United India Insurance Co Ltd vs Md Mojibur Rahman Alias Mozibur Islam ...
2025 Latest Caselaw 8143 Gua

Gauhati High Court

United India Insurance Co Ltd vs Md Mojibur Rahman Alias Mozibur Islam ... on 29 October, 2025

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GAHC010156802025




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

                         Case No. : I.A.(Civil)/3253/2025




         UNITED INDIA INSURANCE CO LTD
         HAVING ITS REGD. OFFICE AND HEAD OFFICE AT 24 WHITES ROAD
         CHENNAI-600014 AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
         DISPUR
         GUWAHATI-781005.


          VERSUS

         MD MOJIBUR RAHMAN ALIAS MOZIBUR ISLAM AND ORS
         S/O. LT. ABDUL KADI

         2:ESMINA KHATUN
         W/O. MD. MAJIBUR RAHMAN
          BOTH ARE R/O. VILL.- NO. 1 NARAMATI
          BASHTOLA
          P/O. DHARAMTUL
          P/S. DHARAMTUL
          DIST. MORIGAON
         ASSAM
          PIN-782412

         3:MILDA BEGUM
         W/O. HASMAT ALI
         C/O. N. THAKURIA
         HOUSE NO. 10
         NARENGI
         NOONMATI
         GUWAHATI-781020
         DIST. KAMRUP (M)
         ASSAM
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           4:JITUMONI AHMED
           S/O. ABDUR RAHMAN
           VILL.- HALADHIBARI
           P/O. SAPMARI
           P/S. MORIGAON
           DIST. MORIGAON
           ASSAM
           PIN-782104.
           ------------
           Advocate for : Shantanu pegu
           Advocate for : appearing for MD MOJIBUR RAHMAN ALIAS MOZIBUR ISLAM
           AND ORS



                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

29.10.2025

Heard Mr. A. J. Saikia, learned counsel for the applicant.

2. This is an application filed under Order 41, Rule 5 read with Section 151 of the Code of Civil Procedure, 1908, praying for stay of the operation of the impugned judgment and order dated 27.02.2025, passed by the learned Member, Motor Accident Claims Tribunal, Morigaon in MAC (Death) Case No. 09/2017.

3. Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and order dated 27.02.2025, passed by the learned Member, Motor Accident Claims Tribunal, Morigaon in MAC (Death) Case No. 09/2017, shall remain stayed, subject to the condition that the applicant/Insurance Company deposits 50% of the total awarded amount before the Registry of this Court within a period of 4 (four) weeks from today.

Page No.# 3/3

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

JUDGE

Comparing Assistant