United India Insurance Co Ltd vs Kahinur Sayeda
2025 Latest Caselaw 8209 Gua

Gauhati High Court

United India Insurance Co Ltd vs Kahinur Sayeda on 31 October, 2025

                                                                  Page No.# 1/3

GAHC010189802025




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

                        Case No. : I.A.(Civil)/3246/2025

         UNITED INDIA INSURANCE CO LTD
         HAVING ITS REGD. OFFICE AT 24, WHITES ROAD, CHENNAI AND ONE OF
         THE REGIONAL OFFICE AT G.S. ROAD, DISPUR.

         VERSUS

         KAHINUR SAYEDA
         W/O LT NOOR HUSSAIN AHMED, R/O H NO 85 DEBEN KHAKHLARY PATH,
         DHIRENPARA, PS FATASIL AMBARI, PIN-781025, DIST. KAMRUP (M),
         ASSAM.

         2:SAFINUR AHMED
          S/O LT NOOR HUSSAIN AHMED
          R/O H NO 85 DEBEN KHAKHLARY PATH
          DHIRENPARA
          PS FATASIL AMBARI
          PIN-781025
          DIST. KAMRUP (M)
         ASSAM.

         3:FAERIDA BEGUM
          SECOND W/O NOOR HUSSAIN AHMED
         VILL KAHIKUCHI PS BARPETA
          DIST. BARPETA
          DIST. BARPETA
          PIN-781352
         ASSAM

         4:NABIRAN NESSA
         W/O. ASRAF ALI AHMED
         VILL GOBINDAPUR
          PO. SITOLI
          BARPETA
          PIN-781308
                                                                  Page No.# 2/3

           ASSAM.

           5:ASRAF ALI AHMED
           VILL GOBINDAPUR PO SITOLI

           6:ABDUL MATLEB
            S/O EZZAT ALI
            C/O SAFIQUL ISLAM
            NALONGA GOALPARA-783129

           7:RUBI ALI
            S/O. FAZAL ALI
            R/O. 2 NO. BARUA PATHAR
            P/S. BOKO
            KAMRUP

Advocate for the Petitioner : POOJA GOSWAMI,
Advocate for the Respondent : ,

           Linked Case : MACApp./455/2025

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

           VERSUS

           KAHINUR SAYEDA
           W/O LT NOOR HUSSAIN AHMED
           R/O H NO 85 DEBEN KHAKHLARY PATH
           DHIRENPARA
           PS FATASIL AMBARI
           PIN-781025
           DIST. KAMRUP (M)
           ASSAM.

           2:SAFINUR AHMED
           R/O H NO 85 DEBEN KHAKHLARY PATH DHIRENPARA PS FATASIL AMBARI

           3:FARIDA BEGUM
           SECOND WIFE OF NOOR HUSSAIN AHMED VILL KAHIKUCHI PS BARPETA

           4:NABIRAN NESSA
           VILL GOBINDAPUR PO SITOLI
                                                                            Page No.# 3/3

           5:ASRAF ALI AHMED
           VILL GOBINDAPUR PO SITOLI
           ------------
           Advocate for : POOJA GOSWAMI
           Advocate for : appearing for KAHINUR SAYEDA

                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

Date : 31.10.2025

Heard Mr. K. K. Bhatta, learned counsel for the applicant.

This is an application praying for stay of the operation of the judgment & award, dated 29.04.2025, passed by the learned Member, Motor Accident Claim Tribunal No. 1, Kamrup(M), Guwahati, in MAC Case No. 1111/2018.

Since the connected appeal has already been admitted; the operation of the impugned judgment & award, dated 29.04.2025, passed by the learned Member, Motor Accident Claim Tribunal No. 1, Kamrup(M), Guwahati, in MAC Case No. 1111/2018, shall remain stayed subject to the condition that the applicant/Insurance Company deposit 20% of the total awarded amount before the Registry of this Court within a period of 4(four) weeks from today.

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

JUDGE Comparing Assistant