IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  245  OF 2012 (@ SPECIAL LEAVE PETITION(C)NO.6911 OF 2011)

S.M.I.KAZIM ... APPELLANT

VERSUS

NEW INDIA ASSURANCE CO. LTD. & ANR. ... RESPONDENTS

O R D E R

1. Leave granted. 2. This  appeal is  directed against  the judgment  and order  

dated 12.01.2011 of the High Court of Judicature at Allahabad in  

Civil  Miscellaneous  Application  No.34180  of  2010  in  Civil  

Miscellaneous  Writ  Petition  No.62495  of  2007.   By  the  impugned  

judgment, the High Court has refused to recall the earlier order  

dated 03.12.2009.

3. Keeping  in  view  the  peculiar  facts  and  circumstances  

pleaded in the petition, we are of the opinion that the High Court  

ought  to  have  considered  the  application  filed  by  the  

applicant/appellant more sympathetically instead of approaching the  

matter with hyper technicality while considering the request for  

recalling  the  order  passed  and  dismissing  the  petition  for  non-

prosecution.

4. We have perused the explanation offered by the appellant  

in    the   application   filed    in   recalling   the        order

: 2 :

dated 03.12.2009.  We are satisfied that the explanation offered is  

satisfactory and therefore, instead of remanding the matter to the  

High Court, for fresh consideration of those application, we set  

aside the impugned orders passed by the High Court dated  12.01.2011  

and  03.12.2009  and  remand  the  matter  to  the  High  Court  with  a  

request to decide the petition on merits.  

Appeal is disposed of.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; JANUARY 09, 2012