KANNI AMMAL Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) There is a delay of 1850 days in filing the present Special Leave Petition. The poor lady has tried to place material on record seeking condonation of delay who lost her son in the alleged road accident which took place in March, 2003.

(2.) We have heard learned counsel for the parties on merits.

(3.) Delay condoned.