The United India Insurance ... vs Shatishbhai Madhuji Khatri
2021 Latest Caselaw 17775 Guj

      C/CA/1804/2020                                 ORDER DATED: 25/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1804 of 2020

                       In F/FIRST APPEAL NO. 17158 of 2020

==========================================================
               THE UNITED INDIA INSURANCE COMPANY LTD.
                                  Versus
                 SHATISHBHAI MADHUJI KHATRI & 7 other(s)
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
MR TUSHAR CHAUDHARY(5316) for the Respondent(s) No. 1
MR.DIPEN F CHAUDHARI(6740) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3,4,5,6,7
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 8
==========================================================

  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                 Date : 25/11/2021

                                  ORAL ORDER

This application is filed under Section 5 of the Limitation Act for condonation of delay of 209 days caused in filing the First Appeal against the impugned judgment and award.

Though served none appears for respondent nos.2 to 8. Considering the averments made in the application and the submissions canvassed by learned advocate for the applicant and learned advocate Mr.Chaudhari for the respondent no.1, it transpires that the applicant has shown sufficient cause for not filing the appeal within the limitation period. Accordingly, this civil application is allowed. Delay of 209 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA