United India Insurance Company Ltd. Thr ... vs Anil Govindrao Navpute And Others
2024 Latest Caselaw 1321 Bom

Bombay High Court

United India Insurance Company Ltd. Thr ... vs Anil Govindrao Navpute And Others on 18 January, 2024

                                                    954-CA-11567-2017.odt



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 11567 OF 2014
                    IN FAST/30632/2014 WITH
                 FIRST APPEAL NO. 780 OF 2015
               FIRST APPEAL NO. 779 OF 2015

     United India Insurance Company Ltd. Thr Its
      Divisional Manager Ganesh Vithalrao Gujar
                                     .....Petitioner
                         VERSUS

             Meena Shyam Wadgaonkar And Others
                                        .....Respondent
                                   .....

Mr. A. B. Kadethankar h/f Mr. S. S. Rathi, Advocate for Applicant Mr. R. V. Gore h/f Mr. S. K. Shirse, Advocate for Respondents ...

                                   CORAM    : R.M. JOSHI, J
                                   DATE     : JANUARY 18, 2024

PER COURT :

1.          At    the    outset,     learned       Counsel     for    the

Applicant        seeks   leave      to     amend     application       by

incorporating number of days delay.

2. Leave granted. Amendment to be carried out

forthwith.

3. This application is filed for condonation of

delay of 110 days in preferring Appeal under Section

173 of Motor Vehicles Act against judgment and award

954-CA-11567-2017.odt

dated 30.04.2014 passed in Claim Petition No. 806/2011.

4. Application shows that on account of

administrative difficulties as spelt out in the

application, appeal could not be filed in time.

5. Learned Counsel for Respondents opposed the

application.

6. Perusal of the application does not show that

any mala fides can be attributed to the Applicants in

not preferring Appeal in time. In any case, Appellants

could not have gained anything in doing so. Hence,

application is allowed. Delay stands condoned. Appeal

be registered.

7. After its registration, list the Appeal along

with connected Appeals for hearing on 30 th January,

2024.

(R. M. JOSHI, J.) Malani