UNITED INDIA INSURANCE COMPANY Vs. PARAVEEN

JUDGEMENT

(1.) THE R -5 is a driver who is nothing more than a formal party. The appeal to stand dismissed as against him.

(2.) THE appellants' learned Advocate has submitted that there were some procedural delays as a result of which the appeal came to be filed late and it is his contention that the Insurance Company could not be disqualified from agitating the matter on merits. Unlike in the case of individuals where there may be handicaps and hardships, the same standard cannot be applied to Companies, Corporations and Banks particularly in situations where delay was occurred. Though this Court would have been justified in dismissing I.A. I, I have preferred to technically condone the delay, allow I.A. I and consider the case on merits.