[Cites 0, Cited by 0]
Gauhati High Court
Cholamandalam Ms General Insurance ... vs Shimir Bhan Bibi And 8 Ors on 25 March, 2026
Page No.# 1/8
GAHC010053092026
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/955/2026
CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE,
2ND FLOOR, NO. 2 N.S.C BOSE ROAD, CHENNAI-600001 AND ITS BRANCH
OFFICE AT AASTHA PLAZA, 4TH FLOOR, OPPOSITE TO S.B. DEORAH
COLLEGE, G.S.ROAD, GUWAHATI.
VERSUS
SHIMIR BHAN BIBI AND 8 ORS.
W/O SAHALOM SIKDAR, RESIDENT OF VILLAGE- BORO RAVATARI PART-I,
P.O- RAVATARI, P.S.-SOUTH SALMARA, DIST- DHUBRI, ASSAM, PIN-783127
2:UMME SALMA KHATUN
D/O SAHALOM SIKDAR
RESIDENT OF VILLAGE- BORO RAVATARI PART-I
P.O- RAVATARI
P.S.-SOUTH SALMARA
DIST- DHUBRI
ASSAM
PIN-783127 (BEING MINOR
REPRESENTED BY RESPONDENT NO. 1)
3:SHAKIB SIKDAR
S/O SAHALOM SIKDAR
RESIDENT OF VILLAGE- BORO RAVATARI PART-I
P.O- RAVATARI
P.S.-SOUTH SALMARA
DIST- DHUBRI
ASSAM
PIN-783127 (BEING MINOR
REPRESENTED BY RESPONDENT NO. 1)
Page No.# 2/8
4:JELAL UDDIN SIKDAR
S/O LATE NAYAN SIKDAR
RESIDENT OF VILLAGE- BORO RAVATARI PART-I
P.O- RAVATARI
P.S.-SOUTH SALMARA
DIST- DHUBRI
ASSAM
PIN-783127
5:JEHERA KHATUN
W/O JELAL UDDIN SIKDAR
RESIDENT OF VILLAGE- BORO RAVATARI PART-I
P.O- RAVATARI
P.S.-SOUTH SALMARA
DIST- DHUBRI
ASSAM
PIN-783127
6:KISHORE BAISHYA
S/O LATE BHUPEN CH. BAISHYA
R/O HOUSE NO.1
WARD NO.56
BARSAJAI
BHETAPARA
CHAMPAK NAGAR
NARANARAYAN PATH
P.O- BASISTHA
GUWAHATI
DIST- KAMRUP (M)
ASSAM
PIN-781029
7:SANGIPARAN BAISHYA
S/O SRI KISHORE BAISHYA
R/O HOUSE NO.1
WARD NO. 56 BARSAJAI
BHETAPARA
CHAMPAK NAGAR
NARANARAYAN PATH
P.O- BASISTHA GUWAHATI- 781029
DIST- KAMRUP (M)
ASSAM.
8:THE ASSISTANT MANAGER
T.P. HUBS
ORIENTAL INSURANCE CO. LTD.
DIVISIONAL OFFICE
CHAPAGURI ROAD
Page No.# 3/8
P.O AND P.S AND DIST- ASSAM
PIN-783380
9:SANJAY KUMAR SINGH
S/O LATE Y.P. SINGH
R/O PATHARKUCHI
LALMATI BASISTHA
GUWAHATI
P.O-BELTOLA DIST- KAMRUP(M)
ASSAM
PIN-78102
Advocate for the Petitioner : MR. R GOSWAMI, MS. P BORTHAKUR
Advocate for the Respondent : MR. A R AGARWALA (FOR CAVEATOR), MR ADITYA
AGARWALA (FOR CAVEATOR)
Linked Case : RP(FAM.CT.)/0/0
CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE
2ND FLOOR
NO. 2 N.S.C BOSE ROAD
CHENNAI-600001 AND ITS BRANCH OFFICE AT AASTHA PLAZA
4TH FLOOR
OPPOSITE TO S.B. DEORAH COLLEGE
G.S. ROAD
GUWAHATI.
