Page No.# 1/3 vs Icici Lombard General Insurance Co Ltd. ...
2025 Latest Caselaw 711 Gua

Gauhati High Court

Page No.# 1/3 vs Icici Lombard General Insurance Co Ltd. ... on 2 June, 2025

                                                                    Page No.# 1/3

GAHC010089732025




                                                             undefined

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

                          Case No. : I.A.(Civil)/1738/2025

         JONAB ALI @ JUNAB ALI AND 3 ORS
         S/O HASMAT ALI

         2: SEKH FARID

          S/O JONAB @ JONAB ALI

         3: JAHURA KHATUN

          D/O JONAB @ JONAB ALI

         4: MASTAFA ALI

          W/O LATE PUNANANDA DAS

         ALL ARE R/O VILL. BORKHAT
         P.S. DHULIA
         DIST. DARRANG
         ASSAM
         (APPLICANT NO. 2
         3
         4 ARE MINORS AND HENCE REPRESENTED BY APPLICANT NO. 1

         VERSUS

         ICICI LOMBARD GENERAL INSURANCE CO LTD. AND 2 ORS
         MADHAB TOWER, 3RD FLOOR, G.S. ROAD, RUKMINIGAON, P.O.
         GUWAHATI 781022, DIST. KAMRUP(M), ASSAM.

         2:MD. SAMSER ALI

          S/O LATE SIKANDAR ALI
          VILL. HALIGAON
          P.O. BIJAY NAGAR 781122
                                                                         Page No.# 2/3

             DIST. KAMRUP (ASSAM)

            3:UTPAL DAS

             S/O LATE BHABIT DAS
             VILL. RANGAMATI
             P.O. PALASHBARI 781122
             DIST. KAMRUP (ASSAM)

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

Advocate for the Respondent : ,




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

            JONAB ALI ALIAS JUNAB ALI
            ASSAM


             VERSUS

            ICICI LOMBARD GENERAL INSURANCE CO LTD
            ASSAM


            ------------
            Advocate for : ATMA RAM AGARWALA
            Advocate for : appearing for ICICI LOMBARD GENERAL INSURANCE CO LTD



                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                             ORDER

Date : 02.06.2025 Heard Mr. A. R. Agarwala, leaned counsel for the applicants.

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 186 days in filing the connected appeal against the impugned judgment and order dated 24.07.2024, passed by the learned Page No.# 3/3

Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case No. 277/2020.

Issue notice, returnable by 4 weeks.

The applicants shall take steps upon the respondents/ opposite parties by registered post with A/D as well as usual process within a week from today.

List the matter after 4 weeks.

JUDGE

Comparing Assistant