Oriental Insurance Company Ltd vs Mustt. Joshna Begum And 5 Ors
2025 Latest Caselaw 7026 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Mustt. Joshna Begum And 5 Ors on 4 September, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                     Page No.# 1/2

GAHC010277842024




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

                           Case No. : I.A.(Civil)/1594/2025


         ORIENTAL INSURANCE COMPANY LTD
         A CENTRAL GOVT. UNDERTAKING
         HAVING ITS REGIONAL OFFICE AT GUWAHATI. G.S. ROAD
         ULUBARI
         GUWAHATI 781007 REPRESENTED BY THE DEPUTY MANAGER
         GAUHATI REGIONAL OFFICE
         ULUBARI
         GUWAHATI 781007
         VERSUS
         MUSTT. JOSHNA BEGUM AND 5 ORS
         W/O LATE TAIBUR RAHMAN

         2:MD. JAID RAHMAN
         S/O LATE TAIBUR RAHMAN
          3:MISS ARUCHI AFREEN
         D/O LATE TAIBUR RAHMAN

         4:MUSTT. MUMTAZ BEGUM
         W/O LATE HASMAT ALI
         ALL ARE R/O VILL. SUTAR MUSLIMGAON
         P.O. BOR PANIGAON
         P.S. KHATUWAL
         DIST. NAGAON
         ASSAM
         PIN 782141

          5:PAWANT SINGH

         S/O GURJANT SINGH
         R/O KUNDIL NAGAR
         BELTOLA CHARIALI
         H. NO 19
         WARD NO 55
         P.O. BELTOLA
                                                                         Page No.# 2/2

           DIST. KAMRUP (M)
           ASSAM
           PIN 78028

            6:SANJIB SINGH

           S/O BASANT SINGH
           R/O VILL. SINGH GAON-1
           P.O. NAGAON
           P.S. NAGAON SADAR
           DIST. NAGAON
           ASSAM
           PIN 782001
           ------------
           Advocate for : MS. R D MOZUMDAR
           Advocate for : appearing for MUSTT. JOSHNA BEGUM AND 5 ORS



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

Date : 04.09.2025

1. Heard Mr. S. P. Sharma, learned counsel for the applicant.

2. Since the connected Appeal has been admitted for hearing, the Judgment and Award dated 30.09.2024, passed by the learned Member, Motor Accident Claims Tribunal, Nagaon in MAC Case No.188/2019 shall remain stayed till disposal of the Appeal subject to deposit of 50% of the awarded amount to the Registry of this Court within next 4 (four) weeks.

3. With the aforesaid direction, the I.A. stands disposed of.

JUDGE

Comparing Assistant