UNITED INDIA INSURANCE COMPANY Vs. SHEELA DEVI

JUDGEMENT

(1.) Defects as pointed out by the Registry have been overruled by this Court.

(2.) This writ petition has been filed by the petitioner-Insurance Company under Article 227 of the Constitution of India, challenging the orders dtd. 8/10/2025 and 19/11/2025 passed by the Motor Accident Claims Tribunal (M.A.C.T.), Khatima, District Udham Singh Nagar, in M.A.C.P. No.84 of 2022 (Misc. Case No.19 of 2014, Sheela Devi vs. Suraj Pal & others). By the said orders, the delay in filing the restoration application was condoned on payment of cost of Rs.5,000.00, the matter was listed for disposal of the restoration application, and vide judgment and order dtd. 19/11/2025, after detailed discussion, the restoration application was allowed and M.A.C.P. Case No.84 of 2022, Sheela Devi vs. Suraj Pal & others, was restored to its original number.

(3.) Learned counsel for the petitioner-Insurance Company contended that M.A.C.P. Case No.84 of 2022 was dismissed for default on 29/9/2022. The restoration application was filed on 14/11/2024, after a considerable delay of more than two years, along with an application for condonation of delay. Vide order dtd. 19/11/2025, the delay was condoned and, subsequently, the M.A.C.P. Case No.84 of 2022 was restored to its original number.