Bajaj Alliance General Insurance ... vs Minaben Revandas Vasava
2021 Latest Caselaw 16636 Guj

      C/CA/274/2019                                           ORDER DATED: 22/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 274 of 2019
                  In F/FIRST APPEAL NO. 1897 of 2019
==========================================================
      BAJAJ ALLIANCE GENERAL INSURANCE COMPANY LIMITED
                            Versus
                   MINABEN REVANDAS VASAVA
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,2,3,4,5,6
UNSERVED EXPIRED (N)(9) for the Respondent(s) No. 7
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 22/10/2021

                                 ORAL ORDER

Heard learned advocate for the applicant - insurance company. There is no appearance on behalf of the respondent Nos. 1 to 6, though served. Respondent No. 7 who happens to be owner of the offending vehicle has passed away. Presence of respondent No.7 is not necessary for the purpose of disposal of present application.

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 the impugned judgment and award.

Considering the averments made in this application and the length of delay which is of 12 days, the delay is condoned. The application stands disposed of.

(A.G.URAIZEE, J) SURESH SOLANKI