Abdul Rahman vs Sahed Ali And 2 Ors
2025 Latest Caselaw 4630 Gua

Gauhati High Court

Abdul Rahman vs Sahed Ali And 2 Ors on 18 August, 2025

                                                                            Page No.# 1/3

GAHC010159112025




                                                                     undefined

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

                                  Case No. : I.A.(Civil)/2642/2025

            ABDUL RAHMAN
            SON OF JALALUDDIN, VILLAGE-KARAYENI BENGALI, TEZPUR PO.
            PANCHMILE, PS. TEZPUR, DISTRICT SONITPUR, ASSAM

            VERSUS

            SAHED ALI AND 2 ORS
            SON OF LATE RAJAB ALI, VILLAGE-KARAYENI BENGALI, TEZPUR, PO.
            PANCHMILE, PS. TEZPUR, DISTRICT SONITPUR, ASSAM

            2:WAHIDUL JAMAL
             SON OF LATE ABDUL SALAM
            VILLAGE BHOJKHOWA
             PO. KALIABHUMURA
             PS.-TEZPUR
             DISTRICT-SONITPUR
            ASSAM.

            3:MAGMA HDI GENERAL INSURANCE COMPANY
             SOUTH SARANIA
             JATIA
             ULUBARI
             G.S. ROAD
             DISTRICT-KAMRUP
            ASSAM
             GAUHATI-781034

Advocate for the Petitioner   : ABBASH U AHMED, MR. K BHATTACHARJEE,MS. A BARMAN

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


           Linked Case : RP(FAM.CT.)/0/0

          ABDUL RAHMAN
          SON OF JALALUDDIN VILLAGE KARAYENI BENGALI TEZPUR PO
          PANCHMILE PS TEZPUR DISTRICT SONITPUR ASSAM


           VERSUS

          MD SAHED ALI AND 2 ORS
          SON OF LATE RAJAB ALI VILLAGE KARAYENI BENGALI TEZPUR PO
          PANCHMILE PS TEZPUR DISTRICT SONITPUR ASSAM

          2:MD WAHIDUL JAMAL
          SON OF LATE ABDUL SALAM VILLAGE BHOJKHOWA PO KALIABHUMURA
          PS TEZPUR DISTRICT SONITPUR ASSAM

          3:MAGMA HDI GENERAL INSURANCE COMPANY
          SOUTH SARANIA JATIA ULUBARI GS ROAD DISTRICT KAMRUP ASSAM
          GUWAHATI
          ------------
          Advocate for : ABBASH UDDIN AHMED
          Advocate for : appearing for MD SAHED ALI AND 2 ORS



                                BEFORE
            HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

Date : 18.08.2025

1. This application under Section 5 of the Limitation Act, 1963 has been filed by the applicant/ appellant praying for condoning the delay of 134 days for filing the connected appeal against the impugned judgment and order dated 03.12.2024, passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur in MACT Case No. 52/2021.

2. Heard Mr. A.U. Ahmed, learned counsel for the applicant/appellant.

3. Issue notice to the respondents, returnable by 4 weeks.

Page No.# 3/3

4. The appellant/ applicant shall take steps for service of notice upon the respondents by registered post with A/D as well as usual process.

5. Steps be taken within 3 working days from today.

6. List the matter after 4 weeks.

JUDGE

Comparing Assistant