Tapan Kumar Dey vs National Insurance Company Ltd. And 5 ...
2025 Latest Caselaw 3192 Gua

Gauhati High Court

Tapan Kumar Dey vs National Insurance Company Ltd. And 5 ... on 14 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                     Page No.# 1/2

GAHC010277972024




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

                          Case No. : I.A.(Civil)/359/2025

         TAPAN KUMAR DEY
         S/O.LT GOPAL DEY, R/O. C.R. DAS ROAD, WARD NO.-7, DHUBRI, P/O. AND
         P/S. DHUBRI, DIST. DHUBRI, ASSAM, PIN-783301.



         VERSUS

         NATIONAL INSURANCE COMPANY LTD. AND 5 ORS
         REP. BY THE DIVISIONAL MANAGER, BONGAIGAON DIVISION, P/O. AND
         P/S. BONGAIGAON,DIST. BONGAIGAON, ASSAM, PIN-7833870.

         2:ASIA BIBI
         W/O. LT. DHANI MOLLAH @ DHANI MOLLAH SK.

         3:ALI AKBOR SK.
          S/O. LT. DHANI MOLLAH @ DHANI MOLLAH SK.

         4:KHATEJA KHATUN
          D/O. LT. DHANI MOLLAH @ DHANI MOLLAH SK.

         5:SAKINA KHATUN
          D/O. LT. DHANI MOLLAH @ DHANI MOLLAH SK.
         ALL ARE R/O. VIIL.- BARGAON
         P/S.BAGRIBARI
         DIST. DHUBRI
         ASSAMN
          PIN-783120.

         6:MAHAR ALI SK.
          S/O. PAMER UDDIN SK.
          R/O. VILL.- JHAGRAPAR PART-IV
          DHUBRI
          P/O. AND P/S. DHUBRI
                                                                         Page No.# 2/2

            DIST. DHUBRI
            ASSAM
            PIN-783301

For the Applicant(s)                : Mr. G. Bordoloi, 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 5 of the Limitation Act, 1963 for condoning the delay of 405 days in filing the accompanying appeal against the judgment and award dated 25.07.2023 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 29/2019.

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

3. The Applicant is directed to take steps upon all 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