Mozammal Hussain And Anr vs United India Insurance Company Limited
2025 Latest Caselaw 7887 Gua

Gauhati High Court

Mozammal Hussain And Anr vs United India Insurance Company Limited on 17 October, 2025

                                                                      Page No.# 1/2

GAHC010216712024




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

                          Case No. : I.A.(Civil)/2997/2025

         MOZAMMAL HUSSAIN AND ANR
         S/O. LATE HOZRAT ALI
         R/O. VILL. GAROJAN
         P/O. LAKHIPUR
         PIN-783101
         DIST. GOALPARA
         ASSAM. 783101


          VERSUS

         UNITED INDIA INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 24
         WHITES ROAD
         CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
         DISPUR.

         2:TAIZUL ISLAM
         S/O. LATE HAJI KHODA BOKSHA
          R/O. VILL.- HOLIDAYGANJ
         WEST GARO HILLS
          P/O. HOLIDAYGANJ
          PIN-794104
          MEGHALAYA
          ------------
         Advocate for : MR A HAWARI
         Advocate for : MR. K K BHATTA appearing for UNITED INDIA INSURANCE
         COMPANY LIMITED
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                                  BEFORE
                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 17.10.2025

1. Heard Mr. S. Islam, learned counsel for the applicant. Also heard Mr. K. K. Bhatta, learned counsel for the respondent/Insurance Company.

2. This application has been filed by the applicant/claimant who are the respondent No. 1 in the connected MAC Appeal No. 594/2024 praying for release of 50% of the awarded amount which has been deposited by the Insurance Company before the Registry of this Court in pursuant to the directions of this Court as a condition precedent for stay of execution of the judgment and award which has been impugned in the connected MAC Appeal No. 594/2024.

3. The learned counsel for the respondent/Insurance Company does not raise any objection to the said prayer.

4. Hence, the prayer is allowed.

5. The Registry is directed to disburse the 50% of the awarded amount deposited by the opposite party i.e., appellant/Insurance Company as a condition for stay of the execution of the impugned judgment and award to the petitioner, namely, Mozammal Hussain after proper verification.

6. This interlocutory application is accordingly disposed of.

JUDGE

Comparing Assistant