National Insurance Co Ltd vs Kaminiben Wd/O Amitbhai ...
2021 Latest Caselaw 4862 Guj

                C/CA/2989/2020                            ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CIVIL APPLICATION NO. 2989 of 2020

             In F/FIRST APPEAL NO. 26731 of 2020

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             NATIONAL INSURANCE CO LTD
                             Versus
    KAMINIBEN WD/O AMITBHAI RAMANBHAI PUROHIT
============================================
Appearance:
MR GC MAZMUDAR(1193) for the Applicant(s) No. 1
MR HG MAZMUDAR(1194) for the Applicant(s) No. 1
MR A R DWIVEDI(11319) for the Respondent(s) No. 1,2,3
MR PALAK H THAKKAR(3455) for the Respondent(s) No. 8
MR R G DWIVEDI(6601) for the Respondent(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 5,6,7
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 4
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                 Date : 30/03/2021

                                  ORAL ORDER

Heard learned Advocate Shri H.G. Mazmudar for the applicant and learned Advocate Shri R.G. Dwivedi for the respondent Nos.1 and 2 - original claimants.

By way of this applicant, the applicant prays for condoning the delay of 58 days in preferring the First Appeal challenging the judgment and award dated 01.10.2019 passed by the learned Motor Accident Claims Tribunal (Auxi.) Kheda at Nadiad, in MACP No.723 of 2013.

Considering the submissions made by the learned Advocate Shri Mazmudar and considering the averments made in the application, this Court is of the opinion that the delay of 58 days is sufficiently explained and

C/CA/2989/2020 ORDER

therefore, same deserves to be condoned and is hereby condoned. Rule is made absolute.

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