United India Insurance Company Limited vs Md. Akbar Ali
2025 Latest Caselaw 3858 Gua

Gauhati High Court

United India Insurance Company Limited vs Md. Akbar Ali on 7 March, 2025

                                                                    Page No.# 1/3

GAHC010047922023




                                                           undefined

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

                                I.A.(Civil)/421/2024

         UNITED INDIA INSURANCE COMPANY LIMITED
         A PUBLIC SECTOR UNDERTAKING COMPANY REGISTERED AND
         INCORPORATED UNDER THE COMPANIES ACT
          1956
          HAVING ITS REGISTERED OFFICE AT 24
          WHITES ROAD
          CHENNAI- 600014 AND ITS REGIONAL OFFICE AT CIBBER HOUSE
          2ND FLOOR
          G.S. ROAD
          GUWAHATI- 5
          REPRESENTED BY ITS REGIONAL MANAGER
          GUWAHATI
          ASSAM.


          VERSUS

         Md. Akbar Ali
         S/.O Falal Ali
         R/O vill-Chakitup
         PO Choutahaibargaon
         PS Nagaon
         DIST.- NAGAON
         ASSAM
         PIN- 782002.

         2:KOUSHIK LOHIA
         S/O SAWARMAL LOHIA

         VILL.- OLD A.T. ROAD
         HAOBORGAON

         C/O JANATA IRON STRORE
         P.O. AND P.S.- HAIBORGAON
                                                                           Page No.# 2/3

           DIST.- NAGAON
           ASSAM
           PIN- 782002.
           ------------
           Advocate for : MR. R C PAUL
           Advocate for : appearing for MANOJ SAIKIA AND ANR.


                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : 07.03.2025

Heard learned counsel Mr. A.Paul for the applicant United India Insurance Company Limited.

The applicant/appellant, Insurance Company has filed this application with a prayer for stay of the Judgment and Order dated 09.01.2023 passed by the learned Commissioner, Employees' Compensation, Nagaon in NEC ( WC) Case No.61/2013 awarding a sum of Rs.5,24,328/- to be paid by the insurer to the injured claimant Md. Akbar Ali within 30 days.

The applicant/appellant is aggrieved by the order of learned Commissioner, Employees' Compensation, Nagaon and has submitted that the order was erroneously passed in a lis between the employee and the employer.

I have considered the submissions. The operation of the impugned Judgment and Order dated 09.01.2023 is hereby stayed until further orders subject to the condition that the insurer deposits 50% of the awarded compensation of Rs.5,24,328/- within 04(four) weeks from today.

In terms of the above observations, the interlocutory application stands

disposed of.

JUDGE Page No.# 3/3

Comparing Assistant