Cholamandalam Ms General Insurance ... vs Rampiyari Nunia @ Rampyari And 3 Ors .. E
2025 Latest Caselaw 7085 Gua

Gauhati High Court

Cholamandalam Ms General Insurance ... vs Rampiyari Nunia @ Rampyari And 3 Ors .. E on 8 September, 2025

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GAHC010216142022




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

                        Case No. :I.A.(Civil)/2524/2025


         CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD .
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE
         2ND FLOOR
         NO. 2 N.S.C BOSE ROAD
         CHENNAI 600001 AND ITS BRANCH OFFICE AT AASTHA PLAZA
         4TH FLOOR. OPP. TO S. B DEORAH COLLEGE
         G.S ROAD
         GUWAHATI


          VERSUS

         RAMPIYARI NUNIA @ RAMPYARI AND 3 ORS .. E
         S/O SUBODH NUNIA @ SUBODH NUNIYA RESIDENT OF SADAGRAM
         PS DHOLAI
         DIST CACHAR
         ASSAM 788114

         2:JAMIL AHMED CHOUDHURY
         S/O SUJA MIA CHOUDHURY.
         RESIDENT OF VILLAGE KAZIDOHAR PART III
          PS SONAI
          DIST CACHAR
         ASSAM 788119

         3:SRI GAUTAM THAKUR
         S/O SRI PARSURAM THAKUR

         RESIDENT OF TAMBUTILLA
         PS SILCHAR
         DIST CACHAR
         ASSAM 788003

          4:TAZUL HUSSAIN LASKAR
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          S/O LATE ASHIK ALI LASKAR

          RESIDENT OF VILLAGE NAGDIGRAM
          KABUGANJ
          PS SONAI
          DIST CACHAR
          ASSAM 788119
          ------------
          Advocate for : MR. R GOSWAMI
          Advocate for : appearing for RAMPIYARI NUNIA @ RAMPYARI AND 3 ORS .. E



                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

Date : 08.09.2025

Heard learned counsel Mr. R. Goswami for the applicant Insurer and learned counsel Mr. A.B. Dey for the respondent No. 1.

2. The applicant is aggrieved by the judgment and award dated 26.05.2022 passed by the learned Member, MACT, Silchar, Cachar in MAC Case No. 1385/2016.

3. The applicant has prayed for stay of the operation of the impugned judgment and award.

4. I have considered the submissions at the bar with circumspection.

5. Considering the submissions, the impugned judgment and award dated 26.05.2022 passed by the learned Member, MACT, Silchar, Cachar in MAC Case No. 1385/2016 is stayed, subject to the condition that the applicant deposits 50% of the compensation amount within four weeks before the Registry of this Page No.# 3/3

Court.

6. Learned counsel for the respondent No. 1 has submitted for withdrawal of 50% of the compensation.

7. The respondent No. 1 is allowed to withdraw the compensation after executing a bond for verification by the Registry.

8. In terms of the above observation, this interlocutory application stands disposed of.

JUDGE

Comparing Assistant