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Gauhati High Court
The National Insurance Company Ltd vs Sewali Borah And 2 Ors on 7 January, 2026
Page No.# 1/3
GAHC010248472024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./432/2025
THE NATIONAL INSURANCE COMPANY LTD
HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET KOLKATA
AND ITS REGIONAL OFFICE AT GS ROAD, BHANGAGARH GUWAHATI 05,
REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL OFFICE,
GUWAHATI
VERSUS
SEWALI BORAH AND 2 ORS
W/O LATE ANIL CH. BORAH, RESIDENT OF VILLAGE BHADOI PANCHALI,
PS DULIAJAN, DIST DIBRUGARH, ASSAM 786191 TEMPORARY RESIDING
AT C/O JIBAN BORAH, HENGRABARI, PS DISPUR GUWAHATI ASSAM
2:SARAT BORAH
S/O LATE ANIL CH. BORAH
RESIDENT OF VILLAGE BHADOI PANCHALI
PS DULIAJAN
DIST DIBRUGARH
ASSAM 786191
TEMPORARY RESIDING AT C/O JIBAN BORAH
HENGRABARI
PS DISPUR GUWAHATI ASSAM
3:MONI RAM BORAH
S/O LATE KAMAL CHANDRA BORAH
RESIDENT OF VILLAGE MADHUPUR TINIALI
PO JALONI DIBRUDHAR
PS DULIAJAN
DIST DIBRUGARH
ASSAM 78660
Page No.# 2/3
Advocate for the Petitioner : MR. P J BARMAN, MS R TADO
Advocate for the Respondent : MR. D MONDAL (R-3), DR. U BARUAH (R-1,2),MR. K K DUTTA
(R-1,2),RANJU R S BARUAH (R-1,2),MR. DEBANUJ DUTTA (R-1,2)
Linked Case : I.A.(Civil)/1759/2025
THE NATIONAL INSURANCE COMPANY LTD
HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET KOLKATA AND
ITS REGIONAL OFFICE AT GS ROAD
BHANGAGARH GUWAHATI 05
REPRESENTED BY ITS REGIONAL MANAGER
REGIONAL OFFICE
GUWAHATI
VERSUS
SEWALI BORAH
W/O LATE ANIL CH. BORAH
RESIDENT OF VILLAGE BHADOI PANCHALI
PS DULIAJAN
DIST DIBRUGARH
ASSAM 786191 TEMPORARY RESIDING AT C/O JIBAN BORAH
HENGRABARI
PS DISPUR GUWAHATI ASSAM
2:SARAT BORAH
S/O LATE ANIL CH. BORAH
RESIDENT OF VILLAGE BHADOI PANCHALI
PS DULIAJAN
DIST DIBRUGARH
ASSAM 786191
TEMPORARY RESIDING AT C/O JIBAN BORAH
HENGRABARI
PS DISPUR GUWAHATI ASSAM
3:MONI RAM BORAH
S/O LATE KAMAL CHANDRA BORAH
RESIDENT OF VILLAGE MADHUPUR TINIALI
PO JALONI DIBRUDHAR
PS DULIAJAN
DIST DIBRUGARH
ASSAM 786602
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Advocate for : MR. P J BARMAN
Advocate for : appearing for SEWALI BORAH
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BEFORE
HON'BLE MRS. JUSTICE MITALI THAKURIA
ORDER
Date : 07.01.2025.
Heard Mr. P.J. Barman, learned counsel for the applicant/appellant. Also heard
Mr. K.K. Dutta, learned counsel appearing for the respondent Nos. 1 & 2 and Mr.
D. Mondal, learned counsel for the respondent No.3.
This interlocutory application is filed seeking stay of the judgment and award
dated 30.07.2024, passed by the learned Member, MACT No.2, Kamrup (M) at
Guwahati in MAC Case No.577/2014, awarding a sum of Rs.90,00,244/- with
interest @ 9% per annum from the date of filing of evidence on affidavit i.e.
23.02.2018 till payment.
Considering the submission made by the learned counsel for the
applicant/appellant, let the operation of the judgment and award dated
30.07.2024 be stayed, subject to deposit of 50 % of the awarded amount before
the Registry, with 6 (six) weeks from today.
With the above direction, this interlocutory application stands disposed of.
JUDGE
Comparing Assistant
