SANDEEP GARG Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The matter has come up on the application filed under Sec. 5 of the Limitation Act to which reply has been filed by the Insurance Company. The appellant (owner of the vehicle) has assailed the judgment and award dtd. 11/1/2019 by way of this appeal filed on 29/6/2020. It is alleged that the appellant is a transporter and his trucks ply in all over the country. It is alleged that the appellant was not aware about the passing of the impugned judgment dtd. 11/1/2019 and came to know only on 5/3/2020 when the employee form the Tehisl Bhatidna came to his office and apprised about the execution proceedings of the said judgment. Thereafter from March, 2020, due to the pandemic Covid-19, the normal working of the Courts was adversely affected and the appellant could get copy of the impugned judgment on 28/6/2020 and then he filed this appeal on 29/6/2020.

(2.) In the reply to the application, it has not been disputed that the appellant is indulged in the business of transport.

(3.) Considering the reasons mentioned in the application and in the interest of justice, the delay in filing the appeal is hereby condoned and the application under Sec. 5 of the Limitation Act is allowed.