NEW NINDIA ASSURANCE COMPANY LTD Vs. ERUKALA LALITHA

JUDGEMENT

(1.) The application I.A.No.1 of 2020 is filed to condone the delay of 292 days in preferring this appeal challenging the judgment and decree dt08.02.2019 in MVOP.No.54 of 2018 passed by the Chairman(MACT)-cum-II Additional District Judge(FTC), Mancherial.

(2.) In the affidavit filed in support of this application, it is stated by the representative of the appellant that the impugned judgment was pronounced on 08.02.2019, that copy of the application was made on 27.02.2019, that stamps were called on 12.03.2019 and were deposited on 18.03.2019, and that the judgment was made ready on 18.03.2019 to the appellant.

(3.) However, the appeal has been filed on 11.09.2020 by the appellant, long after the copy of the judgment was made available to it.