RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. LILMUNI MADAIYAN

JUDGEMENT

(1.) Mr. Sahay Gaurav Piyush, learned counsel for the appellant, Vakalatnama has been filed on behalf of respondent nos. 1 to 7, however on repeated calls, nobody has responded on behalf of respondent nos. 1 to 7 and Mr. Kaushik Sarkhel, learned counsel for respondent no.8, who is the owner of the vehicle in question.

(2.) This appeal is barred by limitation of 159 days and for condonation of delay, I.A. No.650 of 2020 has been filed by the appellant-insurance company.

(3.) Learned counsel for the appellant submits that the ground has been taken in the said I.A. for condonation of delay that for the procedure of the company to move file from one table to another table, such delay has occurred and in view of that, the delay may kindly be condoned.