New India Assurance Company Ltd vs Arpana Kalita And 4 Ors
2025 Latest Caselaw 3012 Gua

Gauhati High Court

New India Assurance Company Ltd vs Arpana Kalita And 4 Ors on 10 February, 2025

                                                                  Page No.# 1/2

GAHC010006722025




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

                         Case No. : I.A.(Civil)/268/2025

         NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGIONAL OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
         FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
         FLOOR, LACHIT NAGAR NEAR HANUMAN MANDIR, G.S. ROAD,
         GUWAHATI-781007.

         VERSUS

         ARPANA KALITA AND 4 ORS
         W/O. LT. SHON KALITA

         2:BARASHA KALITA
          D/O. LT SHON KALITA

         3:MANISHA KALITA
          D/O. LT SHON KALITA
         ALL ARE R/O. VILL. TERESIA
          P/O. TERESIA
          P/S. NALBARI
          DIST. NALBARI
         ASSAM
          PIN-781334.
         RESPONDENT NO.2 AND 3 BEING MINORS ARE REP. BY THEIR LEGAL
         GUARDIAN MOTHER I.E. RESPONDENT NO. 1

         4:PABAN BAISHYA
          S/O. LT. TARUN RAM BAISHYA
          R/O. VILL. GHARAMARA
          P/O. DHAMDHAMA
          P/S. GHAGRAPAR
          DIST. NALBARI
         ASSAM
          PIN-781369.
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            5:RINA KALITA
             D/O. LT SHON KALITA
             R/O. VILL. BARIKADANGA
             P/S. BARBARI
             DIST. BAKSA
             BTAD
            ASSAM
             PIN-781343

Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA

Advocate for the Respondent : ,




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                         ORDER

Date : 10.02.2025

Heard Ms. M. Saikia, learned counsel for the applicant, who has filed an instant application under Section 5 of the Limitation Act, 1963, read with proviso to Section 173 of the M.V. Act, 1988 for condonation of delay of 45 days in filing an appeal against the judgment and award dated 04.07.2024 passed by the learned Member, MACT, Kamrup (M), in MAC Case No.2340/2017.

Issue notice to the respondents through registered post with A/D as well as through usual process.

List the matter after 3 (three) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant