The New India Assurance Co. Ltd vs Lakhinarayan Nath And Anr
2025 Latest Caselaw 5148 Gua

Gauhati High Court

The New India Assurance Co. Ltd vs Lakhinarayan Nath And Anr on 30 May, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                Page No.# 1/3

GAHC010075352025




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


          I.A.(Civil)/1688/2025

         THE NEW INDIA ASSURANCE CO. LTD.
         A COMPANY REGD UNDER THE COMPANIES ACT REP BY ITS REGIONAL
         MANAGER
         GS ROAD
         GHY- 7


          VERSUS

         LAKHINARAYAN NATH AND ANR.
         S/O- PUNARAM NATH
         R/O- VILL- BAHPATI NATH GAON
         PO AZAD
         PS- PANIGAON
         DIST- LAKHIMPUR
         ASSAM
         PIN- 787031

         2:ABEL NISCHAL PETERS
         S/O. SRI ARCHIBALD MRINAL PETERS
          R/O. JAIL ROAD
          NEAR RAIL GATE
          P/O. JORHAT
          P/S. JORHAT
          DIST. JORHAT
         ASSAM.

          In MACApp./223/2025

         THE NEW INDIA ASSURANCE CO. LTD.
         A COMPANY REGD UNDER THE COMPANIES ACT, 1956. REP BY ITS
         REGIONAL MANAGER, G.S. ROAD, GHY- 7
                                                                      Page No.# 2/3




             VERSUS

             LAKHINARAYAN NATH AND ANR.
             S/O- PUNARAM NATH, R/O- VILL- BAHPATI NATH GAON, PO AZAD, PS-
             PANIGAON, DIST- LAKHIMPUR, ASSAM, PIN- 787031

             2:ABEL NISCHAL PETERS
              S/O. SRI ARCHIBALD MRINAL PETERS
              R/O. JAIL ROAD
              NEAR RAIL GATE
              P/O. JORHAT
             ASSAM



Advocate for the applicant(s): Mr. A Acharya


Advocate for the respondent(s):


                                   BEFORE
                  HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                     ORDER

30.05.2025

Heard Mr. A Acharya, the learned counsel appearing on behalf of the applicant.

2. This is an application for stay of the judgment and award dated 26.12.2024 passed by the Member, Motor Accident Claims Tribunal No.2, Kamrup(M) Guwahati in MAC Case No.2380/2017.

3. Issue notice, returnable on 16.07.2025.

4. Steps for service of notice upon the respondents by way of registered post Page No.# 3/3

with A/D as well as through usual process within 3(three) days from today.

5. Taking into account the grounds of objection taken and the accompanying appeal having been admitted, this Court stays the judgment and award dated 26.12.2024 passed in MAC Case No.2380/2017 by the Member, Motor Accident Claims Tribunal No.2, Kamrup(M) Guwahati till the next date fixed.

6. Upon appearance of the claimant, who is the respondent No.1, this Court shall consider as to whether any further order(s) can be passed in the instant proceedings.

7. List again on 16.07.2025.

JUDGE

Comparing Assistant