Cholamandalam M/S. General Insurance ... vs Bhumika Deka
2025 Latest Caselaw 3182 Gua

Gauhati High Court

Cholamandalam M/S. General Insurance ... vs Bhumika Deka on 14 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/2

GAHC010013182025




                                                           undefined

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

                         Case No. : I.A.(Civil)/349/2025

         CHOLAMANDALAM M/S. GENERAL INSURANCE CO. LTD.
         HAVING ITS BRANCH OFFICE AT AASTHA PLAZA, OPPOSITE OF S.B.
         DEORAH COLLEGE, 4TH FLOOR, BORA SERVICE, GUWAHATI, DIST.
         KAMRUP(M), ASSAM.
         (REP. BY IT'S DEPUTY MANAGER, TP CLAIMS, MR. KAIFI ANAM)



         VERSUS

         BHUMIKA DEKA
         D/O. LATE TRAILUKYA DEKA

         2:NETRA KUMAR DEKA
          S/O. LATE TRAILUKYA DEKA

         3:MUNMI DEKA
          D/O. LATE TRAILUKYA DEKA
         (CLAIMENT/RESPONDENT NO. 3 BEING MINOR IS REP. BY HER ELDER
         SISTER I.E. THE CLAIMENT/RESPONDENT NO.1)
         ALL ARE R/O. VILL.- DANDU
          P/S. MORIGAON
          DIST. MORIGAON
          ASSAM
          PIN-782104.

         4:HABIBUR RAHMAN
          S/O. MATLEB ALI
          R/O. VILL.- GOLDEN PATH
          HATIGAON HOUSE NO.12 B/L-1 BHETAPARA ROAD
          P/S. HATIGAON
          DIST. KAMRUP(M)
         ASSAM
          PIN-781038.
                                                                         Page No.# 2/2


            5:MATINUR ALI
             S/O. JABEDUR ALI
             R/O. VILL.- AMBARI
             P/S. DHUPDHARA
             DIST. GOALPARA
            ASSAM
             PIN-78312

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

      For the Respondent(s)         : None appears.




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date : 14.02.2025

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 26 days in filing the accompanying appeal against the judgment and order dated 24.09.2024 passed by the learned Member, Motor Accident Claims Tribunal Morigaon in MAC (Death) Case No.28/2020.

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