Gujarat High Court
United India Insurance Co.Ltd vs Rameshbhai Kadvabhai Harijan on 25 July, 2019
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/FA/34978/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of 2018
In F/FIRST APPEAL NO. 34978 of 2018
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UNITED INDIA INSURANCE CO.LTD Versus RAMESHBHAI KADVABHAI HARIJAN ======================================================================================= Appearance:
MR VC THOMAS for the PETITIONER(s) No. MR.KARNA H DHOMSE for the RESPONDENT(s) No. =============================================================== CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA Date : 25/07/2019 IA ORDER By this application under section 5 of the Limitation Act, 1963, the applicants seek condonation of delay of 71 days caused in filing the captioned First Appeal against the judgment and award passed by the Motor Accident Claims Tribunal, Chhota Udepur on 16.04.2018, in MACP No.422 of 2017 (Old MACP No.11 of 2005).
Having regard to the submissions advanced by the learned advocates for the respective parties and more particularly considering the averments made in the memorandum of application, the Court is of the view that the delay caused in filing the First Appeal has been sufficiently explained.
The application, therefore, succeeds and is, accordingly, allowed. The delay caused in filing the First Appeal is hereby condoned.
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