Smti. Septemi Sangma vs United India Insurance Co. Ltd And ...
2022 Latest Caselaw 2936 Gua

                                                                     Page No.# 1/2

GAHC010114602019




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

                                Case No. : I.A.(Civil)/2023/2019

            SMTI. SEPTEMI SANGMA
            W/O- LATE KIRIPSON SANGMA, PERMANENT R/O- VILL.- RONGKHANG
            RESERVE FOREST, P.S. BOITHA LANGSO, DIST.- KARBI ANGLONG, ASSAM
            AND PRESENTLY RESIDING AT C/O- SRI ANIL MANTA, VILL.- SILCHANG,
            P.O. NELLIE, P.S. JAGIROAD, DIST.- MORIGAON, ASSAM, PIN- 782410.



            VERSUS

            UNITED INDIA INSURANCE CO. LTD AND ANR
            DIVISIONAL MANAGER, ARUN PRAKASH MANSION, FLOOR NO. 1,
            BHANGAGARH, G.S. ROAD, GUWAHATI- 781018, DIST.- KAMRUP(M),
            ASSAM. (INSURER OF THE VEHICLE NO. ML-08A-0609, SUPER BUS).

            2:SRI JOHNBERTH SANGMA
             S/O- DOLO MARAK
             R/O- VILL.- FANCY VALLEY
             P.O. AND P.S. TURA
             DIST.- WEST GARO HILLS
             MEGHALAYA
             PIN- 794001. (OWNER OF THE VEHICLE NO. ML-08A-0609
             SUPER BUS)

Advocate for the Petitioner   : MR. A BARUAH

Advocate for the Respondent : MR. K K BHATTA
                                                                         Page No.# 2/2

                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

11.08.2022 Heard Mr. A. Baruah, learned counsel for the applicant/claimant. This application has been filed by the applicant/claimant seeking condonation of delay of 471 days which had occurred in preferring the connected appeal against the Judgment and Award dated 07.11.2017 passed by the learned Member, MACT, Morigaon in MAC(D) Case No. 64/2014.

Ms. L. Sharma, learned counsel has entered appearance on behalf of the opposite party No. 1 and prays for two weeks time to file objections.

Prayer is allowed.

Let the matter be listed after two weeks.

JUDGE

Comparing Assistant