Permanent Address- Vill.No.1Gerimari vs Branch Manager Natioanl Insurance ...
2025 Latest Caselaw 3190 Gua

Gauhati High Court

Permanent Address- Vill.No.1Gerimari vs Branch Manager Natioanl Insurance ... on 14 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/3

GAHC010007602025




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

                         Case No. : I.A.(Civil)/365/2025

         JITUMANI AHMED
         S/O. MD. MATLIBALI, R/O. VILL.- NO.1GERIMARI, P/O. AND P/S.
         MANGALDOI,DIST. DARRANG, ASSAM, PIN-784125.
         PRESENT ADDRESS- FATASIL ,DATALPARTA,NATUN BASTI, P/O.
         DHIRENPARA, P/S. FATASILAMBARI, GUWAHATI-781025. REP. BY HIS
         FATHER MD. MATLIB ALI,S/O. LT. FAZAL HOQUE AS NATURAL GUARDIAN

         PERMANENT ADDRESS- VILL.NO.1GERIMARI, P/O. AND P/S.
         MANGALDOI,DIST. DARRANG, ASSAM, PIN-784125,



         VERSUS

         BRANCH MANAGER NATIOANL INSURANCE COMPANY LTD AND 2 ORS
         HOJAI BRANCH OFFICE, CENTRAL GODOWN ROAD, HOJAI, NAGAON,
         ASSAM, PIN-782435

         2:RUNJUN DEVI
         W/O. KESHAB CH. SARMA
          HOUSE NO.238
          KAMAKHYA GATE
          NEAR GUWAHATI NURSERY
          P/S. JALUKBARI
          GUWAHATI
          PIN-781009
          DIST. KAMRUP (M)
         ASSAM.

         3:KESHAB CHANDRA SARMA
          S/O. LT. LILADHAR SARMA
          R/O. H/NO. 238 KAMAKHYA GATE
          NEAR GUWAHATI NURSERY
          P/S. JALUKBARI
                                                                 Page No.# 2/3

          GUWAHATI
          PIN-781009
          DIST. KAMRUP(M)
          ASSAM

          Linked Case :

          JITUMANI AHMEDSD



          VERSUS

          BRANCH MANAGER NATIOANL INSURANCE COMPANY LTD AND 2 ORS A




For the applicant (s)     : Ms. J. Paul, Advocate

For the respondent (s) : XXX

                             BEFORE
              HON'BLE MR. JUSTICE DEVASHIS BARUAH
                            ORDER

14.02.2025

This is an application under Section 5 of the Limitation Act, 1963 for condoning the delay of 9 days in preferring the Appeal against the judgment and order dated 01.10.2024 passed by the learned Member, Motor Accident Claims Tribunal No.3, Kamrup (M), at Guwahati in MAC Case No.1921/2018.

2. Issue notice making it returnable by 4 weeks.

3. The application is directed to take step upon the Page No.# 3/3

respondents by way of registered post with A/D as well as through usual process within 3 days.

4. List accordingly.

JUDGE

Comparing Assistant