NATIONAL INSURANCE CO LTD Vs. ZAHEEDA BANU

JUDGEMENT

(1.) The appeal has come up for orders regarding application for condonation of delay in filing this appeal.

(2.) There is a small delay of 22 days which was not objected to by Sri Patel D. Karegowda, learned Counsel for the respondents 1 to 7.

(3.) Accepting the explanation offered in the affidavit accompanying the application, we allow IA No. II of 2006 for condonation of delay.