Page No.# 1/3 vs Kalpana Nath Das And 2 Ors
2024 Latest Caselaw 302 Gua

Gauhati High Court

Page No.# 1/3 vs Kalpana Nath Das And 2 Ors on 19 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                    Page No.# 1/3

GAHC010146282023




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

                         Case No. : I.A.(Civil)/153/2024

         PURNIMA DAS AND 3 ORS.
         W/O LATE RAMESH DAS,
         R/O QUARTER NO. 173, OIL INDIA COLONY, DULIAJAN, P.S.- DULIAJAN,
         DIST.- DIBRUGARH, ASSAM.

         2: ABHINAB DAS
          S/O LATE RAMESH DAS

         R/O QUARTER NO. 173
         OIL INDIA COLONY
         DULIAJAN
         P.S.- DULIAJAN
         DIST.- DIBRUGARH
         ASSAM.

         3: ANUPAM DAS
          S/O LATE RAMESH DAS

         R/O QUARTER NO. 173
         OIL INDIA COLONY
         DULIAJAN
         P.S.- DULIAJAN
         DIST.- DIBRUGARH
         ASSAM.

         4: DOLLY DAS
          D/O LATE RAMESH DAS

         R/O QUARTER NO. 173
         OIL INDIA COLONY
         DULIAJAN
         P.S.- DULIAJAN
         DIST.- DIBRUGARH
         ASSAM
                                                                                  Page No.# 2/3


            VERSUS

            KALPANA NATH DAS AND 2 ORS.
            S/O SRI PARAM KUMAR DAS,
            VILL.- MORICHA GAON, P.S.- CHABUA, DIST.- DIBRUGARH, ASSAM, PIN-
            781121.

            2:PRANAB PHUKAN
             S/O LATE DIGHALA PHUKAN

            VILL.- KHANJIKHUWA
            P.S.- CHABUA
            DIST.- DIBRUGARH
            ASSAM
            PIN- 781121.

            3:NEW INDIA ASSAURANCE COMPANY LTD.
             REGIONAL OFFICE AT ULUBARI
             GUWAHATI- 781007
             DIST.- KAMRUP (M)
            ASSAM. (REP. BY ITS REGIONAL MANAGER)

Advocate for the Petitioner   : MR D MONDAL

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 19.01.2024

Heard Mr. D Mondal, learned counsel for the applicants.

By this application filed under Section 173 (1) of the Motor Vehicle Act, 1988 read with Section 5 of the Limitation Act, the applicant has prayed for condoning a delay of 420 days in filing the connected MAC Appeal vide Judgment and award dated 15.02.2023 passed by the learned Member, MACT in MAC Case No. 2531/2015.

Issue notice to the opposite parties.

Steps by Registered post with A/D as well as through Usual Process, returnable within 4(four) Page No.# 3/3

weeks.

List accordingly.

JUDGE

Comparing Assistant