Smti. Pinky Khaglary vs New India Assurance Company ...
2023 Latest Caselaw 1412 Gua

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GAHC010311462019




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

                          Case No. : I.A.(Civil)/14/2020

         SMTI. PINKY KHAGLARY
         D/O- SHIBO KHAGLARY, R/O- VILL.- SHIALMARY UNDER DUDHNOI
         POLICE STATION, P.O. DUDHNOI, DIST.- GOALPARA, ASSAM- 783122.



         VERSUS

         NEW INDIA ASSURANCE COMPANY LIMITED AND 5 ORS.
         REP. BY THE DIVISIONAL MANAGER, BONGAIGAON DIVISION, P.O., P.S.
         AND DIST.- BONGAIGAON, ASSAM- 783380. (INSURER OF THE VEHICLE
         NO. AS-18C-5602).

         2:SHRI SUKCHAN BARDAN
          S/O- UDOY BARDAN
          R/O- VILL.- SAPLANGKATA
          P.O. DARKA
          DIST.- GOALPARA
         ASSAM- 783120. (OWNER OF THE VEHICLE NO. AS-18C-5602).

         3:SHRI BIKROB BARDAN
          S/O- UDOY BARDAN
          R/O- VILL.- SAPLANGKATA
          P.O. DARKA
          DIST.- GOALPARA
         ASSAM- 783120. (DRIVER OF THE VEHICLE NO. AS-18C-5602).

         4:SHRI SUBH NARAYAN SAH
          S/O- SUKDEV SAH
          R/O- H/NO. 18
          B/L NO. 5
          GOARAM MIKIR PATH NEAR HINDU SCHOOL
          P.O. BASISTHA
          GUWAHATI- 781029
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               DIST.- KAMRUP(M)
               ASSAM. (OWNER OF THE VEHICLE NO. AS-01FC-5066).

               5:SHRI MONORANJAN DAS
                S/O- UPAN CHANDRA DAS
                R/O- ORINTOLI
                DHEKIDA
                DHEKIAJULI
                P.O. DHEKIAJULI
                DIST.- SONITPUR
               ASSAM- 784110. (DRIVER OF THE VEHICLE NO. AS-01FC-5066).

               6:ORIENTAL INSURANCE COMPANY LIMITED
                REP. BY THE DIVISIONAL MANAGER
                BONGAIGAON DIVISION
                P.O.
                P.S. AND DIST.- BONGAIGAON
               ASSAM- 783380. (INSURER OF THE VEHICLE NO. AS-01FC-5066)

Advocate for the Petitioner        : MR. D DAS

Advocate for the Respondent : MR. R C PAUL (R6)




                                      BEFORE
                         HONOURABLE MRS. JUSTICE MALASRI NANDI

                                                    ORDER

Date : 04-04-2023

Heard Mr. M. Baruah, learned counsel appearing on behalf of Mr. D. Das, learned counsel for the applicant. Also heard Ms. M. Choudhury, learned counsel appearing for the respondent No. 1 and Mr. K.R. Das, learned counsel appearing on behalf of Ms. M. Bharati, learned counsel for the respondent No. 6.

As per office note dated 07.01.2022 notice has been served upon respondent Nos. 2,3 & 5.

This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 77 days in filing the connected MAC Appeal against the judgment and order dated 16.03.2017 passed by the learned Member, MACT, Goalpara in MAC Case No. 172/2014.

The ground of delay has been shown in the petition. I have perused the same and found it satisfactory. On the other hand the learned counsel for the respondent has made no objection against the prayer of the petitioner.ew

Hence, the delay in filing the connected MAC appeal is condoned and the I.A.(Civil) is disposed of.

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Registry shall register the appeal and list the same for admission.

The name of Ms. M. Choudhury, learned counsel for the respondent No. 1 be reflected in the appeal.

JUDGE

Comparing Assistant