The National Insurance Company Ltd vs Abu Sayed Sarkar And 4 Ors
2025 Latest Caselaw 627 Gua

Gauhati High Court

The National Insurance Company Ltd vs Abu Sayed Sarkar And 4 Ors on 16 May, 2025

                                                                Page No.# 1/3

GAHC010082722025




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

                        Case No. : I.A.(Civil)/1512/2025

         THE NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET, KOLKATA-
         700071, AND REGIONAL OFFICE AT G.S. ROAD, BHANGAGARH,
         GUWAHATI-5, REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL
         OFFICE AT GUWAHATI



         VERSUS

         ABU SAYED SARKAR AND 4 ORS
         S/O-LATE ABDUL AZIZ @ ABDUL AZIZ SARKAR, R/O- FANCY VALLEY,
         TURA, DISTRICT-WEST GARO HILLS, MEGHALAYA

         2:ANISA BEGUM
          D/O. LT. ABDUL AZIZ @ ABDUL AZIZ SARKAR
          R/O. BILASIPARA TOWN
          P/O. BILASIPARA
          DIST. DHUBRI
         ASSAM.

         3:MAHFOOZUR RAHMAN
          S/O. LT. ABDUL AZIZ @ ABDUL AZIZ SARKAR
          R/O. BEPARIPATTY
          P/O. GAURIPUR
          DIST. DHUBRI
         ASSAM.

         4:S. RAVI KUMAR
          S/O. SRINIVASA REDDY
          R/O. 2/10
          KOGUR POST
          SARJAPURAM VIA BANGLORE
          KARNATAKA
                                                                      Page No.# 2/3


            5:B. S. SHANMUGOM
             S/O. SIDDANAJAPPA
             R/O. BAGALUR
             HOSUR TALUK
             DIST. DHARAMOPURI
            TAMUILNADU-635109

Advocate for the Petitioner   : MR. P J BARMAN, MS P PHUKAN

Advocate for the Respondent : ,




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

            THE NATIONAL INSURANCE COMPANY LTD
            3 MIDDLETON STREET
             KOLKATA-700071
            AND REGIONAL OFFICE AT GS ROAD
             BHANGAGARH
             GUWAHATI-5
             REPRESENTED BY ITS REGIONAL MANAGER
             REGIONAL OFFICE GUWAHATI


             VERSUS

            ABU SAYED SARKAR AND 4ORS
            S/O-LATE ABDUL AZIZ ALIAS ABDUL AZIZ SARKAR R/O-FANCY VALLEY
            TURA
            DISTRICT-WEST GARO HILLS
            MEGHALAYA


            ------------
            Advocate for : MR PRANABJYOTI BARMAN
            Advocate for : appearing for ABU SAYED SARKAR AND 4ORS
                                                                           Page No.# 3/3


                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                       ORDER

16.05.2025

Learned counsel, Mr. P.J. Barman is present for the applicant - National Insurance Company Ltd., who has filed this application under Section 5 of the Limitation Act, 1963 with prayer of condonation of delay of 5 days in preferring the connected appeal.

The applicant is aggrieved by the judgment and order dated 30.12.2024 passed by the learned M.A.C.T., Dhubri in MAC Case No. 195/2012.

It is submitted that delay was owing to the formalities that had to be undertaken by the Insurance Company.

I have considered the submissions of the learned counsel for the applicant. Sufficient grounds have been shown. It appears that the delay was not intentional.

For the interest of justice, delay of 5 days is hereby condoned.

Registry to register the connected appeal.

In term of the above observations, I.A. stands disposed of.

JUDGE

Comparing Assistant