New India Assurance Co. Ltd vs Lalghari Joga @ Laljhori Karmakar
2025 Latest Caselaw 3184 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Lalghari Joga @ Laljhori Karmakar on 14 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/3

GAHC010018822025




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

                         Case No. : I.A.(Civil)/363/2025

         NEW INDIA ASSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956, REP. BY ITS
         REGIONAL MANAGER, G.S. ROAD, GUWAHATI-7



         VERSUS

         LALGHARI JOGA @ LALJHORI KARMAKAR
         W/O. SRI GOKUL KARMAKAR

         2:BHAGYASHRI KARMAKAR
          D/O. SRI GOKUL KARMAKAR
         BOTH ARE R/O. DHOEDAAM TEA ESTATE
          P/O. BORHAPJAN
          P/S. DOOMDOOMA
         DIST. TINSUKIA
         ASSAM
          PIN-786150

         3:GOKUL GOGOI
          S/O. SRI. N. GOGOI
         R/O. VILL.-BAPAPUNG
          DIGBOI
         P/O. AND P/S. DIGBOI
          DIST. TINSUKIA
         ASSAM
          PIN-786171
                                                        Page No.# 2/3


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

          NEW INDIA ASSURANCE CO LTD
          GS ROAD
          GUWAHATI


          VERSUS

          SMTI LALGHARI JOGA ALIAS LALJHORI KARMAKAR
          TINSUKIA
          ASSAM

          2:MISS BHAGYASHRI KARMAKAR
          TINSUKIA
          ASSAM

          3:SRI GOKUL GOGOI
          TINSUKIA
          ASSAM

          4:SRI PRINCE GOGOI
          TINSUKIA
          ASSAM


          Linked Case : C.APPLN/0/0

          NEW INDIA ASSURANCE
          REGIONAL MANAGER


          VERSUS

          SMTI LALGHARI JOGA ALIAS GALJHORI KARMAKAR
          TINSUKIA


For the applicant (s)     : Mr. A. Acharya, Advocate

For the respondent (s) : XXX
                                                                 Page No.# 3/3

                              BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH
                             ORDER

14.02.2025

This is an application under Section 5 of the Limitation Act, 1963 for condoning the delay of 38 days in preferring the Appeal against the judgment and order dated 31.08.2024 passed in MAC Case No.37/2019 by the learned MACT, Tinsukia.

2. Issue notice making it returnable by 4 weeks.

3. The application is directed to take step upon the sole respondent by way of registered post with A/D as well as through usual process within 3 days.

4. List accordingly.

JUDGE

Comparing Assistant