VERSUS
SHIMIR BHAN BIBI
W/O SAHALOM SIKDAR RESIDENTS OF- VILLAGE-BORO RAVATARI PART-I
P.O-RAVATARI
P.S.-SOUTH SALMARA
DIST-DHUBRI
ASSAM
PIN-783127 CLAIMANTS
2:UMME SALMA KHATUN
D/O SAHALOM SIKDAR RESIDENTS OF- VILLAGE-BORO RAVATARI PART-I
P.O-RAVATARI
Page No.# 4/8
P.S.-SOUTH SALMARA
DIST-DHUBRI
ASSAM
PIN-783127 CLAIMANTS RESPONDENT NOS 2 AND 3 BEING MINORS ARE
REPRESENTED BY MOTHER I.E RESPONDENT NO.1
3:SHAKIB SIKDAR
S/O SAHALOM SIKDAR RESIDENTS OF- VILLAGE-BORO RAVATARI PART-I
P.O-RAVATARI
P.S.-SOUTH SALMARA
DIST-DHUBRI
ASSAM
PIN-783127 CLAIMANTS RESPONDENT NOS 2 AND 3 BEING MINORS ARE
REPRESENTED BY MOTHER I.E RESPONDENT NO.1
4:JELAL UDDIN SIKDAR
S/O LATE NAYAN SIKDAR RESIDENTS OF- VILLAGE-BORO RAVATARI PART-
I
P.O-RAVATARI
P.S.-SOUTH SALMARA
DIST-DHUBRI
ASSAM
PIN-783127 CLAIMANTS
5:JEHERA KHATUN
W/O JELAL UDDIN SIKDAR RESIDENTS OF- VILLAGE-BORO RAVATARI
PART-I
P.O-RAVATARI
P.S.-SOUTH SALMARA
DIST-DHUBRI
ASSAM
PIN-783127 CLAIMANTS
6:SRI KISHORE BAISHYA
S/O LATE BHUPEN CH BAISHYA R/O HOUSE NO.1 WARD NO.56
BARSAJAI
BHETAPARA
CHAMPAK NAGAR
NARANARAYAN PATH
P.O-BASISTHA
GUWAHATI DIST-KAMRUPM
ASSAM
PIN-781029 OWNER OF VEHICLE NO.AS-01-DN-8391CAR
7:SRI SANGIPARAN BAISHYA
S/O SRI KISHORE BAISHYA R/O HOUSE NO.1 WARD NO.56 BARSAJAI
BHETAPARA
CHAMPAK NAGAR
Page No.# 5/8
NARANARAYAN PATH
P.O-BASISTHA GUWAHATI-781029
DIST-KAMRUPM
ASSAM. DRIVER OF VEHICLE NO.AS-01-DN-8391 CAR
8:THE ASSISTANT MANAGER
T.P.HUBS
ORIENTAL INSURANCE CO LTD DIVISIONAL OFFICE
CHAPAGURI ROAD
P.O AND P.S AND DIST-ASSAM PIN-783380 INSURER OF VEHICLE NO.AS-09-
AC-7590TRUCK
9:SRI SANJAY KUMAR SINGH
S/O LATE Y.P.SINGH R/O PATHARKUCHI
LALMATI BASISTHA
GUWAHATI
P.O-BELTOLA DIST-KAMRUPMASSAM
PIN-781028 OWNER OF VEHICLE NO.AS-09-AC-7590TRUCK
------------
Advocate for : MONDAKINI SAIKIA
Advocate for : appearing for SHIMIR BHAN BIBI
Linked Case : C.APPLN/0/0
CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE
2ND FLOOR
NO. 2 N.S.C BOSE ROAD
CHENNAI-600001 AND ITS BRANCH OFFICE AT AASTHA PLAZA
4TH FLOOR
OPPOSITE TO S.B.DEORAH COLLEGE
G.S.ROAD
GUWAHATI.
