Sova Sinha vs Raju Basumatari And Anr
2024 Latest Caselaw 5772 Gua

Gauhati High Court

Sova Sinha vs Raju Basumatari And Anr on 12 August, 2024

                                                                       Page No.# 1/2

GAHC010000152024




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

                                Case No. : I.A.(Civil)/139/2024

            SOVA SINHA
            W/O LATE AMAL KR. SINHA,
            VILL.- ARUNODOY PATH, CHRISTIAN BASTI, P.O.- GUWAHATI- 781005,
            DIST.- KAMRUP (M) (ASSAM).



            VERSUS

            RAJU BASUMATARI AND ANR.
            S/O GHANA BASUMATARI,
            VILL.- HOUSE NO. 2, GANESHPUR, LALMARI, P.S.- BASISTHA- 781029,
            DIST.- KAMRUP (M) (ASSAM).

            2:UNITED INDIA INSURANCE CO. LTD
             REP. BY ITS REGIONAL MANAGER
             G.S. ROAD
             CHRISTIAN BASTI
             P.O.- GUWAHATI- 781005
             DIST.- KAMRUP (M) (ASSAM)

Advocate for the Petitioner   : MR. A R AGARWALA, MR R J GOSWAMI,MR ADITYA
AGARWALA

Advocate for the Respondent : MRS. S ROY (r-2),




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                           ORDER

Date : 12-08-2024 Page No.# 2/2

Heard Mr. A.R. Agarwal, learned counsel for the applicant and Ms. F.N. Zaman on behalf of Mrs. S. Roy, learned counsel for respondent No. 2.

This is an application under Section 5 of the Limitation Act praying for condonation of delay of 24 days in preferring the connected appeal against the judgment and order dated 30.08.2023 passed by learned Member, Motor Accident Claims Tribunal No. 1, Kamrup(M), Guwahati in MAC Case No. 2049 of 2017.

The delay in not preferring the connected appeal on time has been explained in para 3 of the condonation petition.

On consideration, this Court is satisfied that the applicant has shown sufficient cause for not preferring the connected appeal within a stipulated time. Moreover, the learned counsel for respondent has no objection if the delay of 24 days in preferring the connected appeal is condoned.

Accordingly, delay of 24 days in preferring the connected appeal is hereby condoned.

Office shall register the connected appeal and place for admission on a date to be fixed by Registry.

Let the name of Ms. S. Roy be reflected as learned counsel for respondent No. 2 in the Cause List.

JUDGE Comparing Assistant