RAM JI Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) The present three appeals have been filed by the claimants impugning the orders dated 26.4.2004 vide which their claim petitions were finally settled by the Lok Adalat directing respondent No. 1 (insurer of offending vehicle) to deposit a sum of Rs. 1,75,000 in the claim petition filed by Ram Ji and another, Rs. 3,00,000 in the claim petition filed by Sham Singh and others and Rs. 1,75,000 in their third petition filed by Sita Ram and others. Since there is delay of 429 days in filing all the three appeals, three different applications bearing Nos. 178, 179 and 180 of 2005 have been filed. The appeals have not been numbered till date on account of the aforesaid delay.

(2.) Pursuant to notice on all the three applications, Mr. R.K. Gupta has put in appearance on behalf of the insurance company and Mr. M.L. Sharma appears for the other two respondents (owner and driver of offending vehicle). The respondents have objected to the application for condonation of delay by filing their respective return.

(3.) Heard learned counsel for both the sides.