Cholamandalam Ms General Insurance Co ... vs Sri Paramananda Bhuyan And 4 Ors
2025 Latest Caselaw 8218 Gua

Gauhati High Court

Cholamandalam Ms General Insurance Co ... vs Sri Paramananda Bhuyan And 4 Ors on 31 October, 2025

                                                                  Page No.# 1/3

GAHC010127392025




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

                        Case No. : I.A.(Civil)/3437/2025

         CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
         HAVING ITS BRANCH OFFICE AT- AASTHA PLAZA, OPPOSITE OF S.B.
         DEORAH COLLEGE, 4TH FLOOR, BORA SERVICE, GUWAHATI, DIST.
         KAMRUP (M), ASSAM, (REP. BY ITS DY. MANAGER, LEGAL CLAIMS MR.
         SABIR AHMED CHOUDHURY)

         VERSUS

         SRI PARAMANANDA BHUYAN AND 4 ORS
         S/O. BHUBAN BHUYAN

         2:SRI AMRIT KR. BHUYAN
          S/O SRI PARAMANANDA BHUYAN

         3:SRI ABHIJIT BHUYAN
          S/O SRI PARAMANANDA BHUYAN
         ALL ARE R/O VILLAGE-01 KAHAL GAON
          P.O.-BONGAON
         P.S.- MAJULI
          DIST.- MAJULI
         ASSAM
          PIN-785106

         4:SRI BIBHUTY TAID
          S/O SRI BAPUDHAR TAID
         R/O NA-ALI BONGAL PUKHURI
          P.O. AND P.S.- JORHAT
          DIST- JORHAT
         ASSAM
          PIN-785001

         5:SRI MANTU BORDOLOI
          S/O. SRI RUPESWAR BORDOLOI
          R/O. VILL.- SORBAIBANDH
          P/O. AND P/S. JORHAT
                                                                    Page No.# 2/3

             DIST. JORHAT
             ASSAM
             PIN-78500

Advocate for the Petitioner   : ABHILASH BHATTACHARYYA,

Advocate for the Respondent : MR. S ALIM, MR. M H ANSARI (R-2,3)

            Linked Case : MACApp./486/2025

            CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
            HAVING ITS BRANCH OFFICE AT- AASTHA PLAZA
            OPPOSITE OF S.B. DEORAH COLLEGE
            4TH FLOOR
            BORA SERVICE
            GUWAHATI
            DIST. KAMRUP (M)
            ASSAM
            (REP. BY ITS DY. MANAGER
            LEGAL CLAIMS MR. SABIR AHMED CHOUDHURY)

             VERSUS

            SRI PARAMANANDA BHUYAN AND 4ORS
            S/O. BHUBAN BHUYAN

            2:SRI AMRIT KR. BHUYAN
            S/O SRI PARAMANANDA BHUYAN

             3:SRI ABHIJIT BHUYAN
            S/O SRI PARAMANANDA BHUYAN ALL ARE R/O VILLAGE-01 KAHAL GAON
             P.O.-BONGAON
            P.S.- MAJULI
             DIST.- MAJULI
            ASSAM
             PIN-785106

            4:SRI BIBHUTY TAID
            S/O SRI BAPUDHAR TAID R/O NA-ALI BONGAL PUKHURI
            P.O. AND P.S.- JORHAT
            DIST- JORHAT
            ASSAM
            PIN-785001

            5:SRI MANTU BORDOLOI
            S/O. SRI RUPESWAR BORDOLOI
            R/O. VILL.- SORBAIBANDH
                                                                            Page No.# 3/3

            P/O. AND P/S. JORHAT
            DIST. JORHAT
           ASSAM
            PIN-785001
            ------------
           Advocate for : ABHILASH BHATTACHARYYA
           Advocate for : MR. S ALIM appearing for SRI PARAMANANDA BHUYAN AND
           4ORS

                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                      ORDER

Date : 31.10.2025

Heard Mr. Abhilash Bhattacharyya, learned counsel for the applicant.

This is an application praying for stay of the operation of the judgment & award, dated 01.03.2025, passed by the learned Member, Motor Accident Claim Tribunal No. 1, Kamrup(M), Guwahati, in MAC Case No. 1466/2017.

Since the connected appeal has already been admitted; the operation of the impugned judgment & award, dated 01.03.2025, passed by the learned Member, Motor Accident Claim Tribunal No. 1, Kamrup(M), Guwahati, in MAC Case No. 1466/2017, 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 6(six) weeks from today.

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

JUDGE Comparing Assistant