National Insurance Company Ltd vs Sri Atul Saikia And 5 Ors
2025 Latest Caselaw 2957 Gua

Gauhati High Court

National Insurance Company Ltd vs Sri Atul Saikia And 5 Ors on 7 February, 2025

                                                                        Page No.# 1/2

GAHC010007682025




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



                             Case No : MACApp./364/2022

         NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGD. OFFICE AT KOLKATA AND ONE OF THE REGIONAL
         OFFICES AT G.S. ROAD
         GUWAHATI.


          VERSUS

         SRI ATUL SAIKIA and 5 ORS
         S/O LATE RAMESWAR SAIKIA
         R/O DULIAJAN
         P.S. DULIAJAN
         DIST. DIBRUGARH
         ASSAM.


         ------------
         Advocate for : MR S S SHARMA
         Advocate for : MR S M ABDULLAH P appearing for SRI ATUL SAIKIA and 5 ORS



                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

Date : 07.02.2025

Ms. L Sharma, learned counsel for the appellant, insurance company, by an order dated 20.07.2022 passed in I.A(C)./2036/2022 in MACApp./364/2022, Page No.# 2/2

this court granted stay in the operation of the impugned judgment and order dated 06.01.2015 subject to the condition that the appellant deposited a sum of Rs. 1,50,000/- along with the interest at the rate of 9% per annum from the date of filing of the petition by the claimant before the tribunal. However, the said amount was not deposited. Again, by an order dated 14.11.2024, this court, while directing the appellant to deposit the said amount of Rs. 1,50,000/- along with the interest at the rate of 9% per annum from the date of filing of the claim petition by the claimant within 14 days. It is also observed that if the said amount is not deposited within 14 days from the date of the order, this court shall consider dismissing the appeal. However, the said amount has not yet been deposited.

Ms. L Sharma, learned counsel appearing on behalf of the appellant prays for granting further 2(two) weeks to the appellant as a last opportunity.

Prayer is allowed.

The appellant is granted 2(two) weeks to deposit the said amount as ordered vide the order dated 20.07.2022 in I.A(C)./2036/2022 MACApp./364/2022 within 15 days from today.

Ms. B Gogoi, learned counsel appeared on behalf of the opposite party, respondent No. 1/claimant.

As prayed for, list this matter again on 17.03.2025.

JUDGE

Comparing Assistant