Page No.# 1/3 vs Sumitra Das And Ors
2025 Latest Caselaw 6889 Gua

Gauhati High Court

Page No.# 1/3 vs Sumitra Das And Ors on 1 September, 2025

                                                                         Page No.# 1/3

GAHC010013052025




                                                                   2025:GAU-AS:11771

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

                                Case No. : I.A.(Civil)/1052/2025

            THE ORIENTAL INSURANCE CO. LTD.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, REP. BY ITS
            REGIONAL MANAGER, ULUBARI, GUWAHATI-7, DIST. KAMRUP (M),
            ASSAM.



            VERSUS

            SUMITRA DAS AND ORS
            W/O. SRI ICHCHAMAN DAS, R/O. VILL.- NEW BAGBAHAR PT-V, P/O.
            BAGBAHAR, P/S. DWARBOND, DIST. CACHAR, ASSAM.

            2:PINAK BHADRA
             S/O. SRI SUBODH BHADRA
             R/O. VILL.- SARASWATI BAGAN

             P/O. LOWARBOND
             P/S. SILCHAR
             DIST. CACHAR
             ASSAM.

            3:SANJU SINGHA
             S/O. SRI SAMENDRA SINGHA
             R/O. VILL.- DWARBOND
             P/O. BORDUKAN
             P/S. DWARBOND
             DIST. CACHAR
            ASSAM

Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : MR A B DEY (R-1),
                                                                             Page No.# 2/3




                                   BEFORE
                HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : 01-09-2025

Learned counsel Mr. S.K. Goswami is present for the applicant/appellant.

2. Learned counsel Mr. A.B. Dey is present on behalf of the claimant/respondent No. 1.

3. This application is filed under Section 5 of the Limitation Act, 1963 with prayer for condonation of delay of 197 (One Hundred and Ninety Seven) days in preferring the connected appeal against the judgment and award dated 02.02.2024 passed by the learned Member, MACT, Cachar at Silchar in MAC Case No. 90/2021.

4. It is submitted on behalf of the applicant that there is no malafide on the part of the applicant. The delay was owing to obtaining certified copy and sending it to the Regional Office at Guwahati from Silchar.

5. As sufficient grounds have been shown, the delay of 197 (One Hundred and Ninety Seven) days is condoned after hearing the submissions of both sides.

6. Registry to register the connected appeal.

Page No.# 3/3

7. In terms of the above observation, this Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant