The Oriental Insurance Co.Ltd vs Rudra Prasad Sarmah @ Chetri And 3 Ors. H
2025 Latest Caselaw 8044 Gua

Gauhati High Court

The Oriental Insurance Co.Ltd vs Rudra Prasad Sarmah @ Chetri And 3 Ors. H on 27 October, 2025

                                                                  Page No.# 1/3

GAHC010148032023




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

                        Case No. : I.A.(Civil)/2594/2025

         THE ORIENTAL INSURANCE CO.LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI- 7.

         VERSUS

         RUDRA PRASAD SARMAH @ CHETRI AND 3 ORS. H
         S/O LATE LAKHI PRASAD SARMAH, VILL.- SILA BRAHMAPUR, DIST.-
         DHEMAJI, ASSAM, PIN- 787059.

         2:CHANDRAMAYA SARMAH
         W/O SRI RUDRA PRASAD SARMAH
         VILL.- SILA BRAHMAPUR
          DIST.- DHEMAJI
         ASSAM
          PIN- 787059.

         3:SUNIL GOGOI @ SUNIT GOGOI
          S/O KAMAL GOGOI
         VILL.- TARAJAN CHAPORI
          UKHAMATI
          P.S.- GOGAMUKH
          DIST.- DHEMAJI
         ASSAM
          PIN- 787034.

         4:DILIP KUMAR KABRA
          S/O NEMI CHANND KABRA
          LALMATI
          HOUSE NO. 59
          GUAWHATI
          N.R DEKA PARKING
          P.S.- BELTOLA
          DIST.- KAMRUP
         ASSAM PIN- 781029
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Advocate for the Petitioner : MR. S K GOSWAMI, MR. R SHARMA
Advocate for the Respondent : , MR S ARAFAT (R-1,2)

          Linked Case : MACApp./349/2025

          THE ORIENTAL INSURANCE CO.LTD.
          A COMPANY REGISTERED UNDER THE COMPANIES ACT
          1956. REP. BY ITS REGIONAL MANAGER
          ULUBARI
          GUWAHATI- 7.

           VERSUS

          RUDRA PRASAD SARMAH @ CHETRI AND 3 ORS. H
          S/O LATE LAKHI PRASAD SARMAH
          VILL.- SILA BRAHMAPUR
          DIST.- DHEMAJI
          ASSAM PIN- 787059.

          2:CHANDRAMAYA SARMAH
          W/O SRI RUDRA PRASAD SARMAH
          VILL.- SILA BRAHMAPUR
           DIST.- DHEMAJI
          ASSAM PIN- 787059.

          3:SUNIL GOGOI @ SUNIT GOGOI
          S/O KAMAL GOGOI
          VILL.- TARAJAN CHAPORI
          UKHAMATI
          P.S.- GOGAMUKH
          DIST.- DHEMAJI
          ASSAM PIN- 787034.

          4:DILIP KUMAR KABRA
          S/O NEMI CHANND KABRA
          LALMATI
          HOUSE NO. 59
          GUAWHATI
          N.R DEKA PARKING
          P.S.- BELTOLA
          DIST.- KAMRUP
          ASSAM
          PIN- 781029.
          ------------
          Advocate for : MR. S K GOSWAMI
          Advocate for : appearing for RUDRA PRASAD SARMAH @ CHETRI AND 3 ORS.
                                                                        Page No.# 3/3


                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

Date : 27.10.2025

Heard Mr. S. K. Goswami, learned counsel for the applicant/Insurance Company. Also heard Mr. N. Baruah, learned counsel for Opposite Parties No. 1 to

4.

This is an application praying for stay of the operation of the judgment & award, dated 07.12.2022, passed by the learned Member, Motor Accident Claim Tribunal, Dhemaji, in MAC Case No. 27/2018.

Since the connected appeal has already been admitted; the operation of the impugned judgment & award, dated 07.12.2022, passed by the learned Member, Motor Accident Claim Tribunal, Dhemaji, in MAC Case No. 27/2018, shall remain stayed subject to the condition that the applicant/Insurance Company deposit 50% of the total awarded amount before the Registry of this Court within a period of 4(four) weeks from today.

On such deposition made by the applicant/Insurance Company; an amount of Rs. 5,00,000/- out of the deposited amount shall be allowed to be withdrawn by the Opposite Party No. 2/claimant, herein, on proper identification as well as by following the due process of verification as notified by the Registry of this Court, from time to time.

With the above directions, the interlocutory application, accordingly, stands disposed of.

JUDGE

Comparing Assistant