New India Assurance Co. Ltd vs Kanti Devi @ Nitumoni Devi
2025 Latest Caselaw 4158 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Kanti Devi @ Nitumoni Devi on 17 March, 2025

                                                                        Page No.# 1/2

GAHC010042572025




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

                           Case No. : I.A.(Civil)/694/2025

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87, MG
         ROAD, MUMBAI, AND ONE OF THE REGIONAL OFFICE AT STAR CITY
         COMPLEX, 5TH FLOOR, LACHIT NAGAR, GUWAHATI-781005, NEAR
         HANUMAN MANDIR.



         VERSUS

         KANTI DEVI @ NITUMONI DEVI
         W/O. LT. JAIRAM SHAH, R/O. H/NO. E-45, VILL.- WAGUN-III, P/O. AND P/S.
         BORDUMSA, PIN-792056, DIST. CHANGLANG, ARUNACHAL PRADESH.

         2:KRISHNA SHAH
          S/O. LT. JAIRAM SHAH
          R/O. H/NO. E-45
         VILL.-WAGUN-III
          P/O. AND P/S. BORDUMSA
          PIN-792056
          DIST. CHANGLANG
         ARUNACHAL PRADESH.

         3:MINTU SHAH
          S/O. LT. JAIRAM SHAH
          R/O. H/NO. E-45
         VILL.-WAGUN-III
          P/O. AND P/S. BORDUMSA
          PIN-792056
          DIST. CHANGLANG
         ARUNACHAL PRADESH.

         4:NABIN CHUTIA
          S/O. SRI. MONTU CHUTIA
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             R/O. 1 NO. DOOMAR DOLLONG
             P/O. BAMUNBARI DIBRUGARH
             P/S. MORAN
             DIST. DIBRUGARG
             ASSAM
             PIN-786613

Advocate for the Petitioner   : P GOSWAMI, MR. K K BHATTA

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

17.03.2025

Heard Ms. L. Sarma, learned counsel for the applicant.

2. This interlocutory application, under Section 5 of the Limitation Act, is preferred by the applicant for condonation of delay of 53 days in preferring the connected appeal against the judgment and award dated 01.10.2024, passed by the learned Member, Motor Accident Claims Tribunal, Margherita, in MAC Case No. 14/2020.

3. Let notice be issued to the respondents returnable in four weeks.

4. Steps be taken upon the respondents by way of registered post with A/D as well as by usual process within a week from today.

5. List the matter after four weeks.

JUDGE

Comparing Assistant