The Oriental Insurance Co. Ltd vs Gita Devi And 2 Ors
2024 Latest Caselaw 4842 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Gita Devi And 2 Ors on 15 July, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                    Page No.# 1/3

GAHC010128922024




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

                           Case No. : I.A.(Civil)/2011/2024

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



         VERSUS

         GITA DEVI AND 2 ORS.
         W/O PIYALI NATH,
         VILL.- GASPARA, KAKATI GAON, P.O.- CHAPARMUKH, P.S.- RAHA, DIST.-
         NAGAON, ASSAM, PIN- 782425.

         2:SADDAM HUSSAIN
          S/O JALAL UDDIN

         P/ADD- KAKATHIGAON
         P.O.- KAKTHIGAON
         P.S.- KAMRUP
         DIST.- NAGAON
         ASSAM
         PIN- 782425.
         T/ADD- M SEN
         DOKMOKA
         P.O.- DOKMOKA
         P.S.- DOKMOKA
         DIST.- KARBI ANGLONG
         ASSAM
         PIN- 782441.

         3:NASIR UDDIN
          S/O ABDUL ALI

         VILL.- KAKATHIGAON
                                                                         Page No.# 2/3

             P.O.- KAKATHIGAON
             P.S.- KAMRUP
             DIST.- NAGAON
             ASSAM
             PIN- 782425

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :

             Linked Case : MAC App./6383/2024

            THE ORIENTAL INSURANCE CO LTD



             VERSUS

            GITA DEVI AND 2 ORS A



            ------------
            Advocate for : MR. S K GOSWAMI
            Advocate for : appearing for GITA DEVI AND 2 ORS A



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 15.07.2024

Heard Mr. S.K. Goswami, the learned counsel appearing for the applicant.

This is an application u/s 5 of the Limitation Act praying for condonation of delay of 19 days in preferring the appeal against the judgment and award dated 05.02.2024 passed by the MACT, Nagaon in MAC Case No. 279/2022.

Considering the lesser days of delay, no notice is required to be sent to the opposite parties.

Page No.# 3/3

Therefore, the delay stands condoned.

The connected MAC Appeal shall be registered and listed for admission hearing.

The IA stands disposed of.

JUDGE

Comparing Assistant