Iffco Tokyo General Insurance Co. ... vs Sumedha Jagannath Gitte And Ors
2021 Latest Caselaw 5656 Bom

                                                                     ca5171.20
                                       1


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

       969 CIVIL APPLICATION NO.5171 OF 2020 IN FAST/13490/2020

   IFFCO TOKIO GENERAL INSURANCE CO. LTD., THROUGH ITS BRANCH
                 MANAGER, RAVIRAJ CHAMBERS, LATUR
                               VERSUS
                 SHOBHA UDDHAV GITTE AND OTHERS
                                 ...
                                AND
       1 CIVIL APPLICATION NO.5174 OF 2020 IN FAST/13480/2020

  IFFCO TOKYO GENERAL INSURANCE CO. LTD., THROUGH ITS BRANCH
                 MANAGER, RAVIRAJ CHAMBERS, LATUR
                               VERSUS
               SUMEDHA JAGANNATH GITTE AND OTHERS
                                 ...
                                WITH
      1 CIVIL APPLICATION NO. 5183 OF 2020 IN FAST/13496/2020

  IFFCO TOKYO GENERAL INSURANCE CO. LTD., THROUGH ITS BRANCH
                 MANAGER, RAVIRAJ CHAMBERS, LATUR
                                  VERSUS
                YESHODA W/O. ARUN GITTE AND OTHERS
                                     ...
   Mr.S.S. Dargad Advocate h/f. Shri S.G. Chapalgaonkar
   Advocate for Applicant.
   Mr.Ram B. Deshpande Advocate for Respondent Nos. 1 and 2.
   Mr.Gajanan S. Shembole Advocate for Respondent Nos.3 and 5.
                                     ...

             CORAM: ANIL S. KILOR, J.

              DATE : 25th MARCH, 2021

 ORDER :

1. These are the applications filed by the insurance company in motor

accident claim matter for condonation of delay. In Civil Application

ca5171.20

No. 5171 of 2020 there is a delay of 39 days, whereas in Civil Application

Nos. 5174 of 2020 and 5183 of 2020, there is a delay of 36 days.

2. Heard the learned counsel appearing for respective parties.

3. Learned counsel for the applicant submits that the delay caused in

filing appeals questioning the correctness of the Judgment and order

passed by the Motor Accident Claims Tribunal, has been properly explained

with satisfactory reasons. He submits that the delay is bona fide and not

intentional and no prejudice would be caused to the non-applicants if the

delay is condoned.

4. Learned counsel appearing for the claimants is not raising any

serious opposition in condoning the delay.

5. In that view of the matter, and as this Court has found the reasons

stated in the applications are sufficient and justifiable for condonation of

delay caused in filing appeals, the delay is condoned.

6. Civil applications are disposed of.

7. The office is directed to register the appeals and place before the

Court for admission on 8th April 2021.

[ANIL S. KILOR, J.]

asb/MAR21