ORIENTAL INSURANCE CO LTD Vs. GARAPATI TARAKA MOHAN

JUDGEMENT

(1.) This is an application to condone the de lay of 34 days in filing the appeal. What is stated in the petitioner's affidavit is that the copy of the impugned order was received by the petitioner on 7.4.2003. Since the Courts were closed for summer vacation the petitioner could not obtain legal opinion for filing the appeal in time. Hence there is a delay of 34 days in filing the appeal.

(2.) We cannot accept this explanation. Merely because some Courts are closed for summer vacation there is no impediment for the petitioner to obtain legal opinion from an Advocate. It is not even stated that the Counsel from whom opinion is sought for is out of station. Closure of Courts for vacation has nothing to do with obtaining legal opinion from a Counsel. Hence this application is devoid of merits and is accordingly dismissed.

(3.) Even otherwise there are no merits in this appeal.