SURAJBHAI MUNISHWAR VERMA Vs. BALDEVSING VALISING PRADISING SEJA

JUDGEMENT

(1.) By way of this petition under Articles 226 / 227 of the Constitution of India, the original claimants seeks to challenge the judgment and order dtd. 30/7/2021 passed below Exh.12 by the learned 9th Additional District and Sessions Judge, Ahmedabad (Rural) at Mirzapur in in MACMA No.287 of 2019 in MACP (Claim) No.1295 of 203, whereby the learned Tribunal has rejected the delay condonation application in preferring the restoration application.

(2.) Brief facts, as can be gathered from the record, are as under :

(3.) I have heard Mr.Paresh M. Darji, learned counsel for the petitioner and Mr.Rathin P. Raval, learned counsel appearing for the respondent No.3 - Insurance Co.