Vikramsinh Natvarsinh Jadav vs Abdulgani Aiyubbhai Kosiya
2021 Latest Caselaw 15083 Guj

      C/CA/361/2020                            ORDER DATED: 24/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/CIVIL APPLICATION NO. 361 of 2020
                       In F/FIRST APPEAL NO. 34714 of 2019
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                         VIKRAMSINH NATVARSINH JADAV
                                       Versus
                          ABDULGANI AIYUBBHAI KOSIYA
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1
for the Respondent(s) No. 4,5,7,9
MR VC THOMAS(5476) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,10,2,6,7.1,8,9.1
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 7.2,9.2
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    CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                                  Date : 24/09/2021
                                   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. 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. 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) ALI