Iffco-Tokio General Insurance ... vs Smt. Archana Vidyasagar Pawar And ...
2021 Latest Caselaw 14543 Bom

                                                                                 8-ca-339-2020.doc




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                           CIVIL APPLICATION NO.339 OF 2020
                                                          IN
                                          FIRST APPEAL (ST.) NO.24274 OF 2019

                   Archana Vidyasagar Pawar and Others                    ...Applicants
                         vs.
VISHAL             Iffco-Tokio General Insurance Co. Ltd.                 ...Respondent
SUBHASH
PAREKAR
                   Ms. Deepika Prabhala i/b. Res Juris, for the Applicants
Digitally signed   Mr. Mahindra Deshmukh, for Respondent Nos. 1 to 4.
by VISHAL
SUBHASH
PAREKAR
Date: 2021.10.06
18:06:04 +0530
                                                 CORAM :   N. J. JAMADAR, J.
                                                 DATE :    OCTOBER 05, 2021

                   P.C.:

                   .       Heard the learned counsel for the parties.

                   2.      This application is preferred to condone the delay of 42 days

                   in preferring the appeal against the judgment and award dated 7 th

                   March, 2019 passed in Application No. 74 of 2016 passed by the

                   learned Member, MACT, Sangli.

                   3.      The learned counsel for the respondent Nos. 1 to 4/the

                   original claimants, submits that the respondent Nos. 1 to 4 do not

                   seriously oppose the prayer for condonation of delay.

                   4.      For the reasons assigned in the application, which make out a

                   sufficient cause for condonation of delay, and to advance the cause

                   of substantive justice, the delay in preferring the appeal deserves to

                   be condoned. Hence, the following order.



                   Vishal Parekar, P.A.                                                       ...1
                                                               8-ca-339-2020.doc




                                ORDER

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

2] The delay in preferring the appeal against the judgment and

award dated 7th March, 2019 stands condoned.

                                          (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                       ...2