Oriental Insurance Co. Ltd vs Dilara Begum And Anr
2025 Latest Caselaw 1499 Gua

Gauhati High Court

Oriental Insurance Co. Ltd vs Dilara Begum And Anr on 25 July, 2025

                                                                  Page No.# 1/2

GAHC010165102024




                                                           undefined

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

                        Case No. : I.A.(Civil)/2279/2025


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


          VERSUS

         DILARA BEGUM AND ANR.
         D/O. LT. ABDUL MATIN
         R/O. VILL.- TARKATA
         P/O. KAPASHBARI
         P/S. MURAJHAR
         DIST. HAJOI
         ASSAM
         PIN-782445. TRMPORARY ADDRESS- AZAD NAGAR
         P/O. NAGAON
         P/S. NAGAON SADAR
         DIST. NAGAON
         ASSAM
         PIN-782001

         2:M/S. SANGEETA SERVICE STATION
         DEALER IOC LTD
          MD HAFLONG ROAD
          P/O. LUMDING
          DIST. NAGAON (HOJAI)
         ASSAM
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           PIN-782447.
           ------------
           Advocate for : MS. C MOZUMDAR
           Advocate for : appearing for DILARA BEGUM AND ANR.



                                   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 09.05.2024, passed by the learned Member, Motor Accident Claims Tribunal, Nagaon, in MAC Case No. 302/2019..

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 09.05.2024, 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.

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

JUDGE

Comparing Assistant