The National Insurance Company Ltd vs Narendra Kumar Jain
2025 Latest Caselaw 9617 Gua

Gauhati High Court

The National Insurance Company Ltd vs Narendra Kumar Jain on 16 December, 2025

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GAHC010145692025




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

                         Case No. : I.A.(Civil)/729/2025

         THE NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET
         KOLKATA-700071 AND REGIONAL OFFICE AT G.S. ROAD
         BHANGAGHAR
         GUWAHATI-5
         REP. BY ITS REGIONAL MANAGER
         REGIONAL OFFICE
         GUWAHATI
         ASSAM


          VERSUS

         NARENDRA KUMAR JAIN
         S/O. LT. KESHRIMAL JAIN
         R/O. BAGICHA ALI
         TOWN
         P/O. AND P/S. GOLAGHAT
         DIST. GOLAGHAT
         ASSAM

         2:SARDA REALITY INDIA LTD.
         455 DIAMOND HARBOUR ROAD
          KOLKATA.

         3:BIJU BORA
         S/O. MAGHIRAM BORA
         R/O. PANIHATI GAON
         DIST. JORHAT
         ASSAM

          4:THE BRANCH MANAGER
          ICIC LOMBARD GENERAL INSURANCE CO. LTD.
         ICIC LOMBARD HOUSE
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           414 VEER SAVASKAR MARG
           NEAR SIDDI VINAYAK TEMPLE
           PRABHADEVI
           MUMBAI

          5:GOLAGHAT NURSING HOME
          PROPRIETOR
          SHRI CHANDAN KR BORTHAKUR
          R/O. CHANDMARI
          GOLAGHAT TOWN
          P/O. AND P/S. GOLAGHAT
          DIST. GOLAGHAT
          ASSAM

          6:MANAB BORA
          S/O. SHRI SIDHESWAR BORA
          R/O. MAHANIAL GAON
          P/O. MISSAMORA
          P/S. DERGOAN
          DIST. GOLAGHAT
          ASSAM
          ------------
          Advocate for : MR. P J BARMAN
          Advocate for : MR. P BHOWMICK (R-1) appearing for NARENDRA KUMAR JAIN



                                BEFORE
              HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

Date : 16.12.2025

1. Heard Mr. P. J. Barman, learned counsel for the applicant. Also heard Mr. J. Lotha, learned counsel for the respondent No. 1/ claimant.

2. This interlocutory application under Section 5 of the Limitation Act, 1963 has been filed by the applicant praying for condonation of delay of 13 days in preferring the connected MAC Appeal whereby the judgment and order dated 13.11.2024 passed by the learned Member, Motor Accident Claims Tribunal, Golaghat in MAC Case No. 42/2013 has been impugned.

3. The learned counsel for the applicant has submitted that the applicant Page No.# 3/3

has mentioned the reasons for delay in approaching this Court in filing the connected MAC Appeal in paragraph Nos. 2 to 7 of the instant interlocutory application.

4. The learned counsel for the respondent No. 1 does not raise any objection to the prayer for condonation of delay.

5. Notice to other respondents is waived.

6. Considering the grounds stated in paragraph Nos. 2 to 7 of the instant interlocutory application to be sufficient grounds for which present applicant preferred the connected MAC Appeal after a delay of 13 days, the said appeal is hereby condoned and this interlocutory application is allowed.

7. The Registry to register the connected MAC Appeal and list this same

for admission in the 1st week of January, 2026.

JUDGE

Comparing Assistant