Cholamandalam M/S. General Insurance ... vs Bibha Barman And 3 Ors
2025 Latest Caselaw 1482 Gua

Gauhati High Court

Cholamandalam M/S. General Insurance ... vs Bibha Barman And 3 Ors on 25 July, 2025

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GAHC010142632025




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

                        Case No. : I.A.(Civil)/2285/2025


         CHOLAMANDALAM M/S. GENERAL INSURANCE CO. LTD.
         HAVING ITS BRANCH OFFICE AT AASTHA PLAZA
         OPPOSITE OF S.B. DEORAH COLLEGE
         4TH FLOOR
         BORA SERVICE
         GUWAHATI
         DIST. KAMRUP (M)
         ASSAM. REP. BY ITS DEPUTY MANAGER
         CLAIMS LEGAL
         MR. KAIFI ANAM.

          VERSUS

         BIBHA BARMAN AND 3 ORS
         W/O. SRI DIPAK BARMAN
         M/O. LT. DHRUBA JYOTI BARMAN

         2:DIPAK BARMAN
         S/O. LT. GANARAM BARMAN
          F/O. LT. DHRUBA JYOTI BARMAN

         3:ASHRULEKHA BARMAN
         D/O. DIPAK BARMAN (UMARRIED SISTER OF LT. DHRUBA JYOTI BARMAN)
         ALL ARE R/O. VILL.- JAPARKUCHI
         P/O. TERECHIA
         P/S. NALBARI
         ASSAM
         PIN-781334.

         4:SUTHRYA SYAMSUNDARA RAO @ SYAM SUNDARA RAO
         S/O. VITAL RAO @ VITHAL RAO
         R/O. 49-3-141
         GANDHIJI COLONY
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           VIJAYAWADA
           GUNDALA VIJAYAWADA URBAN
           KRISHNA
           ANDHRA PRADESH
           PIN-520004.
           ------------
           Advocate for : MR. A BHATTACHARYYA
           Advocate for : appearing for BIBHA BARMAN AND 3 ORS



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 25.07.2025

Heard Mr. A. Bhattacharyya, learned counsel for the applicant.

2. This interlocutory application, is preferred by the applicant for staying the operation of the judgment and award dated 06.05.2025, passed by the learned Member, Motor Accident Claims Tribunal, Nalbari, in MAC Case No. 28/2022 (Death).

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 06.05.2025, 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.

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

JUDGE

Comparing Assistant