The National Insurance Co. Ltd vs Smt. Seema @ Suvarna Lalit Pund, ...
2023 Latest Caselaw 342 Bom

                                                  24-CAF-3421-16.odt



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                  FIRST APPEAL (ST) NO.17278 OF 2016
                                 WITH
                  CIVIL APPLICATION NO.3421 OF 2016

Smt. Seema @ Suvarna Lalit Pund
and Ors.                                               ...Applicants
      Vs
National Insurance Company Limited
Thane Divisional Office                                ...Respondent

Ms. Varsha Nichani for the Applicants in CAF 96/2022. Ms. Poonam Mital for Applicant in CAF 3421/16 and CAF 3422/16 and for Respondent in CAF 96/22.

CORAM : SANDEEP K. SHINDE J.

DATE : JANUARY 9, 2023.

P.C. :

CIVIL APPLICATION NO.3421 OF 2016

1 Heard learned counsel for the Parties.

2 Reasons set out in the application disclose the

'Sufficient Cause' for condoning the delay caused in preferring

First Appeal against the judgment and award dated 2 nd January,

2016 in Motor Accident Claims Petition No.57 of 2014 by the

Motor Accident Claims Tribunal, Vasai at Vasai.

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                                                  24-CAF-3421-16.odt

3               Application is, accordingly, allowed and disposed of.


                                           (SANDEEP K. SHINDE, J.)




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