Hdfc Ergo General Insurance Company ... vs Indira Narah And Anr
2025 Latest Caselaw 7742 Gua

Gauhati High Court

Hdfc Ergo General Insurance Company ... vs Indira Narah And Anr on 13 October, 2025

                                                                 Page No.# 1/3

GAHC010214832025




                                                          undefined

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

                        Case No. :I.A.(Civil)/3264/2025




         HDFC ERGO GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED AND CORPORATE OFFICE AT FIRST FLOOR
          HDFC HOUSE
         165-166 BACKDAY RECLAMATION
          H.T.PAREKH MARG
          CHURCHGATE
          MUMBAI 400020
          MAHARASHTRA
          ITS ZONAL OFFICE AT FOURTH FLOOR
         BLOCK OFFICE AT FOURT FLOOR
          BLOCK-C
          22 CAMAC STREET
          KOLKATA-700016 AND THE BRANCH OFFICE IS AT ADITYAM TOWER
          6TH FLOOR
          ULUBARI
          G.S. ROAD
          GUWAHATI
          KAMRUP (M)
         ASSAM IS REP. BY ITS DEPUTY MANAGER
          LITIGATION DEPARTMENT AND T.P CLAIMS


          VERSUS

         INDIRA NARAH AND ANR.
         WIFE OF -SONMONI NARAH
          RESIDENT OF - NAGAN CHUK
          POST OFFICE JENGRAIMUKH
          POLICE STATIONJENGRAIMUKH
          DISTRICT- MAJULI
          ASSAM
                                                                       Page No.# 2/3

             PIN CODE-785105

          2:BEVARA PRASAD RAO
          SON OF NARAYAN RAO
           RESIDENT OF- HOUSE NO. DF-4
           JACK BIB RESIDENCY
           DONGRIM NAVELIM
           N/O- SREKAKULEM
           SOUTH GOA
           PIN CODE-403707 (OWNER OF THE SCOOTY BEARING NO. GA 08/B-3548)
           ------------
          Advocate for : MR T KALITA
          Advocate for : appearing for INDIRA NARAH AND ANR.

                                In
                       MACApp. Case No. 460/2025

                                  BEFORE
                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

13.10.2025

1. Heard Mr. T. Kalita, learned counsel for the applicant. Also heard Mr. B.R. Das, the learned counsel for the respondent No. 1, who has submitted that he would be filing his Vakalatnama very soon.

2. This application under Order XLI, Rule 5 of the Code of Civil Procedure (1908) has been preferred by the applicant, praying for stay of the execution of the impugned judgment and order dated 19.06.2025, passed in MAC (Death) Case No. 09/2022, by the learned Member, Motor Accident Claims Tribunal, Lakhimpur.

3. The learned counsel for the respondent No. 1 has submitted that he may be allowed to file written objection in this case.

4. Issue notices to the respondent No. 2.

5. The applicant shall take steps for issuance of notice upon the respondent No. 2 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.

Page No.# 3/3

6. List accordingly.

JUDGE

Comparing Assistant