National Insurance Co. Ltd vs Smti Joystna Roy And 2 Ors
2025 Latest Caselaw 710 Gua

Gauhati High Court

National Insurance Co. Ltd vs Smti Joystna Roy And 2 Ors on 2 June, 2025

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GAHC010107872025




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

                         Case No. : I.A.(Civil)/1731/2025

         NATIONAL INSURANCE CO. LTD.
         REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA 700071,
         REPRESENTED BY THE ASSISTANT MANAGER, GAUHATI REGIONAL
         OFFICE, BHANGAGARH, GUWAHATI 781005



         VERSUS

         SMTI JOYSTNA ROY AND 2 ORS
         W/O SHRI KAREN CH ROY,

         2:PRAKASH ROY

          S/O SHRI KAREN CH. ROY
          BOTH ARE R/O VILL. NO 2 KANDANAPARA
          P.O. BHODIAGURI
          P.S. KACHUGAON
          DIST. KOKRAJHAR
          BTAD
          ASSAM
          PIN 783360
         (OPPOSITE PARTY NO 2 IS REPRESENTED BY OPPOSITE PARTY NO. 1)

         3:SUNIL KUMAR PANDEY

          S/O SHRI RAMASHERY PANDEY
          37TH BN
          SSB
          MANGALDOI
          P.O. DHULA
          DIST. DARRANG
          ASSAM
          PIN 78414
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Advocate for the Petitioner   : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR

Advocate for the Respondent : ,




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

            NATIONAL INSURANCE COMPANY LIMITED
            REP BY THE ASSISTANT MANAGER
            GAUHATI REGIONAL OFFICE
            GUWAHATI
            ASSAM


             VERSUS

            SMTI JOYSTNA ROY
            KOKRAJHAR
            BTAD
            ASSAM

            2:PRAKASH ROY
            KOKRAJHAR
             BTAD
            ASSAM

            3:SUNIL KUMAR PANDEY
            DARRANG
            ASSAM
            ------------
            Advocate for : Samujjal Pratim Sharma
            Advocate for : appearing for SMTI JOYSTNA ROY



                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                             ORDER

Date : 02.06.2025 Heard Mr. S. P. Sharma, leaned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for Page No.# 3/3

condoning the delay of 1075 days in filing the connected appeal against the impugned judgment and order dated 29.11.2021, passed by the learned Member, Motor Accident Claims Tribunal, Kokrajhar in MAC Case No. 30/2019.

Issue notice, returnable by 4 weeks.

The applicant 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