New India Assurance Co Ltd vs Kabom Pertin
2025 Latest Caselaw 8145 Gua

Gauhati High Court

New India Assurance Co Ltd vs Kabom Pertin on 29 October, 2025

                                                                  Page No.# 1/3

GAHC010051442025




                                                           undefined

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

                        Case No. : I.A.(Civil)/3295/2025




         NEW INDIA ASSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87
         MG ROAD
         MUMBAI
         AND ONE OF THE REGIONAL OFFICE AT STAR CITY COMPLEX
         5TH FLOOR
         LACHIT NAGAR
         GUWAHATI-781007
         NEAR HANUMAN MANDIR AND ONE OF ITS DIVISIONAL OFFICE AT
         BONGAIGAON.


          VERSUS

         KABOM PERTIN
         S/O- DHORMESWAR PERTIN

         2:PILU PERTIN
         D/O. KABOM PERTIN AND LT. AMPING MEGU PERTIN.

         3:PIKOLI PERTIN
         D/O. KABOM PERTIN AND LT. AMPING MEGU PERTIN

         4:MIDO PERTIN
         S/O. KABOM PERTIN AND LT. AMPING MEGU PERTIN

         5:PINGKU PERTIN
         D/O. KABOM PERTIN AND LT. AMPING MEGU PERTIN
         ALL ARE PERMANENT RESIDENT OF R/O- NEW BORGULI VILL
         P/O. MEBO
         P/S. PASIGHAT
         EAST SIANG
                                                         Page No.# 2/3

ARUNACHAL PRADESH-791104
PRESENT ADDRESS- BONGAIGAON
W/NO. 25
SALBARI
P/O. AND DIST. BONGAIGAON
ASSAM
PIN-783380.

6:AFTAB KHAN
S/O. ANAMUL KHAN
R/O. VILL.- PASIGHAT BAZAR
PASIGHAT JAIL ROAD
P/O. AND P/S. PASIGHAT
EAST SIANG
DIST. ARUNACHAL PRADESH-791102.

7:MIRAJ KHAN
S/O. ANAMUL KHAN
R/O. GAURA BAZAR
PAITHAN TOLA VILLAGE
P/O. GAURA
P/S. KATYA
DIST. GOPALGANJ
BIHAR
PIN-841437.
PRESENT ADDRESS
VILL.- PASIGHAT BAZAR
PASIGHAT JAIL ROAD
P/O. AND P/S. PASIGHAT
EAST SIANG DIST. ARUNACHAL PRADESH-791102.
------------
Advocate for : MR SUNIL KUMAR CHAKMA
Advocate for : MR. M. KHAN appearing for KABOM PERTIN
                                                                           Page No.# 3/3

                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

29.10.2025

Heard Mr. R. K. Bhatra, learned counsel for the appellant.

2. This is an application praying for stay of the operation of the judgment and award dated 04.10.2024, passed by the learned Member, Motor Accident Claims Tribunal, Bongaigoan in MAC Case No. 188/2021.

3. Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and award dated 04.10.2024, passed by the learned Member, Motor Accident Claims Tribunal, Bongaigoan in MAC Case No. 188/2021, 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 6 (six) weeks from today.

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

JUDGE

Comparing Assistant