Oriental Insurance Company Ltd vs Banani Chakraborty And Anr
2025 Latest Caselaw 3189 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Banani Chakraborty And Anr on 14 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/2

GAHC010020732025




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

                         Case No. : I.A.(Civil)/354/2025

         ORIENTAL INSURANCE COMPANY LTD.
         HAVINGITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
         ROAD, NEW DELHI AND REGIONAL OFFICE AT GUWAHATI-7,
         REPRESENTED BY THE REGIONAL MANAGER.



         VERSUS

         BANANI CHAKRABORTY AND ANR
         W/O. LT. KAMALA KANTA CHAKRABORTY

         2:SONALI CHAKRABORTY
         W/O. SRI ABHIJIT CHAKRABORTY AND D/O. LT.KAMALA KANTA
         CHAKRABORTY

         (ALL ARE R/O.VILL ASEB LANE
          UTTARPARA
          DURGANAGAR PT-V
          P/S. UDHARBOND
          DIST. CACHAR
          ASSAM)

         3:SHIPLU DAS
          S/O. SRI BARAI MOHAN DAS
          OF VILLAGE-CHANDRAPUR RA
          P/S. PANCHGRAM
          DIST. HAILAKANDI
         ASSAM

         4:JAHARLAL DAS
          S/O. SRI KRISHNA MOHAN DAS
          OF VILLAGE- BARSANGAN
          P/O. RATANPUR
                                                                         Page No.# 2/2

            P/S. SILCHAR
            DIST. CACHAR
            ASSA

      For the Applicant(s)           : Mr. S. Dutta, Sr. Advocate

      For the Respondent(s)         : None appears.




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date : 14.02.2025

This is an application filed under Section 173 of the Motor Vehicle Act, 1988 read with Section 5 of the Limitation Act, 1963 for condoning the delay of 46 days in filing the accompanying appeal against the judgment and order dated 02.09.2024 passed by the learned Member, Motor Accident Claims Tribunal, Cachar at Silchar in MAC Case No.449/2021.

2. Issue notice making it returnable by 4 (four) weeks.

3. The Applicant is directed to take steps upon the Respondents by way of Registered Post with A/D as well as through usual process within 3 (three) days.

4. List accordingly.

JUDGE

Comparing Assistant