Oriental Insurance Co Ltd vs Ajida Begum And Ors
2025 Latest Caselaw 2876 Gua

Gauhati High Court

Oriental Insurance Co Ltd vs Ajida Begum And Ors on 5 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/3

GAHC010009742025




                                                           undefined

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

                         Case No. : I.A.(Civil)/186/2025

         ORIENTAL INSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A 25/27 ASAF ALI
         ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 7
         REPRESENTED BY THE REGIONAL MANAGER



         VERSUS

         AJIDA BEGUM AND ORS
         W/O LATE SAFIRUDDIN @ SABIR UDDIN @ SOFIRUDDIN,
         RESIDENT OF VILLAGE BABURA ATI, PO LAOPANI PS KACHUA, DIST
         NAGAON, ASSAM 782425

         2:ANSARUL ISLAM
          S/O LATE SAFIRUDDIN @ SABIR UDDIN @ SOFIRUDDIN

         RESIDENT OF VILLAGE BABURA ATI
         PO LAOPANI PS KACHUA
         DIST NAGAON
         ASSAM 782425

         3:SABIA SULTANA
          D/O LATE SAFIRUDDIN @ SABIR UDDIN @ SOFIRUDDIN

         RESIDENT OF VILLAGE BABURA ATI
         PO LAOPANI PS KACHUA
         DIST NAGAON
         ASSAM 782425

         4:SADIA SULTANA
          D/O LATE SAFIRUDDIN @ SABIR UDDIN @ SOFIRUDDIN

         RESIDENT OF VILLAGE BABURA ATI
                                             Page No.# 2/3

 PO LAOPANI PS KACHUA
 DIST NAGAON
 ASSAM 782425

 5:SRI SANJIB NATH
  S/O SUDHIR RANJAN NATH

 RESIDENT OF NEAR DEWANPASSA S.B SCHOOL
 DEWANPASSA
 PS DHARMA NAGAR
 NORTH TRIPURA
 799254

 6:SRI DIPAK DEBNATH
  S.O LATE TARANI DEBNATH

 RESIDENT OF VILLAGE AND PO HOSPITAL ROAD
 PS DHARMA NAGAR
 NORTH TRIPURA
 79925

Linked Case :

ORIENTAL INSURANCE CO LTD



VERSUS

AJIDA BEGUM AND ORS B

Linked Case :

ORIENTAL INSURANCE CO LTD



VERSUS

AJIDA BEGUM AND ORS B
                                                                     Page No.# 3/3

For the applicant (s)    : Ms. M. Choudhury, Advocate

For the respondent (s) : XXX

                              BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH
                             ORDER

05.02.2025

This is an application filed under Section 5 of the Limitation Act, 1963 read with Section 173 (1) of the Motor Vehicles Act, 1988 for condoning the delay of 10 days in preferring the accompanying Appeal against the judgment and order dated 30.09.2024 passed by the learned Member, Accident Claims Tribunal, Nagaon Assam in MAC Case No.225/2020.

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

3. The applicant is directed to take steps upon the respondent Nos.1 to 6 by way of registered post with A/D as well as through usual process within 3 (three) days.

4. List accordingly.

JUDGE

Comparing Assistant