United India Insurance Company Ltd vs Paloban Urang
2025 Latest Caselaw 4131 Gua

Gauhati High Court

United India Insurance Company Ltd vs Paloban Urang on 17 March, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                   Page No.# 1/2

GAHC010046982025




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

                             Case No. : MFA/9/2025

          UNITED INDIA INSURANCE COMPANY LTD.
          HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24 WHITES
          ROAD, CHENNAI-600014 AND ONE OF THE REGIONAL OFFICE AT G.S.
          ROAD, DISPUR, GUWAHATI AND REP. BY THE CHIEF REGIONAL
          MANAGER, GUWAHATI, REGIONAL OFFICE, G.S. ROAD, DISPUR,
          GUWAHATI-781005.



          VERSUS

          PALOBAN URANG
          S/O. LT. NAGA URANG, R/O. PONKA PATHAR, P/O. KANAIGHAT, NRL OUT
          POST, P/S. AND DIST. GOLAGHAT, ASSAM, PIN-785699.

          2:DILIP BORAH
           S/O. LT. MOHEDSWAR BORAH
           R/O. TONK-TONK TALI
           P/O. KANAIGHAT
           NRL OUTPOST
           P/S. AND DIST. GOLAGHAT
          ASSAM-785699

Advocate for the appellant(s): Mr. R Goswami


Advocate for the respondent(s): X X

                                 BEFORE
                   HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                      ORDER

Page No.# 2/2

17.03.2025

Heard Mr. R Goswami, the learned counsel appearing on behalf of the appellant.

2. This is an appeal preferred under Section 30 of the Employee's Compensation Act, 1923 challenging the judgment and order dated 04.01.2025 passed by the learned Commissioner for Employee's Compensation, Golaghat in E.C. Case No.19/2022.

3. The present appeal is admitted on the following substantial question of law:

"Whether the learned Commissioner Employee's Compensation was justified in awarding the compensation in favour of the claimant without taking into consideration the definition of dependant defined under Section 2(1)(d) of the Employee's Compensation Act, 1923?"

4. Call for the records.

5. Appellant is directed to take steps upon the respondents by way of registered post with A/D as well as through usual process within 3(three) days.

JUDGE

Comparing Assistant