BIREN HANSDA Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Instant appeal has been preferred against the judgment and award dated 17th day of April, 2023 passed by the learned Judge Motor Accident Claims Tribunal ADJ Fast Track 3rd Court Sadar, Paschim Medinipur in a Motor Accident Claim Case No. 208 of 2018.

(2.) The report of the stamp reporter suggests that the appeal is preferred by delay of 170 days. Heard the Learned Advocates. Perused the grounds in the application being CAN 1 of 2024. It appears; that the grounds are sufficient. Accordingly the delay in preferring the instant appeal is hereby condoned.

(3.) The appeal be formally admitted. The parties are ready for hearing of this appeal accordingly the appeal is taken up for hearing. FMAT (MV) 1 of 2024