Mr. Sheshnath Ramanarayan Dubey ... vs Best Undertaking
2021 Latest Caselaw 16882 Bom

                      Priya Soparkar                      1      22 caf 500-17 in fast 27372-16-c

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                          CIVIL APPLICATION NO.500 OF 2017
                                                        IN
                                       FIRST APPEAL (ST.) NO.27372 OF 2016
PRIYA
RAJESH
SOPARKAR              Sheshnath R. Dubey and ors.                 ... Applicants
                           V/s.
Digitally signed by
PRIYA RAJESH          BEST Undertaking                     ... Respondent
SOPARKAR
Date: 2021.12.04                                  ---
15:47:58 +0530
                      Ms.Varsha Chavan, Advocate for the Applicants.
                      Ms.Karishma Jhaveri i/by M/s Navdeep Vora Associates, Advocate
                      for the Respondent.
                                                  ---
                                       CORAM : MADHAV J. JAMDAR, J.

DATE : DECEMBER 04, 2021.

P.C.:-

1. Heard Ms.Varsha Chavan for the applicants and Ms.Karishma Jhaveri for the respondent.

2. By the present civil application the applicants are seeking condonation of delay of 87 days in filing the first appeal. In the first appeal the Judgment and award passed by learned Member, MACT, Mumbai is challenged. The applicants have claimed Rs.30 lakhs as compensation. However, the MACT, Mumbai has granted compensation of Rs.6,55,500/- and therefore, the appeal is for enhancement of the compensation. The reason given in the civil application is that the applicants are from lower strata of society and therefore, time was required for arranging for court fees and for payment of other expenses. Sufficient reasons are set out in the civil application.

3. For the reasons set out in the civil application, civil application is allowed in terms of prayer clause (a).

(MADHAV J. JAMDAR, J.) ....