Oriental Insurance Company Ltd vs Pranab Phonglo @ Pranab Johori And Anr
2025 Latest Caselaw 1508 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Pranab Phonglo @ Pranab Johori And Anr on 28 July, 2025

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GAHC010121782025




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

                         Case No. : I.A.(Civil)/2323/2025

         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

         PRANAB PHONGLO @ PRANAB JOHORI AND ANR.
         S/O. RADHARAM JOHORI
         R/O. VILL.- MOSOKA
         P/O. AND P/S. KHERONI
         DIST. KARBI ANGLONG
         ASSAM
         PIN-782480
         REP BY HIS WIFE SMT. ANURADHA PHONGLO.

         2:GURPREET SINGH
         S/O. SUKHWANT SINGH
          R/O. BASTI DIDAR SINGH WALI
         VILL.- BEHAK GUJRAN TEHSIL
          ZIRA
          P/O. BEHAK GUJJARAN
          DIST. FEROZEPUR
          PUNJAB-142044.
          ------------
         Advocate for : MR. S P SHARMA
         Advocate for : appearing for PRANAB PHONGLO @ PRANAB JOHORI AND ANR.
                                                                       Page No.# 2/3


                               BEFORE
                  HONOURABLE MR. JUSTICE ROBIN PHUKAN
                               ORDER

28.07.2025

Heard Ms. R.D. Mozumdar, learned counsel for the applicant and Mr. A.R. Agarwala, learned counsel for the opposite party No. 1.

2. This interlocutory application is preferred by the applicant, for staying the operation of judgment and award dated 03.03.2025, passed by the learned Member, M.A.C.T. No. 3, Kamrup (M) at Guwahati, in M.A.C. Case No. 454/2022.

3. It is to be noted here that vide impugned judgment and award dated 03.03.2025, the learned tribunal had directed the appellant to pay a sum of Rs. 19,54,200/- being the compensation to the claimants with interest @ 6% per annum.

4. Ms. Mozumdar, learned counsel for the applicant submits that the applicant has preferred an appeal being, M.A.C. Appeal No. 303/2025 and the same has already been admitted and the record has also been called for. Ms. Mozumdar further submits that the applicant is ready to deposit 50% of the awarded amount before the registry of this court and therefore, it is contended to stay the operation of judgment and award dated 03.03.2025, passed by the learned tribunal, in M.A.C. Case No. 454/2022.

5. Having considered the submission of Ms. Mozumdar, learned counsel for the applicant and also considering the facts and circumstances on the record, this court is inclined to stay the operation of judgment and award dated 03.03.2025, passed by the learned tribunal, in M.A.C. Case No. 454/2022.

6. Accordingly, it is provided that till disposal of the connected appeal, i.e. Page No.# 3/3

M.A.C. Appeal No. 303/2025, the operation of judgment and award dated 03.03.2025, passed by the learned tribunal, in M.A.C. Case No. 454/2022, stands stayed, however, subject to the condition that the applicant shall deposit 50% of the awarded amount before the registry of this court, within a period of 10 (ten) days from today.

7. In terms of above, this I.A. stands disposed of.

JUDGE Comparing Assistant