The National Insurance Company Ltd vs Minam Tayeng And 3 Ors
2026 Latest Caselaw 2223 Gua

Gauhati High Court

The National Insurance Company Ltd vs Minam Tayeng And 3 Ors on 14 March, 2026

                                                                   Page No.# 1/4

GAHC010252772025




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

                         Case No. : MACApp./535/2025

         THE NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET, KOLKATA-
         700071 AND REGIONAL OFFICE AT G.S. ROAD, BHANGAGARH,
         GUWAHATI-5, REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL
         OFFICE, GUWAHATI.



         VERSUS

         MINAM TAYENG AND 3 ORS.
         W/O LT. BUKLOM TAYENG,R/O VILL. MEBO, P.O. P.S. MEBO, EAST SIANG
         DISTRICT, ARUNACHAL PRADESH, PRESENT ADDRESS WARD NO. 25,
         BONGAIGAON, ASSAM. CLAIMANT IN MAC CASE NO. 26/2022

         2:SRI PANKAJ BARUAH
          S/O N. BARUAH
          VILL. DIKHOWMUKHGUAL GAON
          DIKHOWMUKH
          P.S. AND DIST. SIVASAGAR
          ASSAM.
         REGISTERED OWNER OF THE VEHICLE NO. AS-04F-9434 OPP. PARTY NO. 2
         IN MAC CASE NO. 26/2022

         3:MR WAJIB AHMED
          S/O MUNU AHMED

         VILL. NA ALI CHRISTIAN GAON
         P.O. AMGURI GHAT
         P.S. DIST. SIBSAGAR
         ASSAM.
         OWNER OF THE VEHICLE NO. AS-04F-9434 OPP. PARTY NO. 3 IN MAC CASE
         NO. 26/2022
                                                                          Page No.# 2/4

            4:MR CHANDON KUMBANG
             S/O SHRI MODHURAM KUMBANG
            VILL. OIRAMGHAT
             P.O. P.S. JONAI
             DIST. DHEMAJI. ASSA

Advocate for the Petitioner   : MR. P J BARMAN, MS R TADO

Advocate for the Respondent : MR. M KHAN(R-1), MS. P TALUKDAR(R-4),MS. D. DEVI(R-
4),MR. K R PATGIRI(R-4),MS J AKTAR(R-1)




             Linked Case : I.A.(Civil)/321/2026

            MINAM TAYENG
            W/O LT. BUKLOM TAYENG
            R/O VILL. MEBO
            P.O. P.S. MEBO
            EAST SIANG DISTRICT
            ARUNACHAL PRADESH
            PRESENT ADDRESS WARD NO. 25
            BONGAIGAON
            ASSAM.


             VERSUS

            THE NATIONAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET
            KOLKATA-700071 AND REGIONAL OFFICE AT G.S. ROAD
            BHANGAGARH
            GUWAHATI-5
            REPRESENTED BY ITS REGIONAL MANAGER
            REGIONAL OFFICE
            GUWAHATI.

            2:SRI PANKAJ BARUAH
            S/O N. BARUAH
             VILL. DIKHOWMUKHGUAL GAON
             DIKHOWMUKH
             P.S. AND DIST. SIVASAGAR
             ASSAM.
            REGISTERED OWNER OF THE VEHICLE NO. AS-04F-9434 OPP. PARTY NO. 2
            IN MAC CASE NO. 26/2022
                                                              Page No.# 3/4


3:MR WAJIB AHMED
S/O MUNU AHMED

VILL. NA ALI CHRISTIAN GAON
P.O. AMGURI GHAT
P.S. DIST. SIBSAGAR
ASSAM.
OWNER OF THE VEHICLE NO. AS-04F-9434 OPP. PARTY NO. 3 IN MAC CASE
NO. 26/2022

4:MR CHANDON KUMBANG
S/O SHRI MODHURAM KUMBANG
VILL. OIRAMGHAT
P.O. P.S. JONAI
DIST. DHEMAJI. ASSAM
------------
Advocate for : MR. M KHAN
Advocate for : MR. P J BARMAN appearing for THE NATIONAL INSURANCE
COMPANY LTD.
                                                                        Page No.# 4/4


                                BEFORE
              HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                     ORDER

Date : 14.03.2026

1. Both sides are represented by their respective counsel.

2. It is submitted that the parties have amicably settled the matter for a sum of Rs. 16, 25,000/-/- (Rupees sixteen lakh twenty five thousand only) shall be paid towards the full and final settlement of the claimant by the appellants. Fifty percent of amount has already been deposited by the insurance company. Entire amount will be withdrawn after deposit of remaining amount.

3. The statutory fund deposited, if any, by the insurance company shall be refunded.

4. The matter stands disposed of.

JUDGE

Comparing Assistant