GUDDI Vs. SURAJA RAM

JUDGEMENT

(1.) A submission has been made by the learned counsel for the parties that a compromise has been entered into between the parties in the spirit of lok adalat and as the National Lok Adalat scheduled to be held on 9/12/2023 has not been held, a permission for listing the case has been made.

(2.) An application under Sec. 5 of the Limitation Act has been preferred for condonation of delay of 121 days caused in filing the present appeal.

(3.) Learned counsel Mr. Aditya Singhi accepts notices of the application under Sec. 5 of the Limitation Act as well as appeal on behalf of respondent No.2 Insurance Company. The service on respondent No.1 being the driver and registered owner is dispensed with at the risk of the appellants. The counsel appearing for respondent No.2 does not object to the condonation of the delay and hence, the application under Sec. 5 of the Limitation Act is allowed. The delay caused in filing the present appeal is condoned.