Sushilaben Pravinbhai Kansara ... vs Jagdishbhai Mavjibhai ...
2021 Latest Caselaw 13733 Guj

     C/CA/1210/2021                                   ORDER DATED: 09/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                      R/CIVIL APPLICATION NO. 1210 of 2021


                      In F/FIRST APPEAL NO. 25655 of 2020


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 SUSHILABEN PRAVINBHAI KANSARA WD/O DECEASED PRAVINBHAI
                         KANSARA
                          Versus
        JAGDISHBHAI MAVJIBHAI BUDHBHATTIAND ORS.
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4
RULE SERVED(64) for the Respondent(s) No. 2
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 09/09/2021

                                 ORAL ORDER

Heard learned advocate for the applicant. The

respondent No.1 who happens to be the owner and driver

of the offending vehicle has expired. However, since the

proposed appeal is on the question of quantum only,

presence of owner of the offending vehicle is not required

for the purpose of disposal of present application.

Present application is preferred for condonation of

delay which has occurred in preferring appeal to

challenge the impugned judgment and award passed by

C/CA/1210/2021 ORDER DATED: 09/09/2021

the Tribunal.

Considering the averments made in the application

and the facts of the case, delay is hereby condoned. The

application is allowed. Rule is made absolute to the

aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI