Diganta Das vs National Insurance Company Ltd And 2 Ors
2025 Latest Caselaw 9707 Gua

Gauhati High Court

Diganta Das vs National Insurance Company Ltd And 2 Ors on 18 December, 2025

                                                                     Page No.# 1/2

GAHC010275622025




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

                                Case No. : I.A.(Civil)/4120/2025

            DIGANTA DAS
            S/O. SRI.JIVAN DAS, R/O. VILL. KADAMTALA, DIHING SATHRA, P/O.
            MAZGAON, P/S. NORT GUWAHATI, DIST. KAMRUP, ASSAM, PIN-781030


            VERSUS

            NATIONAL INSURANCE COMPANY LTD AND 2 ORS
            REGIONAL OFFICE- NATIONAL INSURANCE COMPANY LIMITED, SECOND
            AND THIRD FLOOR, LOHIA MANSION, G.S. ROAD, BHANGAGARH,
            GUWAHATI-05, ASSAM. HEAD OFFICE- NATIONAL INSURANCE COMPANY
            LTD., 3, MIDDLETON STREET, PRAFULLA CHANDRA SEN SARANI,
            KOLKATA, WEST BENGAL-700071

            2:MR. RADHEY SHYAM GUPTA
             S/O. SHITALA PRASAD GUPTA
             C/O. SRI. MANOJ SHARMA R/O. TOWN ROAD
             BHARALUMUKH
             UNDER BHARALUMUKH POLICE STATION
             DIST. KAMRUP(M)
            ASSAM
             PIN-781001

            3:SRI SAMBHU RAY
             S/O. LATE TULSI RAY
            AND R/O. VILL. BALISARIA
             P/S. SARAIYA
             DIST. MUZAFFARPUR
             BIHAR
             PIN-84311

Advocate for the Petitioner   : MR. A LAL, M K DEB,MR A BRAHMA

Advocate for the Respondent : MR. T KALITA, MR. A KAKATI(R-1)
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

Date : 18.12.2025

1. Heard Mr. A. Lal, learned counsel for the applicant.

2. This application has been filed by the applicant/claimant praying for allowing the applicant to withdraw a sum of Rs.6 Lakh which was deposited by the claimant as fixed deposit in pursuant to the directions given by the Motor Accident Claims Tribunal in the impugned judgment which has been challenged by the present applicant in the connected MAC Appeal No. 505/2024.

3. Ms. M. Talukdar, learned counsel for the respondent No. 1/opposite party has submitted that the Insurance Company has not received any copy of the instant interlocutory application, hence, prays for a copy of the same.

4. The learned counsel for the applicant shall furnish a copy of the interlocutory application during the course of the day.

5. List this matter again on 8th of January, 2026.

JUDGE

Comparing Assistant