LAWS(TRIP)-2024-8-7

SHRIRAM GENERAL INSURANCE COMPANY LTD. Vs. BIJOY GHOSH

Decided On August 14, 2024
Shriram General Insurance Company Ltd. Appellant
V/S
BIJOY GHOSH Respondents

JUDGEMENT

(1.) Heard Mr. Karnajit De, learned counsel for the petitioner.

(2.) The learned Motor Accident Claims Tribunal, West Tripura, Agartala, Court No.5 has condoned the delay of 89 days in preferring the claim petition by the impugned order dtd. 20/9/2023. The same has been challenged after more than 10(ten) months on 1/8/2024 by the insurance company.

(3.) Learned counsel for the petitioner submits that the delay condonation petition was filed even after 4(four) months of the filing of the claim petition. The insurance company was not allowed to file any objection either. Therefore, it is aggrieved.