Page No.# 1/2 vs The Shriram General Insurance Company ...
2025 Latest Caselaw 2888 Gua

Gauhati High Court

Page No.# 1/2 vs The Shriram General Insurance Company ... on 5 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                        Page No.# 1/2

GAHC010259892024




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

                              Case No. : I.A.(Civil)/119/2025

          SOMA TIMSINA AND 2 ORS
          W/O LATE GOPAL TIMSINA @ GOPAL SHARMA, RESIDENT OF VILLAGE
          AND PO DEOSIRI PS RUNIKHATA DIST CHIRANG, BTAD, ASSAM

          2: PRAG RATNA TIMSINA

           S/O LATE GOPAL TIMSINA @ GOPAL SHARMA
           RESIDENT OF VILLAGE AND PO DEOSIRI PS RUNIKHATA DIST CHIRANG
           BTAD
           ASSAM

          3: ANURAG TIMSINA
           S/O LATE GOPAL TIMSINA @ GOPAL SHARMA
           RESIDENT OF VILLAGE AND PO DEOSIRI PS RUNIKHATA DIST CHIRANG
           BTAD
          ASSA

          VERSUS

          THE SHRIRAM GENERAL INSURANCE COMPANY LTD
          REPRESENTED BY THE DIVISIONAL MANAGER, E8, EPIP, SITAPURA
          INDUSTRIAL AREA JAIPUR RAJASTHAN, 302022



     For the Applicant(s)              : Mr. M. Khan, Advocate

     For the Respondent(s)            : None appears.
                                                                        Page No.# 2/2

                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 05.02.2025

This is an application filed under Section 173(1) of the Motor Vehicles Act, 1988 read with Section 5 of the Limitation Act, 1963 for condoning the delay of 32 days in filing the accompanying appeal against the judgment and order dated 08.07.2024 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No.12/2020.

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

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

4. List accordingly.

JUDGE

Comparing Assistant