Mr. Dattatraya Maruti Gadave vs Smt. Rekha Prataprao Mane And Ors
2021 Latest Caselaw 14550 Bom

                                 1/2                       4 CAF-4107-18.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                  CIVIL APPLICATION NO.4107 OF 2018
                                       IN
                 FIRST APPEAL (ST) NO.12570 OF 2018


Dattatraya Maruti Gadave                    ..   Applicant/Appellant
        Versus
Rekha Prataprao Mane & Ors.                 ..   Respondents
                                       ...


Mr.Mahendra Shingade for the Applicant/Appellant.
Mr.Millind More for the Respondent No.6.
                             ...

                          CORAM: BHARATI DANGRE, J.

DATED : 05th OCTOBER, 2021

P.C:-

1. By the present application, the Applicant is seeking condonation of delay of 2 years and 121 days in fling the First Appeal. The First Appeal is fled by the Applicant assailing the Judgment and Award dated 19/12/2015 passed by the MACT, Satara in MACP No.285 of 2009 by which the Applicant and Respondent No.5, jointly and severally, are directed to pay the compensation to the claimant.

The delay caused, is sought to be explained in paragraphs 9 to 11 of the application.

2. I have perused the said reasons, which appear to be bona fde and the delay in fling the First Appeal deserves to be

M.M.Salgaonkar

2/2 4 CAF-4107-18.doc

condoned. Accordingly, the application is made absolute in terms of prayer clause (a).

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar