NATIONAL INSURANCE COMPANY LIMITED Vs. BABUBEN

JUDGEMENT

(1.) The present applications are filed by National Insurance Co. Ltd. seeking condonation of delay of 101 days caused in filing the aforesaid first appeals against the judgment and award dated 29.6.2009 passed by the Presiding Officer, Fast Track Court No. 3, Ahmadabad (R) at Mirzapur in M.A.C.P. No. 1278 of 1998, which was decided along with M.A.C.P. Nos. 1669 and 1670 of 2000. On the last occasion (6.8.2010), learned advocate for the applicant-appellant insurance company was granted time to file additional affidavit.

(2.) Learned advocate for the applicant files additional affidavits of one Hitendra C. Desai, Administrative Officer of the applicant company.

(3.) As set out in the civil application, the Tribunal was pleased to pass the award on 29.6.2009. The learned advocate for the applicant company before the Tribunal applied for certified copy on 1.7.2009 and the same was delivered to the learned advocate on 7.9.2009.