New India Assurance Company Ltd vs Lalidevi S/O Sohanlal Mali
2021 Latest Caselaw 14280 Guj

        C/CA/281/2020                                ORDER DATED: 16/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 281 of 2020
                                   In
                     F/FIRST APPEAL NO. 37190 of 2019
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                        NEW INDIA ASSURANCE COMPANY LTD
                                      Versus
                           LALIDEVI S/O SOHANLAL MALI
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Appearance:
MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 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 : 16/09/2021
                                  ORAL ORDER

Heard learned advocate for the applicant-Insurance Company and learned advocate for the respondent No.2- Insurance Company. Despite service of notice of rule there is no appearance for respondent Nos.3, 4, 5 and 6. Respondent No.1 who happens to be the owner of the vehicle insured with the applicant-Insurance Company is unserved. However, his presence is not necessary for disposal of the present application.

Present application is preferred for condonation of delay which has occurred in preferring the appeal to assail the judgment award of the tribunal.

Considering the averments made in the application, the delay is condoned. Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj