NATIONAL INSURANCE CO LTD Vs. KALAWATI BHATT

JUDGEMENT

(1.) For the reasons stated in the application, the delay in filing the appeal is condoned.

(2.) The application stands disposed of. MAC.APP.No.591/2009

(3.) The offending vehicle was owned and driven by respondent No.3 who has admitted before this Court on 16 th December, 2009 that the offending vehicle was not insured at the time of the accident. In that view of the matter, the appellant could not be held liable in the present case.