Life Insurance Corporation Of India vs Haripreetha T
2024 Latest Caselaw 30515 Ker

Kerala High Court

Life Insurance Corporation Of India vs Haripreetha T on 25 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
          Friday, the 25th day of October 2024 / 3rd Karthika, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1670 OF 2024
    AGAINST JUDGMENT DATED 29-08-2024 IN WP(C) 38249/2023 OF THIS COURT
APPLICANT/APPELLANT:

     LIFE INSURANCE CORPORATION OF INDIA, REPRESENTED BY THE MANAGER,
     CLAIMS DEPARTMENT, LIC BRANCH OFFICE, MAVELIKARA P.O., ALAPPUZHA -
     682015

RESPONDENTS/RESPONDENTS:

  1. HARIPREETHA T, AGED 44 YEARS, MELEDATHU NADUVILE MURI, PANTHALAM
     P.O., NOORANAADU, ALAPPUZHA - 690529
  2. THE OMBUDSMAN OFFICE OF THE INSURANCE OMBUDSMAN, M.G. ROAD, KOCHI,
     ERNAKULAM- 682015

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 16 days in filing this Writ appeal in the interest of Justice.
     This Application coming on for orders on 25/10/2024 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of ADV.SRI.HARISH GOPINATH for the applicant and of
ADV.SRI.K.BALACHANDRAN for R1, the court on the same day passed the
following:
                           Nitin Jamdar, C.J. & S. Manu, J.
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                              C.M.Appln.No.1 of 2024
                                           in
                                W.A.No.1670 of 2024
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                       Dated this the 25th day of October, 2024

                                            ORDER

Nitin Jamdar, C.J.

This is an application to condone the delay of 16 days in filing the appeal.

2. Heard Sri. Harish Gopinath, learned counsel for the Applicant and Sri.K. Balachandran, learned counsel for Respondent No.1.

3. Perused the affidavit filed in support of the application. Sufficient cause is made out to condone the delay of 16 days. The delay is condoned and the application is allowed.

3. Post the appeal on 25 November 2024.

Sd/-

Nitin Jamdar Chief Justice

Sd/-

S. Manu Judge vpv

25-10-2024 /True Copy/ Assistant Registrar