The National Insurance Company ... vs Sarumala Nahar Deka And 2 Ors
2023 Latest Caselaw 1950 Gua

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GAHC010084032023




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

                        Case No. : I.A.(Civil)/1239/2023

         THE NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STEET, KOLKATA
         700071 AND REGIONAL OFFICE AT GS ROAD, BHANGAGARH, GUWAHATI
         5, REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL OFFICE
         GUWAHATI



         VERSUS

         SARUMALA NAHAR DEKA AND 2 ORS.
         MOTHER OF DECEASED
         RESIDENT OF VILLAGE NO. 2, CHALAKATAKI, PS DULIAJAN,
         DIBRUGARH, ASSAM, 786602

         2:KRISHNA KANTA NAHAR DEKA
          FATHER OF DECEASED
         RESIDENT OF VILLAGE NO. 2
          CHALAKATAKI
          PS DULIAJAN
          DIBRUGARH
         ASSAM
          786602

         3:DR. NITYA NARAYAN MAHANTA
          S/O LATE YADAV MAHANTA
         RESIDENT OF PARLLY PS PALASHBARI
          DIST KAMRUP
         ASSAM
          78112
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                              NATIONAL LOK-ADALAT
                     (HELD ON 13TH OF MAY, 2023 AT 10:30 A.M.)


                              I.A.(Civil)/1239/2023
                                    in
                              MACApp./4346/2023 (Filing Number)
                              National Insurance Company Limited
                                                                          - Applicant
                                           Vs.
                              Sarumala Nahar Deka and 2 Ors.
                                                                      - Respondents
                                         PRESENT
                     HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA


                              Name of the conciliators:
                              Ms. Nirupama Baruah and
                              Mr. Debashish Bhattacharya


                                     O R D E R

The Insurance Company is represented by its officials. The claimants are represented by the learned counsel(s).

This Interlocutory Application has been filed for condonation of the delay of 37 (thirty-seven) days in filing the connected appeal against the judgment and order dated 15.11.2022 passed by the learned Member, MACT No.1, Kamrup (M) in MAC Case No.1175/2016.

A perusal of the records, the grounds cited for condonation of delay are found to be satisfactory and as such, the delay is condoned.

Registry shall number the connected MAC Appeal.

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The matter stands disposed of.

JUDGE

Comparing Assistant