One Of The Branch Office At B.R Arcade 3Rd ... vs Mamataj Begum And Ors
2025 Latest Caselaw 2852 Gua

Gauhati High Court

One Of The Branch Office At B.R Arcade 3Rd ... vs Mamataj Begum And Ors on 5 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                 Page No.# 1/3

GAHC010267102024




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

                          Case No. : I.A.(Civil)/182/2025

         SHRIRAM GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS CORPORATED AND REGISTERED OFFICE AT E8, EPIP, RIICO
         INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN, INDIA 302022 AND
         ONE OF THE BRANCH OFFICE AT B.R ARCADE 3RD FLOOR, OPP. TO PRIYA
         PALACE HOTEL, 21, JANAPATH, ULUBARI, GUWAHATI 781007 KAMRUP



         VERSUS

         MAMATAJ BEGUM AND ORS
         W/O SOFIUR RAHMAN
         RESIDENT OF VILLAGE BASANTAPUR, PO GOALPARA, PS GOALPARA,,
         RPS, DIST GOALPARA, ASSAM 783101

         2:SOFIUR RAHMAN
          S/O HABIBAR RAHMAN

         RESIDENT OF VILLAGE BASANTAPUR
         PO DALGOMA
         PS GOALPARA

          RPS
          DIST GOALPARA
          ASSAM 783101

         3:SAFIKUL HUSSAIN
          S/O MANIK ALI

         RESIDENT OF VILLAGE BAPUJINAGAR
         SALBARI
         PO BALADMARI
         PS AND DIST GOALPARA
         ASSAM 78310
                                                                             Page No.# 2/3


Advocate for the Petitioner   : M CHETIA, MR. S. PEGU,MR. A J SAIKIA

Advocate for the Respondent : ,




             Linked Case :

            SHRIRAM GENERAL INSURANCE COMPANY LIMITED
            Address - W/O. LT. MOLAY BORAN PURKAYASTHA
            R/O. VILL. GHORAMARA
            P.O- CHOITANYA NAGAR
            P/S. BADAPUR
            PIN-788806
            DIST. KARIMGANJ
            ASSAM.


             VERSUS

            MAMATAJ BEGUM AND ORS




       For the Applicant(s)                  : Mr. A. J. Saikia, Advocate

      For the Respondent(s)                  : None appears.


                               BEFORE
               HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

05.02.2025

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 101 days in filing the accompanying appeal against the judgment and order dated 29.05.2024 passed by the Page No.# 3/3

learned Member, Motor Accident Claims Tribunal, Goalpara in MAC Case No.164/2020.

2. Issue notice making it returnable by 4 (four) weeks.

3. The Applicant is directed to take steps upon the Respondents by way of Registered Post with A/D as well as through usual process within 3 (three) days.

4. List accordingly.

JUDGE

Comparing Assistant