Gauhati High Court
New India Assurance Co Ltd vs Manjila Mandal And 4 Ors on 4 November, 2022
Page No.# 1/4
GAHC010028682019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./765/2022
NEW INDIA ASSURANCE CO LTD
A CO. REGISTERED UNDER THE COMPANIES ACT 1956, REPRESENTED BY
ITS REGIONAL MANAGER, G.S. ROAD, GUWAHATI 5, DIST. KAMRUP,
ASSAM
VERSUS
MANJILA MANDAL AND 4 ORS
W/O LATE CHANDRA MANDAL, R/O VILL. BATGAON, MATABORI, P.O.
CHENGA, PS. TARABARI, DIST. BARPETA, ASSAM
2:JUGAL MANDAL
S/O LATE JADAB MANDAL
R/O VILL. BATGAON
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM.
3:MINU BALAL MANDAL
W/O JUGAL MANDAL
R/O VILL. BATGAON
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM.
4:BAPPI MANDAL
S/O LATE CHANDRA MANDAL
(RESPONDENT NO. 4 BEING MINOR BEING REPRESENTED BY HIS
NATURAL GUARDIAN
Page No.# 2/4
MOTHER I.E. RESPONDENT NO. 1) R/O VILL. BATGAON
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM.
5:SATTAR KHA
S/O LT. SAIMUDDIN KHA
R/O VILL. SUBASH MALLIK
GOBINDA NAGAR
P.S. FATASIL AMBARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN 78100
Advocate for the Petitioner : MRS B ACHARYA
Advocate for the Respondent : MR. B N SARMA, SR.ADV.
Linked Case : I.A.(Civil)/3132/2022
NEW INDIA ASSURANCE CO LTD
A CO. REGISTERED UNDER THE COMPANIES ACT 1956
REPRESENTED BY ITS REGIONAL MANAGER
G.S. ROAD
GUWAHATI 5
DIST. KAMRUP
ASSAM
VERSUS
MANJILA MANDAL AND 4 ORS
W/O LATE CHANDRA MANDAL
R/O VILL. BATGAON
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM
2:JUGAL MANDAL
S/O LATE JADAB MANDAL
R/O VILL. BATGAON
Page No.# 3/4
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM.
3:MINU BALAL MANDAL
W/O JUGAL MANDAL
R/O VILL. BATGAON
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM.
4:BAPPI MANDAL
S/O LATE CHANDRA MANDAL
(RESPONDENT NO. 4 BEING MINOR BEING REPRESENTED BY HIS
NATURAL GUARDIAN
MOTHER I.E. RESPONDENT NO. 1) R/O VILL. BATGAON
MATABORI
P.O. CHENGA
PS. TARABARI
DIST. BARPETA
ASSAM.
5:SATTAR KHA
S/O LT. SAIMUDDIN KHA
R/O VILL. SUBASH MALLIK
GOBINDA NAGAR
P.S. FATASIL AMBARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN 781009
------------
Advocate for : MRS B ACHARYA
Advocate for : MR. B N SARMA
SR.ADV. appearing for MANJILA MANDAL AND 4 ORS
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 04.11.2022 Heard Mr. A. Acharya, learned counsel for the applicant.
Page No.# 4/4 This is an application for stay of operation of judgment and award dated 01.09.2018 passed by the learned Member, MACT, Barpeta in MAC Case No.327/2015 As the connected appeal is admitted and the LCR is called for, the impugned judgment and award dated 01.09.2018 passed by the learned Member, MACT, Barpeta in MAC Case No.327/2015 is stayed till disposal of the connected MAC Appeal No.765/2022 subject to deposit of 50% of the awarded amount along with accrued interest before the Registry of this Court within a period of 6(six) weeks from today.
The Registry may allow the claimant to withdraw the same after due verification and as per procedure laid down in this regard.
I.A. is accordingly disposed of.
JUDGE Comparing Assistant