Citation : 2023 Latest Caselaw 5005 Bom
Judgement Date : 5 June, 2023
1 11 caf 919-17 in fast 27597-16-c.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.919 OF 2017
IN
FIRST APPEAL (ST.) NO.27597 OF 2016
Hansraj Balli Yadav and ors. ... Applicants/Appellants
Vs.
Bajaj Allianz General Insurance
Co. Ltd. and ors. ... Respondents
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Mr.Bhushan Walimbe, Advocate for the Applicants/Appellants.
Mr.Akshay R. Kulkarni i/by Mr.S.S.Diwan, Advocates for Respondent
No.1.
-------
CORAM : ABHAY AHUJA, J.
DATE : 05 JUNE, 2023. P.C. :
1. By this application, the Appellants are seeking condonation of delay
of 422 days in preferring an appeal challenging the judgment and decree
dated 17th March, 2015 passed by the Motor Accident Claims Tribunal,
Kolhapur in Motor Accident Claim Petition No.646 of 2008.
2. Mr.Bhushan Walimbe, learned counsel for the Appellants draws
the attention of this court to paragraph No.5 of the application in support
Priya R. Soparkar 1 of 2
2 11 caf 919-17 in fast 27597-16-c.doc
of his prayers to condone the delay.
3. Mr.Akshay R. Kulkarni, learned counsel for the Respondent No.1-
Insurance company raises a formal objection.
4. Having heard the learned counsel for the parties and having
perused the application, this court is of the view that the sufficient cause
has been made out to condone the delay of 422 days. Accordingly, the
delay of 422 days in preferring the first appeal is condoned.
5. Let the appeal be registered and listed for admission on 20 th July,
2023.
(ABHAY AHUJA, J.)
Priya R. Soparkar 2 of 2
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