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Gauhati High Court
Reliance General Insurance Co. Ltd vs Sonti Borah And 4 Ors on 10 December, 2025
Page No.# 1/4
GAHC010063542025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1304/2025
RELIANCE GENERAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE, WALCHAND
HIRACHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND ONE OF ITS
BRANCH OFFICE AT BHANGAGARH, G.S. ROAD, GUWAHATI.
VERSUS
SONTI BORAH AND 4 ORS
W/O LATE PREMESHWAR BORAH, R/O VILL. DOLOICHUBA, P.S.
MORIGAON, DIST. MORIGAON, ASSAM, PIN 782105
2:RAJIB BORAH
S/O LATE PREMESHWAR BORAH
R/O VILL. DOLOICHUBA
P.S. MORIGAON
DIST. MORIGAON
ASSAM
PIN 782105
3:MANJIL BORAH
S/O LATE PREMESHWAR BORAH
R/O VILL. DOLOICHUBA
P.S. MORIGAON
DIST. MORIGAON
ASSAM
PIN 782105
4:MD. INTAJ ALI
S/O LATE ABUL KADIR
Page No.# 2/4
R/O VILL. BORIGAON
P.O. DANDUA
P.S. MORIGAON
PIN 782104
DIST. MORIGAON
ASSAM.
5:SAMANTA PATOR
S/O MAHANTA PATOR
R/O VILL. BONPARA
P.S. MORIGAON
PIN 782104
DIST. MORIGAON
ASSAM
Advocate for the Petitioner : MR. K K BHATTA,
Advocate for the Respondent : S K PODDAR (R1-R3), MS. N PODDAR (R1-R3),MR. C SHARMA
(R1-R3)
Linked Case : C.APPLN/0/0
RELIANCE GENERAL INSURANCE CO LTD
REGD OFFICE AT 19 RELIANCE CENTRE
WALCHAND HIRACHA D MARG
BALLARD ESTATE
MUMBAI- 400001 AND ONE OF ITS BRANCH AT BHANGAGARH
GS ROAD
GUWAHATI
VERSUS
SONTI BORAH
W/O- LATE PREMESHWARN BORAH
R/O- VILL- DOLOICHUBA
PS MORIGAON
DIST- MORIGAON
ASSAM
PIN- 782105
Page No.# 3/4
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Advocate for : POOJA GOSWAMI
Advocate for : appearing for SONTI BORAH
Linked Case : RP(FAM.CT.)/0/0
RELIANCE GENERAL INSURANCE CO LTD
REGD OFFICE AT 19 RELIANCE CENTRE
WALCHAND HIRACHA D MARG
BALLARD ESTATE
MUMBAI- 400001 AND ONE OF ITS BRANCH AT BHANGAGARH
GS ROAD
GUWAHATI
VERSUS
SONTI BORAH
W/O- LATE PREMESHWARN BORAH
R/O- VILL- DOLOICHUBA
PS MORIGAON
DIST- MORIGAON
ASSAM
PIN- 782105
------------
Advocate for : POOJA GOSWAMI
Advocate for : appearing for SONTI BORAH
BEFORE
HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER
ORDER
Date : 10-12-2025
This application under section 5 of the Limitation Act, 1963 has
been filed praying for condonation of delay of 44 days in preferring the
connected appeal against the judgment dated 04.11.2024 passed by the
learned Member, MACT Morigaon in MAC Case No.53 of 2019.
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Heard the learned counsel for the applicant Ms. L. Sharma as
well as Mr. S.K. Poddar learned counsel for the respondent Nos.1 to 3.
The reasons for the delay has been set out at paragraph 3 to 8
of the application. This Court has gone through the application and is of the
view that the applicant has been able to show sufficient cause for the delay
of 44 days Accordingly, the delay of 44 days is condoned.
I.A stands allowed.
Registry shall register the appeal and list for admission next
week.
The learned counsel for the appellant shall supply copy of the
appeal memo on the counsel for the respondents during the course of the
day.
JUDGE
Comparing Assistant
