Motindra Warisa vs Tata Aig General Insurance Co. Ltd
2025 Latest Caselaw 5504 Gua

Gauhati High Court

Motindra Warisa vs Tata Aig General Insurance Co. Ltd on 18 June, 2025

                                                                            Page No.# 1/2

GAHC010119462025




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

                                  Case No. : I.A.(Civil)/1953/2025

            MOTINDRA WARISA
            S/O LATE HAMPHAINON WARISA, VILL. SAMBHUDHAN RAJEE, P.S.
            HAFLONG, DIST. DIMA HASAO (ASSAM), PIN 788819



            VERSUS

            TATA AIG GENERAL INSURANCE CO. LTD
            3RD FLOOR, MAYUR GARDEN, G.S. ROAD, OPP. HDFC BANK, ABC,
            GUWAHATI 781005, REPRESENTED BY ITS REGIONAL MANAGER.

            2:UTTAM DAS

             S/O LATE ABHINASH CHANDRA DAS
             VILL. RAILWAY COLONY
             P.S. HAFLONG
             DIST. DIMA HASAO (ASSAM)
             PIN 788819

            3:PRASENJIT DEBNATH

             S/O AMAL KANTI DEBNATH
             VILL. LOWER HAFLONG PART-I
             P.S. HAFLONG
             DIST. DIMA HASAO (ASSAM)
             PIN 78881

Advocate for the Petitioner   : MR. B BARUAH,

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 18.06.2025

Heard Mr. I.L. Nagamlai, learned counsel for the applicant.

2. This interlocutory application, under Section 5 of the Limitation Act, is preferred by the applicant for condonation of delay of 156 days in preferring the connected appeal against the judgment and award dated 23.09.2024, passed by the learned Member, Motor Accident Claims Tribunal, Dima Hasao, in MAC Case No. 1(Injury)/2022.

3. Let notice be issued to the opposite parties, returnable in four weeks.

4. Steps be taken upon the opposite parties by way of registered post with A/D as well as by usual process within a week from today.

5. List the matter after four weeks.

JUDGE

Comparing Assistant