ORIENTAL INSURANCE CO. LTD. Vs. PRATIMA SINGHA

JUDGEMENT

(1.) This is an application for condonation of delay under Sec. 173 of the Motor Vehicles Act, 1988 in preferring an appeal beyond the period of limitation i.e. 2 days. It is submitted that there is no intentional latches or negligence on the part of the appellant/Insurance Company to file this appeal beyond the period of limitation. Learned Advocate also referred the paragraphs 4, 6, 7, 8 and 9 to show the causes for delay.

(2.) On the other hand, learned advocate appearing on behalf of the respondent Nos. 1 to 3/Claimants opposed the prayer for condonation of delay.

(3.) Heard and on perusal of the application and the paragraphs as referred above, this Court finds the appellant has shown the cause of delay is satisfactory, justified as such accepted. Accordingly, delay, as prayed for, is hereby condoned.