National Insurance Co. Ltd vs Nurjamal Hoque
2025 Latest Caselaw 9634 Gua

Gauhati High Court

National Insurance Co. Ltd vs Nurjamal Hoque on 16 December, 2025

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GAHC010046972025




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

                                    Case No. : MFA/42/2025

            NATIONAL INSURANCE CO. LTD
            GUWAHATI, ASSAM



            VERSUS

            NURJAMAL HOQUE
            S/O LATE LEBU MIAH,
             R/O-HATIGAON, BHETAPARA,
            P.S- HATIGAON,
            DIST. KAMRUP(M), ASSAM, PIN-781038,TEMPORARY ADDRESS-VILL
            VILLAGE AND P.O-BHAWANIPUR, P.S. -BARPETA DIST-BARPETA, ASSAM,
            PIN-781352 (CLAIMANT)

            2:M/S NFSI DEVELOPMENT
            VILLAGE-MEDHIRTARY
             P.O-GAJIA
             P.S AND DISTRICT- BARPETA
            ASSAM. PIN CODE- 78131

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

Advocate for the Respondent : ,




             Linked Case : I.A.(Civil)/3283/2025

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


           VERSUS

          NURJAMAL HOQUE
          S/O-LT. LEBU MIAH
          R/O-HATIGAON
          DIST-KAMRUP (M)
          ASSAM-781038
          TEMPORARY ADDRESS- R/O-VILL-AND P.O-BHAWANIPUR
          P.S-BARPETA
          ASSAM-781352(CLAIMANT)

          2:M/S NFSI DEVELOPMENT
          OF VILLAGE-MEDHIRTARY
           P.O-GAJIA P.S AND DISTRICT- BARPETA
          ASSAM. PINCODE-781314 (OWNER OF THE VEHICLE NO. AS-15/G-4446)
           ------------
          Advocate for : MONDAKINI SAIKIA
          Advocate for : appearing for NURJAMAL HOQUE



                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

16.12.2025 Learned counsel Mr. R. Goswami is present on behalf of the applicant. The operation of the impugned judgment and award dated 22.10.2024 passed by the learned Commissioner for Employee's Compensation, Barpeta in W.C. Case No. 164/2017 is stayed until further orders subject to the condition that the applicant 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. In terms of the above observation, this IA stands disposed of.

JUDGE Page No.# 3/3

Comparing Assistant