National Insurance Co. Ltd vs Md Jahur Ali And 3 Others
2026 Latest Caselaw 214 Gua

Gauhati High Court

National Insurance Co. Ltd vs Md Jahur Ali And 3 Others on 19 January, 2026

                                                                      Page No.# 1/3

GAHC010169942025




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

                           Case No. : I.A.(Civil)/50/2026

         NATIONAL INSURANCE CO. LTD
         REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET CALCUTTA 700071,
         REPRESENTED BY THE A.M. LEGAL, GAUHATI REGIONAL OFFICE,
         BHANGAGARH, GUWAHATI 781005



         VERSUS

         MD JAHUR ALI AND 3 OTHERS
         S/O LATE KERAMAT ULLA, R/O VILL. RAM MANDIR, P.O. AND P.S.
         JAGIROAD, DIST. MORIGAON, ASSAM, PIN 782410

         2:ROBI ROY

          S/O SRI MONTU ROY
          R/O NETAJI CLUB
          P.O. AND P.S. JAGIROAD
          DIST. MORIGAON
          ASSAM
          PIN 782410

         3:KHILONJIT MAHANTA
          S/O LATE SIBA PRASAD MAHANTA
          R/O VILL. MORIKOLONG
          P.O. NAGAON
          P.S NAGAON SADAR
          DIST. NAGAON
         ASSAM
          PIN 782001

         4:UNITED INDIA INSURANCE CO. LTD.
          CHIBBER HOUSE
          P.O BUS STAND
                                                                       Page No.# 2/3

             ABOVE AXIS BANK
             NEAR FOOT OVERBRIDGE
             G.S. ROAD
             GUWAHATI
             P.O. BHANGAGARH
             DIST. KAMRUP (M)
             ASSAM
             PIN 78100

Advocate for the Petitioner   : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR

Advocate for the Respondent : ,




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

            NATIONAL INSURANCE COMPANY LIMITED
            REP BY THE AM- LEGAL MANAGER
            GAUHATI REGIONAL OFFICE
            GUWAHATI
            ASSAM


             VERSUS

            MD JAHUR ALI
            MORIGAON
            ASSAM

            2:ROBI ROY
            MORIGAON
            ASSAM

            3:KHILONJIT MAHANTA
            NAGAON
            ASSAM

            4:UNITED INDIA INSURANCE CO LTD
            KAMRUP METRO
            ASSAM
            ------------
            Advocate for : Samujjal Pratim Sharma
            Advocate for : appearing for MD JAHUR ALI
                                                                       Page No.# 3/3




                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

Date : 19.01.2026

1. Heard Ms. R. D. Mozumdar, the learned counsel for the applicant.

2. This application under Section 5 of the Limitation Act, 1963 has been filed by the applicant-Insurance Company praying for condonation of delay of 92 days in filing the connected MAC Appeal whereby the applicant has impugned the judgment and award dated 21.01.2025 passed by the learned Member, Motor Accident Claims Tribunal, Morigaon in MAC (Injury) Case No. 36/2017.

3. Issue Notice to the respondents.

4. The applicant shall take steps for issuance of notice upon the respondent by the speed post as well as by usual mode within seven days from the date of this order returnable after four weeks.

5. List accordingly.

JUDGE

Comparing Assistant