THAKOR BHAGIBEN Vs. CHAUDHARY AMRATBHAI VIRABHAI

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 769 days in filing of the above First Appeal.

(2.) It is submitted that the sole bread winner of the family expired and the applicant (a widow) had to take care of the minor children and aged parents. As the claim petition came to be dismissed, there was a financial crunch and the applicant had to make arrangements for payment of Court fees and other expenses and that has contributed to the above delay.

(3.) Learned Advocate for the Insurance Company Ms. Masumi V. Nanavaty submits that the huge delay period as stated above has not been sufficiently explained and thus, urged that if the Appeal is decided on merits, then the interest should not be granted for the delayed period and prayed for passing of necessary order.