ORIENTAL INSURANCE COMPANY Vs. PADMA DEVI

JUDGEMENT

(1.) This application has been preferred by the appellant praying for condonation of delay in instituting the appeal which has been instituted against the award of the learned Motor Accident Claims Tribunal, Kinnaur at Rampur Bushahr, District Shimla. The appeal is barred by 2 years 8 months and 1 day. Prior to the institution of this appeal, the appellant had filed a CWP No. 121 of 2009, titled: Oriental Insurance Company Limited v. Smt. Padma Devi and others, decided on 23.8.2011, challenging the legality of the award on a number of grounds. The writ petition was instituted on 8th January, 2009 and decided on 23rd August, 2011. The concluding part of the judgment reads:--

(2.) I have noticed these facts for the reasons that the appellant seeks protection of Section 14 of the Limitation Act on the ground that wrong remedy was being pursued by the appellant. The contentious stand apart taken by the parties, what cannot be denied is that the award was made on 6.9.2008. Copy of the judgment was applied for on 8th September, 2008, which was attested on 27.9.2008 and delivered on 1.10.2008. The writ petition was instituted on 8th January, 2009, admitted for hearing on 15.6.2009 and decided on 23.8.2011. The appellant was in Court for a period of more than 2-1/2 years. CMP No. 7222/2011 was filed in the writ petitionon 28.6.2011 with the prayer that a sum of Rs. two lacs be released in favour of the claimant, which application was considered by the Court and a sum of Rs. one lac was released to her on 25.7.2011. No reply to the writ petition has been filed.

(3.) The parties were allowed to lead evidence on the application under Section 5 of the Limitation Act which was resisted by the respondents on a number of grounds inter alia that the letter (Ex. AW-1/B) relied upon by the appellant is a procured and forged letter which fact stands established from the evidence on the record. Shri Balbir Singh, Senior Divisional Manager of the Insurance Company appeared as AW-1. He was cross-examined at length by the learned Counsel for the respondent, who pointed out the overwriting on the letter Ex. AW-1/B, which according to him was possibly resorted by the advocate who had written the letter and he could not said anything about the cuttings and interpolation at point 'C'. He also admitted that he neither brought diary and dispatch register nor the brief sent by the Counsel etc. Statement made on behalf of the respondent was that the cause was neither genuine nor bonafide but is something which has been cooked up by the respondent only for the purposes for obtaining a favourable order from the Court.