Page No.# 1/3 vs Sri Rupam Sonowal And 2 Ors
2025 Latest Caselaw 8697 Gua

Gauhati High Court

Page No.# 1/3 vs Sri Rupam Sonowal And 2 Ors on 19 November, 2025

                                                                    Page No.# 1/3

GAHC010222612025




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

                          Case No. : I.A.(Civil)/3718/2025

         SMT. PINKI TAID AND AND 5 ORS.
         W/O GOJEN TAID

         2: MISS. TUTUMONI TAID
          D/O GOJEN TAID

         3: MISS NIZARA TAID
          D/O. GOJEN TAID

         4: SRI RANUJ TAID
          S/O. SRI GOJEN TAID

         5: SRI BISWAJIT TAID
          S/O SRI GOJEN TAID

         6: SRI BIMAN TAID
          S/O. SRI GOJEN TAID

         (THE APPELLANT NO. 6 IS MINOR AND THEREFORE REP. BY HIS MOTHER
          APPELLANT NO. 1)
         ALL ARE R/O. NO.1 LALPANI MISING GAON
          P.S BOGINADI
         DISTRICT LAKHIMPUR
          ASSA

         VERSUS

         SRI RUPAM SONOWAL AND 2 ORS.
         S/O SRI AKON SONOWAL, R/O KADAM KACHARI GAON, P.S BOGINADI,
         DISTRICT LAKHIMPUR, ASSAM

         2:SRI DIGANTA GOGOI
          S/O SRI PUNARAM GOGOI
          R/O VILLAGE LAMU GAON
                                                                            Page No.# 2/3

             MOUZA - KADAM
             P.S BOGINADI
             DISTRICT LAKHIMPUR
             ASSAM

            3:ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED
             REPRESENTED BY ITS DIVISIONAL MANAGER
             DIVISIONAL OFFICE
             DIVINE PLAZA
             1ST FLOOR
             G.S ROAD
             DISPUR
             GUWAHATI-78100

Advocate for the Petitioner   : MS A GOGOI, MS G GOGOI,MR S GOGOI

Advocate for the Respondent : ,




                                                  in
                                    MACApp. Case No. 12757/2025
                                                   with
                              MACApp. Case No. 12757/2025(Filing Number)


            ------------
            Advocate for : Annie Gogoi
            Advocate for : appearing for SRI RUPAM SONOWAL



                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

19.11.2025

1. Heard Ms. A. Gogoi, the learned counsel for the applicants.

2. This application under Section 5 of the Limitation Act, 1963 has been filed by the applicants praying for condoning the delay of 851 days in Page No.# 3/3

preferring the connected MAC appeal, whereby the judgment and award dated 24.02.2023, passed in MACT Case No. 58/2017 by the learned Member, Motor Accident Claims Tribunal, Lakhimpur, North Lakhimpur has been impugned.

3. Issue notice to the respondents.

4. The applicant shall take steps for issuance of notice upon the respondents by speed post as well as by usual mode within 7(seven) days from the date of this order, returnable after 4(four) weeks.

5. The learned counsel for the applicants submits that a minor typographical mistake has been crept in the last line of Page 5 of the instant condonation delay application in as much as in place of word 'earner' the word 'winner' has been mentioned and in place of the word 'accident' the word 'death' has been mentioned.

6. The applicant is allowed to rectify the said defect and submit a corrected page-5 of the petition before the next date fixed.

7. List accordingly.

JUDGE

Comparing Assistant