Icici Lombard General Insurance ... vs Bhanu Devi And Ors
2025 Latest Caselaw 3547 Gua

Gauhati High Court

Icici Lombard General Insurance ... vs Bhanu Devi And Ors on 27 February, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/3

GAHC010026862025




                                                           undefined

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

                         Case No. : I.A.(Civil)/501/2025

         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
         TOWERS, BANDRA KURLA COMPLEX, MUMBAI 400051, ITS ZONAL
         OFFICE AT APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA-
         700016, AND BRANCH OFFICE AT KAMAKHYA TOWER 3RD FLOOR, OFFICE
         NO. 305 AND 306, G.S. ROAD, GUWAHATI, ASSAM.

         VERSUS

         BHANU DEVI AND ORS
         W/O. LATE PURAN KANTA NATH

         2:REKHA MONI DEVI
          D/O. LATE PURAN KANTA NATH

         3:PUNA NATH
          S/O. LATE PURAN KANTA NATH

          ALL ARE R/O VILL.- PACHIM SARAGAON
          P/O. SARAGAON
          P/S. RAHA
          DIST. NAGAON
          ASSAM
          PIN-782103.

         4:PUSPANJALI DIHINGIA KHOUND
         W/O. SRI. DIBYA JYOTI KHOUND
          R/O. VILL.- DHENUDHARA
          P/O. AND P/S. GOHPUR
          DIST. BISWANATH
         ASSAM
          PIN-784178.

         5:DIBYA JYOTI KHOUND
                                                                         Page No.# 2/3

             S/O. LT. BISHNU KHOUND
             R/O. VILL.- DHENUDHARA
             P/O. AND P/S. GOHPUR
             DIST. BISWANATH
             ASSAM
             PIN-784178

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

Advocate for the Respondent : ,

             Linked Case : C.APPLN/0/0

            ICICI LOMBARD GENERAL INSURANCE CO LTD
            GUWAHATI


             VERSUS

            BHANU DEVI AND ORS
            NAGAON


            ------------
            Advocate for : MONDAKINI SAIKIA
            Advocate for : appearing for BHANU DEVI AND ORS



             Linked Case :

            ICICI LOMBARD GENERAL INSURANCE COMPANY LTD



             VERSUS

            BHANU DEVI AND 4 ORS A



            ------------
            Advocate for : MR. R GOSWAMI
            Advocate for : appearing for BHANU DEVI AND 4 ORS A
                                                                                  Page No.# 3/3

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                              ORDER

Date : 27.02. 2025 Heard Ms. P. Borthakur, learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act, 1963 read with Section 173 of the M.V. Act, 1988 for condoning the delay of 37 days in preferring the connected appeal against the judgment and award dated 29.04.2024, passed by the learned Member, MACT, Nagaon in MAC Case No. 212/2021.

Issue notice to the opposite parties.

The notice is made returnable within 4 (four) weeks.

The applicant shall take steps for service of notice by registered post with A/D as well as usual process.

Steps be taken within 3 (three) days.

List accordingly.

JUDGE

Comparing Assistant