National Insurance Co. Ltd vs Kamaleswar Patar And 3 Ors
2025 Latest Caselaw 717 Gua

Gauhati High Court

National Insurance Co. Ltd vs Kamaleswar Patar And 3 Ors on 2 June, 2025

                                                                   Page No.# 1/3

GAHC010102762025




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

                         Case No. : I.A.(Civil)/1735/2025

         NATIONAL INSURANCE CO. LTD.
         A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
         ACT, 1956 HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET,
         KOLKATA AND ONE OF ITS REGIONAL OFFICE AT G.S. ROAD,
         BHANGAGARH, GUWAHATI, REPRESENTED BY ITS REGIONAL
         MANAGER, GUWAHATI (ASSAM).



         VERSUS

         KAMALESWAR PATAR AND 3 ORS
         S/O LATE ADHAN PATAR,

         2:MAGHESWAR PATAR

          S/O LATE ADHAN PATAR

         BOTH ARE VILL. NADALBARI
         P.O. CHABUKDHARA
         P.S. MIKIRBHETA
         DIST. MORIGAON
         ASSAM.

         3:RAHUL DEWRI

          S/O PARMASH DEWRI
          VILL. BANPARA
          P.S. MORIGAON
          DIST. MORIGAON
          ASSAM


         4:ARABINDAH NATH
                                                             Page No.# 2/3


             S/O SRI NARA KANTA NATH
             VILL. DANDUA
             P.O. DANDUA
             P.S. MORIGAON
             ASSAM

Advocate for the Petitioner   : MRS. S ROY, MS. U ROY

Advocate for the Respondent : ,




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

            NATIONAL INSURANCE COMPANY LIMITED
            REP BY ITS CHIEF REGIONAL MANAGER
            GUWAHATI REGIONAL OFFICE
            GUWAHATI
            ASSAM


             VERSUS

            KAMALESWAR PATAR
            MORIGAON
            ASSAM

            2:MAGHESWAR PATAR
            MORIGAON
            ASSAM

            3:RAHUL DEWRI
            MORIGAON
            ASSAM

            4:ARABINDAH NATH
            MORIGAON
            ASSAM
            ------------
            Advocate for : UTTARA ROY
            Advocate for : appearing for KAMALESWAR PATAR
                                                                       Page No.# 3/3

                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

Date : 02.06.2025 Heard Ms. U. Roy, leaned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 74 days in filing the connected appeal against the impugned judgment and award dated 30.11.2024, passed by the learned Member, Motor Accident Claims Tribunal, Morigaon in MAC (Death) Case No. 70/2021.

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