Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Andhra Pradesh High Court - Amravati

P.Rahul vs G V Bhupal Reddy on 25 September, 2023

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
             MAIN CASE No. M.A.C.M.A No.1288 of 2019
                      PROCEEDING SHEET


Sl.     DATE                           ORDER                             OFFICE
No.                                                                       NOTE

02.   25.09.2023   BSS, J

                                 I.A.No.1 of 2019
                         I have heard learned counsel for the
                   petitioner, Mr.Venkateswarlu Gadipudi.
                         This    petition    is     filed   by     the
                   petitioner/claimant under Section 151 of
                   C.P.C to condone the delay of 626 days in
                   presenting the appeal against the award
                   passed by in M.V.O.P No.514 of 2011
                   dated 31.11.2017. It is the contention of
                   the petitioner that after passing an award
                   by the Tribunal on 31.11.2017, he applied
                   for certified copy of Judgement and Decree
                   and   the    same   was        handed    over    to
                   Advocate,    Mr.B.Koteswara        Reddy      along
                   with Vakalath and signed affidavit on
                   13.05.2018 for filing appeal before this
                   Court and later he came to know that their
                   advocate fell ill and passed away on
                   26.09.2018, due to that he received copy of
                   the award and decree on 02.12.2019 from
                   the family members of the said advocate
                   then he handed over the same to the
                   another counsel who presented the appeal
                   due to that, delay occurred.
                        2


      The        2nd       respondent/Insurance

Company has not filed any counter affidavit denying the averments in the affidavit of the petitioner. Though petition is filed under wrong provision as it has to be filed under Section 173 of proviso, that itself is not a ground to dismiss the petition, if there are grounds to condone the delay. The Hon'ble Apex Court in Brahampal @ Sammay and another, appellant Vs.National Insurance Company, respondent in Civil Appeal no.2926 of 2020, judgment dated 07.08.2020, after elaborately discussing the precedent law held that Motor Vehicle Act is a beneficial legislation indented to provide appropriate compensation for the victims and to protect their substantial rights due to the interpretation should not be as strict as commercial uses. Hence delay in presenting the appeal by the claimants can be condoned liberally by following the ratio laid down by Hon'ble Apex Court Full Bench in the above referred decision and for the reasons stated in the affidavit of the petitioners, this petition is allowed. The delay of 626 days in present the appeal is hereby condoned.

______ BSS,J Contd., 3 M.A.C.M.A No.1288 of 2019 The Learned counsel for the appellant, Mr.Venkateswarlu Gadipudi represented the case.

There is no representation for the respondent No.2/Insurance Company.

The Registry is directed to call for lower Tribunal records.

List the case after four (4) weeks.

______ BSS,J RSD