Cholamandalam Ms General Insurance ... vs Bhanu Devi And 5 Ors
2025 Latest Caselaw 2864 Gua

Gauhati High Court

Cholamandalam Ms General Insurance ... vs Bhanu Devi And 5 Ors on 5 February, 2025

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GAHC010197032024




                                                           undefined

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

                        Case No. : I.A.(Civil)/3059/2024


         CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE
         2ND FLOOR
         NO. 2 N.S.C. BOSE ROAD
         CHENNAI-600001 AND ITS BRANCH OFFICE AT AASTHA PLAZA
         4TH FLOOR
         OPPOSITE TO S.B. DEORAH COLLEGE
         G.S. ROAD
         GUWAHATI.


          VERSUS

         BHANU DEVI AND 5 ORS
         W/O. LATE PANKAJ NATH

         2:MISS DIBYADISHA NATH
         D/O. LATE PANKAJ NATH

         3:SMTI KANAKA DEVI
         W/O. SRI. BUDDHESWAR NATH

         4:SRI. BUDDHESWAR NATH
         S/O. LATE PANIRAM NATH

         ALL ARE RESIDENT OF-
         R/O- VILL. DHEMAJIGAON
         P/S. RAHA
         DIST.- NAGAON
         ASSAM
         PIN-782103.
         RESPONDENT NO. 2 BEING MINOR IS REPRESENTED BY HER LEGAL
         GUARDIAN MOTHER i.e. RESPONDENT NO. 1
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          5:SRI. RAJEN GOHAIN
          S/O. LATE PRIYARAM GOHAIN
          R/O. VILL- HOSPITAL COLONEY
          P/O. BOKAJAN
          DIST.- KARBI ANGLONG
          ASSAM
          PIN-782480

          6:SRI. JAYANTA BORAH
          S/O. LATE DINESWAR BORAH
          R/O. VILL- NO.2
          THURAJAN
          BALIJAN
          KURANIGAON
          P/S.- BALIJAN
          DIST.- GOLAGHAT
          ASSAM
          PIN-785612
          ------------
          Advocate for : MR. R GOSWAMI
          Advocate for : appearing for BHANU DEVI AND 5 ORS



                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                      ORDER

Date : 05-02-2025

Heard Ms. P. Borthakur, learned counsel for the applicant.

This is an application for stay of the operation of the impugned judgment and award dated 02.07.2024, passed by the learned Member, MACT-2, Kamrup(M) in MAC case no. 1650/2018.

Since the connected appeal has already been admitted, the operation of the impugned judgment and award dated 02.07.2024 passed by the learned Member, MACT-2, Kamrup(M) in MAC case no. 1650/2018, shall remain stayed subject to the condition that the applicant deposits 50 % of the total awarded Page No.# 3/3

amount before the Registry of this Court within 4 (four) weeks from today.

With the above, this IA stands allowed and disposed of.

JUDGE

Comparing Assistant