Page No.# 1/3 vs The Oriental Insurance Co Ltd
2025 Latest Caselaw 7920 Gua

Gauhati High Court

Page No.# 1/3 vs The Oriental Insurance Co Ltd on 22 October, 2025

                                                                   Page No.# 1/3

GAHC010183732025




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

                        Case No. : I.A.(Civil)/2735/2025

         SRI ROBIN CH SAIKIA
         S/O- LATE RATNESWAR SAIKIA, (HUSBAND OF THE DECEASED).

         2: SRI BHARGAV PRATIM SAIKIA
          S/O- SRI ROBIN CH. SAIKIA
          BOTH ARE R/O- JALAHGAON
          P.O. HALOWAGAON
          P.S. SAMAGURI
          DIST.- NAGAON
         ASSAM AND TEMPORARY ADDRESS- DIMORUGURI
         AMTOLA PATH
          P.S. AND DIST.- NAGAON
         ASSAM

         VERSUS

         THE ORIENTAL INSURANCE CO LTD
         REPRESENTED BY THE REGIONAL MANAGER, ULUBARI, GUWAHATI
         781007, DISTRICT KAMRUP M, ASSAM

         2:SRI SUNIL KUMAR AGARWAL
          S/O- SRI RAGHUBIR PRASAD AGARWAL
          R/O- SMS ROAD
          HAIBARGAON
          P.O. HAIBARGAON
          P.S. SADAR
          DIST.- NAGAON
         ASSAM. (OWNER OF VEHICLE NO. AS-02-6721 (TRUCK).

         3:SRI SURENDRA VERMA
          S/O- LATE ROMONI VARMA
          R/O- SENCHOWA DEKAGAON
          P.O. SENCHOWA
          DIST.- NAGAON
                                                                    Page No.# 2/3

             ASSA

Advocate for the Petitioner   : MR A SHARMA,

Advocate for the Respondent : MR SISHIR DUTTA,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

22.10.2025

1. Heard Mr. A. Sharma, learned counsel for the applicants. Also heard Ms. S. Mushahary, learned counsel for the respondents.

2. This application has been filed by the claimants/respondents namely Sri Robin Chandra Saikia and Sri Bhargav Pratim Saikia praying for releasing the 50% of the awarded amount deposited by the insurance company before the Registry of this Court.

3. In pursuance to the directions of this court of while granting stay on the execution of the judgment and award passed in MAC Appeal No. 393/2022.

4. The learned counsel for the respondents raises no objection prayer made by the applicants.

5. Since the present applicants were the claimants in whose favour the judgment and award which has been impugned in the MAC Appeal No.393/2022 was passed, the prayer is allowed. The Registry is directed to release the 50% of the awarded amount which has been deposited by the insurance company before the Registry in connection with MACApp./393/2022 after proper verification and identification of the claimants.

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6. This Interlocutory Application is accordingly disposed of.

JUDGE

Comparing Assistant