The Tata Aig General Insurance Co. Ltd vs Amir Ali And 3 Ors
2025 Latest Caselaw 5036 Gua

Gauhati High Court

The Tata Aig General Insurance Co. Ltd vs Amir Ali And 3 Ors on 27 May, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/3

GAHC010080202025




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

                        Case No. : I.A.(Civil)/1429/2025

         THE TATA AIG GENERAL INSURANCE CO. LTD.
         HAVING ITS REGD. OFFICE AT PENINSULA BUSINESS PARK, TOWER A, 15
         FLOOR, G K MARG, LOWER PAREL, MUMBAI- 400013, MAHARASHTRA
         AND HAVING ONE OF ITS BRANCH OFFICE AT 3RD FLOOR, MAYUR
         GARDEN, OPP HDFC BANK, GS ROAD, GUWAHATI 781005, ASSAM

         VERSUS

         AMIR ALI AND 3 ORS
         S/O- LATE NURUL AMIN, R/O- BORBORI, P.O- BELTOLA, PS DHARAMTULI,
         PIN- 782412, DIST- MORIGAON, ASSAM

         2:LAILA KHATUN
         W/O. MD. AMIR ALI
          R/O. BORBARI
          P/O. BELTALA
          P/S. DHARAMTULI
          PIN-782412
          DIST. MORIGAON
         ASSAM.

         3:ARUP DEWRI
          S/O. SRI PRAFULLA DEWRI
          R/O. AMARAGURI
          P/O. BHURAGAON
          P/S. BHURAGAON
          PIN-782127
          DIST. MORIGAON
         ASSAM.

         4:JATIN BASUMATARY
          S/O. D. BASUMATARY
          C/O. PRAMOD BORO
          R/O. MURKATA
                                                                       Page No.# 2/3

             P/O. DURUNG PAHAR
             P/S. KHETRI
             PIN-782403
             DIST. KAMRUP (M0
             ASSAM

Advocate for the Petitioner   : A K BHATTACHARYYA, MS L SHARMA,MR. K K BHATRA

Advocate for the Respondent : ,

            Linked Case : RP(FAM.CT.)/0/0

            THE TATA AIG GENERAL INSURANCE CO LTD
            HAVING ITS REGD OFFICE AT PENINSULA BUSINESS PARK
            TOWER A
            15 FLOOR
            G K MARG
            LOWER PAREL
            MUMBAI- 400013
            MAHARASHTRA AND HAVING ONE OF ITS BRANCH OFFICE AT 3RD
            FLOOR
            MAYUR GARDEN
            OPP HDFC BANK
            GS ROAD
            GUWAHATI 781005
            ASSAM


             VERSUS

            MD AMIR ALI
            S/O- LATE NURUL AMIN
            R/O- BORBORI
            P.O- BELTOLA
            PS DHARAMTULI
            PIN- 782412
            DIST- MORIGAON
            ASSAM


            ------------
            Advocate for : ALOK KUMAR BHATTACHARYYA
            Advocate for : appearing for MD AMIR ALI
                                                                       Page No.# 3/3


                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 27.05.2025

Heard Mr. A.K. Bhattacharyya, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act,1963 for condonation of delay of 160 days in preferring the connected appeal against the impugned judgment and award dated 26.07.2024, passed by the learned Member, MACT, No.2, Kamrup(M) in MAC Case No. 2119/2019.

Issue notice.

The applicant shall take steps(s) for service of notice upon the opposite parties by registered post with AD as well as other usual service returnable within 3 (three) weeks. The steps be taken within 7 (seven) days.

List accordingly.

JUDGE

Comparing Assistant