United India Insurance Co Ltd vs Nandita Pegu And 5 Ors
2024 Latest Caselaw 2883 Gua

Gauhati High Court

United India Insurance Co Ltd vs Nandita Pegu And 5 Ors on 1 May, 2024

                                                                 Page No.# 1/3

GAHC010012052023




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

                         Case No. : I.A.(Civil)/415/2023

         UNITED INDIA INSURANCE CO LTD.
         HAVING ITS REGISTERED OFFICE AT 24, WHITES ROAD, CHENNAI AND
         ONE OF THE REGIONAL OFFICE AT GS ROAD, GUWAHATI 781005



         VERSUS

         NANDITA PEGU AND 5 ORS .
         W/O LATE HARA @ HORA KANTA PEGU,
         RESIDENT OF UJANI BIJOYPUR GAON, PS JONAI, DIST DHEMAJI, ASSAM
         787060

         2:DOIMUK PEGU
          S/O LATE HARA @ HORA KANTA PEGU

         RESIDENT OF UJANI BIJOYPUR GAON
         PS JONAI
         DIST DHEMAJI
         ASSAM 787060

         3:MISS PUNSANG PEGU
          D/O LATE HARA @ HORA KANTA PEGU

         RESIDENT OF UJANI BIJOYPUR GAON
         PS JONAI
         DIST DHEMAJI
         ASSAM 787060

         4:NUNI PEGU
          M/O LATE HARA @ HORA KANTA PEGU

         RESIDENT OF UJANI BIJOYPUR GAON
         PS JONAI
                                                                       Page No.# 2/3

             DIST DHEMAJI
             ASSAM 787060

            5:SRI PRANAB @ PRANAB MECH
             S/O SUREN MECH

            RESIDENT OF BOLAIGAON
            PS JONAI
            PO RATANPUR
            DIST DHEMAJI
            ASSAM 787060

            6:RAJU KUMAR DAS

             S/O LATE SUTI RAM DAS

            RESIDENT OF SIMEN CHAPORI
            DIST DHEMAJI
            ASSAM 78706

Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent : MR. A R AGARWALA (r-1 up 4)




             Linked Case :

            UNITED INDIA INSURANCE CO LTD.



             VERSUS

            NANDITA PEGU AND 5 ORS . B



            ------------
            Advocate for : MR. K K BHATTA
            Advocate for : appearing for NANDITA PEGU AND 5 ORS . B



                                         BEFORE
                                                                          Page No.# 3/3

                         HONOURABLE MR. JUSTICE K. SEMA

                                         ORDER

Date : 01.05.2024

Heard Mrs. L. Sharma, learned counsel for the applicant/Insurance Company and Mr. A.R. Agarwala, learned counsel for the respondent Nos. 1 to 4.

Seen the office note dated 06.12.2023. Service upon respondent Nos. 5 and 6 is deemed served.

The present application has been filed under Section 5 of the Limitation Act, 1963 seeking for condonation of delay of 38 days in filing the connected appeal against the judgment and award dated 12.09.2022 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup in MAC Case No. 2674/2018.

The delay has been explained in paragraph 4 and 5 of the application. This Court has perused the application for condonation of delay and is satisfied that the applicant has satisfactorily explained the delay.

The delay of 38 days is accordingly condoned.

Registry to register the appeal.

The application stands disposed.

JUDGE

Comparing Assistant