The United India Insurance ... vs Ashaben Pratapaji Thakor
2021 Latest Caselaw 12636 Guj

         C/CA/1171/2021                                 ORDER DATED: 26/08/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 1171 of 2021
                     In F/FIRST APPEAL NO. 15042 of 2021
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                THE UNITED INDIA INSURANCE COMPANY LTD
                                     Versus
                         ASHABEN PRATAPAJI THAKOR
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Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,5,6,7,8
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   CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                              Date : 26/08/2021
                                 ORAL ORDER

Heard learned advocate Mr.Maulik Shelat for the applicant. Rule is served on all the respondents, none appears.

2. It is to condone the delay of 425 days that the present application is filed by the Insurance Company. The delay has taken place in preferring the judgment and award dated 16.10.2018 passed by the Motor Accident Claims Tribunal (Auxiliary) Banaskantha at Deodar in Motor Accident Claims Petition No.1542 of 2015.

3. Explaining the delay it is stated that certified copy was applied on 4.7.2019. Thereafter, the procedure was undertaken by forwarding the papers to the legal cell of the appellant- Insurance Company. Time was consumed in the administrative process.

4. Since the applicant is Insurance Company and impersonate body, passage of time was inherent before it could arrive at the decision to prefer the appeal. Seen in this context, sufficient cause is made out.

5. Delay is condoned. The application is allowed. Rule is made absolute.

(N.V.ANJARIA, J) Manshi