NATIONAL INSURANCE CO LTD Vs. VASUBHAI RAVIYABHAI GHODI

JUDGEMENT

(1.) THE applicant - National Insurance Company Limited has filed the present Civil Application with a prayer to condone the delay of 675 days in filing First Appeal before this Court.

(2.) LEARNED advocate Mr. Mehul Sharad Shah, who is appearing on behalf of applicant " Insurance Company, submitted that the detail which has been given in application, except that, applicant is not having any other material to place on record for satisfying the delay beyond 2006 to 2008, in all 675 days.

(3.) I have considered the submissions made by learned advocate Mr. Shah. He also submitted that liberal view may be taken in this matter. That submission is also considered by this Court.