Gauhati High Court
Page No.# 1/6 vs Mr. Bedanidhi Newar And Anr on 9 August, 2022
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GAHC010044632020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1437/2020
SRI SADAN KHARAI AND 5 ORS
S/O LATE D. KHARAI, R/O VILL. MAKHAGURI, P.O. ULUKUNCHI, MOUZA
AMBRI, P.S. BAITHALANGSO, DIST. KARBI ANGLONG, ASSAM, PIN 782410
2: SMTI CHANCHALI KHARAI
W/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410
3: SMTI SUNALI KHARAI
D/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410
4: PHAGUSING KHARAI
S/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410
Page No.# 2/6
5: RIYANSING KHARAI
S/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410
6: RASHMITA KHARAI
D/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410 (APPELLANT NO. 3 TO 6 BEING MINORS ARE REPRESENTED
BY THEIR FATHER
APPELLANT NO. 1
VERSUS
MR. BEDANIDHI NEWAR AND ANR
S/O SRI CHANDRA BAHADUR NEWAR, R/O VILL. BOTAHGHURI, NEAR
GANESH MANDIR, PANJABARI, GUWAHATI-37, DIST. KAMRUP, ASSAM.
2:UNITED INDIA INSURANCE CO. LTD.
REPRESENTED BY THE REGIONAL MANAGER
GUWAHATI REGIONAL OFFICE
G.S. ROAD
CHRISTIANBASTI
GUWAHATI-
Advocate for the Petitioner : MR. M TALUKDAR
Advocate for the Respondent : MR V K BAROOAH
Linked Case : MAC.App/2591/2020 (Filing Number)
SRI SADAN KHARAI AND 5 ORS
S/O LATE D. KHARAI
Page No.# 3/6
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410
2: SMTI CHANCHALI KHARAI
W/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410
3: SMTI SUNALI KHARAI
D/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410
4: PHAGUSING KHARAI
S/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410
5: RIYANSING KHARAI
S/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410
Page No.# 4/6
6: RASHMITA KHARAI
D/O SRI SADAN KHARAI
R/O VILL. MAKHAGURI
P.O. ULUKUNCHI
MOUZA AMBRI
P.S. BAITHALANGSO
DIST. KARBI ANGLONG
ASSAM
PIN 782410 (APPELLANT NO. 3 TO 6 BEING MINORS ARE REPRESENTED BY
THEIR FATHER
APPELLANT NO. 1)
VERSUS
MR. BEDANIDHI NEWAR AND ANR
S/O SRI CHANDRA BAHADUR NEWAR
R/O VILL. BOTAHGHURI
NEAR GANESH MANDIR
PANJABARI
GUWAHATI-37
DIST. KAMRUP
ASSAM.
2:UNITED INDIA INSURANCE CO. LTD.
REPRESENTED BY THE REGIONAL MANAGER
GUWAHATI REGIONAL OFFICE
G.S. ROAD
CHRISTIANBASTI
GUWAHATI-5
------------
Advocate for : MR. M TALUKDAR
Advocate for : appearing for MR. BEDANIDHI NEWAR AND ANR
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 09.08.2022
Office Note dated 02.08.2022 reflects service on
respondent No.1 is completed as the same was received by his
wife.
Mr. M. Talukdar, learned counsel appears for the
applicant and Mr. V. K. Baruah, learned counsel appears for the
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respondent No.2.
Although the Office note reflects service on respondent
No.1 to be complete but none had represented for the
respondent No.1 today when the matter is called up. None
appears for respondent No.2 also although it is shown to be
represented by a Counsel.
This Interlocutory Application has been filed for
condonation of delay of 87 (eighty seven) days in filing the
accompanying appeal. The appeal has been preferred by the
claimants being aggrieved by the Judgment and Award dated
28.08.2019 passed by the learned Member, MACT, Morigaon,
Assam in MAC Case No. 04/2012.
Upon hearing the learned counsels appearing for the
parties and upon perusal of the pleadings, it is seen that the
delay has been sufficiently explained. The explanation put
forth for the delay that has occurred does not reveal any mala
fides nor can it be seen as a dilatory strategy. On the grounds
urged in the I.A., this Court finds that the delay that had
occurred in filing the accompanying appeal can be condoned.
Relying upon the principle laid down in N. Balakrishnan -Vs-
M. Krishnamurthy reported in (1998) 7 SCC 123, the delay of
87 (eighty seven) days in filing the accompanying appeal
against the Judgment and Award dated 28.08.2019 passed by
the learned Member, MACT, Morigaon, Assam in MAC Case No.
04/2012 is hereby condoned.
Interlocutory Application is accordingly allowed and
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disposed of.
Registry is directed to number the accompanying appeal
and list it before the Court after 2 (two) weeks.
JUDGE
Comparing Assistant
