M.S. GURUDEVA ARADHYA, S/O. LATE SAKALESHWARA ARADYA AND KEERTHANA, D/O. M.S. GURUDEV ARADHYA REPRESENTED BY HER FATHER/NATURAL GUARDIAN Vs. THE DIVISNAL MANAGER, THE ORIENTAL INSURANCE CO. LTD. AND M. NAGENDRA, MAJOR

JUDGEMENT

(1.) THE matter is listed for orders. With the consent of learned Counsel for parties, it is taken up for final disposal.

(2.) FOR the reasons stated in Misc. Cvl. 79/2009, delay of 219 days in filing the appeal is condoned.

(3.) HEARD Sri R. Chandra Shekar, learned Counsel for claimants and Sri R. Gunashekar, learned Counsel for Insurance Company.