785670 DISTRICT- CHARAIDEO (ASSAM)

         3:SRI RITURAJ GOGOI
         S/O- LATE MOHESWAR GOGOI RESIDENT OF VILL- KHANIKAR
         KACHUMARI GAON P.S- MORANHAT
         PIN- 785670 DISTRICT- CHARAIDEO (ASSAM)

          4:MISS NIRADA GOGOI
         D/O- LATE NANDESWAR GOGOI RESIDENT OF VILL- KHANIKAR
          KACHUMARI GAON
         P.S- MORANHAT PIN- 785670 DISTRICT- CHARAIDEO (ASSAM)

         5:SMTI SUMITA DUTTA
         C/O PARITOSH DUTTA
         R/O VILL. K.P. ROAD
         NEAR PODDAR HOUSE
         P.S. DIBRUGARH
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           PIN 784125
           DIST. DIBRUGARH
           ASSAM.

           6:MANJAY THAKUR
           S/O SRI J.N. SINGH
           R/O VILL NEAR PETROL PUMP
           P.S. TINSUKIA
           PIN 786125
           DIST. TINSUKIA
           ASSAM.
           ------------
           Advocate for : MR. K K BHATTA
           Advocate for : appearing for SRI SONJIB GOGOI AND 5 ORS


                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

Date : 15.12.2025

1. Heard Mr. K. K. Bhatta, learned counsel for the applicant.

2. This application has been filed by the applicant/Insurance Company praying for stay of the Judgment and Award dated 14.07.2025 passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup(M) in MAC Case No. 1324/2020 whereby the appellant/Insurance Company was directed to pay a compensation amount of Rs.53,06,392/- along with an interest @ 6% per annum to the respondents /claimants.

3. Issue notice to the respondents.

4. The applicant shall take steps for issuance of notice by speed post as well as by usual mode within seven days from the date of this order, returnable after four weeks.

5. List this matter after four weeks.

JUDGE

Comparing Assistant