National Insurance Company Limited vs Golapi Devi And 5 Others
2025 Latest Caselaw 1413 Gua

Gauhati High Court

National Insurance Company Limited vs Golapi Devi And 5 Others on 23 July, 2025

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GAHC010075952025




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

                        Case No. : I.A.(Civil)/2246/2025

         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REG. OFFICE AND HEAD OFFICE AT 3 MIDDLETON STREET,
         KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, G.S. ROAD,
         GUWAHATI-781005 REP BY THE CHIEF REGIONAL MANAGER, GUWAHATI
         REGIONAL OFFICE



         VERSUS

         GOLAPI DEVI AND 5 OTHERS
         W/O. LT. SISHIR CHANDRA CHAKRABORTY

         2:SAMPOORNA BHARDWAJ @ CHAMPURNA BHARDWAJ
          D/O. LT. BARNALI BHATTACHARJEE

         3:SANGINI BHARDWAJ
          D/O. LT. BARNALI BHATTACHARJEE
         (RESPONDENT NO. 3 BEING MINOR WAS REP. BY THE RESPONDENT NO. 1)

         ALL ARE R/O. KHEKSIALY
         P/O. DEBOTTAR HASDAHA (VIA-GOLAKGANJ)
         DIST. DHUBRI
         ASSAM
         PIN-783334.

         4:PRANJAL OJAH
          S/O. JATINDRA NATH OJAH
          R/O. HOUSE NO. 3
          LICHUBARI PATH
          SIX MILE
          KHANAPARA
          GUWAHATI
          DIST. KAMRUP (M)
                                                                           Page No.# 2/3

             ASSAM
             PIN-781022

            5:AMIT KALITA
             S/O. BADAN KALITA
             R/O. VILL.- PATHALIKUCHI
             P/O. DWARKUCHI
             P/S. TAMULPUR
             DIST. BAKSHA
            ASSAM
             PIN-781367.

            6:THE ORIENTAL INSURANCE COMPANY LIMITED
             REP. BY THE DIVISIONAL MANAGER
             BONGAIGAON DIVISION
             CHAPAGURI ROAD
             BONGAIGAON
            ASSAM
             PIN783380

Advocate for the Petitioner   : MR T KALITA, MR. A KAKATI

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : 23.07.2025 Heard Mr. A. Kakati, learned counsel for the applicant.

This interlocutory application, under Section 5 of the Limitation Act, 1963, read with Section 173 of the M.V Act for condonation of delay of 162 days, in preferring the connected appeal against the judgment and order dated 05.07.2024, passed by the learned Member, MACT, Bongaigaon in MAC Case No. 87/2016.

Issue notice to the opposite parties, returnable in 4 (four) weeks.

Steps be taken upon opposite parties by registered post with A/D as well as Page No.# 3/3

usual within a period of one week from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant