The Oriental Insurance Co. Ltd vs Kamala Rajkumari And 4 Ors
2021 Latest Caselaw 2063 Gua

                                                                  Page No.# 1/3

GAHC010318122019




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

                         Case No. : I.A.(Civil)/1283/2021

         THE ORIENTAL INSURANCE CO. LTD.,
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI-7.



         VERSUS

         KAMALA RAJKUMARI AND 4 ORS.
         W/O- LATE PRADIP RAJKUMAR, R/O- VILL.- DUDPUR, P.S. KATIGORAH,
         CACHAR, ASSAM- 788025.

         2:LAXMAN SARNADEEP RAJKUMAR
          S/O- LATE PRADIP RAJKUMAR
          R/O- VILL.- DUDPUR
          P.S. KATIGORAH
          CACHAR
         ASSAM- 788025.

         3:CHOTU PAUL
          S/O- LATE PRADIP RAJKUMAR
          R/O- VILL.- DUDPUR
          P.S. KATIGORAH
          CACHAR
         ASSAM- 788025. (RESPONDENT NOS. 2 AND 3 ARE MINORS
         THEY RESIDE WITH THEIR MOTHER BEING NATURAL GUARDIAN AND
         AS SUCH MINORS ARE REP. BY THEIR MOTHER KAMALA RAJKUMARI.

         4:MRS. FULL MARY KHONGSIT
          R/O- BHOLAGANJ
          EAST KHASI HILLS
          MEGHALAYA
          PIN- 793108.
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            5:BIPLOB DAS
             S/O- KUKIL DAS
             R/O- BHOLAGANJ SHELLA
             P.S. SOHRA
             EAST KHASI HILLS
             MEGHALAYA
             PIN- 793108

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :




             Linked Case : MACAPP/18824/2019

            THE ORIENTAL INSURANCE CO. LTD.




             VERSUS

            SMT. KAMALA RAJKUMARI AND 4 ORS.



            ------------
            Advocate for : MR. S K GOSWAMI
            Advocate for : appearing for SMT. KAMALA RAJKUMARI AND 4 ORS.



             Linked Case : I.A.(CIVIL)/18827/2019

            THE ORIENTAL INSURANCE CO. LTD.




             VERSUS

            SMT. KAMALA RAJKUMARI AND 4 ORS.
                                                                             Page No.# 3/3


            ------------
            Advocate for :
            Advocate for : appearing for SMT. KAMALA RAJKUMARI AND 4 ORS.



                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                       ORDER

Date : 03.09.2021

The Court proceedings have been conducted through online court proceeding services.

Heard Mr. S.K. Goswami, learned counsel for the applicant.

This application is filed under Section 5 of the Limitation Act, 1963 read with proviso to Section 173(1) of Motor Vehicles Act, 1988 seeking condonation of delay of 2693 days in preferring the connected appeal against the judgment and award dated 20.04.2012 passed by the Learned Member, Motor Accident Claims Tribunal, Cachar, at Silchar, in MAC Case no. 989/2007.

Issue notice, returnable in 4 (four) weeks.

The applicant shall take steps for service of notice on the opposite party by registered post with A/D as well as by usual process within 5 (five) days.

List the case after 4 (four) weeks.

JUDGE

Comparing Assistant