Jharkhand High Court
Gurmeet Kaur & Ors. vs M/S.United India Insurance Co. on 25 September, 2013
IN THE HIGH COURT OF JHARKHAND AT RANCHI M.A. No.290 of 2010 Gurmeet Kaur & Others ...... Appellants Versus M/s United India Insurance Co. Ltd., Dhanbad & Another ...... Opp. Parties CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY For the Appellants : Mr. S.K. Laik, Advocate For the R1 : Mr. H.K. Singh, Advocate 06/ 25.09.2013 I.A. No.4396 of 2010 has been filed u/s 5 of the Limitation Act to condone the delay of 414 days in presenting the appeal against the judgment and award dated 21st July, 2009 passed in Title (M.V.) Claim Case No.186 of 2004.
It is submitted that appellant was not properly advised in time and he has taken time to arrange money for presenting the appeal and that is the cause for delay.
Learned counsel appearing for the Insurance Company has raised objection.
On being satisfied with the grounds taken in the I.A., delay of 414 days in presenting the appeal is hereby condoned.
I.A. No.4396 of 2010 stands disposed of. List this case under the heading 'for admission.' (D. N. Upadhyay, J.) NKC