Cholamandalam Ms. General Insurance ... vs Smt. Jhunu Chakraborty And 5 Ors
2024 Latest Caselaw 1439 Tri

Tripura High Court

Cholamandalam Ms. General Insurance ... vs Smt. Jhunu Chakraborty And 5 Ors on 30 September, 2024

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                           HIGH COURT OF TRIPURA
                                    AGARTALA
                                  IA No.1 of 2024
                            In MAC APP No.73 of 2024
          Cholamandalam MS. General Insurance Company Ltd.
                                                         ---Applicant(s)
                                      Versus
          Smt. Jhunu Chakraborty and 5 Ors.
                                                     ----Respondent(s)

For Applicant(s) : Mr. R. Saha, Adv. For Respondent(s) : Mr. R. Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 30/09/2024 Learned counsel Mr. R. Saha is present for the appellant-

applicant.

Learned counsel Mr. R. Chakraborty is present for the

respondents No.1-4.

The appellant-applicant has preferred this appeal challenging

the judgment and award dated 24.04.2023 delivered by the Learned

Motor Accident Claims Tribunal, No.1, Sepahijala District, Sonamura

in connection with Case No.T.S.(MAC) 19 of 2021 and along with the

memo of appeal another application under 2nd proviso of Section 173

of the Motor Vehicles Act, 1988 for condoning the delay of 343(three

hundred and forty three) days in preferring the appeal.

Heard both the sides at length regarding condonation of delay

of 343 days in preferring the appeal.

In the objection filed nothing is mentioned except denial in the

application filed by the appellant-applicant for condoning the delay.

This court is satisfied with the grounds as mentioned in this

petition for condoning the delay and accordingly the delay is

condoned.

Thus, the IA stands disposed of.

JUDGE MOUMITA Digitally signed by MOUMITA DATTA DATTA Date: 2024.10.01 13:39:42 +05'30' Moumita