M/S Liberty General Insurance Co Ltd vs Manju Barman And 3 Ors
2025 Latest Caselaw 8427 Gua

Gauhati High Court

M/S Liberty General Insurance Co Ltd vs Manju Barman And 3 Ors on 10 November, 2025

                                                                            Page No.# 1/3

GAHC010243662025




                                                                     undefined

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

                                  Case No. : I.A.(Civil)/3561/2025

            M/S LIBERTY GENERAL INSURANCE CO LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 10TH FLOOR,
            TOWER A, PENINSULA BUSINESS PARK, GANPATRAO KADAM PARK,
            LOWER PAREL , DELISLE ROAD, MUMBAI, MAHARASTRA-400013 AND
            BRANCH OFFICE AT 1ST FLOOR, GANPATI ENCLAVE, BORA SERVICE
            ,G.S.ROAD, ULUBARI, GUWAHATI-07, ASSAM.

            VERSUS

            MANJU BARMAN AND 3 ORS.
            W/O LATE RAMANI KANTA BARMAN

            2:SIMANTA BARMAN
             S/O LATE RAMANI KANTA BARMAN BOTH ARE RESIDENTS OF- R/O-
            VILLAGE-BHOGPUR P.O. AND P.S.PATACHARKUCHI DIST-BARPETA
            ASSAM.PIN-781326. CLAIMANTS

            3:HEMANTA DAS
             S/O LATE RUPESWAR DAS R/O-VILLAGE-GERUAH P.O.GERUAH
            P.S.HAJO DIST-KAMRUP ASSAM. PIN-781102. OWNER OF THE SCOOTER
            NO.AS-25/G-7121

            4:ABUL HUSSAIN
             S/O M. ALI R/O-VILLAGE-BHETAPARA
             NANDAN PATH P.O. AND P.S.HATIGAON DIST-KAMRUPM
            ASSAM. PIN-781038. RIDER OF THE SCOOTER NO.AS-25/G-712

Advocate for the Petitioner   : MS. M SAIKIA, MS. P BORTHAKUR,MR. R GOSWAMI

Advocate for the Respondent : ,
                                                                             Page No.# 2/3


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

           LIBERTY GENERAL INSURANCE CO LTD
           ASSAMN


            VERSUS

           SMTI MANJU BARMAN AND ORS
           ASSAMN


           ------------
           Advocate for : MONDAKINI SAIKIA
           Advocate for : appearing for SMTI MANJU BARMAN AND ORS




                                        BEFORE
               HON'BLE MRS. JUSTICE MITALI THAKURIA

                                            ORDER

10-11-2025

Heard Ms. M. Saikia, learned counsel for the applicant/appellant.

This is an application filed under Section 5 of the Limitation Act, 1963 praying for condonation of delay of 82 days in filing the connected appeal against the judgment and award dated 06.01.2025, passed by the learned Member, MACT No.1, Kamrup (M), Guwahati in MAC Case No. 249/2018.

Issue notice to the respondents.

The applicant/appellant shall take steps for service of notice on the respondents through usual process.

Further, Ms. Saikia, learned counsel submitted that the respondent Nos. 3 and 4, Page No.# 3/3

owner and driver respectively of the case are not necessary parties and accordingly, she prayed that the names of respondent Nos. 3 and 4 may be struck off from the cause title of this petition.

Considering the submissions of Ms. Saikia, learned counsel, the name of respondent Nos. 3 and 4 be struck off from the cause title of this case at the risk of the applicant/appellant.

Registry shall do the needful.

List this matte after 4 (four) weeks, on a date to be fixed by the Registry.

JUDGE

Comparing Assistant