Page No.# 1/4 vs Arati Hazarika And 4 Ors
2025 Latest Caselaw 2661 Gua

Gauhati High Court

Page No.# 1/4 vs Arati Hazarika And 4 Ors on 11 August, 2025

                                                                   Page No.# 1/4

GAHC010146512025




                                                             2025:GAU-AS:10529

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

                          Case No. : I.A.(Civil)/2492/2025

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87,
         MAHATMA GANDHI ROAD, MUMBAI, AND ONE OF THE REGIONAL
         OFFICES AT STAR CITY COMPLEX, 5TH FLOOR, LACHIT NAGAR,
         GUWAHATI-781005, NEAR HANUMAN MANDIR, G.S ROAD, ULUBARI.



         VERSUS

         ARATI HAZARIKA AND 4 ORS.
         W/O. LT. SADANANDA HAZARIKA

         2:PRANAMTI HAZARIKA
          D/O. LT. SADANANDA HAZARIKA

         3:SOURAV JYOTI HAZARIKA
          S/O. LT. SADANANDA HAZARIKA
         ALL ARE R/O. VILL.- GAMES VILLAGE
          BLOCK-A/ FLAT NO. 603
          LALMATI BORSOJAI
          BELTOLA
          P/S. BASISTHA
          GUWAHATI
          DIST. KAMRUP (M)
         ASSAM
          PIN-781029.

         4:AINUL HAQUE
          S/O. LT. SALIMUDDIN
          R/O. VILL.- HOUSE NO. 23
          DARANDHA
          PANJABARI ROAD
          SIX MILE
                                                                              Page No.# 2/4

             P/S. DISPUR
             GUWAHATI
             DIST. KAMRUP (M)
             ASSAM
             PIN-781037.

            5:UMANANDA MILI
             S/O. LT. KAMAN MILI
             R/O. VILL.- MAJULI KARKICHUK MISSING GAON
             P/S. JENGRAIMUKH
             DIST. MAJULI
            ASSAM
             PIN-785106

Advocate for the Petitioner   : A BIYANI, S CHOUDHURY,MR. R K BHATRA

Advocate for the Respondent : DR. U BARUAH (R-1,2,3), MR D MONDAL(R-1,2,3)




             Linked Case : RP(FAM.CT.)/0/0

            NEW INDIA ASSURANCE CO LTD
            ASSAM


             VERSUS

            ARATI HAZARIKA
            ASSAM


            ------------
            Advocate for : MR SUNIL KUMAR CHAKMA
            Advocate for : appearing for ARATI HAZARIKA
                                                                          Page No.# 3/4


                                BEFORE
            HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                      ORDER

Date : 11.08.2025

1. Ms. A Biyani, learned counsel for the applicant/appellant is present.

2. Mr. D Mondol, learned counsel has entered appearance for respondents 1, 2 & 3.

3. This application has been filed under Section 5 of the Limitation Act, 1963 praying for condonation of delay of 29(twenty-nine) days in preferring the connected appeal against the impugned judgment and order dated 19.03.2025 passed in MAC Case No. 2155/2017 by the Ld. Member, Motor Accident Claims Tribunal, No. 3, Kamrup (M), Guwahati.

4. Ms. A Biyani, learned counsel for the applicant/appellant has referred to paragraph Nos. 4 to 9 of the application where the cause for delay is shown.

5. Mr. D Mondol, learned counsel who has entered appearance for respondents 1, 2 & 3 has not objected to the condonation application and submits that the matter may be heard on merits.

6. Accordingly, the delay of 29(twenty-nine) days in preferring the connected appeal is hereby condoned.

7. In terms of the above observation, this application stands disposed of.

8. In view of the disposal of the present application, the main appeal may be registered and the same may be listed after 3(three) weeks.

9. The name of Mr. D Mondol, learned counsel may be reflected in the cause list as learned counsel for respondent No. 1, 2 & 3.

Page No.# 4/4

JUDGE

Comparing Assistant