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Oriental Insurance Co. Ltd vs Smti Amita Tripura And 6 Ors
2025 Latest Caselaw 733 Gua

Citation : 2025 Latest Caselaw 733 Gua
Judgement Date : 2 June, 2025

Gauhati High Court

Oriental Insurance Co. Ltd vs Smti Amita Tripura And 6 Ors on 2 June, 2025

                                                                   Page No.# 1/4

GAHC010104992025




                                                            undefined

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

                         Case No. : I.A.(Civil)/1729/2025

         ORIENTAL INSURANCE CO. LTD.
         HAVING ITS REGIONAL OFFICE AT GUWAHATI, G.S. ROAD, ULUBARI,
         GUWAHATI 781007 REPRESENTED BY THE MANAGER, GAUHATI
         REGIONAL OFFICE, ULUBARI, GUWAHATI 781007

         VERSUS

         SMTI AMITA TRIPURA AND 6 ORS
         W/O LATE M. SURJIT SINGH,

         2:MISS SHIBANI MOIRANTHEM

          D/O LATE M. SURJIT SINGH


         3:SMTI MOIRANGTHEM PRAVA DEVI

          W/O SRI M. ASHOK KUMAR SINGH

         ALL ARE R/O VILL. DIBANG KHUNOU
         WARD NO 8
         JIRIBAM TOWN
         P.O. AND P.S. JIRIBAM
         DIST. JIRIBAM
         MANIPUR
         PIN 795116 (OPPOSITE PARTY NO 2 AND 3 ARE REPREENTED BY
         OPPOSITE PARTY NO. 1)

         4:RAJIB KUMAR BASUMATARY

          S/O RAM CHANDRA BASUMATARY
          R/O VILL. DARRANGIRI
          P.O. DARRANGIRI
          DIST. GOALPARA
                                                                       Page No.# 2/4

             ASSAM
             PIN 783134

            5:PANKAJ KHATIWORA

             S/O G. KHATIWORA
             R/O VILL. KOHORA
             KAZIRANGA
             P.O. KAZIRANGA
             P.S. BOKAKHAT
             DIST. GOLAGHAT
             ASSAM
             PIN 785609

            6:RAJENDER PRASAD SWAMI

             R/O VILL. RAWALPINDI GARDEN
             U.P. BORDER
             GHAZIABAD
             P.O. CHIKAMBERPUR
             DIST. GHAZIABAD
             UTTAR PRADESH
             PIN 201006

            7:NATIONAL INSURANCE CO. LTD.
             REPRESENTED BY CHIEF REGIONAL MANAGER
             REGIONAL OFFICE AT G.S ROAD
             BHANGAGARH
             GUWAHATI
             P.O. BHANGAGARH
             DIST. KAMRUP (M)
            ASSAM
             PIN 78100

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

            ORIENTAL INSURANCE COMPANY LTD
            REP BY THE MANAGER
            GAUHATI REGIONAL OFFICE
                                                                   Page No.# 3/4

           GUWAHATI
           ASSAM


           VERSUS

           SMTI AMITA TRIPURA
           JIRIBAM
            MANIPUR

           2:SHIBANI MOIRANTHEM
           JIRIBAM
            MANIPUR

            3:SMTI MOIRANGTHEM PRAVA DEVI
           JIRIBAM
            MANIPUR

           4:RAJIB KUMAR BASUMATARY
           GOALPARA
           ASSAM

           5:PANKAJ KHATIWORA
           GOALPARA
           ASSAM

           6:RAJENDRA PRASAD SWAMI
           GHAZIABAD
           UTTAR PRADESH

           7:NATIONAL INSURANCE CO LTD
           REP BY THE CHIEF REGIONAL MANAGER
           GUWAHATI REGIONAL OFFICE
           GUWAHATI
           ASSAM
           ------------
           Advocate for : Samujjal Pratim Sharma
           Advocate for : appearing for SMTI AMITA TRIPURA



                                 BEFORE
                     HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

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

Page No.# 4/4

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 20 days in filing the connected appeal against the impugned judgment and award dated 10.01.2025, passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case No. 1605/2020.

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

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