The New India Assurance Co Ltd vs Usha Gogoi Bharali And 4 Ors
2024 Latest Caselaw 7860 Gua

Gauhati High Court

The New India Assurance Co Ltd vs Usha Gogoi Bharali And 4 Ors on 28 October, 2024

                                                             Page No.# 1/3

GAHC010216742024




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

                         Case No. : I.A.(Civil)/3232/2024

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



         VERSUS

         USHA GOGOI BHARALI AND 4 ORS
         W/O. LATE RAJIB BHARALI

         2:JYOTIRADITYA DEORI BHARALI
          S/O. LATE RAJIB BHARALI.

         3:ISHWANT ADITYA DEORI BHARALI
          S/O. LATE RAJIB BHARALI.
         (ALL ARE RESIDENT OF- SHANTIPUR
          WARD NO.4
          MORAN TOWN
          P.S. MORANHAT
          SIVASAGAR
          ASSAM)

         4:NAGENDRA SINGH
          S/O. SRI DEV NANDAN SINGH
          R/O. VILL.- BORHAPJAN
          P/S. DOOMDOOMA
          DIST.- TINSUKIA
         ASSAM.

         5:JITEN KACHARI
          S/O. SRI A. KACHARI
          R/O. VILL.- BAZAL GAON
          P/O. GHUMTIBILL
                                                                               Page No.# 2/3

             P/S.- CHAPAKHOWA
             DIST.- TINSUKIA
             ASSAM

Advocate for the Petitioner   : MS L SHARMA,

Advocate for the Respondent : ,




             Linked Case :

            THE NEW INDIA ASSURANCE CO LTD



             VERSUS

            USHA GOGOI BHARALI AND 4 ORS B



            ------------
            Advocate for : MS L SHARMA
            Advocate for : appearing for USHA GOGOI BHARALI AND 4 ORS B



                                         BEFORE
                     HON'BLE MR. JUSTICE KARDAK ETE
                                         ORDER

28.10.2024

Heard Mr. L. Sharma, learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 17 days in filing the connected MAC Appeal against the judgment and award dated 18.05.2024 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup (M) at Guwahati in MAC Case No. 1982/2016.

Page No.# 3/3

Issue notice, returnable within 4(four) weeks.

The applicant is directed to take steps for service of notice upon the respondents by registered post with A/D within 7(seven) days from today.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant