The New India Assurance Co. Ltd. ... vs Shri. Ramchandra Mahadeo Patole ...
2023 Latest Caselaw 5530 Bom

2023:BHC-AS:15569


                                                                          4-FA(ST)-14452-2015.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          CIVIL APPELLATE JURISDICTION

                                     FIRST APPEAL (ST) NO.14452 OF 2015
                                                    WITH
                                     CIVIL APPLICATION NO.2401 OF 2015
                                                     IN
                                     FIRST APPEAL (ST) NO.14452 OF 2015

                    THE NEW INDIA ASSURANCE CO. LTD.                  )...APPELLANT

                             V/s.

                    SHRI. RAMCHANDRA MAHADEO PATOLE                   )
                    AND OTHERS                                        )...RESPONDENTS

                                                    WITH
                                     CIVIL APPLICATION NO.3640 OF 2016
                                                     IN
                                     FIRST APPEAL (ST) NO.14452 OF 2015

                    Mr.D.R.Mahadik, Advocate for the Appellant/Applicant.
                    Mr.T.J.Mendon, Advocate for the Respondents No.1 to 3.

                                               CORAM     :    ABHAY AHUJA, J.

                                               DATE      :    13th JUNE 2023

                    P.C. :

CIVIL APPLICATION NO.2401 OF 2015

1. This is an application seeking condonation of delay of 57

days in preferring an appeal against the judgment and award

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4-FA(ST)-14452-2015.doc

dated 20th December 2013 passed by the Motor Accident Claims

Tribunal, Raigad-Alibaug, in Motor Accident Claim Petition

No.219 of 2006. Mr.D.R.Mahadik, learned Counsel for Appellant/

Applicant draws the attention of this Court to paragraphs 2 and 3

of the said application in support of his contention to condone the

delay.

2. Mr.Mendon, learned Counsel for Respondent-claimants has

no particular objection but submits that since this is a claim of

2006 and the claimants are old parents of the deceased, the First

Appeal be expeditiously heard.

3. Having heard the learned counsel and having perused the

application and the reasons stated for the delay, let the delay of 57

days be condoned. Let the Appeal be registered.

4. The application stands disposed.

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4-FA(ST)-14452-2015.doc

FIRST APPEAL (ST) NO.14452 OF 2015

1. Considering the submissions made by Mr.Mendon as above,

list the Appeal for final disposal on 14th July 2023, subject to

removal of office objections.

2. Registry is directed to call for Record and Proceedings by the

next date. Let compilation of documents also be filed by the next

date.

                                       (ABHAY AHUJA, J.)




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