Rekha Tomar W/O Late Sultan Singh ... vs National Insurance Company Ltd. ...
2022 Latest Caselaw 287 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR
                                                      S.B. Civil Miscellaneous Appeal No. 109/2021
                                   Rekha Tomar W/o Late Sultan Singh Tomar, & Ors.
                                                                                                         ----Appellants
                                                                           Versus
                                   National Insurance Company Ltd. Through Zonal Manager, & Ors.
                                                                                                       ----Respondents

For Appellant(s) : Mr. Santosh Kumar Soni through V.C.

For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

12/01/2022

This appeal has been filed by the claimants for enhancement of

compensation which is barred by 203 days.

Counsel for appellants submits that impugned judgment was passed on

28.02.2020 and thereafter due to onslaught of Pandemic Covid-19 the appeal

could not be filed within limitation, therefore considering aforesaid reasons,

delay may be condoned.

For the reasons mentioned hereinabove, application is allowed. Delay in

filing appeal is condoned.

Heard on appeal.

Admit.

Service of notice upon respondent No 2 is dispensed with on the request

of learned counsel for the appellants on his risk and consequences. Notices be

issued to respondent No.1-Insurance Company only, returnable within twelve

weeks, Notices be filed in two sets, one to be served by ordinary process and

another by registered post.

List after twelve weeks.

(SUDESH BANSAL),J

TN/24

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