Karnataka High Court
Smt Sagayarani W/O Late S A Ruben vs The National Insurance Co Ltd on 22 April, 2010
Bench: K.L.Manjunath, Jawad Rahim
IN THE HEGH COURT OF KARNATAKA AT B.£\§'\EGfi\L.£)§{[E
DATED THIS THE 2;2*"'" DAY OF APRIL, 201;;
PRESENT V
THE HONBLE MR. JUSTICE K.L.MAN.§'ii;§Y'»é\:;1f:'§5.:": A-
AND
THE HON'BLE MR. ]US§"1CE.'_'JRA.':JV2¥SDV
MISC. cvL*No.,377'97;2"o:.o
MISC. CVL :"Y..Q:Y3778/:0_1'o.
M FA. IKID. '2Y176:i
BETWEEN:
1.S'AC3;_AY:A'.fiz1N ._ "" LA5:TE-- S';--A§RU8E'i'\i';"
_AGED'.ABomT__S2____Y.EARS,
2...cHARL.ESBESC--H1', S«,€O"LAT._{~"; S..A;~RUBEN_, A<3ED_AB0LJT 29 YEARS, MRITRAWTHRA
- _ 'A VHO' 'LATE S.A.RUBEN .""..,AC3ED"AEouT 25 YEARS ' -.'i\-£_L ARE RESIDENCE AT §\JC}_1SE> 7"" SQUARE, MDRRHY TDWR, ULSOOR, BANGALOREYSED 098 APRE:,:.Am"'r§> £GMMGf\E EN Sam CASES {BY SR1 B.fv1.ADECj:3x, SR1"r.RSRmvASA, SR1 R.R.vEN+<ATESH GOWDA 8.2. SRE P.SHIVAKL3§Y'!£xR ADVSJ 2?.
I Z/' :2' AND :
1. THE NATIONAL INSURANCE CO., LTD R.O.MADHURA COATS BUILDING M.G.ROAD, BANGALORE-560 001
2. SRI OGANESHAN, M/s MALAVIZHI LORRY, TRANSPORT, NO.466THAD_A.GAM ROA'D,-- '-
R.s.PuRAM, COMBATORE,TAMILNADU; I "
V4'cOMMON_I_IN BOTH' CASES MISC. CVL NO, 377A7--,w2'O1O--~.._IS F'I'£4ED.I»"U/S 5 OF LIMITATION ACT PRAY'i.NG.'TQ.CQH.DC1NE DELAY IN FILING THE APPLICATION TO"REc'ALLI.:\:G'TMEAORDER DATED 27~ 08~2009 AND MISC. cx/L NO, 31778/V2'O.1;O-"IS FILED U/S 151 OF c.P.c PR1?-..YIN_G TO RECA_L*L.}T_HE- ORDER DATED 27-08- 2009 WHICH WAS FILEiD"'TO"R_EcALL---THE EARLIER ORDER DATED :4'--D9"~2oID7--_V 'FO--R'».NO'N=«_' COMPLIANCE OF OFFICE OB3lS;TCTI'O!i\Ai:;;
:"*THE_SE I " ARE COMING ON FOR HEARING FOR"I.NTE'R,LG-CUTORV APPLICATION ON THIS DAY, JAWAD R'A..HI'M,3 -MADE«.THE FOLLOWING:--
NWL ..... -' ORDER ieamed counsel for applicant On Misc. Cvl. IN-O. filed to condone the deiay of 147 days in AA fjiiin§g__eind Misc. Cvl. NO. 3778/2009 to recait the Order dated
-,,V"27r?08~2O09 . Perused the grounds urged therein. _
2. Though the reasons assigned do not make out sufficient cause for condoning the deiay or recaiimg the order, however, with a View to give one more opportunity, we are inclined to allow both the applications.
3. Accordingly, Misc. Cvl. No. allowed. The delay of 147 days is condoned.jrsofifecttlf payment of costs of Rs.2,0O0/-1;""S'i'mié_la.rly.,«'l§{Eisc.:vC'§«/E.1"fxlo.»j'. it 3778/2009 is also allowed Vsubje'c.t__ Rs.500/-. The order 27.§'O87_-*'i0.fq)_"9 Wrecaiied,' conseqiiently the 0rd"e.r_ dated also recalled and Office objectionsato."bag-V.,¢:o{np'l:i§§.5l.'§§~V.yy:thin three weeks.
Appellants "to pay the costs as aforesaid ikqillfirl. ..AC-0.tl:lftV:"'l..egal Services Committee. ttie"'a§ppeal is restored to file in its orlg.i'n'a.l_ l .
sa/m EEDQE M§§m IUEGE