Iffco Tokio General Insurance ... vs Dharaben Mukeshkumar Shah
2021 Latest Caselaw 4820 Guj

                C/CA/705/2021                             ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CIVIL APPLICATION NO. 705 of 2021
             In F/FIRST APPEAL NO. 1636 of 2021

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         IFFCO TOKIO GENERAL INSURANCE COMPANY
                                  Versus
               DHARABEN MUKESHKUMAR SHAH
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Appearance:
MR KRUNAL R SAKSENA(5915) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4,5
MR H M SHAH(3997) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 26/03/2021

                                 ORAL ORDER

Heard learned Advocate Shri Krunal R. Saksena for the applicant and learned Advocate Shri H.M. Shah for the respondents.

Learned Advocate Shri Saksena for the applicant submits that present application is preferred praying for condonation of delay of 34 days in preferring First Appeal challenging the judgment and award dated 08.11.2009 passed by the learned Motor Accident Claims Tribunal, Ahmedabad, in MACP No.410 of 2009.

Considering the submissions made by learned Advocate Shri Saksena and considering the averments made by the applicant in the present application, this Court is of the opinion that delay of 34 days is sufficiently explained and same is hereby condoned. The Civil Application is allowed.

(NIKHIL S. KARIEL,J) Y.N. VYAS