Page No.# 1/3 vs Ifco Tokio Gen. Insurance Co. Ltd. And 5 ...
2025 Latest Caselaw 2651 Gua

Gauhati High Court

Page No.# 1/3 vs Ifco Tokio Gen. Insurance Co. Ltd. And 5 ... on 11 August, 2025

                                                                    Page No.# 1/3

GAHC010168882025




                                                             undefined

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

                          Case No. : I.A.(Civil)/2533/2025

         YAME HALE AND ORS
         W/O LATE TOJO HALE

         2: JOKAP HALE

          S/O LATE TOJO HALE

         3: JOGI HALE
          D/O TOJO HALE

         4: JOBAM HALE

          D/O LATE TOJO HALE

         5: JOTER HALE

          D/O LATE TOJO HALE

         6: JOTY HALE

          D/O LATE TOJO HALE
          ALL ARE R/O VILL. DURPAI (SIBERITE)
          P.S. GENSI
          DIST. LOWER SIANG (A.P.)
         (APPELLANT NO. 2 TO 6 ARE MINORS AND REPRESENTED BY APPELLANT
         NO. 1 BEING MOTHER

         VERSUS

         IFCO TOKIO GEN. INSURANCE CO. LTD. AND 5 ORS
         HOUSEFED COMPLEX, 3RD FLOOR RUKMINIGAON (NEAR HDFC BANK)
         P.O. GUWAHATI 781022, DIST. KAMRUP (M), ASSAM.

         2:BIRAJ GOHAIN
                                                                        Page No.# 2/3


             S/O JOY CHANDRA GOHAIN
             VILL. DEODUBI
             P.O. GHILAMARA 787053
             DIST. LAKHIMPUR (ASSAM)

            3:DILIP GOGOI

             S/O JOGEN GOGOI
             VILL. GHILAMARA LAKHIMPUR
             P.O.GHILAMARA
             DIST.LAKHIMPUR (ASSAM)

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA,MD. K ALI

Advocate for the Respondent : ,
                                                                       Page No.# 3/3



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

Date : 11.08.2025

Heard Mr. A.R. Agarwala, learned counsel for the applicants.

2. This interlocutory application, under Section 5 of the Limitation Act, is preferred by the applicant for condonation of delay of 124 days in preferring the connected appeal against the judgment and award dated 19.12.2024, passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup(M), Guwahati, in MAC Case No. 2195/2021.

3. Let notice be issued to the respondents, returnable in four weeks.

4. Steps be taken upon the respondents by way of registered post with A/D as well as by usual process within a week from today.

5. List the matter after four weeks.

JUDGE

Comparing Assistant