United India Insurance Company Ltd vs Indira Nath And 4 Ors
2025 Latest Caselaw 3140 Gua

Gauhati High Court

United India Insurance Company Ltd vs Indira Nath And 4 Ors on 13 February, 2025

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GAHC010008662025




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

                          Case No. : MACApp./27/2025

         UNITED INDIA INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 24, WHITES ROAD, CHENNAI AND
         ONE OF THE REGIONAL OFFICE AT G.S. ROAD, DISPUR.



         VERSUS

         INDIRA NATH AND 4 ORS
         W/O. SRI NIPEN NATH, R/O., VILL. GHOGRA BASTI, P/O. GOHPUR, SUB P/O.
         GHOGRA BASTI, PIN-784168, DIST. BISWANATH CHARIALI, ASSAM.

         2:BIPLAP NATH
          S/O. SRI NIPEN NATH
          R/O.
         VILL. GHOGRA BASTI
          P/O. GOHPUR
          SUB P/O. GHOGRA BASTI
          PIN-784168
          DIST. BISWANATH CHARIALI
         ASSAM.

         3:NIPEN NATH
          R/O.
         VILL. GHOGRA BASTI
          P/O. GOHPUR
          SUB P/O. GHOGRA BASTI
          PIN-784168
          DIST. BISWANATH CHARIALI
         ASSAM.

         4:DADUL BORAH
          S/O. KHAMA BORAH
         VILL. NAGSANKAR
                                                                   Page No.# 2/4

             P/O. NAGSANKAR
             PIN-784189
             DIST. SONITPUR
             ASSAM.

            5:PUTUMONI URANG
             S/O. LATE BASU URANG
             R/O. VILL. URANG BASTI
             P/O. NAGSANKAR
             PIN-787031
             DIST. BISWANATH CHARIALI
            ASSAM

Advocate for the Petitioner   : MR. K K BHATTA,

Advocate for the Respondent : ,


             Linked Case : I.A.(Civil)/217/2025

            UNITED INDIA INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AT 24
            WHITES ROAD
            CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
            DISPUR.


             VERSUS

            INDIRA NATH AND 4 ORS
            W/O. SRI NIPEN NATH
             R/O.
             VILL. GHOGRA BASTI
             P/O. GOHPUR
             SUB P/O. GHOGRA BASTI
             PIN-784168
             DIST. BISWANATH CHARIALI
             ASSAM.

            2:BIPLAP NATH
            S/O. SRI NIPEN NATH
             R/O.
            VILL. GHOGRA BASTI
             P/O. GOHPUR
             SUB P/O. GHOGRA BASTI
             PIN-784168
             DIST. BISWANATH CHARIALI
                                                                  Page No.# 3/4

          ASSAM.

         3:NIPEN NATH
         R/O.
         VILL. GHOGRA BASTI
         P/O. GOHPUR
         SUB P/O. GHOGRA BASTI
         PIN-784168
         DIST. BISWANATH CHARIALI
         ASSAM.

         4:DADUL BORAH
         S/O. KHAMA BORAH
         VILL. NAGSANKAR
         P/O. NAGSANKAR
         PIN-784189
         DIST. SONITPUR
         ASSAM.

         5:PUTUMONI URANG
         S/O. LATE BASU URANG
         R/O. VILL. URANG BASTI
         P/O. NAGSANKAR
         PIN-787031
         DIST. BISWANATH CHARIALI
         ASSAM.
         ------------
         Advocate for : MR. K K BHATTA
         Advocate for : appearing for INDIRA NATH AND 4 ORS


                                    BEFORE
                   HON'BLE MRS. JUSTICE MARLI VANKUNG

                                      ORDER

13.02.2025

Heard Mr. K.K. Bhatta, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the Judgment & Award dated 23.09.2024 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case No. 1756/2019.

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The learned counsel for the appellant submits that the impugned judgment is liable to be set aside, since the award granted has been made under the head of loss of dependency when the claimants are getting family pension equal to 100% of the last pay drawn by the deceased as per the notification in Assam Government Gazette Notification dated 14.09.2012.

Appeal is admitted.

Call for the LCR.

Issue notice to the respondents through registered post with A/D as well as through usual process within 3 days, returnable by three weeks.

List the matter after 3 (three) weeks.

JUDGE

Comparing Assistant