National Insurance Co. Ltd., Thr. ... vs Smt. Chhayabai Gajanan Nikam And Others
2024 Latest Caselaw 1033 Bom

Bombay High Court

National Insurance Co. Ltd., Thr. ... vs Smt. Chhayabai Gajanan Nikam And Others on 16 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:608


                                                              1                        34 caf 619.20.odt.

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.

                          CIVIL APPLICATION (CAF) NO. 619 OF 2020
                                                IN
                              FIRST APPEAL (St.) NO. 2833 OF 2020
                   National Insurance Company Ltd. through its Divisional Manager,
                                               .VS.
                              Smt. Chhayabai Gajanan Nikam and others
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                    Ms Mallika Babhulkar, Advocate h/f Mr. Mangesh A. Kadu, Advocate for the appellant
                    Ms Shreya Bhagat, Advocate h/f Mr. P.R. Agrawal, Advocate for respondent No.1 to 3.

                                      CORAM : G.A. SANAP, J.

DATE : JANUARY 16, 2024.

This is an application for condonation of 183 days delay caused in filing appeal against impugned judgment and award, dated 02.05.2019 passed by Member, Motor Accidents Claims Tribunal, Amravati in M.A.C.P. No.214/2015. The reasons have been stated in the application.

2. Heard learned Advocates for the parties.

3. In view of the reasons stated in the application, the application is allowed. Delay caused in filing appeal is condoned.

4. The appeal be registered.

5. The application stands disposed of, accordingly.

2 34 caf 619.20.odt.

FIRST APPEAL (ST.) NO. 2833 OF 2020

6. Heard.

7. Learned advocate for the appellant submits that the name of respondent No.4 be allowed to be deleted.

8. Appellant is allowed to delete the name of respondent No.4-deceased at the risk and consequences of the appellant.

9. ADMIT.

10. Ms Shreya Bhagat, learned Advocate h/f Mr. P.R. Agrawal, waives service of notice on behalf of respondent Nos.1 to 3.

11. Issue notice to the respondent No.5 for final hearing at the admission stage, returnable within four weeks.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 17/01/2024 11:37:56