Bombay High Court
Sumitra Wd/O Uttamrao Datir And Others vs Mahendrakumar S/O Ishwarbhai Pandya ... on 15 October, 2025
1 915 caf418.25.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CIVIL APPLICATION (CAF) NO. 418 OF 2025
IN FIRST APPEAL ST. NO. 13211 OF 2024
SUMITRA Wd/o UTTAMRAO DATIR AND OTHERS
VERSUS MAHENDRAKUMAR S/o ISHWARBHAI PANDYA AND OTHS.
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Office Notes, Office Memoranda of Coram, Court's or Judge's Order
appearances, Court's Orders or directions and
Registrar's order
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Ms. Shreya Bhagat, Advocate h/f Mr. P. R. Agrawal, Advocate for the
appellant.
Mrs. Mrunal S. Naik, Advocate for respondent no.3
CORAM : M. W. CHANDWANI, J.
DATE : OCTOBER 15, 2025.
1. Heard.
2. This is an application for condonation of delay of 483 days caused in filing the appeal.
3. Considering the reasons mentioned in the application and the submissions of the learned counsel appearing for the respective parties coupled with the fact that the scheme of compensation is a beneficial legislation, the delay caused in filing appeal is condoned.
4. It is made clear that the appellants will not be entitled to interest for the delayed period on the amount of compensation and other components, if the appeal is allowed.
5. The application is allowed and disposed of.
6. The appeal be registered.
(M.W.Chandwani, J.) Signed by: DIWALE Diwale Designation: PS To Honourable Judge Date: 16/10/2025 11:44:15