FATEH SINGH & ANOTHER; KALYAN SINGH & ANOTHER; GEETA DEVI; SUDHA RANI & OTHERS Vs. ORIENTAL INSURANCE COMPANY LIMITED & ANOTHER

JUDGEMENT

(1.) Since all these appeals have arisen out of the same accident, hence are being taken up together for adjudication.

(2.) All these are belated. AO No. 608/2014 has been filed with the delay of 22 days and AO No. 619/2014 has been filed with the delay of 40 days. Likewise, there is delay of 148 days in filing the AO No. 167/2015 and delay of 131 days in preferring the AO No. 166/2015. Accordingly, delay condonation applications (CLMA 14308/2014, CLMA 14621/2014, CLMA 3019/2015 and CLMA 3021/2015) have been filed along with these appeals. The only explanation, which has been disclosed in the accompanying affidavits, is that he appellants are illiterate persons and the residents of remote hills and, therefore, they could not manage to file the appeals within the period of statutory limit.

(3.) In view of this Court, the appellants have failed to sufficiently explain the delay and these appeals are liable to be dismissed on this sole ground alone, by rejecting the delay condonation application.