UNITED INDIA INSURANCE CO LTD Vs. SHEETAL SANI

JUDGEMENT

(1.) A teenager student having fallen victim to a motor vehicle accident sustained injuries on her person. Ultimate affect being loss of sight in her right eye consequently a claim laid before the Motor Accident Claims Tribunal, Jammu (for short Tribunal) in the month of January, 1996 which culminated in an award on 29/11/1997 in favour of Sheetal Saini, claimant before the Tribunal respondent No. 1 herein (for short claimant). A civil 1st, miscellaneous appeal was taken by the company on 20/03/1998 through its Assistant Divisional Manager Jammu (for short appellant) ex facie after a delay of twenty one days The appeal being barred by limitation delay was sought to be condoned through a motion which came to be dismissed by learned single judge on 18/09/2000. This order is the subject matter of this letters patent appeal.

(2.) TO succeed in the application of condonation for delay it was averred before the learned single judge that copy of award was applied for on 24/11/1997. Fact of the matter being that the award was passed on 29/11/1997, there was no occasion for the appellant to make an application for a verified copy on 24th, five days ahead to the date of judgment. However without stretching the matter too far we proceed on the assumption of correctness of the assertion but still it is of no help to the appellant for the simple reason that the severity of law of limitation has to commence after the pronouncement of the judgment and not in its anticipation. Another aspect relevant to the issue is as to how quick the appellant was in depositing the copying charges thus reference to the note recorded on the verified copy of the award by copying section of the Tribunal becomes relevant which hints at the delay caused by the appellant in depositing the requisite stamps which has ostensibly contributed to the delay in preparation of the copy of award. Why delay in depositing the stamps of a meagre sum of Rs 21/ - there is no explanation. In addition to that it is averred by the appellant in the application that verified copy of the award was issued and received by him on 11/12/1997 which was sent by him to Chandigarh on 02/02/1998. Again proceeding on the assumption that the sanction for institution of the appeal by companys Chandigarh office is a requirement but then why copy of the award was not forwarded to Chandigarh on 11 /12/1997 or at the most the next day. Why award was held back till 02/02/1998 thereby a delay of one and half months. Still no end to the delay as is manifest from the fact that appeal was not filed till 20/03/ 1998 notwithstanding the averment made by the appellant himself in application for condonation of delay that the file was received back by him from Chandigarh on 11/03/1998. Why he chose not to file appeal between 11th to 20th March, 1998 no tenable reason is advanced excepting a feeble mention that the lawyer were on strike. May be it is so but the appeal was not to be drafted by the advocate while standing on his legs in the courtroom. It had to be prepared in the chamber by the advocate which is the prevalent practice. Moreso it is not the case of the appellant that the lawyers had abandoned their chambers. Why advocate was not approached in the chamber for drafting the appeal explanation is wanting. In backdrop of these circumstances conclusion available is that the appellant has miserably failed to explain the delay reasonably or satisfactorily which is a condition pre -requisite as laid down by the apex court in P.K. Ramchandran versus State of Kerala AIR 1998 SC 227 Para 3 of the judgment may be extracted for facility of reference:

(3.) TO escape the fall out of unexplained delay the LCforthe appellant has placed reliance on judicial pronouncement handed down by the apex court in State of Haryana versus Chandra Mani reported in AIR 1996 SC 1623. Although the judgment does not approve of separate standards for determination of sufficient cause in respect of matters pertaining to limitation qua the state, nonetheless the red -tapism prevalent in the offices of the Govt. run by impersonal machinery has persuaded the apex court to allow certain amount of latitude to the state. Without going into the controversy as to whether procedure for institution of appeal is strictly the same let us see how has the appellant conducted itself in compliance with the judgment because the appellant company claims latitude on the strength of the judgment. Since benefit of the judgment is claimed to have flown therefore the appellant has to show obedience to the judgment in its letter and spirit with respect to the duty as well and cannot say that it is alive to the rights which have arisen to it from the judgment but is oblivious to the duties enforceable under legal penalty. In this behalf it is advantageous to notice one of the mandates of the judgment"