Nevantaben Takhatsinh Solanki vs Pravinbhai Shanabhai Godha
2021 Latest Caselaw 12629 Guj

      C/CA/1064/2021                                          ORDER DATED: 26/08/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1064 of 2021

                       In F/FIRST APPEAL NO. 26555 of 2020

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                        NEVANTABEN TAKHATSINH SOLANKI
                                    Versus
                         PRAVINBHAI SHANABHAI GODHA
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Appearance:
MR PRUTHVIRAJSINH V SOLANKI(10190) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                               Date : 26/08/2021

                                   ORAL ORDER

Heard learned advocate Mr.Pruthvirajsinh Solanki for the applicant. Though Rule is served on the respondents, none appeared.

2. What is prayed is to condone delay of 83 days in preferring First Appeal by the applicant- claimant against judgment and award dated 25th September, 2019 passed by Motor Accident Claims Tribunal (Aux.), Panchmahals at Godhra in Motor Accident Claims Petition No.1113 of 2016. The applicant seeks enhancement.

3. Explaining the delay, it is stated that the reasons for time consumed was legal consultation and arranging funds for court fees and legal expenses, delay occurred before which the actual appeal could be filed.

4. In absence of any negligence on part of the

C/CA/1064/2021 ORDER DATED: 26/08/2021

applicant, sufficient cause is made out. Delay is condoned.

5. Application stands allowed. Rule is made absolute.

(N.V.ANJARIA, J) ANUP