PANCHAVARNAM, W/O. LATE S. VEERAPPAN AND OTHERS Vs. THE MANAGER BAJAJ ALLIANZ GEN. INS. CO. LTD. AND SWARNALATHA J. PRAKASH MAJOR, W/O JAYAPRAKASH M. SHETTY

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. 77/2009, delay of 322 days in filing the appeal is condoned.

(3.) HEARD Sri R. Chandra Shekar, learned Counsel for claimant and Smt. H.R. Renuka, learned Counsel for Insurance Company.