National Insurance Company Ltd vs Mst Morzina Khatun And 5 Ors
2026 Latest Caselaw 2206 Gua

Gauhati High Court

National Insurance Company Ltd vs Mst Morzina Khatun And 5 Ors on 14 March, 2026

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GAHC010235722024




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

                        Case No. : MACApp./596/2024

         NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET, KOLKATA
         AND ONE OF THE REGIONAL OFFICE AT GS ROAD, BHANGAGARH,
         GUWAHATI 05



         VERSUS

         MST MORZINA KHATUN AND 5 ORS
         W/O LATE EKRAMUL HUSSAIN,
         RESIDENT OF VILLAGE NO. 1 RONGAGORAH, PO AND PS DHEKIAJULI,
         DIST SONITPUR, ASSAM 784110

         2:MISS IKTARA KHATUN
          S/O LATE EKRAMUL HUSSAIN

         RESIDENT OF VILLAGE NO. 1 RONGAGORAH
         PO AND PS DHEKIAJULI
         DIST SONITPUR
         ASSAM 784110

         3:MISS MALIKA
          MOTHER OF LATE EKRAMUL HUSSAIN

         RESIDENT OF VILLAGE NO. 1 RONGAGORAH
         PO AND PS DHEKIAJULI
         DIST SONITPUR
         ASSAM 784110

         4:MD. ALI HUSSAIN
          FATHER OF LATE EKRAMUL HUSSAIN

         RESIDENT OF VILLAGE NO. 1 RONGAGORAH
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             PO AND PS DHEKIAJULI
             DIST SONITPUR
             ASSAM 784110

            5:MUSST. AKLIMA KHATUN
             S/O MD. INSANUL HUSSAIN
            RESIDENT OF VILLAGE NO. 1 RONGAGORAH
             PO AND PS DHEKIAJULI
             DIST SONITPUR
            ASSAM 784110

            6:MD. EKRAMUL HUSSAIN
             S/O MD. ABDUR KADIR

            RESIDENT OF VILLAGE NO. 1 RONGAGORAH
            PO AND PS DHEKIAJULI
            DIST SONITPUR
            ASSAM 78411

Advocate for the Petitioner   : MR. K K BHATTA, MRS L SHARMA

Advocate for the Respondent : MR A N IQBAL(R1TO 4),




                                  BEFORE
                HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                         ORDER

Date : 14.03.2026

The appellant Insurance Company is represented. Respondent Nos. 1, 3 &

4 are also present. Respondent No. 2 is the minor child of respondent No. 1,

who represents the said respondent No. 2.

The parties have settled the matter for a final amount of Rs. 17,00,000/-

(Seventeen Lakhs only), out of which the settlement amount is to be

apportioned between the claimants as follows:-

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"It is further directed that out of the total compensation Rs.

2,80,000/- to be released in favour of the claimant No. 3 i.e.

mother of the deceased and Rs. 50,000/- to be released in

favour of claimant No. 4 i.e. father of the deceased. Rs.

4,00,000/- to be deposited in FDR in any nationalized

bank/post office in favour of claimant No. 2. i.e. minor

daughter of the deceased till she attains the age of majority.

Further, Rs. 9,70,000/- to be deposited in FDR in any

nationalized bank/post office in favour of claimant No. 1 i.e.

wife of the deceased and the remaining amount to the tune of

Rs. 9,90,800/- along with interest shall be released in favour of

claimant No. 1 i.e. wife of the deceased."

Statutory deposit earlier made is allowed to be withdrawn by the appellant

Insurance Company.

JUDGE

Comparing Assistant