Liberty General Insurance Limited vs Dangmei Angam & 2 Ors
2025 Latest Caselaw 126 Mani

Manipur High Court

Liberty General Insurance Limited vs Dangmei Angam & 2 Ors on 29 July, 2025

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH                                                                                 Serial No. 13 - 14
DRA SINGH Date: 2025.07.29
          22:50:58 +05'30'



                                                 IN THE HIGH COURT OF MANIPUR
                                                           AT IMPHAL

                                                        MAC APP No. 2 of 2025

                            Liberty General Insurance Limited
                                                                                                   ... Appellant
                                                                 - Versus -

                            Dangmei Angam & 2 Ors.
                                                                                                ... Respondents

                                                              Clubbed with
                                                       MC(MAC APP) No. 2 of 2025

                                                         B E F O R E
                                         HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR


                                                             O R D E R

29.07.2025

Learned counsel for the appellant, Mr. Sanjoy Yambem is present

before this Court physically and similarly, learned counsel for the respondents, Mr.

Th. Baloo is also present before this Court physically.

The proceeding in MC(MAC APP) No. 2 of 2025 has been filed under

the provision of Order XLI Rule 5 read with Section 151 of CPC whereby seeking

for staying the impugned order dated 08.12.2023 and subsequent correction order

dated 15.05.2024 rendered by the Motor Accident Claim Tribunal, Manipur at

Lamphelpat in MAC Case No. 93 of 2022.

The Ld. Tribunal in the proceeding of MAC Case No. 93 of 2022

rendered an award and judgment for a sum of Rs. 96,13,176/- (Rupees ninety six

lakh thirteen thousand one hundred and seventy six) with accrued interest of 6%

per annum on the compensation amount from the date of filing the claim

application. Subsequently, rendered an award and judgment in the same has been

challenged by preferring an appeal in MAC APP No. 2 of 2025. But, in this

miscellaneous case proceeding, ex-parte interim order / staying the award and

Page 1|2 judgement has been sought for. However, the claimant has initiated the

proceeding for seeking compensation and based on the evidence let in by the

claimant and also facilitating the documents for compensation, however based on

the evidence that award has been rendered by the Ld. Tribunal with the interest

of 6% per annum and therefore, the applicant/petitioner in this proceeding be

directed to deposit 75% of the award amount with accrued interest of 6% per

annum and the said amount shall be deposited before the Registry of the High

Court of Manipur within a period of 4 (four) weeks and the amount shall be

invested in any Nationalised Bank until further order.

Accordingly, the order rendered by the Motor Accident Claims

Tribunal, Lamphelpat in MAC Case No. 93 of 2022 dated 08.12.2023 is hereby

stayed.

Consequently, these matters would be listed on 29.08.2025.

CHIEF JUSTICE

Bipin

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