Page No.# 1/3 vs Sri Manjit Das And 2 Ors
2021 Latest Caselaw 129 Gua

                                                                Page No.# 1/3

GAHC010299892019




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

                        Case No. : I.A.(Civil)/4256/2019

         RAMISHA KHATUN AND 5 ORS
         W/O LATE ABDUL MANNAN AKAND OF VILL. ADURIPARA, P.S.
         KASUMARA, DIST. BARPETA, ASSAM, PIN 781127

         2: NARJINA AHMED
          D/O LATE ABDUL MANNAN AKAND OF VILL. ADURIPARA
          P.S. KASUMARA
          DIST. BARPETA
         ASSAM
          PIN 781127

         3: NURTAZ BEGUM
          D/O LATE ABDUL MANNAN AKAND OF VILL. ADURIPARA
          P.S. KASUMARA
          DIST. BARPETA
         ASSAM
          PIN 781127

         4: ARIFA KHATUN
          D/O LATE ABDUL MANNAN AKAND OF VILL. ADURIPARA
          P.S. KASUMARA
          DIST. BARPETA
         ASSAM
          PIN 781127

         5: SALMA MAHFUZA
          D/O LATE ABDUL MANNAN AKAND OF VILL. ADURIPARA
          P.S. KASUMARA
          DIST. BARPETA
         ASSAM
          PIN 781127

         6: SHAMIMA AFRUZ
          D/O LATE ABDUL MANNAN AKAND OF VILL. ADURIPARA
                                                                      Page No.# 2/3

             P.S. KASUMARA
             DIST. BARPETA
             ASSAM
             PIN 78112

            VERSUS

            SRI MANJIT DAS AND 2 ORS
            S/O GOPESH CH. DAS, R/O WEST PALANGDIHATI, P.S. BARPETA, DIST.
            BARPETA, ASSAM
            (REGISTERED OWNER OF THE OFFENDING VEHICLE TATA- STAR BUS)

            2:SRI NAYAN DAS
             S/O ANIL DAS
             VILL. BAMUNDI
             P.S. SUALKUCHI
             DIST. KAMRUP(RURAL)
             ASSAM.
            (DRIVER OF THE OFFENDING VEHICLE TATA- STAR BUS)

            3:THE BRANCH MANAGER
             CHOLA MANDALAM M.S. GENERAL INSURANCE CO. LTD.
             4TH FLOOR
             OPP. S.B. DEORAH COLLEGE
             G.S. ROAD
             GUWAHATI-7
             DIST. KAMRUP(M)
             ASSAM
            (INSURER OF THE OFFENDING VEHICLE TATA- STAR BUS

Advocate for the Petitioner   : MR. A MANNAF

Advocate for the Respondent :




             Linked Case :

            RAMISHA KHATUN AND 5 ORS



             VERSUS

            SRI MANJIT DAS AND 2 ORS
                                                                                  Page No.# 3/3




             ------------
             Advocate for :
             Advocate for : appearing for SRI MANJIT DAS AND 2 ORS



                                    BEFORE
                        HONOURABLE MR. JUSTICE NANI TAGIA

                                            ORDER

18.01.2021

Heard Mr. M. Mannaf, learned counsel for the applicants/appellants.

By this applicant filed under Section 5 of the Limitation Act 1963, the applicants have prayed for condonation of delay of 74 days in filing the connected MAC Appeal challenging the legality and correctness of the Judgment and Order, dated 15.06.2019, passed in MAC case No. 124/2018 by Learned Member of MAC Tribunal, Barpeta.

Issue notice returnable within 4(four) weeks.

The applicant shall take steps for service of Notice upon the respondents by registered post with A/D as well as usual process within 1(one) week.

JUDGE

Comparing Assistant