Bilkishbanu Ahmedhussain Sipai ... vs Rupasangji Hajurji Thakor
2021 Latest Caselaw 16159 Guj

      C/CA/626/2021                               ORDER DATED: 13/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 626 of 2021
                     In F/FIRST APPEAL NO. 2982 of 2021
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               BILKISHBANU AHMEDHUSSAIN SIPAI (BELIM)
                                    Versus
                        RUPASANGJI HAJURJI THAKOR
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Appearance:
MR KK THAKKAR(2834) for the Applicant(s) No. 1,2,3,4,5,6,7
MR TUSHAR CHAUDHARY(5316) for the Respondent(s) No. 2
MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1
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   CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                               Date : 13/10/2021
                                ORAL ORDER

Heard learned advocates for the respective 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. Ms.Vibhuti Nanavati, 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.Thakkar, learned advocate for the 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) ALI