Laxmibai Shankar Rapanwar And Ors vs Devidas Chandu Sonkamble And Anr
2024 Latest Caselaw 1843 Bom

Bombay High Court

Laxmibai Shankar Rapanwar And Ors vs Devidas Chandu Sonkamble And Anr on 22 January, 2024

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                   CIVIL APPLICATION NO. 2827 OF 2019
                           IN FAST/27793/2018

                  LAXMIBAI SHANKAR RAPANWAR AND ORS
                                VERSUS
                  DEVIDAS CHANDU SONKAMBLE AND ANR

Mr. K. M. Nagarkar, Advocate for the applicants
Mr. Anand Dale, Advocate h/f Mr. S. S. Rathi, Advocate for respondent
No.2.

                                    CORAM       : R. M. JOSHI, J.

                                    DATE        : 22nd JANUARY, 2024

P.C. :-

1. Application is for condonation of delay of 537 days in filing appeal

against the judgment and order dated 19 th December, 2016 passed in

MACP No. 313 of 2012. Claim petition was filed for seeking compensation

in respect of death of husband of applicant No.1 and father. It is

contended on account of financial crises they could not file appeal in

time.

2. Learned counsel for the respondent No.2 strongly opposed the

application with the contention that no case is made out for condonation

of delay. None appears for respondent No.1 though served.

3. The appellants could not file appeal in time. The reasons

6.ca2827.19.odt 1 of 2 mentioned in the application for condonation of delay are sufficient in the

fact and circumstances of the case. In view of this, application is allowed

in terms of prayer clause 'B'.

4. Appeal be registered.

(R. M. JOSHI, J.)

ssp

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