Oriental Insurance Company Ltd vs Hamida Bibi And 7 Ors. A
2025 Latest Caselaw 2283 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Hamida Bibi And 7 Ors. A on 24 January, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                 Page No.# 1/3

GAHC010124192023




                                                          undefined

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

                        Case No. : I.A.(Civil)/327/2024


         ORIENTAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
         A-25/27
         ASAF ALI ROAD
         A 25/27 ASAF ALI ROAD
         NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 7
         REPRESENTED BY THE REGIONAL MANAGER


          VERSUS

         HAMIDA BIBI AND 7 ORS. A
         W/O LATE ABDUS SAMAD VILLAGE NO. BHANDARA
         PO BHANDARA BAZAR. PS MANIKPUR
         DIST. BONGAIGAON
         ASSAM

         2:NASER ALI
         S/O LATE ABDUS SAMAD VILLAGE NO. BHANDARA
          PO BHANDARA BAZAR. PS MANIKPUR
          DIST. BONGAIGAON
         ASSAM

         3:HASEN ALI
         S/O LATE ABDUS SAMAD VILLAGE NO. 4 BHANDARA
         PO BHANDARA BAZAR. PS MANIKPUR
         DIST. BONGAIGAON
         ASSAM

         4:AMJAD ALI
         S/O AHER ALI VILLAGE NO. BHANDARA
         PO BHANDARA BAZAR. PS MANIKPUR
         DIST. BONGAIGAON
                                                         Page No.# 2/3

ASSAM

5:ASHIRUDDIN AHMED
S/O MD. ABDUL REZZAK
RESIDENT OF VILLAGE DOLAIGAON
PO
PS AND DIST BONGAIGAON
ASSAM

6:THE UNIVERSAL SOMPO GENERAL INSURANCE CO. LTD.
UNIT NO. 1
COM B 1ST FLOOR
ADAMS PLAZA
GS ROAD
CHRISTIAN BASTI
BONGAIGAON
ASSAM

7:SHRI. NARAYAN PAL
S/O R. PAL RESIDENT OF B/28
HARIDARSHAN SOCIETY
NAVA VASTRAL
R.T.O ROAD
VASTRAL AHMEDABAD
380027

8:SRI NARAYAN R. BAGHEL
S/O RAMSEWAK RESIDENT OF B/28
HARIDARSHAN SOCIETY
NAVA VASTRAL
R.T.O ROAD
VASTRAL AHMEDABAD
380027
------------
Advocate for : MR. S DUTTA
Advocate for : appearing for HAMIDA BIBI AND 7 ORS. A
                                                                       Page No.# 3/3


                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

24.01.2025 Heard Mr. S. Dutta, learned counsel for the applicant. Also heard Mr. M. Khan, learned counsel for the respondent nos.1, 2 and 3.

This is an application under Order XLI Rule V of the Code of Civil Procedure, 1908, praying for stay of the operation of the impugned Judgment and Award dated 06.02.2023 passed by the Learned Member, Motor Accident Claims, Tribunal Bongaigaon, in MAC Case No. 125/2018.

As the appeal is admitted, the operation of the impugned Judgment and Award dated 06.02.2023 passed by the Learned Member, Motor Accident Claims Tribunal Bongaigaon, in MAC Case No. 125/2018, shall remain stayed subject to deposit of 50% of the awarded amount before the Registry of this Court within 4 (four) weeks.

With the above direction, the I/A stands disposed of accordingly.

JUDGE

Comparing Assistant