SHRIRAM GENERAL INSURANCE CO. Vs. AMMUNURU MUNEMMA

JUDGEMENT

(1.) This appeal has been filed by the appellant/respondent No.2 seeking to set aside the order and decree passed in M.V.O.P.No.267 of 2013 on the file of the Motor Vehicle Accident Claims Tribunal-cum-III Additional District Judge, Tirupati, dtd. 3/10/2016.

(2.) Along with the appeal, the appellant filed I.A.No.1 of 2021 seeking to condone the delay of 757 days in filing the appeal. The appellant also filed I.A.No.2 of 2021 seeking to condone the delay of 674 days in re-presenting the above said appeal.

(3.) The petitioner is the Insurance Company/Appellant and the respondent Nos.1 to 4 are the petitioners/claimants in M.V.O.P.No.267 of 2013. The parties hereinafter will be referred to as arrayed in the MVOP.