ORIENTAL INSURANCE CO LTD Vs. SABITA ROY

JUDGEMENT

(1.) - This is an application under section 5 of the Limitation Act for condonation of delay in preferring the appeal which is time barred by 471 days. When the appeal was presented a Bench of this Court directed the appellant to serve copies of the application upon the opposite parties by registered post with acknowledgment due and thereafter the matter be listed. When the case was listed on 17th of June. 1996 after perusing the application under section 5 we were not satisfied that the case for condonation of delay is made out. However, the order passed on 17th of June, 1996 was not signed as the learned Counsel for the appellant wanted to address the court in support of section 5 application. Accordingly, the case was posted today.

(2.) We have heard the learned Counsel for the appellant at some length.

(3.) The reasons mentioned in the application under section 5 are as follows: