NATIONAL INSURANCE CO. LTD Vs. NANDA KANAI PEGU

JUDGEMENT

(1.) Heard Mr. Imti Imsong, learned counsel for the applicant. Also heard Mr. B. N. Sarmah, learned counsel for the respondent.

(2.) This application, under Sec. 5 of the Limitation Act, 1963 read with Sec. 173 of the Motor Vehicles Act, 1988 has been filed by the applicant Insurance Company praying for condonation of delay of 293 days in preferring the appeal against Judgment and Award dtd. 18/11/2019 passed by learned Member, Motor Accident Claims Tribunal, Mokokchung, in MAC Case No. 29/2018, awarding an amount of Rs.9,37,600.00 to the claimant (respondent no. 1 herein) with an interest at the rate of 9% per annum from the date of filing of the claim petition i.e. 24/7/2018, till realization of the same.

(3.) The applicant herein is a body corporate and registered under Companies Act, 1956, having its registered office at 3 Middleton Street, Post Box - 9229, Kolkota-71 and it carries on various insurance businesses all over India through its various regional offices including the North East Regional Office situated at G.S. Road, Guwahati and one of its Divisional Office situated at Dhobinullah, Dimapur.