DADASAHEB P. RANE Vs. PRIYANKA K. MAYEKAR

JUDGEMENT

(1.) Not on board. However, with the consent of the learned Counsel for the parties, the same is taken on board. The learned Counsel for the insurance company, claimants and the owner of the vehicle involved in the accident, waive notice.

(2.) The insurance company has filed First Appeal No.813/2022 (f) challenging the very same judgment and award which the appellant in the main appeal seeks to challenge.

(3.) There is delay in institution of the appeal. The learned Counsel for the claimant opposes the application for condonation of delay.