Reliance General Insurance ... vs Ranjanben W/O Bhagvansinh ...
2021 Latest Caselaw 3550 Guj

           C/CA/4518/2019                                     ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CIVIL APPLICATION NO. 4518 of 2019

                     In F/FIRST APPEAL NO. 28241 of 2019

==========================================================
            RELIANCE GENERAL INSURANCE COMPANY LTD
                             Versus
           RANJANBEN W/O BHAGVANSINH GOPALJI VAGHELA
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Applicant(s) No. 1
MR JM BAROT(143) for the Respondent(s) No. 1,2,3,4
MR MAHESH P PATEL(3381) for the Respondent(s) No. 5,6
MR N P CHAUDHARY(3980) for the Respondent(s) No. 5,6
==========================================================

 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                              Date : 26/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Heard learned advocates for the respective parties.

This application seeks to condone delay of 60 days which has taken place in filling the First Appeal filed against the judgment and award of the Motor Accident Claims Tribunal impugned in the First Appeal. Delay has been explained in the averments on oath in the Civil Application stating that the applicant is an insurance company and impersonate body where decision making process invariably takes some time.

If the administrative procedure resulted into delay of 60 days, the same is liable to be treated as sufficient cause.

C/CA/4518/2019 ORDER

Sufficient cause is made out. Delay deserves to be condoned.

Accordingly, delay of 60 days is condoned. Application is allowed.

Rule is made absolute.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) C.M. JOSHI