National Insurance Company Ltd vs Dipali Deka And Ors
2025 Latest Caselaw 3178 Gua

Gauhati High Court

National Insurance Company Ltd vs Dipali Deka And Ors on 14 February, 2025

                                                               Page No.# 1/4

GAHC010020262025




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

                         Case No. : MACApp./38/2025

         NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICEANDHEAD OFFICE AT 3, MIDDLETON
         STREET, KOLKATA AND ITS REGIONAL OFFICEAT BHANGAGHAR, G.S.
         ROAD, GUWAHATI-781005 REP. BY THE CHIEF REGIONAL MANAGER,
         GUWAHATI REGIONAL OFFICE.



         VERSUS

         DIPALI DEKA AND ORS
         W/O. LT. ARUN CHANDRA DEKA

         2:GITIKADEKA
          D/O. LT. ARUN CHANDRA DEKA

         3:HIRENDRA DEKA
          S/O. LT. ARUN CHANDRA DEKA

         4:ANAMIKA DEKA
          D/O. LT. ARUN CHANDRA DEKA
         ALLARE R/O. VILL.- DIGHELI
          P/S. NALBARI
          DIST. NALBARI
         ASSAM
          PIN-781345.

         5:PARESH DEKA
          S/O.ARABINDA DEKA
          DIST. BARKURIHA
          P/O. BARKHURIA
          DIST. NALBARI
         ASSAM
          PIN-781348.
                                                                  Page No.# 2/4


            6:SATYAJIT DEKA
             S/O. KHAGEN DEKA
             R/O. BARKURIHA
             P/O. BARKHURIA
             DIST. NALBARI
            ASSAM
             PIN-781348

Advocate for the Petitioner   : MR T KALITA,

Advocate for the Respondent : ,


             Linked Case : I.A.(Civil)/368/2025

            NATIONAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICEANDHEAD OFFICE AT 3
            MIDDLETON STREET
            KOLKATA AND ITS REGIONAL OFFICEAT BHANGAGHAR
            G.S. ROAD
            GUWAHATI-781005 REP. BY THE CHIEF REGIONAL MANAGER
            GUWAHATI REGIONAL OFFICE.


             VERSUS

            DIPALI DEKA AND ORS
            W/O. LT. ARUN CHANDRA DEKA

            2:GITIKADEKA
            D/O. LT. ARUN CHANDRA DEKA

            3:HIRENDRA DEKA
            S/O. LT. ARUN CHANDRA DEKA

            4:ANAMIKA DEKA
            D/O. LT. ARUN CHANDRA DEKA
            ALLARE R/O. VILL.- DIGHELI
            P/S. NALBARI
            DIST. NALBARI
            ASSAM
            PIN-781345.

            5:PARESH DEKA
            S/O.ARABINDA DEKA
            DIST. BARKURIHA
                                                                   Page No.# 3/4

          P/O. BARKHURIA
          DIST. NALBARI
          ASSAM
          PIN-781348.

          6:SATYAJIT DEKA
          S/O. KHAGEN DEKA
          R/O. BARKURIHA
          P/O. BARKHURIA
          DIST. NALBARI
          ASSAM
          PIN-781348.
          ------------
          Advocate for : MR T KALITA
          Advocate for : appearing for DIPALI DEKA AND ORS



                                     BEFORE
                    HON'BLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

14.02.2025

Heard Mr. T. Kalita, learned counsel for the appellant, who has filed the instant appeal under Section 173 of the Motor Vehicles Act, 1988 against the Judgment & Order dated 30.11.2024 passed by the learned Member Motor Accident Claims Tribunal No. 3, Kamrup (M), Guwahati in MAC Case No. 1059/2018.

The learned counsel has challenged the impugned judgment and order for not considering the circular issued by the State Government dated 14.09.2017 in respect of the scheme of Compassionate Family Pension Scheme (CFP), while assessing the loss of dependency.

Appeal is admitted.

Page No.# 4/4

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

List the matter after 3 (three) weeks.

Meanwhile LCR is to be called for.

JUDGE

Comparing Assistant