National Insurance Co Ltd vs Kamed Ali Alias Omed Ali Alias Kamit Ali
2025 Latest Caselaw 8449 Gua

Gauhati High Court

National Insurance Co Ltd vs Kamed Ali Alias Omed Ali Alias Kamit Ali on 10 November, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                   Page No.# 1/2

GAHC010241902025




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

                         Case No. : I.A.(Civil)/3572/2025



         NATIONAL INSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AT PLOT NO CBD 81
         NEW TOWN
         KOLKATA 700156 AND ONE OF THE REGIONAL OFFICE KNOWN AS
         GUWAHATI REGIONAL OFFICE AT G.S. ROAD
         BHANGAGARH
         GUWAHATI 5


          VERSUS

         KAMED ALI ALIAS OMED ALI ALIAS KAMIT ALI
         S/O LATE ABDUL BAREK @ BAREK ALI
         R/O VILL. PASUARKHAL PT II
         P.S. BILASIPARA
         PIN 783348
         DIST. DHUBRI
         ASSAM.

         2:MOFILUDDIN AHMED
         SO LT DOIBOX SK
          R/O VILL FOKIRANIJHAR PT I
          PO. BARKANDA
          PS. BILASIPARA
          PIN 783330
          DIST. DHUBRI
         ASSAM.

         3:MUNNAR AHMED
         S/O LATE MOFILUDDIN AHMED
         R/O VILL. FOKIRANIJHAR PT-I
         P.O. BARKANDA
         PIN 783330
                                                                          Page No.# 2/2

           P.S. BILASIPARA
           DIST. DHUBRI
           ASSAM.
           ------------
           Advocate for : MR. K K BHATTA
           Advocate for : appearing for KAMED ALI ALIAS OMED ALI ALIAS KAMIT ALI



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 10.11.2025

1. Heard Mr. K. K. Bhatta, learned counsel for the applicant.

2. Since the connected appeal has been admitted for hearing, the Judgment and Award dated 30.07.2025, passed by the learned Member, MACT, Dhubri in MAC Case No.36/2019 shall remain stayed, till disposal of the connected Appeal subject to deposit of 50% of the awarded amount to the Registry of this Court, within next 4 (four) weeks.

3. The I.A. stands disposed of.

JUDGE

Comparing Assistant