Pravinkumar Babaldas Parmar vs Makwana Vinodbhai Dahyalal
2021 Latest Caselaw 15637 Guj

         C/CA/2278/2019                           ORDER DATED: 04/10/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/CIVIL APPLICATION NO. 2278 of 2019
                      In F/FIRST APPEAL NO. 14481 of 2019
==========================================================
                          PRAVINKUMAR BABALDAS PARMAR
                                     Versus
                           MAKWANA VINODBHAI DAHYALAL
==========================================================
Appearance:
MR TUSHAR CHAUDHARY(5316) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
==========================================================
  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                   Date : 04/10/2021
                    ORAL ORDER

Heard learned advocate for the applicant. Rule is served on the respondents but none appears.

2. The applicant- original claimant has filed the First Appeal against the judgment and award of the Motor Accident Claims Tribunal seeking enhancement in the compensation.

3. In preferring the First Appeal delay of 183 days have occasioned. It is to condone this delay that the present application is filed.

4. The judgment and award by Claims Tribunal was delivered on 2.7.2018. Certified copy thereof was applied on 21.8.2018. Thereafter, the applicant contacted the advocate. Time was consumed in legal consultation and assembling the papers. The applicant was required to manage for funds to meet with the legal expenses of the Court. Reasons supplied makes out sufficient cause to condone the delay of 183 days.

5. Delay is condoned. Application is allowed. Rule is made absolute.

(N.V.ANJARIA, J) Manshi