The Oriental Insurance Co. Ltd vs Lakshi Das And 4 Ors
2024 Latest Caselaw 6032 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Lakshi Das And 4 Ors on 19 August, 2024

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GAHC010162572024




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

                         Case No. : I.A.(Civil)/2435/2024

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI- 7.



         VERSUS

         LAKSHI DAS AND 4 ORS.
         W/O LATE NANDA DAS,
         VILL.- JALJALI, HOWLY TOWN, WARD NO. 2, P.O. AND P.S.- HOWLY, DIST.-
         BARPETA, ASSAM, PIN- 781316.

         2:JAMUNA BALA DAS
         W/O LATE SUNIL DAS

         VILL.- JALJALI
         HOWLY TOWN
         WARD NO. 2
         P.O. AND P.S.- HOWLY
         DIST.- BARPETA
         ASSAM
         PIN- 781316.

         3:SOURBH DAS
          S/O LATE NANDA DAS

         VILL.- JALJALI
         HOWLY TOWN
         WARD NO. 2
         P.O. AND P.S.- HOWLY
         DIST.- BARPETA
         ASSAM
         PIN- 781316.
                                                                              Page No.# 2/3

            (BEING MINOR
             REP. BY HIS MOTHER I.E. RESPONDENT NO. 1).

            4:AMZAD ALI
             S/O SAMSUL HOQUE

            VILL.- HAZIPARA
            P.O. AND P.S.- HOWLY
            DIST.- BARPETA
            ASSAM
            PIN- 781316.

            5:ANOWAR HUSSAIN
             S/O BHALU MIYA

            VILL.- CHENGULIA
            P.O.- KALAHBHANGA
            P.S.- BARPETA ROAD
            DIST.- BARPETA
            ASSAM
            PIN- 781315

Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

19.08.2024

Heard Mr. R. Sharma, learned counsel for the applicant.

This interlocutory application under Section 5 of the Limitation Act is preferred by the applicant Oriental Insurance Company Ltd., for condonation of delay of 21 days in preferring connected appeal against the judgment and award dated 20.03.2024 passed by the learned Member, Motor Accident Claims Tribunal, Bajali, Pathsala, in MAC Case No.98/2019.

Page No.# 3/3

Let notice be issued to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

List after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant