National Insurance Company Ltd vs Premjit Kour Bora And 4 Ors
2024 Latest Caselaw 8504 Gua

Gauhati High Court

National Insurance Company Ltd vs Premjit Kour Bora And 4 Ors on 20 November, 2024

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GAHC010226092024




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

                        Case No. : I.A.(Civil)/3498/2024

         NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
         STREET, KOLKATA AND ITS REGIONAL OFFICE AT BHANAGARG, G.S.
         ROAD, GUWAHATI-781005 REPRESENTED BY THE CHIEF REGIONAL
         MANAGER, GUWAHATI REGIONAL OFFICE.



         VERSUS

         PREMJIT KOUR BORA AND 4 ORS
         W/O. LATE PREMA NANDA BORA

         2:LAKHI BORA
          D/O. LATE PREMA NANDA BORA

         3:SHREYA SHREE BORA
          D/O. LATE PREMA NANDA BORA
         ALL ARE RESIDENT OF OF VILL.- URIA GAON
          P/S. SADAR NAGAON
          DIST. NAGAON
         ASSAM
          PIN-782001.(RESPONDENT NO. 2 AND 3 BEING MINOR ARE REPRESENTED
         BY RESPONDENT NO. 1)

         4:BASIRUDDIN
          S/O. SAMSER ALI
          R/O. SHILLONGANI
          P/S. SADAR NAGAON
          DIST. NAGAON
         ASSAM
          PIN-782001

         5:FARIUDDIN AHMED
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            S/O. LATE MOFIZUDDIN AHMED
            R/O. VILL.- BHAKAT GAON
            P/S. SADAR NAGAON
            DIST. NAGAON
            ASSAM
            PIN-78200

Advocate for the Petitioner   : MR T KALITA, MR. A KAKATI

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : 20.11.2024

Heard Mr. A. Kakati, learned counsel for the applicant. This interlocutory application, under Section 5 Limitation Act, 1963, read with Section 173 of the M.V. Act, is preferred by the applicant for condonation of delay of 24 days in preferring the connected MAC appeal against the judgment and award dated 03.07.2024, passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup(M), Guwahati, in MAC Case No. 1107/2017. Let notice be issued to the opposite parties returnable in four weeks. Steps be taken upon the opposite parties by way of registered post with A/D as well as by usual process within a week from today. List the matter after four weeks.

JUDGE

Comparing Assistant