NATIONAL INSURANCE CO LTD Vs. SIDHU DEVI

JUDGEMENT

(1.) HEARD learned Counsel for the parties on the limitation petition as well as merit of the appeal.

(2.) AFTER hearing the learned Counsel for the parties and going through the limitation petition, I am satisfied that sufficient ground has been made out to condone the delay in filing the appeal. The limitation petition is accordingly allowed and delay in filing the appeal is condoned.

(3.) IN my view this submission is not sustainable in view of the latest decision of the Supreme Court in the case of Rita Devi and Ors. v. New INdia Assurance Co. Ltd. and Anr. . IN view of this, I find no merit in this appeal which is, accordingly, dismissed.