Shriram General Insurance Co. Ltd. vs Amit Sharma & Ors

Applicant seeks condoning of delay of 39 days’ delay in filing the instant appeal against the award dated 25.09.2020 passed by the Motor

Accident Claims Tribunal, Rajouri in case titled Amit Sharma Vs. Shriram General Insurance Co. Ltd. It is submitted immediately after the award was

passed, the copy of the same was sent to the Head Office at Jaipur for instructions. Since the applicant’s office is located in Jaipur, it took some

time in processing of file and in completing the formalities which has resulted in delay of aforesaid days for filing the appeal. Mr. Gupta also submits

that in view of the present situation COVID-19 pandemic, also the delay is required to be condoned.

For the reasons stated in the application, sufficient cause for condoning the delay is made out. Thus, the delay of 39 days in filing the appeal is

condoned.

Mac App. No.23/2021

Issue notice to the respondents, returnable within four weeks.

Requisites within one week.

List on 02.08.2021.

Learned counsel for the appellant submits that the appellant be allowed to deposit the awarded amount in the Registry of this Court. His submission is

allowed. Let the awarded amount along with interest be deposited in the Registry of this Court within a period of six weeks. On the same being

deposited, it should be kept in FDR in the Jammu and Kashmir Bank Ltd., High Court Branch, Janipur, Jammu initially for a period of six months.