Cholamandalam Ms General Insurance ... vs Raldokung Hmar And 5 Ors
2024 Latest Caselaw 5642 Gua

Gauhati High Court

Cholamandalam Ms General Insurance ... vs Raldokung Hmar And 5 Ors on 7 August, 2024

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GAHC010263482023




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

                           Case No. : I.A.(Civil)/3501/2023

         CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT SHAW WALLACE
         BUILDING NEW NO. 319, OLD NO. 154, 2ND FLOOR, THAMBU CHETTY,
         CHENNAI, PIN- 600001, INDIA, ITS ZONAL OFFICE AT OFFICE NO. 201 AND
         202 L AND T CHAMBERS, 2ND FLOOR, 16 CAMAC STREET, KOLKATA-
         700017 AND ITS GUWAHATI REGIONAL OFFICE AT 4TH FLOOR, AASTHA
         PLAZA, BORA SERVICE, G.S. ROAD, GUWAHATI, KAMRUP (M), ASSAM-
         781007 REPRESENTED BY THE DEPUTY MANAGER LEGAL CLAIMS OF
         GUWAHATI REGIONAL OFFICE.



         VERSUS

         RALDOKUNG HMAR AND 5 ORS.
         S/O LATE KHULA HMAR,
         VILL.- CHUR PUNJEE, BEITE, P.O.- JIRIGHAT, P.S.- JIRIGHAT, DIST.-
         CACHAR, ASSAM, PIN- 788104.

         2:LALREM KIM HMAR
         W/O MR. RALDOKUNG HMAR

         VILL.- CHUR PUNJEE
         BEITE
         P.O.- JIRIGHAT
         P.S.- JIRIGHAT
         DIST.- CACHAR
         ASSAM
         PIN- 788104.

         3:MASTER LALZAUM
          S/O RALDOKUNG HMAR

         VILL.- CHUR PUNJEE
                                                                               Page No.# 2/4

             BEITE
             P.O.- JIRIGHAT
             P.S.- JIRIGHAT
             DIST.- CACHAR
             ASSAM
             PIN- 788104.
            (BEING MINOR
             REP. BY THE RESPONDENT NO. 1).

            4:LALRUOTFEL
             D/O RALDOKUNG HMAR

            VILL.- CHUR PUNJEE
             BEITE
             P.O.- JIRIGHAT
             P.S.- JIRIGHAT
             DIST.- CACHAR
             ASSAM
             PIN- 788104.
            (BEING MINOR
             REP. BY THE RESPONDENT NO. 1).

            5:SUMAI RAJA LASKAR
             S/O ABDUL KALAM LASKAR

            VILL.- SATRAYDAYAL

            P.O.- KANAKPUR EAST
             P.O.- JAYPUR
             DIST.- CACHAR
            ASSAM
             PIN- 788107.

            6:ANJAN BARMAN
             S/O SRI KANANTA BARMAN

            VILL.- KUMCHERRA

            P.O.- KANAKPUR EAST
             P.O.- JAYPUR
             DIST.- CACHAR
            ASSAM
             PIN- 788107

Advocate for the Petitioner   : MR T KALITA, MR. A KAKATI

Advocate for the Respondent : MR. S K SINGHA ( r-1,2), MR. M K NEOG( r-1,2)
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                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

Date : 07-08-2024

Heard Mr. A. Kakati, learned counsel for the applicant. I have also heard Mr. S.K. Singha, learned counsel appearing on behalf of respondent Nos. 1 to 4.

This is an application under Section 5 of the Limitation Act, 1963 read with Section 173 of Motor Vehicle Act, 1988 praying for condonation of delay of 134 days in filing the connected appeal against the judgment and order dated 04.03.2023 passed by the learned Member, Motor Accident Claims Tribunal, Cachar at Silchar in MAC Case No. 612/2019.

The ground for delay in filing the connected appeal has been explained in paragraphs 3, 4, 5 & 6 of the application stating that there was no deliberate negligence on the part of the applicant. The applicant has shown sufficient cause for not preferring the connected appeal within stipulated time. Moreover, the learned counsel appearing on behalf of the respondent No. 2 has no objection in condoning the delay of 134 days in filing the connected appeal.

In view of the above, the delay of 134 days in filing the connected appeal is hereby condoned.

With the above, the IA stands disposed of.

Page No.# 4/4

The Office shall register the connected appeal and list for admission on a date to be fixed by the Registry.

The applicant shall furnish extra copy at main appeal memo to the learned counsel for the respondents within 2 (two) days from today.

JUDGE

Comparing Assistant