National Insurance Company Ltd vs Muntaj Ali And Anr A
2025 Latest Caselaw 9621 Gua

Gauhati High Court

National Insurance Company Ltd vs Muntaj Ali And Anr A on 16 December, 2025

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GAHC010115282024




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

                                    Case No. : MFA/53/2025

            NATIONAL INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3 MIDDLETON
            STREET KOLKATA AND ITS REGIONAL OFFICE AT GS ROAD,
            BHANGAGARH, GUWAHATI



            VERSUS

            MUNTAJ ALI AND ANR A
            S/O DULU MIAH, RESIDENT OF VILLAGE KATAJHAR PATHAR, PS AND
            DIST BARPETA, ASSAM 781301

            2:LUCHAB ALI
             S/O MOMEN ALI

            RESIDENT OF VILLAGE KATHAJHAR PATHAR
            PS AND DIST BARPETA
            ASSAM 78130

Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA

Advocate for the Respondent : MS. S P DAS,




             Linked Case : I.A.(Civil)/3442/2025

            NATIONAL INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3 MIDDLETON
            STREET KOLKATA AND ITS REGIONAL OFFICE AT GS ROAD
            BHANGAGARH
                                                                           Page No.# 2/3

           GUWAHATI


           VERSUS

          MUNTAJ ALI AND ANR A
          S/O DULU MIAH
          RESIDENT OF VILLAGE KATAJHAR PATHAR
          PS AND DIST BARPETA
          ASSAM 781301

          2:LUCHAB ALI
          S/O MOMEN ALI

          RESIDENT OF VILLAGE KATHAJHAR PATHAR
          PS AND DIST BARPETA
          ASSAM 781301
          ------------
          Advocate for : MR. R GOSWAMI
          Advocate for : MS. S P DAS appearing for MUNTAJ ALI AND ANR A



                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

16.12.2025 Learned counsel Mr. R. Goswami is present for the Insurance Company and learned counsel Mr. J. Mollah is present for the respondent No. 1. Through this application, the Insurance Company has prayed for stay of the operation of the impugned judgment and order dated 29.01.2024, passed by the learned Labour Officer Cum Commissioner for Employees Compensation, Barpeta in E.C. Case No. 183/2022.

The prayer for stay is allowed subject to the condition that the Insurance Company deposits 50% of the compensation awarded to the claimant before the Registry of this Court within 4 (four) weeks from the date of this order. On a prayer made by the learned counsel for the respondent No. 1, the Page No.# 3/3

respondent No. 1 is allowed to withdraw the 50% of the awarded amount, from the Registry after proper verification.

In terms of the above observation, this IA stands disposed of.

JUDGE

Comparing Assistant