Reliance General Insurance Co. Ltd., ... vs Khemraj S/O Chatur Tembhurnikar And ...
2024 Latest Caselaw 691 Bom

Bombay High Court

Reliance General Insurance Co. Ltd., ... vs Khemraj S/O Chatur Tembhurnikar And ... on 11 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

                                                1                     25 caf 2308.22.odt.



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

              CIVIL APPLICATION (CAF) NO.2308 OF 2022
                                     IN
                  FIRST APPEAL ST. NO. 14657 OF 2022
          Reliance General Insurance Co. Ltd. Branch Office, Nagpur
                                     VS.
                  Khemraj s/o Chatur Tembhurnikar and ors.
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
          Mr A.M. Kukdey, Advocate for appellant.
          Mr. K.S. Motwani, Advocate for respondent Nos.1, 3 and 4.


                          CORAM : G.A. SANAP, J.

DATE : JANUARY 11, 2024.

This is application for condonation of 101 days delay caused in filing appeal against the impugned judgment and award 10.12.2021 passed by the Chairman Motor Accidents Claims Tribunal, Gondia.

2. It is stated that due to administrative procedural formalities, the delay has occurred. Learned Advocate for the respondents submits that he has no serious objection for this application.

3. It is seen that this Court has granted permission to the respondents to withdraw 50 % amount of compensation deposited in this Court.

4. In my view, reasons stated in the application 2 25 caf 2308.22.odt.

are sufficient to explain the delay. Accordingly the application is allowed. Delay of 101 days in filing the delay is condoned.

5. The appeal be registered.

6. The application stands disposed of, accordingly.

FIRST APPEAL ST. NO. 14657 OF 2022

7. Heard.

8. Shri K.S. Motwani, learned Advocate waives ser- vice of notice for respondent Nos.1, 3 and 4.

9. Issue notice to the respondent No.5, returnable within four weeks.

10. Call Record and Proceedings.

11. Paper book be filed within three weeks from the date of receipt of the record.

(G. A. SANAP, J.)

Manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 12/01/2024 15:41:52