Gauhati High Court

Page No.# 1/3 vs Prabin Gogoi And Anr on 1 May, 2024

                                                                  Page No.# 1/3

GAHC010008842023




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

                         Case No. : I.A.(Civil)/192/2023

         DIPTI GOGOI
         W/O LATE HEMANTA GOGOI,
         RESIDENT OF BHABANIPUR, WARD NO. 3, PO AND PS SONAI DIST
         CHARAIDEO, ASSAM

         2: SHRI DEBASISH GOGOI
          S/O LATE HEMANTA GOGOI

         RESIDENT OF BHABANIPUR
         WARD NO. 3
         PO AND PS SONAI DIST CHARAIDEO
         ASSAM

         3: MISS PALLABI GOGOI
          D/O LATE HEMANTA GOGOI

         RESIDENT OF BHABANIPUR
         WARD NO. 3
         PO AND PS SONAI DIST CHARAIDEO
         ASSA

         VERSUS

         PRABIN GOGOI AND ANR
         S/O SRI SUKHESWAR GOGOI,
         RESIDENT OF SEUJIPAM, WARD NO. 6, SONARI, PO AND PS SONARI, DIST
         CHARAIDEO, ASSAM

         2:UNITED INDIA INSURANCE CO. LTD

         SONARI BRANCH
         NEAR SIV MANDIR
         SONARI
         DIST CHARAIDEO
                                                                         Page No.# 2/3

             ASSA

Advocate for the Petitioner    : MR K KASHYAB

Advocate for the Respondent : MR. K K BHATTA (R-2)




             Linked Case :

            DIPTI GOGOI



             VERSUS

            PRABIN GOGOI AND ANR E



            ------------
            Advocate for : MR K KASHYAB
            Advocate for : appearing for PRABIN GOGOI AND ANR E



                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                         ORDER

Date : 01.05.2024

Heard Mr. B. Chetri, learned counsel for the applicants and Mrs. L. Sharma, learned counsel for the opposite party No. 2/Insurance Company.

The present application has been filed under Section 5 of the Limitation Act, 1963 read with Section 173 of the M.V. Act, 1988 seeking for condonation of delay of 56 days in filing the connected appeal against the judgment and award dated 25.07.2022 passed by the learned Member, Motor Accident Claims Tribunal, Dibrugarh in MACT Case No. 58/2018.

Page No.# 3/3

The delay has been explained in paragraph 3 of the application. This Court has perused the application for condonation of delay and is satisfied that the applicants have satisfactorily explained the delay.

The delay of 56 days is accordingly condoned.

Registry to register the appeal.

The application stands disposed.

JUDGE

Comparing Assistant