Bajaj Allianz General Insurance ... vs Hachana Begum @ Hachna Begum And 3 Ors
2024 Latest Caselaw 8109 Gua

Gauhati High Court

Bajaj Allianz General Insurance ... vs Hachana Begum @ Hachna Begum And 3 Ors on 6 November, 2024

                                                                     Page No.# 1/3

GAHC010153422024




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

                                  Case No. : I.A.(Civil)/2728/2024

            BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD
            HAVING ITS OFFICE AT SREEJI TOWER, 2ND FLOOR, C/O. GAUHATI TEA
            WAREHOUSING PVT. LTD, ADJACENT TO MAHINDRA SHOWROOM,
            GUWAHATI-781006, KAMRUP(M)



            VERSUS

            HACHANA BEGUM @ HACHNA BEGUM AND 3 ORS
            W/O. LT. AAJED ALI

            2:IMRAN ALI
             S/O. LT. AAJED ALI

            3:ASARBANU BIBI
            W/O. LT. ABEL ALI

            4:SALMA BEGUM
             S/O. LT. AAJED ALI
            THE CLAIMANT NO. 1
            2
            AND 4 ARE THE WIFE AND SON OF LT. AAJED ALI AND THE CLAIMANT
            NO. 3 IS THE MOTHER OF THE DECEASED AND ALL ARE RESIDENT OF
            VILL. MALIBARI
             P.O. HALDA
             P.S. BAIHATA CHARIALI
             DIST. KAMRUP
             PIN-781121
            ASSA

Advocate for the Petitioner   : MR. P M TALUKDAR, MR. R BAISHYA

Advocate for the Respondent : ,
                                                           Page No.# 2/3




Linked Case :

BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD



VERSUS

HACHANA BEGUM @ HACHNA BEGUM AND 3 ORS H



------------
Advocate for : MR. P M TALUKDAR
Advocate for : appearing for HACHANA BEGUM @ HACHNA BEGUM AND 3
ORS H



Linked Case :

BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD



VERSUS

HACHANA BEGUM @ HACHNA BEGUM AND 3 ORS H



------------
Advocate for : MR. P M TALUKDAR
Advocate for : appearing for HACHANA BEGUM @ HACHNA BEGUM AND 3
ORS H
                                                                      Page No.# 3/3

                                 BEFORE
                       HONOURABLE MR. JUSTICE K. SEMA

                                     ORDER

Date : 06.11. 2024 Heard Mr. PM Talukdar, learned counsel for the applicant.

This application has been filed under Section 5 of the Limitation Act paying for condoning the delay of 17 days in preferring the connected appeal against the judgment and order darted 04.03.2024, passed by the Member, Motor Accident Claims Tribunal- 2, Kamrup (Metro), Guwahati in MAC Case No. 1104/2021.

The grounds for delay have been explained in paragaraph 5 of the contempt petition. This Court has perused the application and satisfied that the applicant has satisfactorily explained the delay. The delay of 17 days is condoned.

I.A. accordingly stands disposed of.

JUDGE

Comparing Assistant