Oriental Insurance Company Ltd vs Rukiya Begum And 4 Ors
2023 Latest Caselaw 633 Gua

                                                                Page No.# 1/4

GAHC010248892022




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

                         Case No. : I.A.(Civil)/3694/2022

         ORIENTAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A/25A27 ASAF ALI
         ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI- 7.REP.
         BY THE REGIONAL MANAGER.



         VERSUS

         RUKIYA BEGUM AND 4 ORS.
         W/O LT. HELAL UDDIN,
         VILL.- BANDARKUNA (JHARALA),
         P.S.- PATHERKANDI,
         DIST.- KARIMGANJ, ASSAM.

         2:SAHANA WAHIDA PARBEEN
          MINOR DAUGHTER OF THE DECEASED SO
         THEY ARE BEING REP. BY THEIR MOTHER
         THAT IS
          RESPONDENT NO. 1.
         D/O LT. HELAL UDDIN

         VILL.- BANDARKUNA (JHARALA)

         P.S.- PATHERKANDI

         DIST.- KARIMGANJ
         ASSAM.

         3:BEGUM LAHARA AKHATAR
          MINOR DAUGHTER OF THE DECEASED SO
         THEY ARE BEING REP. BY THEIR MOTHER
         THAT IS
          RESPONDENT NO. 1.
                                                   Page No.# 2/4

            D/O LT. HELAL UDDIN

            VILL.- BANDARKUNA (JHARALA)

            P.S.- PATHERKANDI

            DIST.- KARIMGANJ
            ASSAM.

            4:BEGUM TAHMIDA AKTHAR
             MINOR DAUGHTER OF THE DECEASED SO
            THEY ARE BEING REP. BY THEIR MOTHER
            THAT IS
             RESPONDENT NO. 1.
            D/O LT. HELAL UDDIN

            VILL.- BANDARKUNA (JHARALA)

            P.S.- PATHERKANDI

            DIST.- KARIMGANJ
            ASSAM.

            5:NARAYAN PAUL
             S/O LT. SUDHIR RUDRA PAUL

            VILL.- MOINA

            P.S.- PATHERKANDI

            DIST.- KARIMGANJ
            ASSAM

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :




             Linked Case :

            ORIENTAL INSURANCE COMPANY LTD .
                                                                      Page No.# 3/4

            VERSUS

           RUKIYA BEGUM AND 4 ORS . A



           ------------
           Advocate for : MS. S. MOCHAHARI
           Advocate for : appearing for RUKIYA BEGUM AND 4 ORS . A



            Linked Case :

           ORIENTAL INSURANCE COMPANY LTD .



            VERSUS

           RUKIYA BEGUM AND 4 ORS . A



           ------------
           Advocate for : MS. S. MOCHAHARI
           Advocate for : appearing for RUKIYA BEGUM AND 4 ORS . A



                                  BEFORE
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

Date : 20-02-2023

Heard Mr. S.Dutta, learned counsel for the applicant along with Mr. M. Talukdar, learned counsel for the respondent Nos. 1-4.

This is an application for condonation of delay of 75 days under Section 5 of the Limitation Act. 1963.

Mr. M. Talukdar, learned counsel for the respondents mentions that he has not have any objection to the condonatin of 75 days in filing the appeal against Page No.# 4/4

the Judgment and Order dated 18.07.2022 passed by the learned Member, Motor Accident claims Tribunal, Karimganj in MAC Case No. 41 of 2016.

On hearing the submissions made by both the parties, I find that the learned counsel for the appellant has shown sufficient cause for the delay of 75 days in para 4 of his condonation application, this delay of 75 days is condoned accordingly.

In view of the above, the I.A.(Civil)/3694/2022 stands allowed and disposed.

JUDGE

Comparing Assistant