RADHESHYMA Vs. NEW INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard on the question of admission and I.A.No.9364 of 2023, an application under Sec. 5 of the Limitation Act, 1963 for condonation of delay.

(2.) As per Office Report, there is a delay of 1469 days in filing the present civil revision.

(3.) Also heard on I.A. No.9365 of 2023, an application under Order 41 Rule 5 of the Code of Civil Procedure, 1908 (herein after referred to as the Code) for stay of the execution proceedings initiated by respondent No.1 - New India Assurance Company Limited.