Gauhati High Court
Icici Lombard General Insurance ... vs Putuli Nath And 4 Ors on 27 March, 2023
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/3
GAHC010009492023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
: I.A.(Civil)/828/2023
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
TOWERS
BANDRA KURLA COMPLEX
MUMBAI 400051 ITS ZONAL OFFIE AT APEEJAY HOUSE
15 PARK STREET
7TH FLOOR
KOLKATA 700016 AND A BRANCH OFFICE AT KAMAKHYA TOWER
3RD FLOOR
OFFICE NO. 305 AND 306
G S ROAD
GUWAHATI 781005 ASSAM
VERSUS
PUTULI NATH AND 4 ORS .
M/O SRI RAJIB KUMAR NATH
RESIDENT OF VILLAGE MILAN NAGAR
VIP
PS AZARA
DIST KAMRUP ASSAM
2:SRI BIMAL CHANDRA NATH
F/O SRI RAJIB KUMAR NATH
RESIDENT OF VILLAGE MILAN NAGAR
VIP
PS AZARA
DIST KAMRUP ASSAM
3:SRI JAGADISH NATH
B/O SRI RAJIB KUMAR NATH
RESIDENT OF VILLAGE MILAN NAGAR
VIP
PS AZARA
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DIST KAMRUP ASSAM
4:SRI PRANJAL SAIKIA
S/O SRI RABIN SAIKIA
RESIDENT OF VILLAGE KUWARIGAON
NEAR GUWAHATI AIRPORT GATE
BONGRA
PS AZARA
DIST KAMRUP
ASSAM 781017
5:SRI DIGANTA DAS
S/O SRI SUREN DAS
RESIDENT OF VILLAGE MADHYAM KHANDA
NORTH GUWAHATI
PS NORTH GUWAHATI
DIST KAMRUP ASSAM 781030
------------
Advocate for : MS. P BORTHAKUR
Advocate for : appearing for PUTULI NATH AND 4 ORS .
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 27.03. 2023 Heard Mr. R. Goswami, learned counsel for the applicant.
This application under Order XLI Rule V CPC has been filed by the applicant praying for stay of the operation of the impugned judgment and award dated 15.10.2022, passed by the learned Member, Motor Accident Claims Tribunal, Kamrup (M), Guwahati in MAC Case No. 1538/2015.
As the connected appeal is admitted for hearing, the prayer of the applicant is allowed.
The operation of the impugned judgment and award dated 15.10.2022, passed by the learned Member, Motor Accident Claims Tribunal, Kamrup (M), Guwahati in MAC Case No. 1538/2015 is hereby stayed, subject to payment of the 50% of the awarded amount before the Registry of this Court within a Page No.# 3/3 period of 6 weeks from today.
The I.A. stands disposed of.
JUDGE Comparing Assistant