ORIENTAL INSURANCE COMPANY LIMITED Vs. MAGAPU VENKATA LAKSHMI

JUDGEMENT

(1.) This appeal has been filed by the appellant/respondent No.3 seeking to set aside the order and decree passed in M.V.O.P.No.261 of 2016 on the file of the Motor Accidents Claims Tribunal-cum-III Additional District Judge, Kakinada, dtd. 13/5/2019.

(2.) Along with the appeal, the appellant filed I.A.No.1 of 2022 seeking to condone the delay of 867days in preferring the appeal.

(3.) The petitioner is the Insurance Company/Appellant and the respondent Nos.1 to 3 are the petitioners/claimants in M.V.O.P.No.261 of 2016. The parties hereinafter will be referred to as arrayed in the MVOP.