Gauhati High Court
United India Insurance Company Ltd vs Roma Bagalari on 27 May, 2025
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/5
GAHC010029522025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/507/2025
UNITED INDIA INSURANCE COMPANY LTD.
HAVING ITS REGISTERED AND HEAD OFFICE AT 24 WHITES ROAD,
CHENNAI-600014 AND ITS REGIONAL OFFICE AT CHIBBAR HOUSE, 1ST
FLOOR, G.S. ROAD, GUWAHATI-5, REPRESENTED BY ITS REGIONAL
MANAGER, REGIONAL OFFICE, GUWAHATI.
VERSUS
ROMA BAGALARI
W/O. LT. MANGAL SINGH BAGLARI
2:GEETA MONI BAGLARI
D/O. LT. MANGAL SINGH BAGLARI
3:BISHAL BAGLARI
S/O. LT. MANGAL SINGH BAGLARI
4:NIKHIL BAGLARI
S/O. LT. MANGAL SINGH BAGLARI
5:LAHIMAI BAGALARI
M/O. LT. MANGAL SINGH BAGLARI
6:CHANDI RAM BAGALARI
F/O. LT. MANGAL SINGH BAGLARI
ABOVE ALL ARE PERMANENT RESIDENT OF VILL. DILAJI
MITHIPHANG GAON
P/O. DIPHU
P/S. DIPHU
DIST. KARBI ANGLONG
ASSAM
PRESENTLY RESIDING AT C/O. SRI R.C. SUT
Page No.# 2/5
SILPUKHURI
KARNACHAL
P/S. CHANDMARI
KAMRUP METRO
ASSAM
PIN-781003.
(RESPONDENT NOS. 2
3
AND 4 BEING MINOR IS REPRESENTED BY THE RESPONDENT NO. 1)
7:BIPENDRA KUMAR SINGH
S/O. LT. M SINGH
R/O. NEAR BINAPANI LP SCHOOL
P/O. DIPHU
P/S. DIPHU
DIST. KARBI ANGLONG
ASSAM
PIN-782460
Advocate for the Petitioner : MR T KALITA, MR. A KAKATI
Advocate for the Respondent : ,
Linked Case : RP(FAM.CT.)/0/0
UNITED INDIA INSURANCE COMPANY LIMITED
REP BY THE REGIONAL MANAGER
GUWAHATI REGIONAL OFFICE
KAMRUP METRO
ASSAM
VERSUS
SMTI ROMA BAGALARI
PRESENTLY RESIDING IN KAMRUP METRO
ASSAM FROM KARBI ANGLONG
ASSAM
2:NIKHIL BAGLARI
PRESENTLY RESIDING IN KAMRUP METRO
ASSAM FROM KARBI ANGLONG
ASSAM
Page No.# 3/5
3:SMTI LAHIMAI BAGALARI
PRESENTLY RESIDING IN KAMRUP METRO
ASSAM FROM KARBI ANGLONG
ASSAM
4:CHANDI RAM BAGALARI
PRESENTLY RESIDING IN KAMRUP METRO
ASSAM FROM KARBI ANGLONG
ASSAM
5:BIPENDRA KUMAR SINGH
KARBI ANGLONG
ASSAM
6:GEETA MONI BAGLARI
PRESENTLY RESIDING IN KAMRUP METRO
ASSAM FROM KARBI ANGLONG
ASSAM
7:BISHAL BAGLARI
PRESENTLY RESIDING IN KAMRUP METRO
ASSAM FROM KARBI ANGLONG
ASSAM
------------
Advocate for : Tridib Kalita
Advocate for : appearing for SMTI ROMA BAGALARI
Linked Case : C.APPLN/0/0
UNITED INDIA INSURANCE COMPANY
REP BY THE REGIONAL MANAGER
GUWAHATI REGIONAL OFFICE
KAMRUP METRO
ASSAM
VERSUS
SMTI ROMA BAGALARI
PERMANENT RESIDENT OF KARBI ANGLONG
ASSAM AND PRESENTLY RESIDING AT KAMRUP METRO
ASSAM
2:MISS GEETA MONI BAGLARI
PERMANENT RESIDENT OF KARBI ANGLONG
Page No.# 4/5
ASSAM AND PRESENTLY RESIDING AT KAMRUP METRO
ASSAM
3:BISHAL BAGLARI
PERMANENT RESIDENT OF KARBI ANGLONG
ASSAM AND PRESENTLY RESIDING AT KAMRUP METRO
ASSAM
4:SMTI LAHIMAI BAGLARI
PERMANENT RESIDENT OF KARBI ANGLONG
ASSAM AND PRESENTLY RESIDING AT KAMRUP METRO
ASSAM
5:CHANDI RAM BAGALARI
PERMANENT RESIDENT OF KARBI ANGLONG
ASSAM AND PRESENTLY RESIDING AT KAMRUP METRO
ASSAM
6:NIKHIL BAGLARI
PERMANENT RESIDENT OF KARBI ANGLONG
ASSAM AND PRESENTLY RESIDING AT KAMRUP METRO
ASSAM
7:BIPENDRA KUMAR SINGH
KARBI ANGLONG
ASSAM
------------
Advocate for : Tridib Kalita
Advocate for : appearing for SMTI ROMA BAGALARI
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 27.05.2025
Heard Mr. A. Kakati, learned counsel for the applicant.
This is an application filed under Section 5 of the Limitation Act, 1963 for condonation
of delay of 62 days in preferring the connected appeal against the impugned judgment
and order dated 13.09.2024 passed by the learned Member MACT No. 3, Kamrup(M)
in MAC Case No. 1750/2018.
Page No.# 5/5
Issue notice.
The applicant shall take step(s) for service of notice upon the respondents by
registered post with AD as well as other usual service returnable within 4(four) weeks.
The steps be taken within 7(seven) days.
List accordingly.
JUDGE
Comparing Assistant
