Gauhati High Court
And One Of The Branch Offices At B.R. ... vs John Handrick M Sangma And 7 Ors A on 29 October, 2025
Page No.# 1/5
GAHC010078492024
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/3092/2025
SHRIRAM GENERAL INSURANCE COMPANY LTD
HAVING ITS CORPORATE AND REGISTERED OFFICE AT E-8, EPIP, RIICO
INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN, INDIA PIN- 302022
AND ONE OF THE BRANCH OFFICES AT B.R. ARCADE, 3RD FLOOR,
OPPOSITE TO PRIYA PALACE HOTEL, 21, JANAPATH, ULUBARI,
GUWAHATI- 780507, KAMRUP.
VERSUS
JOHN HANDRICK M SANGMA AND 7 ORS A
S/O LATE BISONSING R. MARAK, R/O HOUSE NO. 717 VILLAGE, BOLDAK
ADING, P.O. AND P.S.- TURA, DIST.- WEST GARO HILLS MEGHALAYA PIN-
794001.
2:LAST BIRTH M. SANGMA
S/O LATE BISONSING R. MARAK
R/O HOUSE NO. 717 VILLAGE
BOLDAK ADING
P.O. AND P.S.- TURA
DIST.- WEST GARO HILLS MEGHALAYA PIN- 794001.
3:KENNY M. SANGMA
D/O LATE BISONSING R. MARAK
R/O HOUSE NO. 717 VILLAGE
BOLDAK ADING
P.O. AND P.S.- TURA
DIST.- WEST GARO HILLS MEGHALAYA PIN- 794001.
4:NEW INDIA ASSURANCE COMPANY LIMITED
NORTH EASTERN REGIONAL OFFICE
STAR CITY COMPLEX
M.S.S. PATH
Page No.# 2/5
LACHITNAGAR
GUWAHATI
PIN- 781007
KAMRUP (M)
ASSAM.
5:DUDHESWAR TIWARI
S/O LATE JAMUNA TIWARI
R/O FATASIL AMBARI
P.O. AND P.S.- FATASIL AMBARI
GUWAHATI
DIST.- KAMRUP (M)
ASSAM
PIN- 781025.
6:ABDUL KADER
S/O NUREL HUDA
VILL. AND P.O.- CHALANTAPARA
P.S.- JOGIGHOPA
DIST.- BONGAIGAON
ASSAM PIN- 783389.
7:RATAN PAUL
S/O OF ASHOK KUMAR PAUL
VILL.- DOHALIYA
P.S.- KANDI
DIST.- MURSHIDABAD
WEST BENGAL PIN- 742137.
8:BARUN MAHANTA
S/O HOREN MAHANTA
VILL.- HATGOBINDAPUR
P.S. AND DIST.- BURDAWAN
WEST BENGAL PIN- 713407
Advocate for the Petitioner : MR. A J SAIKIA, M CHETIA
Advocate for the Respondent : MR. A R AGARWALA, MR. A ACHARYA (r-4),MR. A R
AGARWALA(R-1,2,3),MR ADITYA AGARWALA(R-1,2,3)
Page No.# 3/5
Linked Case : MACApp./438/2025
SHRIRAM GENERAL INSURANCE COMPANY LTD
HAVING ITS CORPORATE AND REGISTERED OFFICE AT E-8
EPIP
RIICO INDUSTRIAL AREA
SITAPURA
JAIPUR
RAJASTHAN
INDIA PIN- 302022 AND ONE OF THE BRANCH OFFICES AT B.R. ARCADE
3RD FLOOR
OPPOSITE TO PRIYA PALACE HOTEL
21
JANAPATH
ULUBARI
GUWAHATI- 780507
KAMRUP.
VERSUS
JOHN HANDRICK M SANGMA AND 7 ORS A
S/O LATE BISONSING R. MARAK
R/O HOUSE NO. 717 VILLAGE
BOLDAK ADING
P.O. AND P.S.- TURA
DIST.- WEST GARO HILLS MEGHALAYA PIN- 794001.
2:LAST BIRTH M. SANGMA
S/O LATE BISONSING R. MARAK
R/O HOUSE NO. 717 VILLAGE
BOLDAK ADING
P.O. AND P.S.- TURA
DIST.- WEST GARO HILLS MEGHALAYA PIN- 794001.
3:KENNY M. SANGMA
D/O LATE BISONSING R. MARAK
R/O HOUSE NO. 717 VILLAGE
BOLDAK ADING
P.O. AND P.S.- TURA
DIST.- WEST GARO HILLS MEGHALAYA PIN- 794001.
4:NEW INDIA ASSURANCE COMPANY LIMITED
NORTH EASTERN REGIONAL OFFICE
STAR CITY COMPLEX
M.S.S. PATH
Page No.# 4/5
LACHITNAGAR
GUWAHATI
PIN- 781007
KAMRUP (M)
ASSAM.
5:DUDHESWAR TIWARI
S/O LATE JAMUNA TIWARI
R/O FATASIL AMBARI
P.O. AND P.S.- FATASIL AMBARI
GUWAHATI
DIST.- KAMRUP (M)
ASSAM
PIN- 781025.
6:ABDUL KADER
S/O NUREL HUDA
VILL. AND P.O.- CHALANTAPARA
P.S.- JOGIGHOPA
DIST.- BONGAIGAON
ASSAM PIN- 783389.
7:RATAN PAUL
S/O OF ASHOK KUMAR PAUL
VILL.- DOHALIYA
P.S.- KANDI
DIST.- MURSHIDABAD
WEST BENGAL PIN- 742137.
8:BARUN MAHANTA
S/O HOREN MAHANTA
VILL.- HATGOBINDAPUR
P.S. AND DIST.- BURDAWAN
WEST BENGAL PIN- 713407.
------------
Advocate for : MR. A J SAIKIA
Advocate for : appearing for JOHN HANDRICK M SANGMA AND 7 ORS A
Page No.# 5/5
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
Date : 29.10.2025
Heard Mr. A. J. Saikia, learned counsel for the applicant/ Insurance
Company. Also heard Mr. A. R. Agarwala, learned counsel for Opposite Parties No.
1, 2 & 3, and Mr. Ayusman Acharya, learned counsel for Opposite Party No. 4.
This is an application praying for stay of the operation of the judgment &
award, dated 28.11.2023, passed by the learned Member, Motor Accident Claim
Tribunal, Goalpara, in MAC Case No. 350/2017.
Since the connected appeal has already been admitted; the operation of the
impugned judgment & award, dated 28.11.2023, passed by the learned Member,
Motor Accident Claim Tribunal, Goalpara, in MAC Case No. 350/2017, 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 by the applicant/Insurance Company; the same shall be
allowed to be withdrawn by the Opposite Party No. 1/claimant, on proper
identification as well as by following the due process of verification as notified in this
connection by the Registry of this Court, from time to time.
With the above directions, the interlocutory application, accordingly, stands
disposed of.
JUDGE
Comparing Assistant
