Sayed Ali vs Amina Khatun And 2 Ors
2025 Latest Caselaw 1189 Gua

Gauhati High Court

Sayed Ali vs Amina Khatun And 2 Ors on 4 June, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                         Page No.# 1/4

GAHC010113602025




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


     I.A.(Civil)/1750/2025
     SAYED ALI
     S/O AJGOR ALI
     VILL PATAKATA PART II
     P.O. BOGRIBARI
     P.S. GAURIPUR 783331
     DIST. DHUBRI
     ASSAM.


      VERSUS

     AMINA KHATUN AND 2 ORS
     W/O RAFIKUL ISLAM


     2:RAFIKUL ISLAM

     S/O LATE BAHAR ALI
     BOTH ARE R/O VILL. PATAKATA PART-III
     P.S. GAURIPUR 783331
     DIST. DHUBRI
     ASSAM.

      3:SAHIDUR RAHMAN

     S/O NUTUB UDDIN SK.
     VILL. AFTABUDDIN LANE
     WARD NO. 10
     P.O. DHUBRI 783301
     DIST. DHUBRI
     ASSAM.
     ------------
     Advocate for : MR. A R AGARWALA
                                                                            Page No.# 2/4

      Advocate for : appearing for AMINA KHATUN AND 2 ORS

             In MACApp./238/2025

             SAYED ALI
             S/O AJGOR ALI, VILL. PATAKATA PART-II, P.O. BOGRIBARI, P.S.
             GAURIPUR 783331, DIST. DHUBRI, ASSAM.



             VERSUS

             AMINA KHATUN AND 2 ORS
             W/O RAFIKUL ISLAM

             2:RAFIKUL ISLAM

             S/O LATE BAHAR ALI
             BOTH ARE R/O VILL. PATAKATA PART-III
             P.S. GAURIPUR 783331
             DIST. DHUBRI
             ASSAM.

             3:SAHIDUR RAHMAN

             S/O NUTUB UDDIN SK.
             VILL. AFTABUDDIN LANE
             WARD NO. 10
             P.O. DHUBRI 783301
             DIST. DHUBRI
             ASSAM




Advocate for the applicant(s): Mr. AR Agarwala


Advocate for the respondent(s):


                                   BEFORE
                HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                      ORDER

Page No.# 3/4

04.06.2025

Heard Mr. AR Agarwala, the learned counsel appearing on behalf of the appellant.

2. This is an application filed under Order XLI Rule 5 of the Code of Civil Procedure, 1908 for stay of the impugned judgment and award dated 01.03.2025 passed by the learned Member, Motor Accident Claims Tribunal, Dhubri in MAC Case No.53/2021(D).

3. Taking into account the grounds of objection on which the appeal has been admitted, this Court stays the impugned judgment and award dated 01.03.2025 passed by the learned Member, Motor Accident Claims Tribunal, Dhubri in MAC Case No.53/2021(D) till the disposal of the accompanying appeal subject to deposit of 50% of the awarded amount along with the applicable interest from the date of filing of the claim application before the Registry of this Court within 6 (six) weeks from the date of the instant order.

4. On such deposit being made, the claimant shall be at liberty to file appropriate application before the Registry of this Court for release of the said amount and the Registry shall on the basis of such application and after making due identification and proper verification and also upon furnishing of the bank particulars release the said amount to the claimant.

5. Interlocutory application accordingly stands disposed of.

JUDGE Page No.# 4/4

Comparing Assistant