KALYAN SINGH Vs. ORIENTAL INSURANCE COMPANY AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the appellant-applicant on condonation of delay in filing the appeal.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act 1988 (for short the Act) has been filed by the owner of the vehicle involved in the motor vehicle accident. Since there was delay in filing the appeal, the appellant has also moved an application for condonation of delay, which is accompanied by an affidavit.

(3.) Notices of the delay condonation application were issued to the respondents. The respondent no. 2, who is claimant, has put in appearance through counsel. The respondent no.1 company has not turned up, though notice was served in the office of the Insurance Company, as is evident from the service report. 2