SURESHBHAI JAMNADAS Vs. HUSENBHAI KARIMBHAI SHAIKH

JUDGEMENT

(1.) Heard, learned counsel Mr. Patadiya for the applicants - appellants - original claimants and learned counsel Mr. Parikh for the respondent No. 2 - insurance company on civil application for condonation of delay of 124 days caused in filing the first appeal. Though served, nobody appears for the rest respondents and hence, no arguments on their behalf.

(2.) For the reasons stated in the application and the submissions made by the learned counsel for the parties, delay, as aforesaid, being sufficiently explained, it is condoned.

(3.) The first appeal is admitted. Learned counsel Mr. Parikh waives service of process of admission on behalf of the respondent No. 2. Considering the issue involved in the matter, with the consent of the learned counsel for the parties, the same is taken up for final hearing today.