National Insurance Company Ltd vs Birinchi Bhuyan And Ors
2025 Latest Caselaw 7739 Gua

Gauhati High Court

National Insurance Company Ltd vs Birinchi Bhuyan And Ors on 13 October, 2025

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GAHC010119142025




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

                        Case No. : I.A.(Civil)/3078/2025


         NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH
         G.S. ROAD
         GUWAHATI-781005 REP. BY THE CHIEF REGIONAL MANAGER
         GUWAHATI REGIONAL OFFICE.


          VERSUS

         BIRINCHI BHUYAN AND ORS
         S/O/ LT. RATNESWAR BHUYAN
         R/O. VILL.- MIKIRBORACHUK
         P/O. MIKIRBOROCHUK
         P/S. GOHPUR
         DIST. BISWANATH
         ASSAM
         PIN-784178.

         2:YASKE ALAM
         S/O. ABDUL HUSSAIN
          R/O. NALINIBARI
         TETUNBARI
          P/O. DAFFLAGARH
          P/S. GOHPUR
          DIST. BISWANATH
         ASSAM
          PIN-784171.

         3:MATILAL KISHAN
         S/O. SRI KITAL KISHAN
         R/O. GAHPUR TEA ESTATE
                                                                       Page No.# 2/3

          P/O. GOHPUR
          P/S. GOHPUR
          DIST. BISWANATH
          ASSAM
          PIN-784168.
          ------------
          Advocate for : Tridib Kalita
          Advocate for : appearing for BIRINCHI BHUYAN AND ORS


                                             In

                                 MACApp. Case No. 435/2025


                                BEFORE
              HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

13.10.2025

1. Heard Mr. T. Kalita, learned counsel for the applicant.

2. This application under Order XLI, Rule 5 of the Code of Civil Procedure (1908) has been preferred by the applicant for stay of operation of the impugned judgment and order dated 10.02.2025, passed by the learned Member MACT, Biswanath at Biswanath Chariali in MAC Case No. 37/2018(D).

3. Let the records of MAC Case No. 37/2018(D) be called for from the concerned Motor Accident Claims Tribunal.

4. Let also notices be issued to the respondents.

5. The applicant shall take steps for issuance of notice upon the respondents by registered post with A/D as well as by usual mode, within 7(seven) days from the date of this order, returnable after 4(four) weeks.

6. Registry to take steps for requisition the same.

7. List accordingly.

Page No.# 3/3

JUDGE

Comparing Assistant