Cholamandalam Ms General Insurance Co ... vs Nilima Khatun And 4 Ors
2024 Latest Caselaw 7859 Gua

Gauhati High Court

Cholamandalam Ms General Insurance Co ... vs Nilima Khatun And 4 Ors on 28 October, 2024

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GAHC010178622024




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

                         Case No. : I.A.(Civil)/3233/2024

         CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
         HAVING ITS BRANCH OFFICE AT AASTHA PLAZA, OPPOSITE OF S.B.
         DEORAH COLLEGE, 4TH FLOOR, BORA SERVICE, GUWAHATI, DIST.-
         KAMRUP(M), ASSAM.(REPRESENTED BY ITS DEPUTY MANAGER, CLAIMS
         LEGAL, KAIFI ANAM)



         VERSUS

         NILIMA KHATUN AND 4 ORS
         W/O. LATE ANOWAR HUSSAIN

         2:BABIDUL ISLAM
          S/O. LATE ANOWAR HUSSAIN

         3:SANIDUL ISLAM
          S/O. LATE ANOWAR HUSSAIN
         ALL ARE RESIDENT OF MANDIA
          P/O. AND MOUZA- MANDIA
          P/S.- BAGHBAR
          DIST.- BARPETA
         ASSAM
          PIN-781308.

         4:SAMSUL HAQUE
          S/O. SORHAB ALI
          R/O. VILL.- KALGACHIA
          P/O. AND P/S. KALGACHIA
          DIST.- BARPETA
         ASSAM
          PIN-781319.

         5:DELOWAR HUSSAIN
                                                                               Page No.# 2/3

             S/O. SHAMSUL ALOM
             R/O. VILL.- UDMARI
             P/O. SHOWPUR
             P/S.- KALGACHIA
             DIST.- BARPETA
             ASSAM
             PIN-781319

Advocate for the Petitioner   : MR. A BHATTACHARYYA,

Advocate for the Respondent : ,




             Linked Case :

            CHOLAMANDALAM MS GENERAL INSURANCE CO LTD



             VERSUS

            NILIMA KHATUN AND 4 ORS F



            ------------
            Advocate for : MR. A BHATTACHARYYA
            Advocate for : appearing for NILIMA KHATUN AND 4 ORS F



                                         BEFORE
                    HON'BLE MR. JUSTICE KARDAK ETE

                                         ORDER

28.10.2024

Heard Mr. A. Bhattacharyya, learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act, 1963 for condonation of Page No.# 3/3

delay of 129 days in filing the connected MAC Appeal against the judgment and award dated 19.01.2024 passed in MAC Case No. 349/2020 by the learned Member, Motor Accidents Claims Tribunal, Barpeta.

Issue notice, returnable within 4(four) weeks.

The applicant is directed to take steps for service of notice upon the respondents by registered post with A/D within 7(seven) days from today.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant