Gauhati High Court
United India Insurance Co. Ltd vs Julekha Begum And Anr on 17 November, 2021
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/3
GAHC010161302019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA/182/2021
UNITED INDIA INSURANCE CO. LTD.,
HAVING ITS REGISTERED AND HEAD OFFICE AT 24 WHITES ROAD,
CHENNAI- 600014 AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD,
DISPUR, GUWAHATI- 781005
VERSUS
JULEKHA BEGUM AND ANR
W/O- LATE SAMSHER KHAN, R/O- VILL.- RANGALI PATHAR, P.O. AND P.S.
NAHARKATIA, DIST.- DIBRUGARH, ASSAM, PIN- 786613.
2:SRI AMRIK SINGH
S/O- LATE BABU SINGH
H/NO. 23
BIDYA MANDIR PATH
LALMATI
GUWAHATI
DIST.- KAMRUP(M)
ASSAM
PIN- 781029
Advocate for the Petitioner : MR. A J SAIKIA
Advocate for the Respondent : MR. B BARUAH
Linked Case : I.A.(Civil)/1933/2021
UNITED INDIA INSURANCE CO. LTD.
Page No.# 2/3
HAVING ITS REGISTERED AND HEAD OFFICE AT 24 WHITES ROAD
CHENNAI- 600014 AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
DISPUR
GUWAHATI- 781005
VERSUS
JULEKHA BEGUM AND ANR
W/O- LATE SAMSHER KHAN
R/O- VILL.- RANGALI PATHAR
P.O. AND P.S. NAHARKATIA
DIST.- DIBRUGARH
ASSAM
PIN- 786613.
2:SRI AMRIK SINGH
S/O- LATE BABU SINGH
H/NO. 23
BIDYA MANDIR PATH
LALMATI
GUWAHATI
DIST.- KAMRUP(M)
ASSAM
PIN- 781029.
------------
Advocate for : MR. A J SAIKIA
Advocate for : MR. B BARUAH appearing for JULEKHA BEGUM AND ANR
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : --17.11.2021 Heard Mr. G.S. Borah, the learned counsel for the appellant. Also heard Mr. B. Baruah, the leaned counsel for the respondent no. 1.
Since the connected appeal has been admitted for hearing, the impugned order dated 18.01.2019, passed by the Commissioner Workmen/Employees Compensation, Dibrugarh, Assam in EC Case No. 2/2015, shall remain stayed until disposal of the appeal subject to the 50% of the awarded amount shall be deposited in the Registry of Page No.# 3/3 this Court within next two months from today.
After deposit of the money the respondent no. 1 shall be at liberty to withdraw the same on proper verification.
I.A stands disposed of accordingly.
JUDGE Comparing Assistant