United India Insurance Co Ltd vs Sajinara Begum
2025 Latest Caselaw 9578 Gua

Gauhati High Court

United India Insurance Co Ltd vs Sajinara Begum on 15 December, 2025

                                                               Page No.# 1/2

GAHC010231102025




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

                        Case No. : I.A.(Civil)/4037/2025

         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

         SAJINARA BEGUM
         D/O LATE SAHIDUL ALI
         R/O VILL. SACHIBORI
         P.O BAGDOBA
         P.S. DHUPDHARA
         PIN 783123
         DIST. GOALPARA
         ASSAM

         2:MADHAB DAS
         S/O LATE INDRA MOHAN DAS
          R/O VILL. CHAPLI PT I
          P.S. DHUPDHARA
          P.O. BAGDOBA
          PIN 783123
          DIST. GOALPARA
         ASSAM.

          3:PRAHALAD BISWAS
         S/O ANANDA BISWAS
          R/O VILL. GOUTAM HARDWARE CAMPUS BASISTHA CHARIALI
         PATARKUCHI
          DISPUR
          PIN 781029
          DIST. KAMRUP (ASSAM)
          ------------
                                                                                 Page No.# 2/2

            Advocate for : MR. K K BHATTA
            Advocate for : appearing for SAJINARA BEGUM



                                  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 praying for stay of the operation of the impugned Judgment and Award dated 08.07.2025 passed by the learned Member, Motor Accident Claims Tribunal, Goalpara in MAC Case No. 427/2019 whereby the appellant Insurance Company was directed to pay a compensation amount of Rs.13,26,894/- along with an interest @ 7% per annum from the date of filing of the claim petition till the date of realization to the respondents claimant.

3. Issue notice to the respondents.

4. The applicants shall take steps for issuance of notice upon the respondents 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 receipt of the case records after four weeks.

JUDGE

Comparing Assistant