Page No.# 1/3 vs United India Insurance Company ...
2023 Latest Caselaw 180 Gua

                                                               Page No.# 1/3

GAHC010167522022




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

                        Case No. : I.A.(Civil)/2682/2022

         HIMANI NATH AND 3 ORS .
         W/O LATE JOGEN NATH,
         RESIDENT OF VILLAGE BHULUKADABA, PO BHULUKADABA, PS
         SORBHOG, DIST BARPETA, ASSAM, 781317

         2: KANCHAN NATH
         W/O LATE BIBEK NATH

         RESIDENT OF VILLAGE BHULUKADABA
         PO BHULUKADABA
         PS SORBHOG
         DIST BARPETA
         ASSAM
         781317

         3: DHRITIMA NATH

          D/O LATE JOGEN NATH

         RESIDENT OF VILLAGE BHULUKADABA
         PO BHULUKADABA
         PS SORBHOG
         DIST BARPETA
         ASSAM
         781317

         4: ANKUR NATH
          S/O LATE JOGEN NATH

         RESIDENT OF VILLAGE BHULUKADABA
         PO BHULUKADABA
         PS SORBHOG
         DIST BARPETA
         ASSAM
                                                                  Page No.# 2/3

            781317
            TO BE REPRESENTED BY PET. NO.

            VERSUS

            UNITED INDIA INSURANCE COMPANY LIMITED AND 2 ORS
            REPRESENTED BY ITS REGIONAL MANAGER, GS ROAD, BHANGAGARH,
            GUWAHATI, KAMRUP M ASSAM 781005

            2:SHRI NILABHJYOTI DAS

             S/O LATE UTTAM CH. DAS

            VILLAGE BAIRAPUR
            PO NOONTOLA
            PS SORBHOG
            DIST BARPETA
            ASSAM 781317

            3:SHRI AMULYA BORO

             S/O NAGEN BORO

            PO SORBHOG
            PS SORBHOG
            DIST BARPETA
            ASSAM 78131

Advocate for the Petitioner   : MR. S AHMED

Advocate for the Respondent : MR. K K BHATTA (r-1)




             Linked Case :

            HIMANI NATH AND 3 ORS .



             VERSUS

            UNITED INDIA INSURANCE COMPANY LIMITED AND 2 ORS A
                                                                         Page No.# 3/3


           ------------
           Advocate for : MR. S AHMED
           Advocate for : appearing for UNITED INDIA INSURANCE COMPANY LIMITED
           AND 2 ORS A

                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 18.01.2023

Heard Mr. S. Ahmed, learned counsel for the applicants. Also heard Ms. L. Sarmah, learned counsel for the respondent No. 1/insurance company.

The present application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 197 days in filing the connected appeal against the judgment and award dated 01.11.2021 passed by ld. Member, MACT, Barpeta , Assam in Mac Case No. 210/2020.

Mr. Ahmed submits that the grounds of delay have been stated in the paragraph Nos. 5 and 6 of this petition.

Ms. Sarmah, the learned counsel for the respondent No.1/insurance company has no objection if the prayer of the applicants is allowed.

The grounds which are mentioned by the learned counsel for the applicants are satisfactory to consider the prayer. Accordingly, the delay of 197 days is condoned.

The Registry shall register the connected appeal and list it in admission column.

In view of above, the I/A stands disposed of.

JUDGE Comparing Assistant