The National Insurance Company Ltd vs Dachija Tanti And 2 Ors
2026 Latest Caselaw 3907 Gua

Gauhati High Court

The National Insurance Company Ltd vs Dachija Tanti And 2 Ors on 4 May, 2026

                                                                     Page No.# 1/2

GAHC010261882023




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

                                  Case No. : I.A.(Civil)/3626/2023

            THE NATIONAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AT 3 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 AO- LEGAL,
            REGIONAL OFFICE, GUWAHATI.

            VERSUS

            DACHIJA TANTI AND 2 ORS.
            S/O LT. BANA TANTI,
            VILL.- NAPAI CHAH BAGAN, P.S.- SAMAGURI, DIST.- NAGAON, ASSAM.

            2:PRAMILA TANTI
            W/O DACHIJA TANTI

            VILL.- NAPAI CHAH BAGAN
            P.S.- SAMAGURI
            DIST.- NAGAON
            ASSAM.

            3:SURJALAL SARKAR
             S/O LT. BIHARILAL SARKAR

            VILL.- NO. 2
            SORISABARI
            DIST.- NAGAON
            ASSAM

Advocate for the Petitioner   : MR. P J BARMAN,

Advocate for the Respondent : ,
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

Date : 04.05.2026

1. Heard Mr. P. J. Barman, learned counsel for the appellant.

2. None has appeared for the respondent Nos. 1 and 2. However, on perusal of the records, it appears that the notices were duly served on the respondent Nos. 1 and 2 by dasti mode.

3. The learned counsel for the appellant also submits that the notice has also been served by dasti mode on respondent No. 3. However, he seeks some time to file an affidavit in compliance thereto. He also submits that the respondent Nos. 1 and 2 being very poor may not be in a position to engage any counsel of their own. He further submits that the appellant is ready to amicably settle the matter with the respondents/claimants.

4. Hence, Ms. R. D. Mozumdar is hereby appointed as Amicus Curiae to defend the cause of respondent Nos. 1 and 2 in this appeal.

5. The appellant is directed to furnish a copy of memo of appeal to the newly engaged Amicus Curiae for the respondent Nos. 1 and 2.

6. The Registry is also directed to reflect the name of Ms. R. D. Mozumdar as Amicus Curiae for the respondent Nos. 1 and 2 in this appeal.

7. List this matter again on 22nd of May, 2026.

JUDGE

Comparing Assistant