The New India Assurance Co Ltd vs Tarslia Champia And 4 Ors
2024 Latest Caselaw 8265 Gua

Gauhati High Court

The New India Assurance Co Ltd vs Tarslia Champia And 4 Ors on 11 November, 2024

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GAHC010221932024




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

                         Case No. : I.A.(Civil)/3405/2024

         THE NEW INDIA ASSURANCE CO LTD
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956.
         REPRESENTED BY ITS REGIONAL MANAGER, G.S. ROAD, GUWAHATI-7.



         VERSUS

         TARSLIA CHAMPIA AND 4 ORS
         W/O.. LATE SANDIP CHAMPIA, R/O. VILL. KOLABARI GAON, P.O.
         TONGONA, P.S. TONGONA, DIST. TINSUKIA, ASSAM-786152.

         2:SAPUN KUMAR BARUAH
          S/O. LATE DUNADHAR BARUAH
          R/O.KAKOPATHAR
          HOSPITAL ROAD
          P/O AND P/S. KAKOPATHAR
          DIST.- TINSUKIA
         ASSAM
          PIN-786152.

         3:GIRIN HANDIQUE
          S/O. MR. KESHARAM HANDIQUE
          R/O. SIMLAGURI
          P/O. AND P/S. BORDUMSA
         ARUNACHAL PRADESH-792056.

         4:JYOTI EKKA BONGKOR
         W/O. SRI. NUWAS BONGKOR
          R/O. VILL.- HUNJAN GAON
          MAITHONG PANI
          P/O. TONGONA
          P/S. TONGONA
          DIST.- TINSUKIA
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             ASSAM-786152.

            5:ICICI LOMBARD MOTOR INSURANCE
             SITUATED AT ICICI LOMBARD HOUSE 414
            VEER SAVARKAR MARG
             NEAR SIDDHI VINAYAK TEMPLE
             PRABHADEVI
             MUMBAI-400025

Advocate for the Petitioner    : MR. A ACHARYA, MRS B ACHARYA,MRS S ACHARYA

Advocate for the Respondent : ,




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                         ORDER

Date : 11.11.2024 Heard Mr. R. M. Das, learned counsel for the applicant. The application has been filed under Section 5 of the Limitation Act, 1963, praying for condoning the delay of 16 days in preferring the connected Appeal against the judgment and order dated 04.07.2024 in MAC Case No.06/2022 passed by learned Additional Member, MACT, Tinsukia.

Issue notice to the respondents returnable in 4 weeks. The learned counsel for the applicant shall take steps for service of notice upon the respondents by registered post with A/D within a period of 7 days from today.

JUDGE

Comparing Assistant