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United India Insurance Company Ltd vs Nipola Sengyung And 5 Ors
2025 Latest Caselaw 6406 Gua

Citation : 2025 Latest Caselaw 6406 Gua
Judgement Date : 27 August, 2025

Gauhati High Court

United India Insurance Company Ltd vs Nipola Sengyung And 5 Ors on 27 August, 2025

                                                                 Page No.# 1/2

GAHC010186052025




                                                          undefined

                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : MACApp./394/2025

         UNITED INDIA INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24 WHITES
         ROAD, CHENNAI ITS REGIONAL OFFICE AT G.S. ROAD,
         DISPUR,GUWAHATI-5



         VERSUS

         NIPOLA SENGYUNG AND 5 ORS.
         W/O. LT. BIGENDRA SENGYUNG

         2:ABHINAT SENGYUNG
          S/O. LT. BIGENDRA SENGYUNG

         3:PROTOL SENGYUNG
          S/O. LT. BIGENDRA SENGYUNG

         4:SORNOLOTA SENGYUNG
          D/O. LT. BIGENDRA SENGYUNG

         5:NOMITA SENGYUNG
          D/O. LT. BIGENDRA SENGYUNG
         ALL ARE R/O. THAPPA
          P/O. WARDENDISHA
          DIST. N.C. HILLS
         ASSAM
          PIN-788831

         6:DILDAR HUSSAIN
          S/O. KHURSED ALI
          R/O. VILL.- DAKHIN LASKAR PATHAR
          P/S. LANKA
          P/O. LASKAR PATHAR
                                                                      Page No.# 2/2

             DIST. HOJAI
             ASSAM
             PIN-782446

Advocate for the Petitioner   : MS. M SAIKIA, MR. R GOSWAMI

Advocate for the Respondent : ,




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                         ORDER

27.08.2025 Learned counsel Mr. R. Goswami is present on behalf of the appellant/applicant who is aggrieved by the judgment and award dated 22.05.2025 passed by the learned Member, MACT No. 2, Kamrup (M) in connection with MAC Case No. 2061/2022.

The appellant is aggrieved by the judgment and award as the family members of the deceased are receiving family pension as the deceased was a State Government employee.

Admit.

Issue notice to the respondents through registered post with A/D as well as usual process returnable within 4 (four) weeks. Call for the Trial Court Records. List accordingly.

JUDGE

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