UNITED INDIA INSURANCE CO LTD. Vs. GAJALAKSHMI

JUDGEMENT

(1.) In the petition to condone the delay of 167 days in paying the deficit court fees, notice was ordered by this Court on 03.10.2001. However, after ordering of notice, no progress having been made, fresh notice was once again ordered on 24.09.2008. However, inspite of the same, no steps have been taken, once again fresh notice was ordered on 8.2.2017. The case having remained in the same stage since 2001, this Court called for the records in the matter on 28.8.2017 to ascertain details relating to the death of the deceased.

(2.) The records having been received by this Court and on a perusal of the same, this Court is of the considered view that it would suffice to deal with the matter on merits in the present stage itself rather than condoning the delay and numbering the appeal, which will only bruke further delay.

(3.) It is relevant to point out that the claimant has also not filed any appeal, so far and only in case this Court decides to interfere with the quantum awarded and considers reduction of compensation, hearing the respondents is necessary. Therefore, this Court proceeds to analyze the issue on merits.