National Insurance Company Limited vs Purabi Mahanta Goswami
2025 Latest Caselaw 4337 Gua

Gauhati High Court

National Insurance Company Limited vs Purabi Mahanta Goswami on 21 March, 2025

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GAHC010057572025




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

                         Case No. : I.A.(Civil)/783/2025

         NATIONAL INSURANCE COMPANY LIMITED,
         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

         PURABI MAHANTA GOSWAMI
         WO LATE HIRANYA NARAYAN GOSWAMI.

         2:TEJASHIRANYA GOSWAMI
          S/O. LATE HIRANYA NARAYAN GOSWAMI.
         BEING MINOR
          REP. BY HIS MOTHER
         THE RESPONDENT NO. 1.

         3:SWARNA PROVA GOSWAMI
         W/O. SRI BASU DEV GOSWAMI

         4:BASU DEV GOSWAMI
         ALL ARE THE RESIDENT OF HOUSE NO. 25
          SANKARDEV NAGAR
          PANJABARI
          P/S. DISPUR
          GUWAHATI-37.
          DIST. KAMRUP (M0
         ASSAM AND PERMANENT RESIDENT OF VILL.- JURIA
          DOGAON
          P/.S. JURIA
          DIST. NAGAON
         ASSAM.
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             5:KRISHNA CHETRY
              S/O. LT. TIKARAM CHETRY
              R/O. HATIKHULI
              P/S. BORPATHAR
              DIST. GOLAGHAT
             ASSAM.

             6:HEM KANTA SARMAH
              S/O. LT. DIMBESWAR SARMAH
              R/O. VILL.- GALGAON
              KALABARI
              P/S. GAHPUR
              DIST. SONITPUR
             ASSAM

Advocate for the Petitioner   : MRS. S ROY, MS F N ZAMAN,MS. B. HAZARIKA

Advocate for the Respondent : ,



                                        BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

21.03.2025 Heard Ms S Roy, learned counsel for the applicant.

2. This application under Section 5 of the Limitation Act, is preferred by the applicant for condonation of delay of 3043 days in preferring the MAC Appeal, against the Judgment and Award dated 27.10.2016, passed by the learned Member, Motor Accidents Claims Tribunal No. 2, Kamrup (Metro), Guwahati, in MAC Case No. 1796 of 2015.

3. Let a notice be issued to the respondent/opposite party, returnable in 4 (four) weeks.

4. Steps be taken by registered post with A/D and also by usual process, within a week from today.

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5. Registry shall list the matter after 4 (four) weeks.

JUDGE

Comparing Assistant