Iffco Tokio General Insurance Company ... vs Sonima Brahma And 3 Ors
2024 Latest Caselaw 7850 Gua

Gauhati High Court

Iffco Tokio General Insurance Company ... vs Sonima Brahma And 3 Ors on 28 October, 2024

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GAHC010220142024




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

                        Case No. : I.A.(Civil)/3239/2024

         IFFCO TOKIO GENERAL INSURANCE COMPANY LTD
         HAVING ITS REGIONAL OFFICE AT 42A, SHAKESPEARE SARANI, EXPRESS
         TOWER, 3RD FLOOR, FLAT NO. 3A, KOLKATA-700017 AND ITS
         REGISTERED OFFICE AT IFFCO SADAN, C-1, DISTRICT CENTRE, SAKET
         NEW DELHI, 110017 AND ITS BRANCH OFFICE AT ADITYA TOWER, G.S
         ROAD, DISPUR GUWAHATI-781006 REPRESENTED BY THE DULY
         AUTHORIZED SIGNATORY.



         VERSUS

         SONIMA BRAHMA AND 3 ORS
         W/O. LATE PRASANTA BRAHMA

         2:JAPUNGSAR BRAHMA
          S/O. LATE PRASANTA BRAHMA
         ALL ARE RESIDENT OF VILL- MADYHAM KAJAKGAON
          P/O. KAJALGAON
          P/S.- DHALIGAON
          DIST.- CHIRANG
          BTAD
          ASSAM
          PIN-783385
         (RESPONDENT NO. 2 BEING MINOR IS REPRESENTED BY THE
         RESPONDENT NO.1)

         3:JALALUDDIN
          S/O. SAHA ALAM
          R/O. VILL.SHIMLADHAR (GOHINDAPUR)
          P/S. GOBARDHANA
          DIST. BAKSHA
          BTAD
         ASSAM
                                                                      Page No.# 2/3

             PIN-781315

            4:TAPAN ALI
             S/O. ANOWARUDDIN
             R/O. VILL.- BATABARI
             P/S.- BJNI
            DHSLIGSON
             DIST.- CHIRSNG
             BTAD
             PIN-78338

Advocate for the Petitioner   : MR T KALITA, MR. A KAKATI

Advocate for the Respondent : ,




             Linked Case :

            IFFCO TOKIO GENERAL INSURANCE COMPANY LTD



             VERSUS

            SONIMA BRAHMA AND 3 ORS B



            ------------
            Advocate for : MR T KALITA
            Advocate for : appearing for SONIMA BRAHMA AND 3 ORS B



                                         BEFORE
                    HON'BLE MR. JUSTICE KARDAK ETE

                                        ORDER

28.10.2024 Page No.# 3/3

Heard Mr. T. Kalita, learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act, 1963 read with Section 173 of the M.V. Act for condonation of delay of 69 days in filing the connected MAC Appeal against the judgment and award dated 28.03.2024 passed by the learned Member, Motor Accidents Claims Tribunal, Chirang, in MAC Case No. 06/2020.

Issue notice, returnable within 4(four) weeks.

The applicant is directed to take steps for service of notice upon the respondents by registered post with A/D within 7(seven) days from today.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant