PUTTASWAMY S/O MOTA BOVI Vs. MOHAMMAD ALTAF AHAMAD S/O S.A. SUBHAN NEAR SUNDERSHEEP STALL M.G. ROAD, IJOOR RAMANAGARAM TOWN RAMANAGARAM DISTRICT AND THE REGIONAL OFFICE NEW INDIA ASSURANCE CO., REPRESENTED BY ITS MANAGER MISSION ROAD BANGALORE-5

JUDGEMENT

(1.) HEARD on Misc. Cvl. 18659/2009.

(2.) MISC . Cvl. 18659/2009 is an application filed under Section 5 of the Limitation Act praying to condone the delay of 2905 clays in filing the appeal. The application is annexed with an affidavit of the appellant.

(3.) LEARNED Counsel for Respondent No. 2/Insurance Company submits that the appellant has not shown sufficient cause for condoning the inordinate delay of 2905 days in filing the appeal and the judgments cited by the learned Counsel for the appellant are of no avail.