Gauhati High Court
Page No.# 1/4 vs The Divisional Manager on 10 November, 2025
Page No.# 1/4
GAHC010240742025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/3545/2025
HEMALATA RAY AND 3 ORS.
WIFE OF LATE BRAJEN RAY, WIFE OF THE DECEASED
2: SRIMAN TRIDIP RAY
SON OF LATE BRAJEN RAY
SON OF THE DECEASED
WHO IS BEING REPRESENTED HEREIN BY THE APPELLANT NO.1 BOTH-
ARE RESIDENT OF VILLAGE SOLMARI
POST OFFICE POLICE STATION AGIA
DISTRICT GOALPARA
ASSAM
3: PANCHAMI BALA RAY
WIFE OF ABELE KANTO RAY
MOTHER OF THE DECEASED
4: ABALA KANTA RAY
SON OF LATE ROHINI KANTA RAY
FATHER OF THE DECEASED BOTH ARE RESIDING AT VILLAGE KUKURIA
PART II
POLICE STATION AGIA
DISTRICT GOALPARA
ASSAM
VERSUS
THE DIVISIONAL MANAGER, NEW INDIA ASSURANCE COM. LTD.
BONGAIGAON DIVISION, BONGAIGAON, DISTRICT BONGAIGAON,
ASSAM-783380. POLICY NO. 53030031230200000224 PERIOD VALID UPTO-
03/05/2024 INSURER OF THE VEHICLE NO. AS-01V-1053
2:SAIFUL ISLAM
SON OF MOTBOR RAH RAN
RESIDENT OF VILLAGE TUKURA PART II
Page No.# 2/4
POST OFFICE AGIA
POLICE STATION AGIA
DISTRICT GOALPARA
ASSAM783120. OWNER OF THE VEHICLE NO. AS01V-1053
3:AJADUL ISLAM
SON OF ABDUL WAHED SARKAR
RESIDENT OF VILLAGE FANFANGA PART I
POST OFFICE AGIA
POLICE STATION AGIA
DISTRICT GOALPARA
ASSAM-783120. DRIVER OF THE VEHICLE NO. AS01V-105
Advocate for the Petitioner : MR. B J TALUKDAR, MR. DITUL DAS
Advocate for the Respondent : ,
Linked Case : RP(FAM.CT.)/0/0
HEMALATA RAY
WIFE OF LATE BRAJEN RAY
WIFE OF THE DECEASED RESIDENT OF VILLAGE- SOLMARI
POST OFFICE AND POLICE STATION - AGIA
DISTRICT - GOALPARA
ASSAM
2: SRIMAN TRIDIP RAY
SON OF LATE BRAJEN RAY
SON OF THE DECEASED RESIDENT OF VILLAGE- SOLMARI
POST OFFICE AND POLICE STATION - AGIA
DISTRICT - GOALPARA
ASSAM
3: PANCHAMI BALA RAY
WIFE OF ABALA KANTA RAY MOTHER OF THE DECEASED RESIDING AT
VILLAGE- KUKURIA PART II
POLICE STATION- AGIA
DISTRICT- GOALPARA
ASSAM.
4: ABALA KANTA RAY
SON OF LATE ROHINI KANTA RAY
FATHER OF THE DECEASED RESIDING AT VILLAGE- KUKURIA PART II
Page No.# 3/4
POLICE STATION- AGIA
DISTRICT- GOALPARA
ASSAM.
VERSUS
THE DIVISIONAL MANAGER
NEW INDIA ASSURANCE COMPANY LIMITED
BONGAIGAON DIVISION
BONGAIGAON
DISTRICT - BONGAIGAON
ASSAM-783380. POLICY NO. 53030031230200000224 PERIOD VALID UPTO-
03/05/2024 INSURER OF THE VEHICLE NO. AS-01V1053
2:SAIFUL ISLAM
SON OF MOTBOR RAHMAN
RESIDENT OF VILLAGE TUKURA PART II
POST OFFICE- AGIA
POLICE STATION- AGIA
DISTRICT- GOALPARA
ASSAM-783120. OWNER OF THE VEHICLE NO. AS-01V1053
3:MD AJADUL ISLAM
SON OF ABDUL WAHED SARKAR
RESIDENT OF VILLAGE FANFANGA PART I
POST OFFICE- AGIA
POLICE STATION - AGIA
DISTRICT- GOALPARA
ASSAM-783120. DRIVER OF THE VEHICLE NO. AS-01V1053
------------
Advocate for : DITUL DAS
Advocate for : appearing for THE DIVISIONAL MANAGER
BEFORE
HON'BLE MRS. JUSTICE MITALI THAKURIA
ORDER
10-11-2025
Heard Mr. B. J. Talukdar, 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 29 days in filing the connected appeal
against the judgment and order dated 27.05.2025, passed by the learned
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Member, MACT, Goalpara in MAC Case No. 240/2023.
Issue notice to the respondents.
The applicant/appellant shall take steps for service of notice on the
respondents through usual process.
List this matte after 4 (four) weeks, on a date to be fixed by the Registry.
JUDGE
Comparing Assistant
