Reliance General Insurance Co Ltd vs Hemlataben Pravinchandra Patel
2021 Latest Caselaw 16634 Guj

        C/CA/413/2020                            ORDER DATED: 22/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 413 of 2020
                                   In
                     F/FIRST APPEAL NO. 42441 of 2019
================================================================
                    RELIANCE GENERAL INSURANCE CO LTD
                                  Versus
                     HEMLATABEN PRAVINCHANDRA PATEL
================================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,5
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 4
================================================================
  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 22/10/2021
                              ORAL ORDER

Heard learned advocate for the Insurance Company. Though served there is no appearance on behalf of the respondent Nos. 1 to 3 & 5. Respondent No.4 who happens to be the driver of the offending vehicle has passed away.

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.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj