MAHESH KUMAR MAURYA Vs. HDFC ERGO GIC LTD.

JUDGEMENT

(1.) Cm APPL.25794/2021 (exemption) Exemption is allowed subject to all just exceptions. 1. The hearing was conducted through video conferencing. CM APPL.25795/2021

(2.) Appellant seeks condonation of delay of 791 days in filing the appeal.

(3.) Appellant is the owner of the offending vehicle. It is contended by learned counsel for the appellant that appellant was proceeded ex parte before the Tribunal. Learned counsel submits that since the vehicle of the appellant was insured with respondent No.1, appellant was of the view that the Insurance Company would defend the proceedings and accordingly did not choose to defend the same and was proceeded ex parte. It is only when the execution was filed that the appellant became aware that recovery rights had been given to the Insurance company against the appellant.