Iffco Tokio General Insurance Co ... vs Farukbhai Ikbalbhai Mansuri
2021 Latest Caselaw 5545 Guj

     C/FA/1265/2019                                       IA ORDER DATED: 07/06/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of 2019
               In F/FIRST APPEAL NO. 1265 of 2019
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IFFCO TOKIO GENERAL INSURANCE CO LTD Versus FARUKBHAI IKBALBHAI MANSURI ========================================================== Appearance:

for the PETITIONER(s) No. MR PALAK H THAKKAR for the PETITIONER(s) No. MR NL RAMNANI for the RESPONDENT(s) No. NOTICE ISSUED BY PUBLICATION for the RESPONDENT(s) No. NOTICE SERVED BY DS for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 07/06/2021

IA ORDER

Heard learned advocate Mr.Palak Thakkar for the applicant and learned advocate Mr.N.L. Ramnani for the respondents. All the respondents are served by mode of substituted of service by publication of notice in the newspaper.

2. In the present application, the applicant- appellant insurance company has prayed to condone delay of 74 days occasioned in preferring the First Appeal against judgment and award of the Motor Accident Claims Tribunal.

3. The delay is explained in para-2 of the application, in which the reasons are spelt out stating that after the judgment and award was delivered on 30th June, 2018, certified copy was immediately applied for, which became available on

C/FA/1265/2019 IA ORDER DATED: 07/06/2021

th 20 July, 2018. Thereafter time was consumed in administrative process and in decisional process.

4. The consumption of time was in-built inasmuch as the applicant is an impersonate body-the insurance company. Delay could be said to have been properly explained. Sufficient cause is made out.

5. Delay is condoned. This application is allowed.

(N.V.ANJARIA, J) ANUP