The New India Assurance Company Limited vs Rupa Dihingia
2025 Latest Caselaw 4038 Gua

Gauhati High Court

The New India Assurance Company Limited vs Rupa Dihingia on 12 March, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                       Page No.# 1/3

GAHC010035342025




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

                                  Case No. : I.A.(Civil)/717/2025

            THE NEW INDIA ASSURANCE COMPANY LIMITED
            A PUBLIC SECTOR UNDERTAKING, REP BY ITS NORTH EASTERN
            REGIONAL OFFICE AT STAR CITY, LACHIT NAGAR, GUWAHATI, ASSAM,
            PIN- 781007



            VERSUS

            RUPA DIHINGIA
            D/O- SRI HEMA DIHINGIA, R/O- VILL- SOOTEA CHUK, P/S. GOHPUR, DIST-
            SONITPUR, ASSAM-784001.

            2:BIMAL DEVNATH
             S/O. SRI AKHIL DEVNATH
             R/O. VILL.- NO. 2 DOLABARI
             P/O. KOLIABHOMORA
             P/S. TEZPUR
             DIST. SONITPUR
            ASSAM
             PIN-784001.

            3:DHAN SHARMAH
             S/O. LT. JAGAT SHARMAH
            VILL.- DHENUDHARA
             P/S. GOHPUR
             DIST. SONITPUR
            ASSAM

Advocate for the Petitioner   : P GOSWAMI,

Advocate for the Respondent : ,
                                                                Page No.# 2/3




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

          THE NEW INDIA ASSURANCE COMPANY LIMITED
          A PUBLIC SECTOR UNDERTAKING REP BY ITS NORTH EASTERN REGIONAL
          OFFICE AT STAR CITY
          LACHIT NAGAR
          GUWAHATI
          ASSAM
          PIN- 781007


          VERSUS

          RUPA DIHINGIA
          D/O- SRI HEMA DIHINGIA
          R/O- VILL- SOOTEA CHUK
          PS GOHPUR
          DIST- SONITPUR
          ASSAM




Advocate for the applicant(s): Ms. M Choudhury



Advocate for the respondent(s): X X


                                    BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                      ORDER

12.03.2025

Heard Ms. M Choudhury, the learned counsel appearing on behalf of the Page No.# 3/3

applicant.

2. This is an application under Section 5 of the Limitation Act, 1963 read with Section 173(1) of the Motor Vehicle Act, 1988 for condonation of delay of 118 days in preferring the accompanying appeal against the impugned judgment and award dated 24.07.2024 passed by the learned Additional District Judge, Biswanath, Biswanath Chariali in MAC Case No.332/2013(D).

3. Issue notice of motion, returnable by 4(four) weeks.

4. Steps be taken for service of notice upon the respondent by registered post with A/D as well as through usual process within 3(three) days.

5. List after four weeks.

JUDGE

Comparing Assistant