Gauhati High Court
Page No.# 1/4 vs Divisional Manager And 3 Ors on 12 March, 2021
Page No.# 1/4
GAHC010025452017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1859/2017
SMTI TUNTRI NAEZARY and 2 ORS,
W/O LATE JYOTISH NARZARY
2: NAL KUMAR NARZARY
S/O LATE JYOTISH NARZARY
3: MISS FARMAINA NARZARY
D/O LATE JYOTISH NARZARY
ALL ARE R/O VILL. KHAGRABARI
P.O. BONARGAON
P.S. DOTMA
DIST. KOKRAJHAR BTAD
ASSAM
VERSUS
DIVISIONAL MANAGER and 3 ORS,
NATIONAL INSURANCE CO. LTD. AT KOKRAJHAR, P.O., DIST.
KOKRAJHAR, BTAD ASSAM, PIN 783370
2:BRANCH MANAGER
NATIONAL INSURANCE CO. LTD. AT KOKRAJHAR
P.O. DIST. KOKRAJHAR
BTAD ASSAM
PIN 783370
3:JITEN RAY
S/O LATE CHENI RAM ROY
VILL. and P.O. CHIPANCHILA
P.S. and DIST. KOKRAJHAR BTAD
Page No.# 2/4
ASSAM
PIN 783370
4:TARUN SINGHA
S/O LATE LAKHGI KANTA SINGHA
VILL. SALBARI
P.O. and DIST. BONGAIGAON
ASSAM
PIN 78338
Advocate for the Petitioner : MR.R K MUSHAHARY
Advocate for the Respondent : MR S R NAWAZ
Linked Case : I.A.(Civil)/1780/2017
THE NATIONAL INSURANCE CO. LTD.
SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA
REGISTERED HEAD OFFICE AT 3
MIDDLETON STREET
CALCUTTA 700071 REPRESENTED BY THE ASSTT. MANAGER
GAUHATI REGIONAL OFFICE BHANGAGARH
GUWAHATI 781005
VERSUS
SMTI TUNTRI NARZARY and 4 ORS
W/O LATE JYOTISH NARZARY
2:NAL KUMAR NARZARY
S/O LATE JYOTISH NARZARY
3:MISS FWRMAINA NARZARY
D/O LATE JYOTISH NARZARY
ALL ARE R/O VILL. KHAGRABARI
P.O. BANARGAON
P.S. DOTMA
DIST. KOKRAJHAR
BTAD
ASSAM
PIN 783347
Page No.# 3/4
4:JITEN RAY
S/O LATE CHENI RAM RAY
VILL. CHIPONCHILA KALIPARA
P.O. CHIPONCHILA
DIST. BONGAIGAON
ASSAM
PIN 783380 OWNER
5:TARUN SINGHA
S/O SRI LAKHI KT. SINGHA
VILL. SALBARI
P.O. BONGAIGAON
DIST. BONGAIGAON
ASSAM
PIN 783389 DRIVER
------------
Advocate for : MR.S P SHARMA
Advocate for : MR.J U AHMEDR- 1
2and3 appearing for SMTI TUNTRI NARZARY and 4 ORS
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
12.03.2021
Heard Ms. R.D. Mazumdar, learned counsel for the applicant/ Insurance Company and
Mr. J.U. Ahmed, learned counsel for the respondent Nos. 1, 2 & 3. None appears for the
respondent Nos. 4 & 5 inspite of notices being recorded to have been duly served in the office
notice
This I.A. has been filed by the Insurance Company seeking condonation of delay of 157
days that has occurred in filing the connected statutory appeal.
Mr. J.U. Ahmed, learned counsel for the respondent Nos. 1, 2 & 3, however, does not
object to the condonation of the delay as this is a connected appeal in respect of the same of
order passed by the learned Tribunal in MAC Case No. 55/2014 in Judgment dated 12.07.2016
against which the claimant has also filed an appeal seeking enhancement of the award.
Having heard the learned counsel of both sides and having perused the grounds taken, I
am satisfied that the application seeking condonation of delay of 157 days can be allowed and
the same is allowed.
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The I.A. stands disposed off.
Registry to register the connected MAC Appeal and list the same accordingly.
JUDGE
Comparing Assistant
