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National Insurance Company Ltd vs Swapna Nandi Dhaar @ Swapna Nandi And Ors
2026 Latest Caselaw 2236 Gua

Citation : 2026 Latest Caselaw 2236 Gua
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Gauhati High Court

National Insurance Company Ltd vs Swapna Nandi Dhaar @ Swapna Nandi And Ors on 14 March, 2026

                                                                   Page No.# 1/3

GAHC010182122024




                                                            undefined

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

                         Case No. : I.A.(Civil)/2883/2024

         NATIONAL INSURANCE COMPANY LTD
         A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
         ACT 1956, HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET,
         KOLKATA ND ONE OF ITS REGIONAL OFFICE AT GS ROAD,
         BHANGAGARH, GUWAHATI, REP. BY ITS REGIONAL MANAGER,
         GUWAHATI, ASSAM



         VERSUS

         SWAPNA NANDI DHAAR @ SWAPNA NANDI AND ORS
         W/O LATE SAMIR DHAR,
         RESIDENT OF VILLAGE WARD NO. 9. DHEKIAJULI TOWN, PO AND PS
         DHEKIAJULI, DIST SONITPUR, ASSAM, 784110

         2:SRI BIJAY KALITA
          S/O GOLAK KALITA

         RESIDENT OF VILLAGE BELTOLA BYE LANE 8
         HOUSE NO. 9B
         PO BELTOLA
         PS BASISTHA
         GUWAHATI DIST KAMRUP M ASSAM 781028

         3:SRI PRABIN TALUKDAR

          S/O LATE RAGHAB TALUKDAR

         RESIDENT OF MITHAM BANGALI
         PO AND PS DHEKIAJULI
         DIST SONITPUR
         ASSAM 78411
                                                                           Page No.# 2/3

Advocate for the Petitioner   : MS F N ZAMAN, MRS. S ROY

Advocate for the Respondent : MR. S C BISWAS (R-1), MR. F A HASSAN(R-1),MS A BORAH(R-
1),MS. U NANDA(R-1)




             Linked Case : MACApp./10198/2024

            NATIONAL INSURANCE COMPANY LTD



             VERSUS

            SWAPNA NANDI DHAAR @ SWAPNA NANDI AND ANR A



            ------------
            Advocate for : MS F N ZAMAN
            Advocate for : appearing for SWAPNA NANDI DHAAR @ SWAPNA NANDI AND
            ANR A



             Linked Case : I.A.(Civil)/10201/2024

            NATIONAL INSURANCE COMPANY LTD



             VERSUS

            SWAPNA NANDI DHAAR @ SWAPNA NANDI AND ANR A



            ------------
            Advocate for : MS F N ZAMAN
            Advocate for : appearing for SWAPNA NANDI DHAAR @ SWAPNA NANDI AND
            ANR A
                                                                       Page No.# 3/3


                                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. 12,00,000/- (Rupees twelve lakh only) shall be paid towards the full and final settlement of the claimant by the appellants.

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

4. The matter stands disposed of.

JUDGE

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