Bajaj Allianz General Insurance ... vs Mr. Mohammad Yasuf Mohammad ...
2021 Latest Caselaw 14350 Bom

                                                                  3-1-caf2555-2019=fast-19784-2019.doc




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

         Digitally
         signed by
                                    CIVIL APPLICATION NO. 2555 OF 2019
                                          (For condonation of delay)
         SHRADDHA
SHRADDHA KAMLESH
KAMLESH TALEKAR
TALEKAR  Date:
         2021.10.06
         18:21:15
                                                     IN
         +0530
                                 FIRST APPEAL (STAMP) NO. 19784 OF 2019

                      Bajaj Allianz General Insurance Company
                      Ltd.                                       ... Applicant/Appellant

                            Vs.
                      1. Shri Mohammed Yusuf Mohammad
                      Ismail Shah & Ors.                          ... Respondents

                                                      .....

                      Mr. Sarthak S. Diwan, for applicant/appellant.
                      Mr. Pritesh K. Bohade for respondents.
                                                      .....

                                              CORAM         :    N.J. JAMADAR, J.
                                              DATE          :    4th October, 2021
                      PER COURT :

                      1.     This is an application for condonation of delay of 8 days in

                      preferring the appeal, against the judgment and award, dated 15 th

                      March 2019, in M.A.C.P. No.550 of 2012, passed by the learned

                      Member, Tribunal, Nashik.


                      2.    The appellant-applicant has deposited the entire amount of

                      compensation along with interest accrued thereon in terms of the

                      award. The respondents-claimants have been permitted to

                      withdraw a portion of the compensation amount. Thus, for the

                      reasons assigned in the application, and to advance the cause of


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                                                                     3-1-caf2555-2019=fast-19784-2019.doc




                       substantive justice, the delay of 8 days in preferring the appeal

                       deserves to be condoned.


                       3.    Hence, the following order :


                                                       ORDER

(i) The application stands allowed in terms of prayer clause (b).

(ii) Delay in preferring the appeal stands condoned.

The application stands disposed of.

Shraddha Talekar, PS

( N.J. JAMADAR, J. )

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