Anitaben Alias Anilaben ... vs Sudambhai Bhimabhai Patel
2021 Latest Caselaw 15462 Guj

        C/CA/946/2020                                ORDER DATED: 01/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 946 of 2020
                                   In
                     F/FIRST APPEAL NO. 42340 of 2019
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                      ANITABEN ALIAS ANILABEN KIRANBHAI VASAVA
                                           Versus
                              SUDAMBHAI BHIMABHAI PATEL
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Appearance:
MR MOHSIN M HAKIM(5396) for the Applicant(s) No. 1
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 01/10/2021
                    ORAL ORDER

Heard learned advocate for the parties.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is occurred in preferring First Appeal to assail impugned judgment and award of the Tribunal. Mr. Rathin P. Raval, learned advocate appearing for the Insurance Company submits that looking to the length of delay, the applicant may not be granted interest for the period of delay.

Mr. Mohsin M. Hakim, learned advocate for the applicant submits that appropriate order may be passed.

Considering the averments made in this application, the delay is condoned. The question/issue of awarding interest for period of delay is kept open to be agitated at the time of hearing of the appeal.

The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) Manoj