Monowar Hussain @ Monowar @ Manuwar vs Bajaj Allianz Gen Insurance Company ...
2024 Latest Caselaw 8502 Gua

Gauhati High Court

Monowar Hussain @ Monowar @ Manuwar vs Bajaj Allianz Gen Insurance Company ... on 20 November, 2024

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GAHC010232092024




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

                                  Case No. : I.A.(Civil)/3461/2024

            MONOWAR HUSSAIN @ MONOWAR @ MANUWAR
            S/O. MAKBUL @ MOKBUL @ BADSHA MUGBUL HUSSAIN, VILL.-
            RAKHASONI PART-I, P/O. MORNAI, DIST. GOALPARA, ASSAM.



            VERSUS

            BAJAJ ALLIANZ GEN INSURANCE COMPANY LTD. AND 2 ORS
            SHREEJI TOWER, 3RD FLOOR, G.S. ROAD, ADJECENT TO MAHINDRA
            SHOW ROOM, CHRISTIAN BASTI, P/O. GUWAHATI-781005, DIST. KAMRUP
            (M), ASSAM.

            2:NAGEN KRA
             S/O. LATE ANDHU RAHIR KRA
             NO.1
             MATHJGARIA
             H/NO. 13
             PATHARQUARY
             P/S. NOONMATI
             DIST. KAMRUP (M)
            ASSAM.

            3:LOHIT BORO
             S/O. BIRUPATI BORO
            VILL. PATHARQUARY HILL SIDE
             P/O. NOONMATI-23
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 20.11.2024

Heard Mr. A.R. Agarwala, learned counsel for the applicant. This interlocutory application, under Section 5 Limitation Act, is preferred by the applicant for condonation of delay of 52 days in preferring the connected MAC appeal against the judgment and award dated 20.06.2024, passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup(M), Guwahati, in MAC Case No. 775/2017.

Let notice be issued to the opposite parties returnable in four weeks. Steps be taken upon the opposite parties by way of registered post with A/D as well as by usual process within a week from today. List the matter after four weeks.

JUDGE

Comparing Assistant