Page No.# 1/3 vs The Oriental Insurance Company ...
2022 Latest Caselaw 1242 Gua

                                                                  Page No.# 1/3

GAHC010076502019




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

                         Case No. : I.A.(Civil)/1196/2019

         SMTI. ANIMA TANTI AND 3 ORS.
         W/O- LATE PRADEEP TANTI, R/O- DARUGA TEA ESTATE, P.O. DARUGA TEA
         ESTATE, P.S. BOKAJAN, DIST.- KARBI ANGLONG, ASSAM AND PRESENTLY
         RESIDING AT BORPATHAR TOWN, P.O. AND P.S. BORPATHAR, DIST.-
         GOLAGHAT, PIN- 785625, ASSAM.

         2: SMTI. KRISHNA TANTI
         W/O- LATE BASUDEV TANTI
          R/O- DARUGA TEA ESTATE
          P.O. DARUGA TEA ESTATE
          P.S. BOKAJAN
          DIST.- KARBI ANGLONG
         ASSAM AND PRESENTLY RESIDING AT BORPATHAR TOWN
          P.O. AND P.S. BORPATHAR
          DIST.- GOLAGHAT
          PIN- 785625
         ASSAM.

         3: MISS DIPIKA TANTI
          D/O- LATE PRADEEP TANTI
          R/O- DARUGA TEA ESTATE
          P.O. DARUGA TEA ESTATE
          P.S. BOKAJAN
          DIST.- KARBI ANGLONG
         ASSAM AND PRESENTLY RESIDING AT BORPATHAR TOWN
          P.O. AND P.S. BORPATHAR
          DIST.- GOLAGHAT
          PIN- 785625
         ASSAM.

         4: MISS ANAMIKA TANTI
          (APPELLANT NO. 2 AND 3 ARE MINOR AND REP. BY THEIR MOTHER I.E.
         APPELLANT NO. 1).
         D/O- LATE PRADEEP TANTI
                                                                       Page No.# 2/3

             R/O- DARUGA TEA ESTATE
             P.O. DARUGA TEA ESTATE
             P.S. BOKAJAN
             DIST.- KARBI ANGLONG
             ASSAM AND PRESENTLY RESIDING AT BORPATHAR TOWN
             P.O. AND P.S. BORPATHAR
             DIST.- GOLAGHAT
             PIN- 785625
             ASSAM

            VERSUS

            THE ORIENTAL INSURANCE COMPANY LTD. AND ANR
            (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI- 781007, REP. BY THE
            ASSISTANT MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI,
            GUWAHATI- 781007. (INSURER OF AS-09-D-0652, MOTOR CYCLE).

            2:SRI ANKUR BISWAS
             S/O- SRI AMAR BISWAS
            VILL.- TILA BASTI
             P.S. KHOT-KHATI
             DIST.- KARBI ANGLONG- 782480. OWNER CUM DRIVER OF AS-09-D-0652
             MOTOR CYCLE)

Advocate for the Petitioner   : MS. S KHANIKAR

Advocate for the Respondent : MR. R C PAUL




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 06-04-2022

Heard Ms. P. Baruah, learned counsel for the applicant and Mr. R.C. Paul, learned counsel for the respondent No. 1 Insurance Company.

By this application under Section 5 of the Limitation Act, the applicant has prayed for condonation of 12 days delay in filing the connected appeal.

Page No.# 3/3

Mr. Paul has fairly submitted that the Insurance Company has no objection, if the prayer of the applicant is allowed.

Accordingly the delay of 12 days in filing the connected appeal stands condoned.

The Registry shall register the connected appeal and list for admission hearing.

In the meantime, copy of the appeal memo along with the impugned judgment shall be provided to Mr. Paul.

The interlocutory application is disposed of.

JUDGE

Comparing Assistant