Oriental Insurance Company Ltd vs Jaygan Nessa And 4 Ors
2025 Latest Caselaw 1479 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Jaygan Nessa And 4 Ors on 25 July, 2025

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GAHC010145532025




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

                             Case No. : I.A.(Civil)/2289/2025


         ORIENTAL INSURANCE COMPANY LTD.
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
         GUWAHATI
         G.S. ROAD
         ULUBARI
         GUWAHATI-781007 REP. BY THE MANAGER
         GAUHATI REGIONAL OFFICE
         UUBARI
         GUWAHATI-781007.


          VERSUS

         JAYGAN NESSA AND 4 ORS.
         W/O. LT. USEN ALI

         2:ISMAIL ALI
         S/O. LT. USEN ALI

         3:SHIRAJ ALI
         S/O. LT. USEN ALI
         ALL ARE R/O. VILL.- NO. 1 KATHPARA
         P/O. KATHPARA
         LAOKHWA
         P/S. RUPAHIHAT
         DIST. NAGAON
         ASSAM
         PIN-782140.

         4:KASEM ALI
         S/O. ABDUL KHELEK
         R/O. VILL.- BAJIAGAON
         P/O. BAJIAGAON
                                                                        Page No.# 2/3

           P/S. SAMAGURI
           DIST. NAGAON
           ASSAM
           PIN-782140.

           5:IMDADUL HUSSAIN
           S/O. MD. MASEN ALI
           R/O. VILL.- BHAGAMUR KAOIMARI
           P/O. KAWAIMARI
           P/S. NAGAON
           DIST. NAGAON
           ASSAM
           PIN-782140.
           ------------
           Advocate for : MR. S P SHARMA
           Advocate for : appearing for JAYGAN NESSA AND 4 ORS.



                                 BEFORE
                    HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

Date : 25.07.2025

Heard Ms. R.D. Mozumdar, learned counsel for the applicant.

2. This interlocutory application, is preferred by the applicant for staying the operation of the judgment and award dated 01.04.2025, passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup(M), Guwahati, in MAC Case No. 1520/2016.

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

4. Accordingly, this interlocutory application is allowed and the operation of the judgment and award dated 01.04.2025, 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.

Page No.# 3/3

5. In terms of above, this application stands disposed of.

JUDGE

Comparing Assistant