Smti. Dineswari Bordoloi Konwar vs National Insurance Co. Ltd. And ...
2023 Latest Caselaw 2114 Gua

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GAHC010304432019




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

                                Case No. : I.A.(Civil)/60/2020

            SMTI. DINESWARI BORDOLOI KONWAR
            W/O LATE SATRA SING BORDOLOI, RESIDENT OF VILLAGE BHUYANGURI,
            P.S. AND DIST.MORIGAON, ASSAM



            VERSUS

            NATIONAL INSURANCE CO. LTD. AND ANR
            REGIONAL MANAGER (DIVISIONAL OFFICE, GUWAHATI), BHANGAGARH,
            GUWAHATI-781005, DIST. KAMRUP(M), ASSAM
            INSURER OF VEHICLE NO. AS-21-C-3682 (TATA MAGIC)



Advocate for the Petitioner   : MR. A BARUAH

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 22-05-2023

Heard Mr. A Baruah, learned counsel for the applicant.

None appears for the respondent even after service of notice. This is an application for condonation of delay of 308 days in preferring the connected appeal by the appellant against the Page No.# 2/2

judgment and award dated 31.10.2018 passed by the learned Member, Motor Accident Claims Tribunal, Morigaon in MAC Case No.38/2016.

Considering the submission of the learned counsel for the applicant as well as the pleadings made in paragraph 6 of the interlocutory application and after considering the same, this Court is of the considered opinion that the present applicant was prevented by sufficient cause in preferring the connected appeal within time.

Accordingly, the delay is condoned. I.A stands disposed of.

JUDGE

Comparing Assistant