UNITED INDIA INSURANCE COMPANY LTD Vs. MUNNI

JUDGEMENT

(1.) The proposed Appeal under Sec. 173 of the Motor vehicles Act, 1988 has been filed along with an Application to condone the delay of 32 days.

(2.) Heard Mr. Naresh Pant (through video conferencing), learned counsel for the appellant and Mr. Mayank Pandey, learned counsel for the respondents-claimants on the Delay Condonation Application (IA No.1 of 2023).

(3.) The Delay Condonation Application (IA No.1 of 2023) has not been opposed by Mr. Mayank Pandey, Advocate.