National Insurance Company Ltd vs Dipankar Das And 2 Ors
2024 Latest Caselaw 5805 Gua

Gauhati High Court

National Insurance Company Ltd vs Dipankar Das And 2 Ors on 12 August, 2024

                                                                          Page No.# 1/3

GAHC010246732023




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

                                Case No. : I.A.(Civil)/3693/2023

            NATIONAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET,KOLKATA
            AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI REGIONAL
            OFFICE AT GS ROAD, BHANGAGARH. GUWAHATI 05



            VERSUS

            DIPANKAR DAS AND 2 ORS.
            S/O SRI SUBUDH DAS,
            RESIDENT OF VILLAGE DOLAPANI, PS ULUWONI, PS 782425, DIST
            NAGAON, ASSAM

            2:SRI SUBAL DAS
             S/O SRI PARIMAL DAS
            RESIDENT OF VILLAGE SOLLONG DOLAPANI

            PS ULUWONI
            782425
            DIST NAGAON
            ASSAM

            3:MD. SIDDIQUE ALI
             S/O LATE E. ALI
            RESIDENT OF VILLAGE HATIBONDHA
             PS ULUWONI
             782425
             DIST. NAGAON
            ASSAM

Advocate for the Petitioner   : MR. K K BHATTA, MRS L SHARMA

Advocate for the Respondent : MS A BORAH(R-1,), MS. J GHOSH(R-2,3),MS. U NANDA(R-
                                                                      Page No.# 2/3

2,3),MR. S C BISWAS(R-1)


                                 BEFORE
                     HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

Date : 12-08-2024

Heard Mr. K.K. Bhatta, learned counsel for the applicant and Ms. A. Bora, learned counsel for respondent No. 1 and Ms. J. Ghosh, learned counsel for respondent Nos. 2 and 3.

This is an application under Section 5 of the Limitation Act praying for condonation of delay of 20 days in preferring the connected appeal against the judgment and award dated 31.05.2023 passed in MAC Case No. 7 of 2017 by the learned Member, Motor Accident Claims Tribunal, Nagaon in MAC Case No. 7 of 2017.

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

Upon perusal of the said explanation, this Court is satisfied that the applicant has been able to show 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 20 days in preferring the connected appeal is condoned.

Accordingly, delay of 20 days in preferring the connected appeal is hereby condoned.

Office shall register the connected appeal and place for admission on a Page No.# 3/3

date to be fixed by Registry.

JUDGE

Comparing Assistant