3Rd Floor vs Ismail Ali @ Ismile Ali And 2 Ors
2025 Latest Caselaw 1838 Gua

Gauhati High Court

3Rd Floor vs Ismail Ali @ Ismile Ali And 2 Ors on 8 January, 2025

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GAHC010277302024




                                                                      undefined

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

                   Case No. : I.A.(Civil)/37/2025 in MACApp./4/2025


         SHRIRAM GENERAL INSUANCE CO LTD
         1000 E/8
          RIICO INDUSTRIAL AREA
          SITAPURA
          JAIPUR
          RAJASTHAN 302024 AND HAVING A BRANCH OFFICE AT B.R ARCADE
          3RD FLOOR
          21 JANAPATH
          ULUBARI
          GUWAHATI 781007

          VERSUS

         ISMAIL ALI @ ISMILE ALI AND 2 ORS
         S/O LATE ASGAR ALI @ AKBAR ALI
          RESIDENT OF VILLAGE BONGORA
         ISLAMPUR
          PO BONGORA
          PS AZARA
          DIST KAMRUP M ASSAM 781015

         2:MD. SUJAUL HOQUE
         S/O MD. SIRAZUR RAHMAN
         RESIDENT OF VILLAGE NIRALPUR RANI
          PO RANI
          PS PALASHBARI
          DIST KAMRUP M ASSAM 781131

         3:SRI NAJIM ALI
         S/O ABUL ALI
         RESIDENT OF VILLAGE ALLIBARI
         ISLAMPR
         PS AZARA
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            DIST KAMRUP M ASSAM 781015
            ------------
            Advocate for : MR. R GOSWAMI
            Advocate for : appearing for ISMAIL ALI @ ISMILE ALI AND 2 ORS



                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

08.01.2025

Heard Ms. M. Saikia, learned counsel for the applicant.

This interlocutory application is preferred by the applicant, Shriram General Insurance Company Ltd., for staying the operation of the impugned judgment and award dated 25.09.2024, passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup(M), in MAC Case No.1588/2016.

It appears that the connected appeal has already been admitted and the record has also been called for from the learned Tribunal.

Accordingly, this interlocutory application is allowed and the operation of the judgment and award dated 25.09.2024 stands stayed, subject to depositing of 50% of the awarded amount by the applicant before the Registry of this Court within a period of four weeks from today.

In terms of above, this application stands disposed of.

Sd/- Robin Phukan JUDGE

Comparing Assistant