Kundlik S/O Kasinath Salame vs The Divisional Controller, ...
2021 Latest Caselaw 16559 Bom

Citation : 2021 Latest Caselaw 16559 Bom
Judgement Date : 30 November, 2021

Bombay High Court

Kundlik S/O Kasinath Salame vs The Divisional Controller, ... on 30 November, 2021

Bench: V.M. Deshpande

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.

 CIVIL APPLICATION NO.19/2020 IN FIRST APPEAL ST. NO. 13771/2019
 Kundlik s/o kashinath Salame .vs. Divisional Controller, MSRTC, Nagpur
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions          Court's or Judge's orders.
and Registrar's Orders.
                    Mr. Barbate, Advocate for applicant.

                    CORAM : V.M. DESHPANDE, J.

DATED : NOVEMBER 30, 2021

This is an application for condonation of delay in filing appeal challenging judgment and award passed by learned Member, Motor Accident Claims Tribunal-2, Nagpur in Claim Petition No.1340/2017 whereby learned Tribunal partly allowed the petition filed on behalf of applicant under Section 166 of the Motor Vehicles Act.

The applicant has filed appeal since the applicant was dissatisfied with the claim of compensation as determined by the learned Member of the tribunal.

Notices on this application were issued by this Court (Coram: Smt. Anuja Prabhudessai, J.) on 15.07.2021. Accordingly, non applicant is duly served and Ms. Bhagyashri Reddy holding for Mr. V. M. Kedar, is appearing for the MSRTC. Though Ms. Reddy is vehemently opposing the application, no reply is filed by the MSRTC. The statements of facts made in the application have remained uncontroverted.

2 caf19.20.odt

Independently, I have gone through the contents of the application for condonation of delay. After hearing learned counsel and in the light of the contents of the application, I find substance in the application.

Hence, the application is allowed. Delay in filing the appeal is condoned.

The application is disposed of.

JUDGE

kahale

Digitally signed byYOGESH ARVIND KAHALE Signing Date:01.12.2021 12:39