The New India Assurance Co. Ltd vs Charuhas Shantaram Hadkar And Anr
2021 Latest Caselaw 17107 Bom

                                                        9-IA3876-2021 IN FAST98779-2021.DOC




                        AGK

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                 INTERIM APPLICATION NO. 3876 OF 2021
                                                         IN
                                    FIRST APPEAL ST. NO. 98779 OF 2020


                        The New India Assurance Co. Ltd.                       ...Appellant
                                 Versus
                        Charuhas Shantaram hadkar & Anr                    ...Respondents


                        Ms. Deepika P., i/b Res Juris, for the Applicant/Appellant.
                        Mr. Vidyarthi Saumen, for Respondent No. 1.


                                               CORAM: Smt. Bharati Dangre, J.

DATED: 8th December 2021

P.C.:-

1. The Appellant/Applicant, through this Application seek condonation of delay of 1 year and 16 days in filing the Appeal challenging the Judgment and Order dated 22.10.2019 by the Motor Accident Claims Tribunal, Mumbai in Claim Petition No. 2577 of 2012. Digitally signed by ATUL ATUL GANESH GANESH KULKARNI Heard the Counsel for the Petitioner and the Counsel for KULKARNI Date:

2021.12.09 11:00:24 Respondent No. 1/Claimant. +0530

9-IA3876-2021 IN FAST98779-2021.DOC

2. On perusal of the Application, the delay is found to be satisfactorily explained and since it is bona fide, it deserve to be condoned. Accordingly, the IA is allowed by condoning the delay.

3. The Interim Application is made absolute in the aforesaid terms.

(Smt. Bharati Dangre, J.)