Page No.# 1/2 vs United India Insurance Co Ltd And 4 Ors
2026 Latest Caselaw 223 Gua

Gauhati High Court

Page No.# 1/2 vs United India Insurance Co Ltd And 4 Ors on 19 January, 2026

                                                              Page No.# 1/2

GAHC010236312025




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

                          Case No. : I.A.(Civil)/12/2026

         MUSTT RASHWIDA KHATUN AND ANR
         W/O MD. OMAR ALI

         2: MD OMAR ALI
          S/O LT. HAZARAT ALI. R/O- VILL FATEHPUR
          PO- KUTUBPUR
          DIST. LAKHIMPUR
         ASSA

         VERSUS

         UNITED INDIA INSURANCE CO LTD AND 4 ORS
         REGIONAL OFFICE CHIBBAR HOUSE, G.S. ROAD, GUWAHATI, KAMRUP(M)
         781005

         2:BHASKAR SAIKIA
          S/O SUBHAS SAIKIA
         VILL. MOIDOMIA
         W/NO 2
          DIST. NORTH LAKHIMPUR
         ASSAM.

         3:SIMANTA THENGAL
         S/O DIMBESWAR THENGAL
         VILL. MORNOI THENGAL
          P..O. MORNOI KHORA
          P.S. BIHPURIA
          DIST. NORTH LAKHIMPUR
         ASSAM.

         4:MOINUL HAQUE
         S/O LATE HAZARAT ALI
          R/O VILL. FATEHPUR
          P.O. KUTUBPUR
                                                                        Page No.# 2/2

             DIST. NORTH LAKHIMPUR
             ASSAM.

            5:ORIENTAL INSURANCE CO. LTD.
             REGIONAL OFFICE
             ULUBARI
             G.S. ROAD
             KAMRUP (M) 78100

Advocate for the Petitioner   : B R DAS, MS M BHARATI

Advocate for the Respondent : ,

                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 19.01.2026

1. Heard Mr. B. R. Das, learned counsel for the applicants.

2. This application under Section 5 of the Limitation Act has been filed by the applicants, namely, Mustt. Rashwida Khatun and Md. Omar Ali praying for condonation of delay of 1084 days in filing the connected MAC appeal in which they have impugned the judgment and award dated 21.06.2022 passed by the learned Member, Motor Accident Claims Tribunal, North Lakhimpur in MACT Case No. 23/2018.

3. Issue notice to the respondents.

4. The applicants shall take steps for issuance of notice upon the respondents by speed post as well as by usual mode within seven days from the date of this order.

5. List this matter again on 21st of February, 2026.

JUDGE

Comparing Assistant