Smt. Ram Kumari vs Raj Kumar Prajapati And Anr.
2012 Latest Caselaw 3626 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1200 of 2012
 

 
Petitioner :- Smt. Ram Kumari
 
Respondent :- Raj Kumar Prajapati And Anr.
 
Petitioner Counsel :- Satya Prakash Gupta
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Anil Kumar Sharma,J.

The appellant has challenged the award dated 31.1.2012 passed by Additional District Judge/Motor Accident Claims Tribunal, Court No.7, Ramabai Nagar in Motor Accident Claim Petition No.419 of 2010 (Smt. Ram Kumari Vs. Raj Kumar Prajapati and others ), whereby the claim petition of the appellant has been dismissed with costs.

The Stamp Reporter has reported that the appeal has been filed beyond time by 108 days as on 16.8.2012.

The explanation for delay has been given in paragraph Nos.2 and 3 of the affidavit filed in support of the application for condonation of delay. The ground shown is sufficient. It is a case of negligence and latches. Accordingly, the delay condonation application is rejected.

Order Date :- 22.8.2012

Ak/

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1200 of 2012

Petitioner :- Smt. Ram Kumari

Respondent :- Raj Kumar Prajapati And Anr.

Petitioner Counsel :- Satya Prakash Gupta

Hon'ble Rakesh Tiwari,J.

Hon'ble Anil Kumar Sharma,J.

 As a consequence of rejection of delay condonation application, the appeal also stands dismissed.

Order Date :- 22.8.2012

Ak/