VERSUS
SHIMIR BHAN BIBI
W/O SAHALOM SIKDAR
2:UMME SALMA KHATUN
D/O SAHALOM SIKDAR
3:SHAKIB SIKDAR
S/O SAHALOM SIKDAR
Page No.# 6/8
4:JELAL UDDIN SIKDAR
S/O LATE NAYAN SIKDAR
5:JEHERA KHATUN
W/O JELAL UDDIN SIKDAR ALL ARE RESIDENTS OF- VILLAGE-BORO
RAVATARI PART-I
P.O-RAVATARI
P.S.-SOUTH SALMARA
DIST-DHUBRI
ASSAM
PIN-783127 CLAIMANTS RESPONDENT NOS 2 AND 3 BEING MINORS ARE
REPRESENTED BY MOTHER I.E RESPONDENT NO.1
6:SRI KISHORE BAISHYA
S/O LATE BHUPEN CH BAISHYA R/O HOUSE NO.1 WARD NO.56
BARSAJAI
BHETAPARA
CHAMPAK NAGAR
NARANARAYAN PATH
P.O-BASISTHA
GUWAHATI DIST-KAMRUPM
ASSAM
PIN-781029 OWNER OF VEHICLE NO.AS-01-DN-8391CAR
7:SRI SANGIPARAN BAISHYA
S/O SRI KISHORE BAISHYA R/O HOUSE NO.1 WARD NO.56 BARSAJAI
BHETAPARA
CHAMPAK NAGAR
NARANARAYAN PATH
P.O-BASISTHA GUWAHATI-781029
DIST-KAMRUPM
ASSAM. DRIVER OF VEHICLE NO.AS-01-DN-8391 CAR
8:THE ASSISTANT MANAGER
T.P.HUBS
ORIENTAL INSURANCE CO LTD DIVISIONAL OFFICE
CHAPAGURI ROAD
P.O AND P.S AND DIST-ASSAM PIN-783380 INSURER OF VEHICLE NO.AS-09-
AC-7590TRUCK
9:SRI SANJAY KUMAR SINGH
S/O LATE Y.P.SINGH R/O PATHARKUCHI
LAIMATI BASISTHA
GUWAHATI
P.O-BELTOLA DIST-KAMRUPMASSAM
PIN-781028 OWNER OF VEHICLE NO.AS-09-AC-7590TRUCK
------------
Page No.# 7/8
Advocate for : MONDAKINI SAIKIA
Advocate for : appearing for SHIMIR BHAN BIBI
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
Date : 25.03.2026
1. Heard Mr. R. Goswami, the learned counsel for the applicant.
Also heard Mr. A. R. Agarwala, the learned counsel appearing for the
respondent Nos. 1, 2, 3, 4 and 5/claimants.
2. This Interlocutory Application has been filed by the
applicant/M/s Cholamandalam Ms General Insurance Company
Limited under Section 5 of the limitation Act, praying for condoning
the delay of 67 days in filing the connected MAC Appeal whereby the
judgment and award dated 16.08.2025 passed by the Motor
Accident Claims Tribunal, Dhubri in MAC Case No. 63/2020(D) has
been challenged.
3. The learned counsel appearing for the respondent/claimants has
submitted that the claimants/respondent do not have any objection
if the aforesaid delay of 67 days is condoned and this Interlocutory
Application is allowed.
4. Since, the connected appeal has been field by the Insurance
Company impugning only the quantum of the compensation to the
claimant, hence notice to the other respondent in this Interlocutory
Application is waived.
Page No.# 8/8
5. Considering the grounds for delay mentioned in paragraph No.2.
of this Interlocutory Application to be sufficient cause, which
prevented the applicant from approaching this Court in filing the
connected appeal within the prescribed period of limitation, the
delay of 67 days in preferring the connected appeal is hereby
condoned and this Interlocutory Application is allowed.
6. The Registry is directed to register the connected MAC Appeal
and list the same for admission after a week on a date to be fixed by
it.
7. The name of Mr. A. R. Agarwala may be shown as the engaged
counsel for respondent/claimant in the cause list while listing the
main appeal.
JUDGE
Comparing Assistant
