United India Insurance Company Limited vs Rashida Begum
2026 Latest Caselaw 2250 Gua

Gauhati High Court

United India Insurance Company Limited vs Rashida Begum on 14 March, 2026

                                                                 Page No.# 1/3

GAHC010035702026




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

                         Case No. : MACApp./2009/2026


         UNITED INDIA INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED HEAD OFFICE AT 24
         WHITES ROAD
         CHENNAI - 600014 AND ITS REGIONAL OFFICE AT CHIBBAR HOUSE
         1ST FLOOR
         G.S. ROAD
         NEAR DISPUR POST OFFICE
         GUWAHATI
         KAMRUP M
         PIN- 781005 REPRESENTED BY THE REGIONAL MANAGER
         GUWAHATI REGIONAL


          VERSUS

         RASHIDA BEGUM

         WIFE OF LATE FIROJ ALI
         DUAGHTER OF ASHA ALI

         2:NISHAR KHAN
         SON OF LATE FIROJ ALI BOTH ARE THE RESIDENTS OF -
         VILLAGEKHETASWAR
          KHARUPETIA
          POST OFFICEKHARUPETIA
          POLICE STATION- KHARUPETIA
          DISTRICT- DARRANG
         ASSAM
          PIN CODE784115 RESPONDENT NO. 2 BEING MINOR IS REPRESENTED BY
         THE RESPONDENT NO. 1

         3:M/S NS LOGISTIC SERVICE
         OLD DELHI GURAGAON ROAD
                                                                       Page No.# 2/3

          BEHIND SHAMI MANDIR
          OPPOSITE MARUTI GATE NO. 2
          KARTAR ROAD
          POST OFFICE- GURGAON
          HARYANA
          PIN CODE- 122022 OWNER OF THE VEHICLE BEARING NO. NL 01/AB-5666
          TRUCK
          ------------
          Advocate for : Tridib Kalita
          Advocate for : appearing for RASHIDA BEGUM




                                    BEFORE
             HONOURABLE MR. JUSTICE RAJESH MAZUMDAR


                                   ORDER

14.03.2026

The claimant/Ms. Rashida Begum is present in person. Ms. represents the

United India Assurance Co. Ltd.

The award was for an amount of Rs. 20,48,720/- as compensation and a

sum of Rs. 5000/- as funeral cost as awarded by the Commissioner, Employees'

Compensation Tribunal, Darrang. The claimant No. 2 is the minor son of the

claimant No. 1. The parties have arrived at the full and final settlement at Rs.

18,50,000/-. Accordingly, the insurer shall deposit a sum of Rs. 18,50,000/-

before the Registry of this Court within a period of 45 days, in which case there

shall be no future interest, however, on a delay of more than 45 days from Page No.# 3/3

today, the same shall carry statutory interest. On the amount being deposited

by the insurer, at the request of the claimant No. 1, a sum of Rs. 5,00,000/-

shall be kept in a high yielding financial instrument until the minor attains the

age of majority. The rest of the amount shall be released to the claimant No. 1

on proper identification.

The MFA No. 2009/2026 stands closed on settlement.

JUDGE

Comparing Assistant