ORIENTAL INSURANCE CO. LTD. Vs. MALATI DOLAI

JUDGEMENT

(1.) It is submitted by the learned advocate appearing on behalf of the Appellant/Insurance Company that vide order dtd. 5/9/2012, the interim order of stay was granted by this Court subject to deposit of entire awarded amount less the statutory deposit already made with the learned Registrar General of this Court and in the event of such deposit, the interim order shall continue till disposal of the application for condonation of delay

(2.) In pursuance of the said order dtd. 5/9/2012, the Insurance Company has deposited Rs.3,11,000.00 vide OD challan No. 5949 dtd. 17/9/2012 on 4/12/2012. The statutory amount of Rs.25,000.00 has already been deposited vide OD challan NO. 5710 dtd. 28/8/2012. It is further submitted that the instant appeal has been filed beyond the period of limitation. Accordingly, Appellant/Insurance Company has filed an application for condonation of delay under Sec. 173 of the Motor Vehicles Act. He prays for condonation of delay.

(3.) Heard both sides and being satisfied with the cause shown by the appellant in condonation application, let the delay be condoned.