ORIENTAL INSURANCE CO LTD Vs. NARENDRAKUMAR BHIKABHAI PATEL

JUDGEMENT

(1.) HEARD learned advocate Mr. S. B. Parikh for learned advocate Mr. R. H. Mehta on behalf of appellant - Insurance Co.

(2.) THE notice issued by this Court is served to respondent Nos. 1, 3, 4, 6 and 7 and respondent Nos. 2 and 5 remained served as expired.

(3.) THE civil application for stay remained pending before this Court about more than 15 years and not decided by this Court. Present appeal is also not admitted. So, entire matter remained on admission and more than 15 years have passed. The total amount under challenge is Rs. 89,800/- and appellant's share comes to Rs. 44,900/ -. Therefore, such a small amount is under challenge and matter remained pending at admission stage for about 15 years, though stay is granted by this Court on 21. 6. 1993 in CA No. 983 of 1993 and thereunder, the matter remained as it is.