Citation : 2023 Latest Caselaw 6589 Cal
Judgement Date : 27 September, 2023
27.9.2023
Ct. 655 FMAT(MV) No. 288 of 2022
amr With
Item 7 IA NO: CAN 1 of 2023
Rakesh Kumar Sahni @ Sahani
-vs.-
United India Insurance Co. Ltd. & Anr.
Mr. Pingal Bhattacharyya
Ms. Poonam Keshwani
Mr. Rajdeep Sinha
..... For the Appellant.
Re: CAN 1 of 2023
The instant appeal is preferred against the
Judgment and Award dated 11.08.2021 passed by the
learned Judge Motor Accident Claims Tribunal, 2nd Court,
Tamluk in connection with M.A.C. Case No. 46 of
2016/M.A.C. Case No. 274 of 2016 filed under Section
166 of the Motor Vehicles Act, 1988.
As per the report of the Stamp Reporter dated
10.01.2022, the appeal is preferred causing 31 days'
delay.
It is submitted on behalf of the appellant that he
was prevented by sufficient cause for not preferring this
appeal within the stipulated period of time which was
neither willful nor deliberate and the appellant was all
along vigilant with the process of the case.
Considering the above all facts, I am satisfied
that there was bonafide mistake on the part of the
2
appellant and it is also taken into consideration that due
to bonafide mistake, the appellant could not prefer the
appeal within the time as enshrined in the Act.
Accordingly, I find that there is no impediment to allow
the application praying for condonation of delay.
The application being CAN 1 of 2023 stands
disposed of.
The appeal is formally admitted and registered.
FMAT(MV) 288 of 2022
Learned advocate for the appellant submits that
all relevant papers are lying with him and as such calling
for lower court records be dispensed with. He undertakes
to prepare informal paper books.
In view of the aforesaid submissions calling for
lower court records stands dispensed with for the time
being. Learned advocate for the appellant shall prepare
and file three sets of informal paper books incorporating
all relevant papers and documents including pleadings
and evidence, both oral and documentary, in printed or
cyclostyled or typewritten form as the case may be out of
court within a period of one week from date.
Appellant is directed to cause service of notice
upon the respondents. He further directed to deposit
Talabana costs together with written up notice form for
effecting service of notice of appeal upon the respondents.
List the matter after two weeks under the
heading 'Hearing'.
Liberty to mention.
(Prasenjit Biswas, J.)
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