Page No.# 1/3 vs United India Insurance Co .Ltd. And 2 Ors
2025 Latest Caselaw 702 Gua

Gauhati High Court

Page No.# 1/3 vs United India Insurance Co .Ltd. And 2 Ors on 2 June, 2025

                                                                   Page No.# 1/3

GAHC010113642025




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

                         Case No. : I.A.(Civil)/1737/2025

         JUN KHANIKAR AND 2 ORS
         W/O LATE JUGESH @ JOGESH CHUTIA

         2: PRANDEEP CHUTIA

          S/O LATE JUGESH @ JOGESH CHUTIA

         3: MIHILA CHUTIA

          W/O LATE BHADRESWAR CHUTIA

         ALL ARE R/O VILL. NO. 2
         KOROLGURI
         P.S. DHAKUAKHANA
         DIST. LAKHIMPUR
         ASSAM
         (APPELLANT NO. 2 IS MINOR AND REPRESENTED BY APPELLANT NO. 1

         VERSUS

         UNITED INDIA INSURANCE CO .LTD. AND 2 ORS
         REGIONAL OFFICE, GUWAHATI, G.S. ROAD, CHRISTIAN BASTI, P.O.
         GUWAHATI 781005, DIST. KAMRUP (M), ASSAM.

         2:JYOTI PRASAD PEGU

          S/O UMA KANTA PEGU
          VILL. CHAPARI TENGAPANIA
          P.O. JENGRAIMUKH 785105
          DIST. MAJULI (ASSAM)

         3:DEBAJIT SARMAH

          S/O LATE PRAFULLA CH. SARMAH
                                                                          Page No.# 2/3

             WARD NO. 2
             K.B. ROAD
             P.O. NORTH LAKHIMPUR
             DIST. NORTH LAKHIMPU

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA,MD. K ALI

Advocate for the Respondent : ,




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

            JUN KHANIKAR AND ORS
            ASSAM


             VERSUS

            UNITED INDIA INSURANCE CO LTD AND ORS
            ASSAM


            ------------
            Advocate for : ATMA RAM AGARWALA
            Advocate for : appearing for UNITED INDIA INSURANCE CO LTD AND ORS



                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                             ORDER

Date : 02.06.2025 Heard Mr. A. R. Agarwala, leaned counsel for the applicants.

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 81 days in filing the connected appeal against the impugned judgment and order dated 06.12.2024, passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup (M), Guwahati in MAC Case No. 1178/2020.

Page No.# 3/3

Issue notice, returnable by 4 weeks.

The applicants shall take steps upon the respondents/ opposite parties by registered post with A/D as well as usual process within a week from today.

List the matter after 4 weeks.

JUDGE

Comparing Assistant