Icici Lombard General Insurance ... vs Mandira Acharya And 2 Cors
2025 Latest Caselaw 1523 Gua

Gauhati High Court

Icici Lombard General Insurance ... vs Mandira Acharya And 2 Cors on 28 July, 2025

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GAHC010105092025




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

                         Case No. : I.A.(Civil)/2298/2025

         ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT SHRI SIDDHI VINAYAK GANAPATI
         MANDIR
          ICICI LOMBARD HOUSE 414
          P. BALU MARG
          SVS RAOD
          PRABHADEVI
          MUMBAI-400025
          ITS ZONAL OFFICE AT 7TH FLOOR
          APEEJAY HOUSE15
          PARK STREET
          KOLKATA-700016
          AND ITS BRANCH OFFICE AT 3RD FLOOR KAMAKHYA TOWER
          G.S ROAD
          CHRISTIAN BASTI
          GUWAHATI-781005
          REP. BY THE LEGAL MANAGER


          VERSUS

         MANDIRA ACHARYA AND 2 CORS.
         W/O. SRI SUBHASH CH. ACHARYA
         R/O. EX-POLICE LINE
         P/O. TEZPUR
         P/S. TEZPUR. DIST. SONITPUR
         ASSAM-784001.

         2:MAINUL ISLAM
         S/O. LT. HASU SHEK
          R/O. VILL.- RAJBHORAL
          P/O. TEZPUR
          P/S. TEZPUR
          DIST. SONITPUR
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           ASSAM-784001.

           3:MD AJIJUL ISLAM
           SONITPUR
           ASSAM

           4:AJIJUL ISLAM
           S/O. MUKLESH ALI
           R/O. RAJBHORAL
           P/O. AND P/S. TEZPUR
           DIST. SONITPUR
           ASSAM
           PIN-784001
           ------------
           Advocate for : MR T KALITA
           Advocate for : appearing for MANDIRA ACHARYA AND 2 CORS.



                                BEFORE
                   HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

28.07.2025

Heard Mr. T. Kalita, learned counsel for the applicant.

2. In this application, under Order XLI Rule 5 of the CPC, the applicant has prayed for staying the operation of the judgment and award dated 17.02.2025, passed by the learned Member, M.A.C.T., Sonitpur at Tezpur, in M.A.C. Case No. 26/2023.

3. It is to be noted here that vide impugned judgment and award dated 17.02.2025, the learned tribunal had directed the appellant to pay a sum of Rs. 40,295/- as compensation to the claimants.

4. Let notice be issued to the opposite parties, within a week from today, by registered post with A/D as well as by usual process, returnable in 4 weeks.

5. List the matter after 4 (four) weeks.

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JUDGE

Comparing Assistant