Oriental Insurance Co Ltd vs Bharat Das And 5 Ors
2025 Latest Caselaw 1608 Gua

Gauhati High Court

Oriental Insurance Co Ltd vs Bharat Das And 5 Ors on 30 July, 2025

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GAHC010197122024




                                                                          undefined

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

                   Case No. : I.A.(Civil)/2352/2025 in MACApp./308/2025


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


          VERSUS

         BHARAT DAS AND 5 ORS
         S/O LATE POWA RAM DAS

         2:MANAB DAS

         S/O SRI BHARAT DAS

          3:KARTIK DAS

         S/O SRI BHARAT DAS

          4:PRANAB DAS

         S/O SRI BHARAT DAS
         ALL ARE R/O BHARALUMUKH
         NEAR DURGA MANDIR
         P.O. AND P.S. BHARALUMUKH
         DIST. KAMRUP (M)
         ASSAM
         PIN 781009
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             5:CHANDRADHAR DAS

            S/O SRI PRADIP DAS
            R/O GOURI SHARMA COLONY
            NEAR KRISHNA MANDIR
            GUWAHATI
            P.O. AND P.S. FATASHIL AMBARI
            DIST. KAMRUP (M0
            ASSAM
            PIN 781025

             6:PAPU NATH

            S/O NILA NATH
            R/O SANTINAGAR
            GUWAHATI
            P.O. AND P.S. FATASHIL AMBARI
            DIST. KAMRUP (M)
            ASSAM
            PIN 781025
            ------------
            Advocate for : MS. C MOZUMDAR
            Advocate for : appearing for BHARAT DAS AND 5 ORS



                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

30.07.2025

Heard Mr. S.P. Sharma, learned counsel for the applicant.

This interlocutory application is preferred by the applicant for staying the operation of the impugned judgment and award dated 20.06.2024, passed by the learned Tribunal, Motor Accident Claims Tribunal (MACT) No.2, Kamrup(M), Guwahati, in MAC Case No.1714/2018 till disposal of the connected appeal.

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

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Accordingly, this interlocutory application is allowed and the operation of the judgment and award dated 20.06.2024 stands stayed, subject to depositing 50% of the awarded amount by the applicant before the Registry of this Court within a period of 4(four) weeks from today.

In terms of above, this application stands disposed of.

Sd/- Robin Phukan JUDGE

Comparing Assistant