New India Assurance Co. Ltd vs Purnima Borah @ Purnima Borah Kakati @ ...
2025 Latest Caselaw 4236 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Purnima Borah @ Purnima Borah Kakati @ ... on 19 March, 2025

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GAHC010030542025




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

                          Case No. : I.A.(Civil)/752/2025

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87, MG
         ROAD, MUMBAI, AND ONE OF THE REGIONAL OFFICE AT GUWAHATI.



         VERSUS

         PURNIMA BORAH @ PURNIMA BORAH KAKATI @ PURNIMA KAKATI
         W/O- LATE DIPEN KAKATI

         2:RAHILA KAKATI
         W/O. MINESHWAR KAKATI

         3:PORINITA KAKATI
          D/O. LT. DIPEN KAKATI

         4:MOUSUM KOUSIK KAKATI
          S/O. LT. DIPEN KAKATI.
         ALL ARE R/O. VILL.- NA-PAM GAON
          P/S. BOGINODI
          DIST. LAKHIMPUR
          ASSAM
          PIN-787032
         (RESPONDENT NO. 3 AND 4 ARE MINOR AND THEY ARE REP. BY THEIR
         MOTHER RESPONDENT NO. 1)

         5:PRATAP NARAYAN SINGH
          S/O. AJAY SINGH
         VILL.- NIZONDUBA SATRA
          P/S. MORIGAON
          DIST. MORIGAON
         ASSAM
          PIN-782105.
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            6:M/S. KENGE CONSTRUCTION COMPANY
             PROPRIETOR H. TATU. C/O. AJAY ELECTRICAL
             OPP. POST OFFICE- HAPOLI
             P/O. AND P/S. ZIRO
             DIST. ARUNACHAL PRADESH
             LOWER SUBANSARI
             PIN-791120.
            PRESENT ADDRESS- E SECTOR
             NARBA COLONY
             P/O. ITANAGAR
             DIST. PAPUM PARE
            ARUNACHAL PRADESH
             PIN-791111

Advocate for the Petitioner   : MS. M CHOUDHURY, MR S DUTTA,S K BEGUM

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 19.03.2025

Heard Ms. M. Choudhury, 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 66 days in preferring the connected appeal against the judgment and award dated 07.09.2024, passed by the learned Member, Motor Accident Claims Tribunal, Lakhimpur, in MACT (Death) Case No. 22/2021.

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

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

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5. List the matter after four weeks.

JUDGE

Comparing Assistant