Cholamandalam Ms General Insurance Co ... vs Rohima Bibi And 5 Ors
2025 Latest Caselaw 2854 Gua

Gauhati High Court

Cholamandalam Ms General Insurance Co ... vs Rohima Bibi And 5 Ors on 5 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/3

GAHC010260762024




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

                         Case No. : I.A.(Civil)/123/2025

         CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
         HAVING ITS BRANCH OFFICE AT AASTHA PLAZA OPP. SB DEORAH
         COLLEGE, 4TH FLOOR, BORA SERVICE GUWAHATI DIST KAMRUP M
         ASSAM REPRESENTED BY ITS DEPUTY MANAGER, MR. KAIFI ANAM



         VERSUS

         ROHIMA BIBI AND 5 ORS
         W/O LATE SATTAR ALI,
         RESIDENT OF VILLAGE ASHARIKANDI (KORTIMARI) PO GOSSAIGAON,
         PO KORTIMARI, DIST KOKRAJHAR, ASSAM 783337

         2:HASINA KHATUN
          D/O LATE SATTAR ALI

         RESIDENT OF VILLAGE ASHARIKANDI (KORTIMARI) PO GOSSAIGAON
         PO KORTIMARI
         DIST KOKRAJHAR
         ASSAM 783337

         3:JOHIRUL ISLAM
          S/O LATE SATTAR ALI

         RESIDENT OF VILLAGE ASHARIKANDI (KORTIMARI) PO GOSSAIGAON
         PO KORTIMARI
         DIST KOKRAJHAR
         ASSAM 783337

         4:MALIKON KHANOM
         W/O EMANNUR HUSSAIN
         RESIDENT OF VILLAGE GOBORDHAN PARA (NAYERALGA
          PS BILASIPARA DIST. DHUBRI
                                                                                  Page No.# 2/3

            ASSAM 783348

            5:UNITED INDIA INSURANCE CO. LTD.
             REPRESENTED BY ITS DIVISIONAL MANAGER
             BONGAIGAON
            ASSAM

            6:MRS. ASHIMA BEGUM
            W/O SHAHABUDDIN AHMED

            RESIDENT OF VILLAGE JOYPUR
            PART I
            PO AND PS TULSIBIL
            DIST KOKRAJHAR
            ASSAM 78333

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

      For the Respondent(s)              : None appears.




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                           ORDER

Date : 05.02.2025

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 68 days in filing the accompanying appeal against the judgment and order dated 27.06.2024 passed by the learned Member, Motor Accident Claims Tribunal, Dhubri in MAC Case No.23/2021(D).

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.

Page No.# 3/3

4. List accordingly.

JUDGE

Comparing Assistant