Shriram General Insurance ... vs Laxmanbhai Rumalbhai Baria
2021 Latest Caselaw 14013 Guj

        C/CA/4187/2019                          ORDER DATED: 14/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 4187 of 2019
                                     In
                      F/FIRST APPEAL NO. 30907 of 2019
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                SHRIRAM GENERAL INSURANCE COMPANY LTD
                                 Versus
                      LAXMANBHAI RUMALBHAI BARIA
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Appearance:
MS KIRTI S PATHAK(9966) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3,4,5,6
RULE UNSERVED(68) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 14/09/2021
                    ORAL ORDER

Heard Ms. Kirti S. Pathak, learned advocate for the applicant. Respondent Nos. 2 to 6 are served, however, there is no appearance on their behalf. Respondent No.1 has passed away on 04.05.2014. Respondent Nos. 1 to 5 are original claimants. It appears from the cause title that respondent Nos. 2 to 4 are legal heirs of deceased-respondent No.1.

Hence, for the purpose of disposal of the present application, death of respondent No.1 is of no consequence.

The present application is filed for condonation of delay occurred in preferring the first appeal to assail the judgment and order dated 07.12.2018 passed by the learned MACT (Aux.) Mahisagar at Lunawada in MACP No.2047/2017 (Old MACP No.596/2012).

For the reasons stated in the application, the same is allowed. Delay in preferring the First Appeal is condoned. Rule is made absolute.

(A.G.URAIZEE, J) Manoj