BRANCH MANAGER, NATIONAL INSURANCE CO. LTD., GANGTOK BRANCH, 31 Vs. MRS. BED MAYA SHARMA, AGED 44 YEARS, W/O LATE DHANPATI SHARMA

JUDGEMENT

(1.) Assailing the Judgment and Award dated 25-11-2015, passed by the Learned Motor Accidents Claims Tribunal, East Sikkim at Gangtok, in MACT Case No.19 of 2015, directing the Appellant Company/Opposite Party No.1, to pay Rs.11,67,000.00 (Rupees eleven lakhs, sixty seven thousand) only, with interest @ 10% per annum, on the said sum, to the Respondents No.1 to 6/Claimants, the instant Appeal has been filed.

(2.) The Appeal is accompanied by an Application for condonation of delay. The grounds put forth for the delay are that:

(3.) Per contra, the grounds put forth by Appellant were vehemently opposed by the Respondents No.1 to 6, inter alia, on grounds that the statutory provisions requires that "sufficient cause " has to be made out for the delay, but the Appellant has failed to put forth any sufficient grounds, except stating that the File moved from one Office to the next. No dates save the date on which the impugned Judgment was forwarded to the Branch Office at Gangtok being 22-01-2016 has been revealed. During the process of File movement where the delay actually occurred has not been explained hence, the Application deserves to be dismissed as also the Appeal.