Reliance General Insurance Company ... vs Bharatbhai Devabhai Mata (Ahir)
2026 Latest Caselaw 490 Guj

Gujarat High Court

Reliance General Insurance Company ... vs Bharatbhai Devabhai Mata (Ahir) on 10 February, 2026

                                                                                                           NEUTRAL CITATION




                               C/CA/5495/2025                              ORDER DATED: 10/02/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5495 of 2025
                                              In F/FIRST APPEAL/32255/2025
                       ==========================================================
                                RELIANCE GENERAL INSURANCE COMPANY LIMITED, ANAND
                                                           Versus
                                        BHARATBHAI DEVABHAI MATA (AHIR) & ORS.
                       ==========================================================
                       Appearance:
                       MASUMI V NANAVATY(9321) for the Applicant(s) No. 1
                       MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 1,2,3,4,5,6,7,8
                       ==========================================================
                          CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                      Date : 10/02/2026
                                                       ORAL ORDER

1. Heard learned advocate for the applicant. Though served, none appears for the respondent Nos.1, 3 and 4.

2. This application is filed under Section 5 of the Limitation Act for condonation of delay of 23 days caused in filing the captioned appeal on the ground mentioned in para 4 of the application.

3. Having heard the learned advocates for the respective parties and considering the averments made in this application, it appears that sufficient cause is made out to condone the delay and in view of the judgment passed by the Hon'ble Apex Court in the case of N. Balakrishnan vs. N. Krishnamurthy, reported in AIR 1998 3222, therefore, the delay of 23 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) ALI