Shri Ram General Insurance Co. Ltd vs Reshamben Kamleshbhai Bhil
2025 Latest Caselaw 7053 Guj

Gujarat High Court

Shri Ram General Insurance Co. Ltd vs Reshamben Kamleshbhai Bhil on 29 September, 2025

                                                                                                                NEUTRAL CITATION




                              C/CA/3889/2025                                     ORDER DATED: 29/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3889 of
                                                    2025


                                               In F/FIRST APPEAL NO. 15430 of 2025

                      ==========================================================
                                          SHRI RAM GENERAL INSURANCE CO. LTD.
                                                        Versus
                                           RESHAMBEN KAMLESHBHAI BHIL & ORS.
                      ==========================================================
                      Appearance:
                      MR NIKUNT K RAVAL(5558) for the Applicant(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 1,2,3,4,5,6,7
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
                                          Date : 29/09/2025
                                           ORAL ORDER

1. Heard learned counsel for the applicant.

2. The present application has been preferred for seeking condonation of delay of 51 days caused in preferring the appeal against the impugned judgment and award dated 12.12.2024 passed by the learned Motor Accident Claims Tribunal (Special), Chhotaudepur at Bodeli in M.A.C.P. No. 104 of 2021.

3. Mr. Aayush Bhandari, learned advocate for the applicant- Insurance Company submitted that the delay of 51 days has occasioned in preferring the appeal owing to administrative reasons, as reasonable time was consumed in transmitting the necessary records of the case along with certified copy of the impugned order from the branch office of

NEUTRAL CITATION

C/CA/3889/2025 ORDER DATED: 29/09/2025

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the Insurance Company to its head office and thereafter for seeking instructions for preferring the appeal. He further submitted that the delay is neither intentional nor malafide, but has occasioned owing to the reasons mentioned in detail at para no. 2 of the instant application.

4. The notices have been duly served upon the contesting respondents, but they have chosen not to appear before this Court.

5. Having considered the submissions of the learned counsel for the applicant and having regard to the ground pressed into service, in my considered view, constitutes a sufficient cause to condone the delay. Accordingly, the delay in preferring the appeal against the impugned judgment and award is hereby condoned.

6. In view of the above, the present Civil Application stands disposed of. No order as to costs.

(MOOL CHAND TYAGI, J) ARUN/HARSHIT